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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(iii) in The Rajasthan Municipal Service Rules, 1963

(iii)that the Executive Officer Class V appointed by direct recruitment vide rule 27 temporarily or in officiating capacity shall be deemed to have been so appointed as Executive Officer Class IV with effect from 1-3-1973 and shall be eligible for substantive appointment in accordance with the provisions of these rules;