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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(vi) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(vi)[ the persons who were appointed to the post of Supervisor on fixed pay during the year, 2002 and continuously working on the post of Supervisor on the date of commencement of the Rajasthan Women & Child Development (State and Subordinate) Service (Amendment) Rules, 2011, shall be screened by the Committee referred to in Rule 27 provided they were eligible for appointment as per these rules on the date of their initial appointment and vacancies are available at the time of screening.] [Added by Notification No. G.S.R. 19, dated 9.5.2011 (w.e.f. 16.7.1998).]