Section 6(1)(ii) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

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State of Rajasthan - Subsection

Section 6(1)(ii) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

(ii)the person not covered by Rule 5, who were appointed to the posts included in Schedules on adhoc or officiating or urgent temporary basis and who have been continuously holding such posts for at least one year on the date of commencement of these rules shall be screened by a Committee referred to in Rule 26 for adjudging their suitability on the posts held provided they possessed the requisite qualification prescribed in the rules either for direct recruitment or promotion or the prescribed qualification on the basis of which persons were selected for adhoc/officiating urgent temporary appointment. This provision shall be subject to the following conditions viz:-

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State of Rajasthan - Subsection

Section 6(1)(ii) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993