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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in The Rajasthan Administrative Service Rules, 1954

(1)No person shall be appointed to the Service by promotion unless he has been serving in connection with the affairs of the State, on the post from which promotion (deleted) is made, for a period of five years or more on the first day of April of the year for which promotion is made and that this period shall include continuous officiation, if any, followed by confirmation.