Section 7(vi) in The Rajasthan Municipal Service Rules, 1963
(vi)[ That the name of Executive Officers Class IV and Revenue Officers Gr.II appointed vide rule 27 temporarily or in officiating capacity upto 31-3-1979, shall be referred to the Commission to adjudge their suitability according to the qualifications etc. prescribed at the time of their appointments and their appointments shall be terminated immediately in case they are not adjudged suitable.] [Inserted by Notification No. Est.(M) F. 18(111) DLB/ 75/741 dated 18-3-91, Published in Rajasthan Gazette, Part IV-C(I) 7-5-92, page, page 129]
