(8)Subject to the provisions of [sub-rule (6) and 7] [Substituted by Notification dated 20-4-2002, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 20-4-2002, page 13-2, w.e.f. 20-4-2002.], the terms and conditions of the service of the members appointed from the Indian Administrative Service, the Rajasthan Higher Judicial Service, the Rajasthan Administrative Service and the Rajasthan Commercial Taxes Service, shall, be regulated by the respective rules applicable to the members of that service.
