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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1) in Rajasthan Muslim Wakf Regulations, 1964

(1)No person shall be eligible for appointment to a post in Class I, unless he is a graduate and possesses sufficient administrative experience and is conversant with office procedure. For technical posts, the qualifications shall be equivalent technical qualifications i.e. Diploma in Engineering for Overseers and Degree in Engineering for Asstt. Engineer. For Class II posts, the minimum qualifications shall be High School:Provided that the Board may prescribe such other qualifications for recruitment to specified categories of posts as may be necessary.