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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

(2)Appointment of the Subordinate and Ministerial staff shall be made by the appointing authority out of the list prepared by the Commission under sub-rule (1) above in the order in which names of the candidates appear in the list.] [Inserted by Notification No. F. 8() (Misc.) (Rules) LSG/95/13868, dated 16.5.2011.]Part-V Procedure for recruitment by promotion and Transfer