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State of Rajasthan - Section

Section 4 in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951

4.

It shall not be necessary for the commission to be consulted in respect of any matters relating to or arising out of appointments made for the integration of services of the various Covenanting States in the services of the State of Rajasthan and interim appointments made or to be made in the process of such integration.