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State of Rajasthan - Section
Section 6 in The Rajasthan Municipal Service Rules, 1963
6. Classification of Municipalities.
- For the purpose of the Rules the classification of Municipalities in State shall be such as notified by the Government from time to time in the Official Gazette under section 303(1) of the Act.[Part-IIA] [Inserted by Notification No. F.8() (Misc.) Rules) LSG/95/13314, dated 16.5.2011 (w.e.f. 28.10.1963).] 6A. Commission.- The State Government may constitute a State Level Commission for the purpose of selection of candidates for appointment to a direct recruitment post mentioned in the Schedule. The Commission shall consist of the following, namely:-| (i) | Secretary in-charge, Department of LocalSelf-Government | - | Chairman |
| (ii) | One Deputy Director (Regional), nominated by theState Government from time to time | - | Member |
| (iii) | Two Chairpersons of the Municipalities,nominated by the State Government from time to time | - | Member |
| (iv) | Director, Local Bodies | - | Member Secretary |