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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan High Court Staff Service Rules, 2002

(2)The Registrar (Vigilance) or any other Registrar may be appointed to officiate for the Registrar General or any Registrar, as the case may be, when the latter is on leave or against any other temporary vacancy occurring in the aforesaid post. Similarly, the Assistant Registrar (Judicial) may be Appointed to officiate on the post of Deputy Registrar (Judicial) while the latter is on leave or against temporary vacancy occurring on the post.