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[Cites 0, Cited by 0] [Section 33A(4)] [Section 33A] [Entire Act]

State of Rajasthan - Subsection

Section 33A(4)(ii) in The Rajasthan Accounts Service Rules, 1954

(ii)Persons who hold lien on another cadre shall be eligible to be confirmed under this Rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this Rule. In the absence of any option to the contrary, they shall be deemed to have exercised option in favour of confirmation under this rule and their lien on the previous post shall cease.]