Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(iv) in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951 (iv)"Appointing Authority" means the authority which makes appointments to any service or post in connection with the affairs of the Rajasthan State.
