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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(vii) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(vii)An employee on leave may not take-up and service or accept any employment including the setting-up of any service or accept any employment including the setting-up of a private professional practice as Accountant, consultant legal or medical practitioner without obtaining previous sanction.