Section 13 in Rajasthan Education Assistant Services Rules, 2013
13. Conditions of eligibility of persons migrated from other countries to India.
- Notwithstanding anything contained in these rules provisions regarding eligibility for recruitment to the Service with regard to nationality, age-limit and fee or other concessions to a person who may migrate from other countries to India with the intention of permanently settling in India shall be regulated by such order or instructions as may be issued by the State Government, from time to time and the same shall be regulated mutatis mutandis is according to the instructions issued on the subject by the Government of India.
