Section 9 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
9. Bar to regularisation of services.
- No person who is a daily wage employee and no person who is appointed on an urgent temporary basis and is continuing as such at the commencement of this Act shall have or shall be deemed ever to have a right to claim for regularisation of sendees on any ground whatsoever and the services of such person shall be liable to be terminated at any time with due notice:Provided that in the case of workmen falling within the scope of section 25-F of the Industrial Disputes Act. 1947 (Central Act No. 14 of 1947), retrenchment compensation as may be payable under the said Act shall be paid in case of termination of sendees by way of retrenchment:Provided further that nothing in this section shall apply to the workmen governed by Chapter V-B of the Industrial Disputes Act. 1947 (Central Act No. 14 of 1947).Explanation. - For the removal of doubts it is hereby declared that the termination of services under this section shall not be deemed to be dismissal or removal from sendee but shall only amount to retrenchment or termination simpliciter. not amounting to any punishment.
