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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(n) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017

(n)"Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these rules and includes an appointment on probation or as probationer trainee followed by confirmation on the completion of the probationary period;