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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1)(ii) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017

(ii)in respect service or a post 111 the service for which both the methods of recruitment have been prescribed, the Government or the Authority competent to make appointment, as the case may be shall not save with the specific permission of the Government in the Department of Personnel in the case of State Service and Government in the Administrative Department concerned in respect of other services, fill the temporary vacancy against the direct recruitment quota by a whole time appointment for a period exceeding three months, otherwise than out of persons eligible for direct recruitment and after a short-term advertisement.