Section 89(6A) in Rajasthan Panchayati Raj Act, 1994
(6A)[ Appointment by direct recruitment to the posts specified in clauses (i) and (iv) of sub-Section (2) shall be made by a Panchayat Samiti or Zila Parishad, as the case may be, in accordance with the rules made in this behalf by the State Government, from out of the persons selected for the posts by Rajasthan Subordinate and Ministerial Services Selection Board in such manner as may be prescribed.] [Inserted by Notification No. F. 2(2), dated 9.4.2016 (w.e.f. 23.4.1994).]
