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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan High Court Staff Service Rules, 2002

(2)candidate must be a holder of a certificate from I.T.I. in either plumber trade or fitter trade.Part -VII Lass IV Staff
(Published in Raj. Gaz. Exty. Ordy. Pt. I-(B)dated 29-8-2008, pg. 375.) No. Estt./HC/2008/163 .- In exercise ofpowers conferred under Rule 5 (2) of Rajasthan High Court StaffService Rules, 2002, Hon'ble the Chief Justice has been pleasedto specify the method of regularisation of Class IV employees whoare working on adhoc/officiating/ temporary basis as under:
"For regularising, the services of Class IVemployees who are working on adhoc/officiating/temporary basis,their service record shall be screened by a Committee constitutedby the Chief Justice for adjudging their suitability to thepost.”