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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(ix) in Rajasthan Legislative Assembly Secretariat Staff (Revised Pay) Rules, 2009

(ix)"Regular Service" means service rendered by a Government servant after regular selection in accordance with the provisions contained in the relevant recruitment rules for that post. The period of service rendered on ad-hoc basis/urgent temporary basis shall not be counted as the regular service;