Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8B] [Entire Act] State of Rajasthan - Subsection Section 8B(4) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011 (4)The Chief Commissioner or Commissioner may, by notice in writing under his hand addressed to the Governor, resign from his office at any time.
