Section 27 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
27. Conditions of Service in residuary matters.
- In respect of any matter for which no provision exists in these rules, the Chairman and other members of the Board shall be governed by the rules and orders for the time being applicable [to a Secretary to the Government of Rajasthan] [Substituted 'to such classes of Government servants' by Rajasthan Notification No. G.S.R. 116, dated 17.2.2017 (w.e.f. 29.1.2014).] until specific provisions are made by the Government.
