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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(c) in The Rajasthan Subordinate Accounts Service Rules, 1963

(c)"Accounts Clerk" means a substantive or temporary Upper Division Clerk or a Lower Division Clerk officiating as Upper Division Clerk in the Rajasthan Government Secretariat, Rajasthan High Court and Courts subordinate thereto, Rajasthan Public Service Commission. The State Legislative Assembly or any Government Department, who has passed the Accounts Clerks Examination and is actually drawing the special pay sanctioned for the post of Accounts Clerk or any other post declared by the Government equivalent thereto for holding of which it is necessary to pass the Accounts Clerks Examination, or an Accounts Inspector of the Famine Relief Department who has passed the Accounts Clerks Examination and the "The Accounts Clerks Examination" includes any examination which has been declared equivalent thereto by the Government; and