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

State of Rajasthan - Subsection

Section 5(3) in The Family Courts (Rajasthan) Rules, 1991

(3)The recruitment or appointment of the Officers and employees in a court shall be made by the Principal Judge in accordance with the Rajasthan Subordinate Courts Ministerial Establishment Rules, 1986 and Rajasthan Class IV Service (Recruitment and Other Service Conditions) Rules, 1963.