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 5] [Entire Act] State of Rajasthan - Subsection Section 5(2) in The Family Courts (Rajasthan) Rules, 1991 (2)Such officers and employees may be appointed by the Principal Judge in a Court on deputation from amongst those in the employment of the State Government as deemed necessary.
