Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 8 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011

8. Source of Selection.

- Selection for appointment to the posts as specified in column number 2 of Schedule-I, except members of the Rajasthan Police Service after the commencement of these Rules shall be made on the recommendation of the Committee referred to in Rule 10 from amongst the persons mentioned in column number 3 of Schedule-I who hold lien on the post or who have been appointed on regular basis on the post before joining duty in the Squad:Provided that the Government may decide to fill up any post as specified in column 2 of Section A and Section B of Schedule-I, by deputation of officers having special or technical qualifications for the job, from any department of the Government of India or of the State.