Section 19(3)(iii) in The Rajasthan District Courts Ministerial Establishment Rules, 1986

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State of Rajasthan - Subsection

Section 19(3)(iii) in The Rajasthan District Courts Ministerial Establishment Rules, 1986

(iii)If any such candidate has not been given an appointment offered in strict order of seniority according to the list in the bound register prescribed under rule (1) within one year from the date of declaration of the result of his recruitment test, his name shall be automatically removed from the register of recruited candidates. He must then take his chance with others for recruitment again in subsequent year.

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State of Rajasthan - Subsection

Section 19(3)(iii) in The Rajasthan District Courts Ministerial Establishment Rules, 1986