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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Subordinate Accounts Service Rules, 1963

(2)The strength of posts shall be such as may be determined by the Government, from time to time, provided that the Government may-
(a)create any post permanent or temporary from time to time without thereby entitling any person to any compensation.
(b)leave unfilled or hold in abeyance or abolish any post permanent or temporary from time to time without thereby entitling any person to any compensation.