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State of Rajasthan - Section

Section 35 in Rajasthan Muslim Wakf Regulations, 1964

35. Disqualification for appointment.

- Any person who has been convicted of an offence involving moral turpitude or who has been dismissed from the service of the Central or State Government or of any local authority, or any person who has been declared medically unfit, shall be disqualified for appointment to any post under the Board.