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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(ii) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(ii)if the Appointing Authority is satisfied in consultation with the Commission that no suitable persons are available for promotion to the posts mentioned in the Schedule, such posts may be filled by taking officer on deputation from other Departments with a fixed tenure which shall not exceed two years at a time or till the members of this Service become eligible for promotion;