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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Municipal Service Rules, 1963

(1)Appointment to the post of Municipal Commissioners, Revenue Officers of Municipal Councils and Health Officers, Engineers of all Municipalities and Executive Officers of Class II Municipalities shall be made by the Government unless powers of appointment in respect of any or all posts are delegated to some other authority.