Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(ii) in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013

(ii)any post in the service be filled by appointing a member of any other service under the Government or the High Court, holding a corresponding post in those services, after consultation with the Government or the Chief Justice of the High Court, as the case may be, or by direct recruitment or promotion, as the case may be, in accordance with these rules.