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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(b) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(b)The Appointing Authority may leave unfilled or hold in abeyance any permanent or temporary post, from time to time, without thereby entitling any person to any compensation.