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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(i) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(i)'Competent authority' means the officer or authority' specified by the State Government by' notification to exercise the powers and perform the functions of a competent authority' under this Act and different authorities may be specified for different purposes with respect to different districts, different departments or different institutions: