Section 89(6AA) in Rajasthan Panchayati Raj Act, 1994
(6AA)[] [Inserted by Act No. 29 of 2015, dated 7.10.2015.] Appointment by direct recruitment to the posts specified in clause (iii) of sub-Section (2) shall be made by a Panchayat Samiti or Zila Parishad, as the case may be, in accordance with the rules made in this behalf by the State Government, from out of the persons selected for the posts by such agency in such manner as may be prescribed.] [Added by Act No. 7 of 2015, dated 1.4.2015.][(6B. Appointed on the posts specified in clause (v) of Sub-section (2) Shall be made by additional Chief Executive Office-cum-District Education officer (Elementary-Education) of the District concern in accordance with the rules made this behalf by the State Government, from out of persons selected for the posts by the recruitment committee constituted by the Government in accordance with the rules made by the State Government in this Behalf:Provide in case of the posts reserved for windows and divorce women Selection shall be made in such manner and by such screening committee as may be prescribed by the State Government.] [Added, the Rajasthan Panchayati Raj, (Amendment) Act, 2010 published in Rajasthan Gazette Extraordinary Part IV-A, dated 15.9.2010 p., 37(2).]
