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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(10) in Rajasthan Panchayati Raj Act, 1994

(10)Persons holding appointment in a State Service shall also be eligible for appointment by transfer to a post encadred in the Service constituted under this section in accordance with rules made in this behalf by the State Government and on terms and conditions laid down in those rules.