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State of Rajasthan - Section

Section 4 in The Rajasthan Municipalities (Volunteer Force) Rules, 1963

4. Appointment of the Chief Officer.

(1)The Chairman with the approval of the District Magistrate or his nominee shall appoint the Chief Officer for commanding the Force.
(2)The person to be eligible for appointment as Chief Officer must be:-
(a)over 21 years of age on the date of such appointment;
(b)of good moral character;
(c)physically fit to stand the rigorous of out door duties;
(d)able to read and write Hindi in Deonagri Script.
In selecting a person for appointment as Chief Officer, preference shall be given to a person who has had war or police service to his credit or who has been a member of the NCC or ACC or who has received training in Lok Sahayak Sena Shivirs.