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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(4) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(4)All orders and decisions of the review Committee shall be authenticated by the chairperson or a member authorised by him in this behalf.Explanation. - For the purpose of this section. Secretary to the government includes a Principal Secretary or Special Secretary to the Government.