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

State of Rajasthan - Subsection

Section 2(i) in Rajasthan High Court Staff Service Rules, 2002

(i)"Appointing Authority" means Chief Justice or a Judge or a Committee of Judges or any other Officer who may be especially empowered by the Chief Justice to exercise the powers and perform the functions of the Appointing Authority.