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State of Rajasthan - Section

Section 328 in Rajasthan Municipalities Act, 2009

328. Creation of Rajasthan Municipal Service.

- (l) As soon as may be after the commencement of this Act, there shall be created and constituted by the State Government for the whole of the State a service designated as the Rajasthan Municipal Service and hereinafter referred to as the Service.
(2)The Service shall be divided into different categories, each category being sub-divided into different grades, and shall consist of officers, Administrative as well as Technical.