Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33A(4)] [Section 33A] [Entire Act] State of Rajasthan - Subsection Section 33A(4)(d) in The Rajasthan Accounts Service Rules, 1954 (d)persons who have been made eligible for substantive appointment to a post under the rules shall be treated as having been regularly recruited;