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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(2)No employee shall, except with the previous knowledge of the Secretary of the Managing Committee acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift or otherwise either in his own name or in the name of any member of his family.