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State of Rajasthan - Section

Section 32 in Rajasthan Muslim Wakf Regulations, 1964

32. Appointing authority etc.

(1)Appointment to Posts under the Board shall be made by the authorities specified below:-
Posts Appointing Authority
Class I Chairman.
Class II Secretary with the approval of the Chairman.
Class III Secretary.
(2)All appointments to be made by the Chairman shall be on the recommendations of a Selection Committee appointed by the Board which shall consist of the Chairman and two members of the Board.
(3)The appointing authority shall be the Disciplinary Authority in respects of all categories of posts and the Board shall be the Appellate Authority in regard to Class I and Class II posts and Chairman shall be Appellate Authority in respect of Class III posts.
(4)All orders of postings and transfers of Class I employees shall be made by the Chairman and those of Class II and Class III employees shall be made by the Secretary.