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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014

(1)The Secretary of the Board shall be the Member of the All India Services or Higher Suppertime Scale of Rajasthan Administrative Service. The Secretary of the Board is also the Controller of examination conducted by the Board and in carrying out the functions of the Board he also exercises all the administrative and financial powers of the "Head of Office".