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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(v) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(v)in case of offence committed by any officer of the government who is appointed as the Chairman/Managing Director or the Chief Executive Head as the case may be, of a local authority, a Government Company of undertaking wholly owned or controlled by the State Government, a body established under any law made by the Legislature of the State whether incorporated or not, including University and other bodies established by the State Government or a society registered under any law relating to the registration of societies for the time being in force and receiving funds from the State Government either fully or partly for its maintenance, or any educational institution whether registered or not but receiving aid from the State Government, the Secretary to the Government of concerned administrative Department: