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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in The Rajasthan Medical Rules, 1957

(2)The President shall report the fact to the State Government vide section 9 (2), and the vacancy shall be filled like a casual vacancy within one month by fresh election or nomination as the case may be under section 4 and 10 of these rules.