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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1)(i) in The Rajasthan Accounts Service Rules, 1954

(i)Such of them as have, previous to their appointment by promotion "special selection" or by direct recruitment against a substantive vacancy, officiated temporarily on the post which is followed by regular selection may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation, this shall, however, not amount to involve supersession of any senior person or disturb the order of their preference in respective quota or reservation in recruitment: