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

State of Rajasthan - Subsection

Section 30(4) in Rajasthan Muslim Wakf Regulations, 1964

(4)If the person appointed is already a Government servant he shall be entitled to draw the same pay as he would have drawn in Government service, had he not been so appointed under the Board, plus a deputation allowance not exceeding 20% of his pay as per Rajasthan Service Rules.