Section 7(vii) in The Rajasthan Municipal Service Rules, 1963
(vii)[ That the cases of Executive Officers Class IV and Class V appointed under rule 27 temporarily or in Officiating capacity upto 9-1-81 and still working shall be referred to the Commission to adjudge their suitability according to the qualification etc. prescribed at the time of their appointments and on being adjudged suitable, they will be regularised from the date of this amendment and their seniority will also be determined from the date of this amendment. In case they are not adjudged suitable, their appointments shall be terminated immediately.] [Inserted by Notification No. P()(532)Karmik/RMS/ DLB/93/1457 dated 19-5-98, Published in Rajasthan Gazette, Part IV-C dated 1-6-98, page 39]
