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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(i) in The Rajasthan Co-Operative Service Rules, 1954

(i)that the seniority inter se of the persons appointed to the Service before the commencement of the rules, and/or in the process of integration of the Services of the pre-Reorganisation State of Rajasthan or the services of the New State of Rajasthan established by the State Reorganisation Act, shall be determined, modified or altered by Government on an ad hoc basis;