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[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of Rajasthan - Subsection

Section 283(4) in Rajasthan Panchayati Raj Rules, 1996

(4)A list of such persons who are proposed to be absorbed outside the district will be sent by the Director to the Chief Executive Officer concerned who shall absorb them on similar or equated posts.Urgent Temporary Appointment