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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(c) in Rajasthan Civil Services (Conduct) Rules, 1971

(c)"Government Servant" means any person appointed by Government to any Civil Services or post in connection with the affairs of the State and includes a person whose services have been borrowed on deputation from other State or Central Government;