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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(1)(ii) in Rajasthan Forest Subordinate Service Rules, 2015

(ii)in respect of the Service or a post in Service for which both the above methods of recruitment have been prescribed, the Government or the authority competent to make appointment, as the case may be, shall not, save with the specific permission of the Government in the Department of Personnel in the case of State service and Government in the Administrative Department concerned in respect of other services, fill the temporary vacancy against the direct recruitment quota by a whole time appointment for a period exceeding three months, otherwise than out of person eligible for direct recruitment and after a short term advertisement.