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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6)(b) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975

(b)The [Director] [Substituted by Notification No. F. 10(28) Agriculture/Group-II/78, dated 7.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 7.6.1980, p. 85.] may issue orders declaring that in the following circumstances, or in circumstances similar thereto, an employee may be treated as on duty-
(i)time spent in any training or course of study, sponsored by the Board;
(ii)the period of compulsory waiting by an employee, returning from leave or after handing over charge of a post, for posting on another post;
(iii)reasonably necessary period, spent on journey to and from place of examination; and the period occupied in attending to an obligatory examination or an optional examination at which the employee is permitted to appear by the [Director] [Substituted by Notification No. F. 10(28) Agriculture/Group-II/78, dated 7.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 7.6.1980, p. 85.] on a proposal of the Market Committee.