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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

(1)Whenever deemed necessary, transfer of person appointed in service may be made from one Board to another in equal grade and class. The seniority, promotion of an employee thus transferred, shall be maintained according to his paternal municipality where he was so appointed.