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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(ii) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(ii)the persons not covered by Rule 5, who were appointed to the post of Asstt. Engineer on ad hoc or officiating or urgent temporary basis and who have been continuously holding such posts for at least one year on the date of commencement of these Rules shall be screened by a Committee referred to in Rule 27 for adjudging their suitability on the posts held, if they possess the requisite qualifications prescribed in the Rules either for direct recruitment or promotion or the prescribed qualifications on the basis of which such persons were selected for ad hoc/officiating/urgent temporary appointment. This provision shall be subject to the following conditions