Section 6(3)(iii) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(iii) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(iii)the persons not covered under Rule 5, who were appointed to the posts included in Schedules-I and II on adhoc 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, provided they possessed 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 adhoc officiating/urgent temporary appointment. This provision shall be subject to the following conditions, viz:-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 6(3)(iii) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998