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

State of Rajasthan - Subsection

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

(iv)[the persons who were appointed to the post of Junior Engineer (Civil) (Degree holder)/Junior Engineer (Civil) (Diploma holder), as the case may be, on an adhoc/urgent temporary basis before 1.5.1998 through Planning (Manpower & Gazetteers) Department against the post(s) created by the Panchayati Raj Department and who have been continuously holding such post for at least 3 years on the date this amendment comes into force shall be screened by the Committee referred to in Rule 27 for adjuding their suitability on the post of Junior Engineer (Degree holder)/Junior Engineer (Diploma holder), as the case may be, subject to their possessing requisite qualification prescribed for direct recruitment in these rules] [Inserted by the Rajasthan Panchayati Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 1.10.2008 with immediate effect.].