Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34A(4)] [Section 34A] [Entire Act]

State of Rajasthan - Subsection

Section 34A(4)(d) in The Rajasthan Administrative Service Rules, 1954

(d)persons who have been made eligible for substantive appointment to a post under the rules shall be treated as having been regularly recruited: