Section 3 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
3. Interpretation.
- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955), shall apply for the interpretation of these Rules and Regulation as it applies for the interpretation of a Rajasthan Act.Part-II Cadre
