Section 26 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
26. Other officers and employees.
(1)The State Government may appoint such other officers and employees as it may consider necessary for carrying out the purposes of this Act.(2)The terms and conditions of service of the officers and employees appointed under sub-section (1) shall be such as may be prescribed.Chapter-VIII Rajasthan Beggars and Indigents Welfare Fund
