Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(a) in Rajasthan Police Subordinate Service Rules, 1989

(a)The Government may create any post, permanent or temporary from time to time, as may be found necessary and may abolish any such posts in the like manner, without thereby entitling any person to any compensation.