Section 266A in Rajasthan Panchayati Raj Rules, 1996
266A. [ [Inserted by the Rajasthan Panchayati Raj (Amendment) Rules, 2009 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 5.6.2009.]
Notwithstanding anything contained in these rules, the widow/ divorcée women, who have been given appointment on the post of teacher after relaxing required educational qualification of B.S.T.C/ B.Ed. under the erstwhile proviso to rule 266 shall be regularized from the date they acquire the requisite educational qualification.]
