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 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(iii) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(iii)The appointing Authority may appoint any one of the dependants of the deceased Government servant to a post in the Service in accordance with the provisions laid down in the Rajasthan Compassionate Appointment of Dependants of Deceased Government Servants Rules, 1996.