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] [Entire Act]

State of Rajasthan - Section

Section 25 in The Rajasthan Co-Operative Service Rules, 1954

25. Appointments to the Service.

- Appointments to the Service shall be made by Government on occurrence of substantive vacancies in the cadre of the Service in the manner prescribed by rule 22, 24(4) or 24 (A) as required.