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State of Rajasthan - Section

Section 29 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

29. Appointment to the Service.

- Appointment to posts in the Service by direct recruitment or by promotion, as the case may be, shall be, made by the appointment authority on occurrence of substantive vacancies from the candidates selected under Rule 23 in order of merit and by promotion from the persons selected under Rule 27 and persons adjudged suitable under proviso (ii) to Rule 6.