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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Rajasthan - Subsection

Section 8B(2) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(2)A person shall be qualified for appointment as a Chief Commissioner of the Commission if he is, or has been an officer of the State Government in the rank of the Chief Secretary.