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 23A(3)] [Section 23A] [Entire Act]

State of Rajasthan - Subsection

Section 23A(3)(ii) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

(ii)For claiming exemption under the proviso to this sub-rule the candidate shall have to produce a certificate either from a Registered Medical Practitioner or swear an affidavit to the effect that the age of his or her youngest child is not less than 10 years.