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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1)(i) in The Rajasthan Police Service Rules, 1954

(i)such of them as have previous to their appointment by promotion special selection or by direct recruitment against a substantive vacancy, officiated temporarily on the post which is followed by regular selection may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation. This shall, however, not amount to involve supersession of any senior person or disturb the order of their preference in respective quota or reservation in recruitment;