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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(x) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(x)"Registrar" means an officer who is appointed by the Government to discharge functions of the Registrar of the Tribunal under these rules and includes any other person who is for the time being entrusted with the functions of the Registrar by the Chairman of the Tribunal under these rules;