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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955

(3)[ that the person who have continuously held the posts of Inspectors Gr. II in an ad hoc or urgent temporary basis for a period of not less than 5 years as on 1.1.1985 and still holding the post on the date of publication of the amendment in the Rajasthan Gazette shall be screened by a Committee consisting of the Registrar, the Dy. Secretary to the Govt. Co-operative Department, the Dy. Secretary to the Govt., Department of Personnel, and the Deputy Registrar (Adm.) for adjudging their suitability for the post held by them and be appointed to the said posts on regular basis in the Service, if they possess the qualification prescribed in the rules for direct recruitment. The inter se seniority of these persons shall be determined by the Screening Committee on the basis of length of Service and the seniority of the Inspectors so screened will be assigned below the persons appointed to the post of Co-operative Inspector, Gr. II by direct recruitment through the Commission in the year, 1988.] [Added by No. F. 2(9)DOP/A-II/79, dated 22.7.1991.]