Section 4(2)(a) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

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State of Rajasthan - Subsection

Section 4(2)(a) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(a)The Governor may create any post, permanent or temporary, from time to time, as may be found necessary and may abolish or allow to lapse any such post in the like manner without thereby entitling any person to any compensation, and

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State of Rajasthan - Subsection

Section 4(2)(a) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999