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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in Rajasthan Police Subordinate Service Rules, 1989

(1)applications for direct recruitment to the post of Constables in all the four Sections of the Scheduled-I shall be invited by such officers and in such manner as may be laid down by the Director General-cum-Inspector General of Police. [The Advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the State Government from time to time during the period of probation and the scale of pay of the post as shown elsewhere in the Advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the said rules.] [Added by Notification No. G.S.R. 81, dated 20.1.2006 (w.e.f. 14.8.1989).]