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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(a) in Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012

(a)"Appointing Authority" for the purpose of State Services means the Government in the Department of Local Self Government and for the purpose of other than State Services means Project Director, or such other officer to whom the power may be delegated by the Government with or without any condition;