Section 11 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
11. Retirement from parent service on appointment as member.
- A member,who, on the date of his appointment to the Board, was in the service of the Central or a State Government, Corporation, University, a local body or any other body wholly or substantially owned or controlled by any State Government or Central Government on his appointment to the Board shall be deemed to have retired from such service with effect from the date he takes over, as member of the Board.
