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[Cites 0, Cited by 0] [Section 8D] [Entire Act]

State of Rajasthan - Subsection

Section 8D(1) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(1)The State Government shall provide the Commission, such officers and employees as may be required for the discharge of its functions under this Act. Such officers and employees shall discharge their functions under the general superintendence of the Chief Commissioner.