Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 31 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017

31. Constitution of the Committee.

- The constitution of the Committee shall be as under:-
(a) For the post (s), falling within the purview ofthe Commission:
1. Chairman of the Commission or a memberthereof nominated by him Chairman
2. Additional Chief Secretary or PrincipalSecretary or Secretary to the Government in the Department of Aomen and Child Development or his representative not below therank of Deputy Secretary Member
3. Principal Secretary or Secretary to theGovernment, in the Department of Personnel or Ins representativenot below the rank of Deputy Secretary. Department of Personnel Member
4. Director or Commissioner, Women Empowerment Member-Secretary
(b) For the post(s), outside the purview of theCommission:
1. Additional Chief Secretary or PrincipalSecretary or Secretary to the Government in the Department ofomen and Child Development Chairman
2. Principal Secretary or Secretary to theGovernment, in the Department of Personnel or his representativenot below the rank of Deputy Secretary, Department of Personnel Member
3. Principal Secretary or Secretary to theGovernment in the Department of Finance or his representative notbelow the rank of Deputy Secretary Member
4. Director or Commissioner. Women Empowerment Member-Secretary
Provided that in case any Member-Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.