Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Rajasthan - Subsection Section 41(b) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999 (b)The Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.
