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[Cites 0, Cited by 0] [Section 28B] [Entire Act]

State of Rajasthan - Subsection

Section 28B(14) in The Rajasthan Administrative Service Rules, 1954

(14)Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the preceding sub- rule (13) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised, as the case may be.