Section 21 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
21. Form of Application.
- Title application shall be made in the form approved by the Commission/Appointing Authority, as the case may be, and obtainable from the Secretary to the Commission or from the office of the Rural Development & Panchayati Raj Department on payment of such fee, if any, as the Commission/Appointing Authority, as the case may be, may, from time to time, fix.
