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 31] [Entire Act] State of Rajasthan - Subsection Section 31(b) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963 (b)the appointing authority is satisfied that his integrity is unquestionable and that otherwise he is fit for confirmation.
