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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Municipal Service Rules, 1963

(3)a candidate in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Rajasthan Public Service Commission or other recruitment authority and he may also be provisionally appointed, subject to necessary certificate being given to him by the Government of India.]