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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(vii) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(vii)for elected or nominated members/chairperson etc. of local authorities. Government Companies etc. or any institution receiving aid from the Government, the Dy. Secretary to Government of concerned Administrative Department: