Section 31 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
31. Training.
- (i) Persons recruited direct or promoted to any post shall under to such training and refresher course as may be prescribed from time to time.(ii)Every employee deputed for training at the expenses of the Corporation shall be liable to execute a bond to serve the Corporation after the completion of such training for a minimum period to be specified therein, falling which he shall be liable to refund to the Corporation the cost of training and the emoluments received by him during the period of training:Provided that the Board may, at its discretion, remit any unexpired portion of the bond in the event of the resignation from service by the employee or the termination of his service or his compulsory retirement or removal or dismissal from service by the Corporation or for any other reason before the expiry of the period of that bond.
