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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(4)(d) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(d)Persons have been made eligible for substantive appointment to a post under the Rules shall be treated as having been regularly recruited;Provided that it shall not include urgent temporary appointment or officiating promotion which is subject to review and revision.
(ii)Persons who hold lien on another cadre shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this rule. In the absence of any option to the contrary, they shall be deemed to have exercised option in favour of confirmation under this rules and their lien on the previous post shall cease.