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 19(3)] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(3)(ii) in The Rajasthan District Courts Ministerial Establishment Rules, 1986 (ii)The name of any candidate entered under sub-rule (1) may be removed for inefficiency or misconduct.