Section 26A in Rajasthan Animal Husbandry Service Rules, 1963
26A. [ [Inserted by Rajasthan vide Notification No. F. 8(5) Agr./IV/71, dated 17.3.1976 w.e.f. 18.12.1974.]
- Notwithstanding the provisions contained in rule 24, persons appointed prior to the coming into force of this amendment or continued thereafter with the concurrence of the Commission, where necessary under the said rule, on the posts included in the Schedule as substituted under this amendment till they arc regularly appointed or rejected by the Committee under the revised provisions of this amendment shall be deemed to have been appointed or continued as the case may be on urgent temporary basis and on other conditions, if any, specified by the Commission for period such concurrence is given by them.]
