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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(ii) in Rajasthan High Court Staff Service Rules, 2002

(ii)Term of Appointment. - Appointment to the post is purely part time and temporary, will be made initially for a period of one year, which may be extended from time to time by the Chief Justice.