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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(5)(a) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(a)That a person appointed on ad hoc basis without following the procedure laid down in these Rules for direct recruitment shall not be entitled for screening for a post higher than that he was holding in this parent department before his transfer on the post included in the service; and