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 6] [Entire Act] State of Rajasthan - Subsection Section 6(b) in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951 (b)When the appointment is made by the Chief Justice of the High Court under clause (1) of Article 229 of the Constitution of India.
