Section 3(2) in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
(2)A Member may be appointed by the Governor to perform the duties of Chairman absent on leave or on the occurrence of a vacancy in the Office of the Chairman until some person has been permanently appointed to the office and has entered upon the duties thereof.[[[4. Pay. [Substituted by Notification No. F.8(18) D.O.P./ A-II/ 84 dated 17-07-1985 effective from 05-07-1984, Substituted Vide Notification dated 01-08-1989 w.e.f. 01-09-1986.]
