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State of Rajasthan - Section

Section 10 in Rajasthan Public Trust Act, 1959

10. Commissioner and other officers to be servants of Government.

- The Commissioner, the Assistant Commissioners the Inspectors and other subordinate officers and servants appointed under this Act shall be the servants of the State Government and shall draw their pay and allowance from the Consolidated Fund of the State. The conditions of service of all such officers and servants shall be such as may be determined by the State Government.