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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(a) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(a)"Appointing Authority" in respect of the posts included in State Service means the Government of Rajasthan and in respect of posts included in Subordinate, Service means the Director, Women Child Development Department, Rajasthan and includes such other officer authority who may with the approval of the Government be specially empowered by the Director to exercise the powers and perform the functions of the Appointing Authority;