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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013

(2)The strength of posts in the service shall be such as may be determined by the Government, from time to time:Provided that the Government may-
(a)create any post, permanent or temporary as may be considered necessary and may abolish any such posts in the like manner without entitling any person to any compensation; and
(b)leave unfilled or hold in abeyance or abolish or allow to lapse any post, permanent or temporary, without thereby entitling any person to any claim or compensation.