Section 8A in The Rajasthan Subordinate Accounts Service Rules, 1963
8A. [Condition of eligibility of persons migrated from other Countries to India] [Inserted by No. F. 2(4)DOP/A-II/79, 22-11-1984.].
- Notwithstanding anything contained in these Rules provisions regarding eligibility for recruitment to the Service with regard to Nationality, age-limit and fee or other concessions to a person who may migrate from other Countries to India with the intention of permanently settling in India shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.
