Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Rajasthan - Subsection Section 80(3) in Rajasthan Panchayati Raj Act, 1994 (3)Appointments to post in Class IV Services fixed under Sub-Section (1) or created under Sub-Section (2) shall be made by the Vikas Adhikari in the prescribed manner.
