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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013

(2)All appointments to the post as specified in Schedule-I, shall, in the first instance, be on temporary transfer from the parent department/service. The person so appointed shall not have any right to protection of pay or scale or status held by him/her, unless otherwise provided in these rules:Provided, that a person may on his/her own will, resign or seek retirement according to the conditions of service of his/her parent department/service which shall not confer upon him/her any right other than those ordinarily admissible under the relevant rules and/or the Rajasthan Service Rules, 1951.