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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(1)(iv) in Rajasthan Civil Services (Pension) Rules, 1996

(iv)In case of officiating appointment, the Head of Office will record a certificate in the Service Book that the appointment to the higher post has not been made in the leave vacancy or to hold charge temporarily in addition to the duties of his own post, as provided in Rule 45 (Note 3) of R.C.S. (Pension) Rules, 1996.