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State of Rajasthan - Section

Section 43 in The Rajasthan Judicial Service Rules, 2010

43. Appointment.

- On receipt of the select list prepared under rule 42 from the Court, the Appointing Authority after satisfying that the candidates recommended by the Court for appointment are duly qualified in all respects, shall appoint them to the service.D - Probation, Confirmation and Seniority.