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State of Rajasthan - Section

Section 26 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020

26. Appointment of officers and employees.- (1) The Authority may, with the prior

approval of the State Government, create such number and category of posts of officers andother employees in the Authority as it may consider necessary to carry out its functions underthis Act and may make appointment thereto.
(2)The salary and allowances and other terms and conditions of service of the officersand employees of the Authority shall be such as may be determined by the Authority byregulations with the prior approval of the State Government and shall be paid out from theFund.