Section 10A in The Rajasthan Police Service Rules, 1954
10A. [Conditions of eligibility of persons migrated from other countries to India. [Added by Notification F. 2 (4) DOP/A-II/79. dated 22-11-84.]
- Notwithstanding anything contained in these Rules provision regarding eligibility for recruitment to the service with regard to Nationality, age-limit and fee or other concessions to a person who may migrate from other countries to India with the intention of permanently settling in India shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.]
