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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(v) in Rajasthan High Court Staff Service Rules, 2002

(v)"Member of Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules or under the Rules or orders superseded by these Rules and includes a person who is placed on probation.