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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(2)No urgent temporary appointment shall be made in any public service to any post, in any class, category or grade without the prior permission of the competent authority and such appointments shall also be consistent with such conditions as may be imposed by the competent authority.