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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2)(b) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955

(b)The reasons for not confirming an employee referred to in the second proviso to clause (a) shall in the case of a non-gazetted employee be also immediately, recorded (F. 7(7) DOP/A-II/74, dated 28-12-74) by the Appointing Authority in his Service Book and C.R. file, and in the case of Gazetted Officer communicated to the Accountant General, Rajasthan and in his Confidential Report File. A written acknowledgment shall be kept on record in all these cases.