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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(12) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(12)Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the preceding sub-rule (11) in the order in which they have been placed in the lists till such lists are exhausted or reviewed and revised, as the case may be.