Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(x) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(x)[ the inter-se seniority of the persons screened under proviso added by these amendment rules in rule relating to method of recruitment, shall be determined according to length of continuous service after their irregular appointment. These persons shall rank junior to the persons appointed regularly before the commencement of these amendment rules] [Inserted by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 4 to Schedule): Rajasthan Gazette Extraordinary Part IV-C (I) dated 15.7.2009.].