Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(a) in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959 (a)"Appointing authority" means the authority empowered under the Rajasthan (Classification, Control and Appeal) Rules, 1958 to make the first appointment.
