rajasthan (regulation of appointments to public services and rationalisation of staff) act, 1999

(Received the assent of the Governor on the 05th day of May, 1999) An Act to regulate appointments and prohibit irregular appointments in offices and establishments under the control of the State Government, local authorities, public corporations and Universities etc. and matters connected therewith and incidental thereto. Be it enacted by the Rajasthan State Legislature in the Fiftieth Year of the Republic of India as follows:-

Act number

Act 6 of 1999

Year

1999

Enacted on

07-05-1999

In force from

7 May 1999

Jurisdiction

Rajasthan State Act

Subjects

Public Service

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Official source: India Code