[17th
October 2024] In exercise of the powers
conferred by the proviso to Article 309 of the Constitution of India, the
Governor of Rajasthan hereby makes the following rules further to amend the
Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules,
1998, namely:- (1)
These rules may be called the Rajasthan Rural
Development and Panchayati Raj State and Subordinate Service (Second Amendment)
Rules, 2024. (2)
They shall come into force from the date of
their publication in the Official Gazette. The existing clause (xiii)
of proviso to rule 14 of the Rajasthan Rural Development and Panchayati Raj
State and Subordinate Service Rules, 1998, hereinafter referred to as the said
rules, shall be deleted. In sub-rule (3) of rule 23
of the said rules,- (i)
for the existing punctuation mark
":", appearing at the end, the punctuation mark "." shall
be substituted; and (ii)
the existing proviso with its explanation
shall be deleted. In Schedule-II appended to
the said rules,- (i)
under the heading Group A-General, existing
serial number. 3, 4, 5, 6 and 7 and entries therto shall be deleted; and (ii)
the existing heading Group C: Information
& Technology and entries thereto shall be deleted.Rajasthan Rural Development And Panchayati Raj State And Subordinate
Service (Second Amendment) Rules, 2024
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