Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Service (Amendment) Rules, 2010 [18 May 2010] CONTENTS 1. These rules may be called the Rajasthan Service (Amendment) Rules, 2010 2. These rules shall come into force with immediate effect. 3. In the aforesaid rules 4. xxx Rajasthan Service (Amendment) Rules, 2010 [18 May 2010] In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan is pleased to make the following rules further to amend the Rajasthan Service Rules, 1951, namely: 1. These rules may be called the Rajasthan Service (Amendment) Rules, 2010 :- 2. These rules shall come into force with immediate effect. :- 3. In the aforesaid rules :- at the end of clause (i) of Rule 99 and before ".", the words "or election duty" shall be inserted along with following Note there under: "Note: A Government servant shall be treated on election duty as soon as he leaves his residence/office to report for any election related duty including training and until he reaches back his residence/office after performance of his election related duty. If any mishap takes place during this period, it should be treated as having occurred on election duty subject to condition that there should be a casual connection between occurrence of injury and the election duty". 4. xxx :- In Appendix - IX "Delegation of Powers" Volume - II of Rajasthan Service Rules in Col. 4 and 5 at S. No. 23 below existing entries, the following new entry shall be inserted, namely: 4 5 District Election Officer (Collector of the District) Full powers (for cases pertaining to election duty only). By order of the Governor, Yaduvendra Mathur, Secretary to the Government.