Section 28(10) in The Rajasthan Police Service Rules, 1954
(10)The two lists prepared by the Committee shall be forwarded by Government to the Commission along with the character rolls, the personal files, and relevant extracts from the lists in the form prescribed in Schedule IV received from the various recommending authorities, relating to the candidates named in the aforesaid two lists, and also of those superseded, if any, and the Commission shall be requested to advise on their suitability for promotion to the Service. If the Commission are of opinion that any candidate mentioned in the first list is not suitable for promotion; they shall consider the names in the supplementary list in the order in which they are placed in the list and shall advise on the suitability of so many of the candidates in the supplementary list as may be necessary to replace the candidates not approved in the first list.
