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State of Rajasthan - Section

Section 30 in The Rajasthan Administrative Service Rules, 1954

30. Appointments to the Service.

- Appointments to the Service, shall be made on occurrence of substantive vacancies in the cadre by selection of persons in the manner prescribed in rule 26 from the list prepared by the Commission under rule 25 and/or by promotion of Tehsildars/Inspectors Gr. I of Devasthan Department from the list prepared under rule 28 and/or from the lists prepared under rule 29(4) in the same order in which they have been placed in the respective lists:Provided that a vacancy occurring due to resignation, removal, dismissal, death, retirement or appointment to some other Service etc. of a person appointed to the Service by direct recruitment, promotion and special selection shall be filled in by direct recruitment, promotion and special selection respectively:Provided further that vacancies occurring due to retirement etc. of a person appointed to the service by selection from Vikas Adhikaris/Extension Officer shall subject to the provisions of sub-rule (2) of rule 7 be filled in by direct recruitment.