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[Cites 0, Cited by 0] [Section 64I] [Entire Act]

State of Rajasthan - Subsection

Section 64I(2a) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975

(2a)[ (i) The Director shall determine as on 1st April every year the number of actual and anticipated vacancies likely to occur during the financial year.
(ii)Where a post is to be filled in by a single method as prescribed in the Appendix "A", the vacancies so determined shall be filled-in by that method.
(iii)Where a post is to be filled in by more than one method as prescribed in Appendix 'A', the apportionment of vacancies determined under clause (i) above to each such method shall be done maintaining the prescribed proportion keeping in view the number of posts already filled in. If any fraction of vacancies is left over after appointment of vacancies in the manner prescribed above, the same shall be apportioned in a continuous cyclic order giving precedence to the promotion quota.
(iv)The Director shall also determine the vacancies of earlier years year wise which were required to be filled in by promotion if such vacancies were not determined and filled earlier in the year in which they were required to be filled in.]