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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in The Rajasthan Judicial Service Rules, 2010

(4)Reservation of posts for Persons with Disabilities as defined in the Rajasthan Employment of Disabled Persons Rules, 2000,shall be 3% category-wise which shall be horizontal and shall be available only at the time of initial recruitment. In the event of non availability of eligible and suitable persons with disabilities in a particular year, the vacancy so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year:Provided that the total number of posts reserved for all such categories in a direct recruitment shall not exceed 50% of the total vacancies.