Section 29(1) in The Rajasthan Administrative Service Rules, 1954
(1)The Special Secretary to Government in the Department of Personnel & Administration Reforms shall examine the cases of persons recommended from time to time and place the name of all persons who are eligible under rule 7(1)(c) and have completed qualifying service for special selection laid down in rule 15(2) before the selection committee set-up in accordance with rule 28(7).
