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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(3)If as a result of such rectification the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the date of issue of the marks sheet, reported to the Appointing Authority and to that extent the recommendation of the Commission made under rule 27 shall stand protanto modified.