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[Section 30]
[Entire Act]
State of Rajasthan - Subsection
Section 30(6) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
| (i) | Number of Vacancies | Number of eligible persons to be Considered |
| (a) for one vacancy | five eligible persons | |
| (b) for two vacancies | eight eligible persons | |
| (c) for three vacancies | ten eligible persons | |
| (d) for four or more vacancies | three times the number of vacancies | |
| (ii) | where, the number of eligible persons forpromotion to higher post(s) is less than the number specifiedabove, all the persons so eligible shall be considered. | |
| (iii) | where, adequate number of the candidatesbelonging to the Scheduled Castes or the Scheduled Tribes, as thecase may be. are not available within the zone of considerationspecified above, the-zone of consideration may be extended up toseven times the number of vacancies and the candidates belongingto the Scheduled Castes or the Scheduled Tribes, as the case maybe, (and not any other) coming within the extended zone ofconsideration shall also be considered against the vacanciesreserved for them. |