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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018

(2)After the selection process is completed, the appointing authority shall draw up the merit list of candidates selected, including the candidates selected against reservation categories, by arranging them in accordance with their merit rankings and shall follow the same for the purpose of determination of seniority.