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

State of Rajasthan - Subsection

Section 19(3) in The Rajasthan Police Service Rules, 1954

(3)On a requisition for direct recruitment to the posts mentioned in the Schedule I-A, applications shall be invited by the Commission by advertising the vacancies to be filled in, in the official gazette or in such manner as may be deemed fit.Provided that the Commission to the extent of 50% of the advertised vacancies, if suitable persons are available, keep on the reserve list and the names of such persons may, on requisition be recommended in the order of merit to the Appointing Authority within six months from the date of which the original list is forwarded to the Appointing Authority.