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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(3) in The Rajasthan Co-Operative Service Rules, 1954

(3)The list of the selected candidates so prepared by the Committee shall be forwarded to the Government which shall forward it to the Commission together with the confidential rolls and personal files of the candidates included in the list and the Commission shall be requested to advise on their suitability for appointment. The Commission shall consider the cases of persons included in the list and approve as many of them as may be found suitable for appointment as Assistant Registrars.