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State of Rajasthan - Section

Section 23 in Rajasthan Police Subordinate Service Rules, 1989

23. Recommendations of the Board/Commission.

- The Board/ Commission shall prepare a list of the candidates, whom they consider suitable for appointment to the post concerned, arranged in order of merit, and forward the same to the Director General-cum- Inspector General of Police, who shall in his turn intimate to the Appointing Authority concerned, the name of the candidates in order of merit as mentioned in the list, upto the number of vacancies available. The Board, Commission shall not recommend candidates, who have secured less than 36% marks in interview and 45% marks in the aggregate:Provided that the Recruitment Board/Commission may recommend candidates belonging to the Scheduled Castes and Scheduled Tribes, who though failing to obtain the minimum marks, are declared by the Board/to be suitable for appointment to the service with due regard to the maintenance of efficiency of administration, if the candidates secure 30% marks in interview and 40% marks in the aggregate.