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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(i) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

(i)if the Board is satisfied in consultation with the Government Where necessary that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion may be made in the same manner as specified in these rules,