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State of Rajasthan - Section

Section 23A in Rajasthan Police Subordinate Service Rules, 1989

23A. [ Recruitment to the post of Constable. [Inserted by Notification No. G.S.R. 106, dated 22.2.2011 (w.e.f. 14.8.1989).]

- Notwithstanding anything contained in these rules, there shall be no interview for selection to the post of Constable and selection to the post of Constable shall be made by the following Board in accordance with the scheme of examination and procedure specified by the Director General of Police:-
(a) Deputy Inspector General of Police Range/Officerof equivalent rank in the concerned Unit.   Chairman
(b) Superintendent of Police/Commandant of theconcerned District/Unit   Member
(c) One Officer of the rank of Superintendent ofPolice/Commandant Member nominated by the Director General ofPolice   Member
Explanation. - The Director General-cum-Inspector General of Police may constitute more than one Board for the purpose of selection of candidates for the post of Constables.] [[Sub-rule (4) & (5) Substituted vide Notification No. 7(5) DOP/A-II/80, dated 20-1-1993, which was, as under :-'(4) (a) The Commission or the Recruitment Board, as the case may be, may order for scrutiny, rechecking re-totaling of the marks obtained in a subject by a candidate, on payment of a fee Rs. 20/- within twenty days from the date of Issue of the mark sheet.
(b)The Commission or the Recruitment Board, as the case may be, may take steps to rectify such mistakes as are detected on scrutiny, rechecking and retotalling of the marks in pursuance of the provisions of sub-rule (a) above.']]