Section 19 in The Rajasthan Accounts Service Rules, 1954
19. Inviting of applications.
(1)On a requisition for recruitment by competitive examination to the Service having been made by Government to the Commission, the Commission shall call for applications for permission to sit at the examination by publishing a notice to that effect in the Rajasthan Gazette or in such other manner as they may deem fit:Provided that while selecting candidates for the vacancies so advertised, the Commission may, (i) if intimation or additional requirement is sent to the Commission before the selection and (ii) if suitable persons are available, keep on their reserve list more candidates whose number shall not exceed 50% of the advertised vacancies.The names of such candidates may, on requisition, be recommended in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded to the Appointing Authority.(2)Subject to the provisions of these Rules, the Commission may issue, alongwith the notice or in such other manner as they may deem fit, such instructions for the guidance of the candidates as they may deem necessary, giving information among others on the following details:-(i)Number of vacancies to be filled by recruitment by competitive examination indicating the number of vacancies reserved for candidates of Scheduled Castes and Scheduled Tribes;(ii)Date of submission of application for permission to appear at the examination and method of submission;(iii)Qualifications required for candidates and the methods by which these qualifications shall be established;(iv)Date and place of examination;(v)Syllabus of the examination.
