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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(3)In filling the vacancies so reserved the eligible candidate who are members of the scheduled castes and the scheduled tribes, shall be consider for appointment in the order in which their names appear in the list prepared for direct recruitment by the Commission/appointment Authority as the case may be and the Departmental Promotion Committee/Appointing authority, as the case may be, in the case of promotes, irrespective of their relative rank as compared with other candidates.