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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Rajasthan - Subsection

Section 6A(3) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(3)The Application of such dependant shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possessed by the dependant. In the event of non-availability of vacancy in the District concerned, the application shall be sent to the Divisional Commissioner who shall arrange appointment in any District under his jurisdiction.