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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(2)The Commission/Appointing Authority, as the case may be, may to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The Commission on.requisition, recommend the names of such candidates in the order of merit to the Appointment Authority within six months from the date on which the original list is forwarded by the Commission to the Government/Appointing Authority, as the case may be.