Section 29 in The Rajasthan Administrative Service Rules, 1954
29. Procedure for selection.
(1)The Special Secretary to Government in the Department of Personnel & Administration Reforms shall examine the cases of persons recommended from time to time and place the name of all persons who are eligible under rule 7(1)(c) and have completed qualifying service for special selection laid down in rule 15(2) before the selection committee set-up in accordance with rule 28(7).(2)The Selection Committee set up in accordance with rule 28(7) of these Rules shall consider the names placed before it under sub-rule (1) interviewing such of the candidates as it deems necessary and recommend the names of such of these officers, if any, are are, in their opinion suitable for appointment to the Service. The names shall be arranged in the order of preference for appointment to the Service.(3)The list prepared by the Selection Committee if any, shall after examination by Government, be forwarded to the Commission together with the Character Rolls and Personal Files of the candidates named in the list and such other relevant information as the Selection Committee, may have collected and the Commission shall be requested to advise on their suitability for appointment to the Service.(4)On receipt of the advice of the Commission Government shall make the final selection and shall place the names of the approved list forwarded to the Commission.
