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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2)(a) in Rajasthan Animal Husbandry Service Rules, 1963

(a)A Committee consisting of the Chairman of the Commission or when the Chairman is unable to attend, any other member thereof nominated by him, the Secretary to the Government in the Animal Husbandry Department [or the Special Secretary concerned nominated by him] [Inserted by Rajasthan vide Notification No. F. 7(9) DOP/A-II/74, dated 15.10.1974.] and the Special Secretary to the Government in the [Department of Personnel] [Substituted 'Appointment Department' by Rajasthan vide Notification No. F. 1(13) DOP/A-II/72-I, dated 3.1.1973.] or his representative not below the rank of Deputy Secretary and Director as Member-Secretary shall consider the cases of all persons included in the list, interviewing such of Com as they may deem necessary and shall prepare a list containing names of suitable candidates upto twice the number of such posts as are indicated in sub-rule (1). In case of promotion to the pest of Director, the Director shall not be a member of the Committee.