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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(1) in The Rajasthan Co-Operative Service Rules, 1954

(1)Notwithstanding anything contained in these Rules, or the Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962, persons, excepting those already appointed as Asstt. Registrars following the procedure laid down in rule 24 of these Rules, holding a post in the Service continuously for a period of one year as on the 31st July, 1962, and having on that date the qualifications prescribed either for direct recruitment or promotion, shall be screened by a Selection Committee consisting of-
(i)Chairman, Rajasthan Public Service Commission or a member nominated by him as Chairman.
(ii)Secretary to Government, Cooperative Department:
Provided that if the post of Registrar, Cooperative Societies is held by the Secretary to the Government, Cooperative Department the Selection Committee shall consist of-
(i) Chairman, Rajasthan Public Service Commission or a membernominated by him Chairman
(ii) Secretary to the Government, Cooperative Department andEx-officio Registrar, Cooperative Societies. Member-Secretary
(iii) Special Secretary to the Government, Appointment Department orhis nominee not below the rank of Deputy Secretary and Member
(iv) Registrar, Cooperative Societies, Rajasthan.