Section 28A(9)(iii) in The Rajasthan Accounts Service Rules, 1954

[Cites 0, Cited by 0] [Section 28A(9)] [Section 28A] [Entire Act]

State of Rajasthan - Subsection

Section 28A(9)(iii) in The Rajasthan Accounts Service Rules, 1954

(iii)Where adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to five times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be (and not any other) coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.

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State of Rajasthan - Subsection

Section 28A(9)(iii) in The Rajasthan Accounts Service Rules, 1954