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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(13) in The Rajasthan Police Service Rules, 1954

(13)
(i)The Committee shall also prepare a separate list containing names of persons who may be considered suitable to fill temporary vacancies which are likely to occur till the next meeting of the Committee on a temporary or officiating basis and the list so prepared shall be reviewed and revised every year and shall remain in force until it is so reviewed or revised.
(ii)The names of the candidates selected as suitable shall be arranged in the order of seniority.
(iii)The procedure prescribed in sub-rules (1) to (9) for selection to a post shall, so far as may be, be followed in preparing the above mentioned list.