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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(c) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(c)Where a post is to be filled in by more than one method as prescribed in the Rule or Schedule, the appointment of vacancies, determined under Clause (a) above, to each such method shall be done maintaining the prescribed proportion for the over-all number of posts already filled in. If any fraction of vacancies is left over after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.