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

State of Rajasthan - Subsection

Section 28(7) in The Rajasthan Accounts Service Rules, 1954

(7)The two lists prepared by the Committee shall after examination by Government, be forwarded to the Commission with the Character rolls, the personal files, relating to the candidates names in the aforesaid two lists, and the Commission shall be requested to advise on their suitability for promotion to the Service. If the Commission are of opinion that any candidate mentioned in the first list if not suitable for promotion, they shall consider the names in the supplementary list in the order in which they are placed in that list and shall advise on the suitability of so many of the candidates in the supplementary list as may be necessary to replace the candidates not approved in the first list.