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[Cites 0, Cited by 0] [Section 274] [Entire Act]

State of Rajasthan - Subsection

Section 274(1) in Rajasthan Panchayati Raj Rules, 1996

(1)The committee shall prepare a merit list of candidates considered suitable for appointment to [each grade or category of posts except the post of Village level worker. Primary and Upper Primary School Teacher and Clerk Grade-II, in the district] [Substituted by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).] and shall on receipt of requisition from the Panchayati Samitis or Zila Parishads allot candidates from the list in the order in which their names occur in the list:Provided that: -
(i)the number of candidates in the merit list prepared by the Committee shall not exceed one and a half time the number of vacancies actually available at the time such merit list is prepared; and
(ii)the merit list of candidates so prepared shall remain valid for a period of one year in general and up to end of academic session for teachers. After expiry of such period, it will be deemed to have lapsed.