Section 29(2) in The Rajasthan Subordinate Accounts Service Rules, 1963
(2)(a)[For selection of candidates for the post of] [Substituted by No. F. 2(3)DOP/A-II/78, 18-8-1982.] [Assistant Accounts Officers Grade-I] [Substituted 'Assistant Accounts Officers' by Notification No. G.S.R. 26, dated 1.10.2014 (w.e.f. 22.5.1963).] a Committee consisting of the Chairman of the Commission or when the Chairman is unable to attend any other member thereof, nominated by him, the [Special] [Substituted by No. F. 2(3)DOP/A-II/78, 18-8-1982.] Secretary to the Government in the Finance Department or his representative not below the rank of Dy. Secretary, the Special Secretary to the Government in the Appointments Departments, or his representative not below the rank of Dy. Secretary as members and the Chief Accounts Officer as Member Secretary shall consider the cases of all the persons included in the list, interviewing such of them as they may deem necessary and shall prepare a list containing names of suitable candidates upto twice the number of such posts are indicated in sub-rule (1).(b)The Chairman or the member of the Commission shall preside at all meetings of the Committee at which he is present.[(2-A) (a) For selection of candidates for the post of] [Added by No. F. 2(3)DOP/A-II/78, 18-8-1982.] [Assistant Accounts Officers Grade-II] [Substituted 'Accountants' by Notification No. G.S.R. 26, dated 1.10.2014 (w.e.f. 22.5.1963).] a Committee, a Committee consisting of the Chief Accounts Officer, Rajasthan, Deputy Secretary to the Government in the Finance Department, Deputy Secretary to the Government in the Department of Personnel as Members and the Deputy Chief Accounts Officers (Establishment) as Member-Secretary shall consider the cases of all the persons included in the list, interviewing such of them as they may deem necessary and shall prepare a list containing names of suitable candidates upto twice the number of such posts as are indicated in sub-rule (1).(b)The Chief Accounts Officer shall preside at all the meetings of the Committee.]Provided that in case any Member or Member-Secretary, as the case may be, constituting the Committee has not appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.
