Section 23 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
23. Recommendations of the Board/Appointing Authority.
(1)The Board/Appointing Authority shall prepare a list of candidates, who they/it consider suitable for appointment to the posts concerned, arranged in order of merit, and forward the same to the Appointing Authority, as the case may be.(2)The Board/Appointing Authority as the case may be, may to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The names of such candidates may, on requisition be recommended in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Board/Appointing Authority to the Board.
