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

State of Rajasthan - Subsection

Section 28A(1) in The Rajasthan Police Service Rules, 1954

(1)As soon as the Appointing Authority determines the number of vacancies under rule regarding determination of vacancies of these Rules and decides that a certain number of posts are required to be filled in by promotion, it shall, subject to provisions of sub-rule (9), prepare a correct and complete list of the senior-most persons who are eligible and qualified under these Rules for promotion on the basis of seniority-cum-merit or on the basis of merit to the class of posts concerned.