Section 273(2) in Rajasthan Land Revenue (Land Records) Rules, 1957
(2)(i)[deleted] [Clause (i) deleted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.](ii)The Board shall [notify] [Substituted 'also notify district wise vacancies for recruitment' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] in the leading daily Newspapers of Rajasthan indicating the number of vacancies that are likely to be filled in by direct recruitment and the number that will be reserved for the candidates of Scheduled Castes [Scheduled Tribes Other Backward Classes and women] [Substituted 'and Scheduled Tribes and for Class IV employees of the Department' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] out of these vacancies. Applications shall be in such form as may be prescribed [by the [Commission] [Substituted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.], [The fee for the application form and for examination shall be such as may be determined by the [Commission] [Substituted by GSR 18, Dated 26-5-95; published in Rajasthan Gazette Part IV-C(1), Dated 30-5-95; p. 41(1).] from time to time].(iii)[ The [Commission] [Substituted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.] shall also prepare and notify the programme of examination giving the last date for submitting applications. [***] [Deleted 'The applications shall be submitted to the Collector' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]](iv)[ The competitive examination shall be conducted by the commission. The pattern of the examination the syllabus, total marks and eligibility marks etc. shall be decided by the commission.] [Substituted 'The applications shall be submitted to the Collector' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).][***] [Deleted '(v)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).][***] [Deleted '(vi)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).][***] [Deleted '(3)' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).]
