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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Rajasthan - Subsection

Section 7A(6) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955

(6)The Registrar shall, subject to the provisions of rule 8 and the number of vacancies allotted to each district, appoint to the Service candidates who stand highest in order of merit in the list prepared by the Committee, provided that he is satisfied after such enquiry as may be considered necessary, that such candidates are suitable in all respects for appointment to the Service