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State of Rajasthan - Section

Section 8A in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

8A. [ Commission. [Substituted by Notification No. F. 8() (Misc.) (Rules) LSG/95/13868, dated 16.5.2011.]

- State Government may constitute a State Level Commission for the purpose of selection of candidates for appointment to direct recruitment posts mentioned in the Schedule. The Commission shall consist of the following, namely:-
(i) Director Local Bodies - Chairman
(ii) One Deputy Director (Regional), nominated by theState Government from time to time - Member
(iii) One Chairperson of the Municipality nominated by theState Government from time to time - Member
(iv) One or more experts nominated by the State Government - Member
(v) Deputy Director (Administration) - Member Secretary
Provided that while nominating the Chairperson of the Municipality and Deputy Director (Regional), preference may be given to the person holding the said post in the district for which recruitments are to be made:Provided further that in case of large number of recruitments are to be made, the Commission may constitute one or more sub-committees for recommending suitable candidates for such recruitments:Provided also that it shall be at the discretion of the Commission to select candidates by adopting one or more methods i.e written examination, interview or on the basis of academic, educational qualificationÂ’ and experience.]