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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011

(2)The case referred to by the Appointing Authority under sub-rule (1) above shall be placed before the Committee by the Director/Commissioner, Social Justice & Empowerment Department. The Committee shall be as under: -
(a)For the post in connection with the affair of the State and falling within the purview of the Rajasthan Public Service Commission;
(i) Chairman of the Rajasthan Public Service Commission or amember thereof nominated by him. Chairman
(ii) Principal Secretary/Secretary to the Government in the SocialJustice & Empowerment Department. Member
(iii) Commissioner for Disabilities, Rajasthan Member
(iv) Principal Secretary/Secretary to the Government in thedepartment of personnel or his representative not below the rankof deputy Secretary. Member
(v) Commissioner, Employment Department Member
(vi) Principal Secretary, Medical & Health Department; and Member
(vii) Secretary of the Administrative Department concerned whereAppointing Authority is the Government and in other cases theAppointing Authority as defined in the relevant service rules. Member Secretary
(b)For the posts falling outside the purview of the Rajasthan Public Service Commission:-
(i) Principal Secretary/Secretary to the Governmentin the Department of Personnel. Member
(ii) The Commissioner for Disabilities, Rajasthan Member
(iii) Principal Secretary/Secretary to the Government,Social Justice & Empowerment Department Member
(iv) The Commissioner, Employment Department,Rajasthan Member
(V) The Principal Secretary of Nodical and HealthServices, Rajasthan Member
(vi) The Appointing Authority concerned Member Secretary