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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(ii) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(ii)the Committee appointed under these rules for adjudging suitability by screening either as an exception to general method of requirement or as initial constitution of service, may ex-gratia method of requirement or as initial constitution of service, may ex-gratia recommend, if any of the employees with more than 3 years of service on a post of which he is to be screened is not adjudged suitable and if there after has no right to be appointed on a lower post, or such lower post being offered to him by absorption and there upon such an employee shall be treated as surplus employee under the provisions of the Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969 and such an employee may be absorbed on the lower post on the recommendations of the committee subject to such conditions as may be laid down by it.