Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 27 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

27. Recommendations of the Commission/Appointing Authority.

- The Commission/Appointing Authority shall prepare a list of the candidates whom they consider suitable for appointment to the posts concerned, arranged in the order of merit.Provided that the Commission/Appointing Authority may, to the extent of 50% of the advertised vacancies keep names of suitable candidates on the reserve list. The list shall be valid upto 6 months from the date of the recommendations of the original list.[Provided further that the Commission shall not recommend any candidate for the post of [Clerk Grade II] [Substituted for Vide Notification dated 05.07.2010.] and Stenographers who has failed to obtain a minimum of 40% marks in each of the papers of the Phase-I and a minimum of 36% marks in each of the paper of the Phase-II of the Competitive examination.]