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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(7) in The Rajasthan Employment of the Physically Handicapped Rules, 1976

(7)A continuous account of the vacancies arising in Subordinate, Ministerial and Class-IV Services reserved under sub-rule (1) above from year to year shall be maintained in which the 34th vacancy occurring in a particular recruitment year shall be reserved for the Blind, the 67th vacancy and the 100th vacancy shall be reserved for the Deaf and/or Mute and the orthopaedically handicapped persons respectively in a cycle of 100 vacancies. In case any of these vacancies happen to be reserved for the Scheduled Castes/Scheduled Tribes or Ex-Servicemen, the next clearly available vacancy shall be reserved for the physically handicapped persons.