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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1)(II) in Rajasthan Jails Subordinate Service Rules, 1998

(II)The Board(s) constituted under this rule shall consider the cases of all the persons included in the list, Interviewing all of them who present themselves for interview and shall prepare the list containing names of suitable candidate in order of seniority, who secure 45% marks in qualifying examination Part-II and, where qualifying examination Part-I is also prescribed, 50% aggregate of the total marks of the qualifying examination parts I and II, upto one and half times the number of such posts as are specified by a Appointing Authority from time to time and as are determined to be filled under rule 14 or select one more person if the number of vacancies is only one.