Section 19(2) in The Rajasthan Police Service Rules, 1954
(2)Subject to the provisions of these Rules, the Commission may issue, along with the notice or in such other manner as they may deem fit, such instructions for the guidance of the candidates as they may deem necessary, giving information among others on the following details:-(i)Number of vacancies to be filled by direct recruitment, indicating the number of vacancies reserved for candidates of Scheduled Castes and Scheduled Tribes;(ii)Date of submission of applications for permission to appear at the examination and method of submission;(iii)Qualifications required of candidates and the methods by which these qualifications shall be established;(iv)Date and place of examination;(v)Syllabus of the examination;
