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State of Rajasthan - Section

Section 5 in Rajasthan Electricity Regulatory Commission (Service) Regulations, 2005

5.

(1)Appointment to a vacant post in the Commission may be made by either of the following methods: -
(i)Direct Recruitment
(ii)Promotion
(iii)Deputation from Central Government/State Government or Central/State Government undertakings, Companies, Corporation or Boards and Co-operative Federation.
(2)The period of initial deputation shall be four years extendable by two years with the approval of administrative department. No deputation allowance will be admissible to the person on deputation during the extended period of deputation.
(3)The Commission may relax the age limit, and experience prescribed for a post for reasons to be recorded in case of persons to be taken on deputation.