Section 27(2) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
(2)[ In case the vacancy under sub-rule (1) is proposed to be filled in by direct recruitment, the same shall be notified to the nearest Employment Exchange which shall be asked to send a penal of names of persons possessing the requisite qualifications, consisting at least 5 times the number of the vacancies to be filled Besides this an employee of the Municipal Board/Council possessing the requisite qualification will also be eligible to apply for such vacancy subject to the age restrictions provided in Rule 12. Such appointment will also be considered for appointment alongwith the list of candidates recommended from the Employment Exchange. The appointing authority shall then appoint suitable candidates to the posts from amongst the candidates whose names appear in the penal of names sent by the Employment Exchange and also from the list of applicants who are Municipal Employees.] [Substituted by Dated 27-1 1-1974, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-1-1975, Page 554]
