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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(2)The Commission or the Appointing Authority as the case may be, to the extent of 50% of the advertised vacancies keep names of suitable candidates on the reserve list. The Commission may on requisition recommend the names of such candidates in the order of merit to the Appointing Authority within six months from the date of which original list is forwarded by the Commission to the Appointing Authority.