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State of Rajasthan - Section

Section 29 in The Rajasthan Accounts Service Rules, 1954

29. Appointments to the Service.

- Appointments to the Service shall be made by the Government, on occurrence of substantive vacancies in the cadre of the Service by selection of persons in the manner prescribed in rule 26 from the list prepared by the Commission under rule 25 or by promotion of [Assistant Accounts Officer Grade-I] [Substituted by Notification No. F. 1(6), dated 1.10.2014 (w.e.f. 1.7.2013).] or Inspectors, Revenue Accounts from the list prepared under rule 28(9) in the same order in which recruitment of persons under rule 7(ii) in accordance with the recommendation of Commission:Provided:
(i)that in the course of a year after making appointments, if any, of persons covered by 7(ii) the remaining vacancies shall be filled by competitive examination and promotion in the ratio of 3:2; and
(ii)that till 31st December, 1956, all substantive appointments to the Service shall be made only by direct recruitment.