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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955

(1)that till the 1st day of April, 1959, Government may with the concurrence of the Public Service Commission, dispense with the requirement of Competitive Examination and request the Public Service Commission to select candidates by means of interview only or from among the candidates who are declared successful at the Naib Tehsildars Examination held by the Commission under the Rajasthan Tehsildar Service Rules but are surplus to the requirements of the Revenue Department.