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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(c) in Rajasthan Jails Subordinate Service Rules, 1998

(c)Where a post is to filled in by more than one method as prescribed in the Rules or Schedule-I, the apportionment of vacancies, determine under clause (a) above, to each such method shall be done maintaining the prescribed proportion for the over all number of posts already filled in. If any fraction of vacancies is left over after appointment of the vacancies in the manner prescribed above, the same shall be appointed to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.