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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(i) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017

(i)if the Appointing Authority is satisfied, in consultation with the Commission that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion may be made in the same manner as specified in these rules.