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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(5) in The Rajasthan Subordinate Accounts Service Rules, 1963

(5)The list prepared by the Committee shall be sent to the Appointing Authority together with the confidential rolls and personal files of the candidates included in them as also of those superseded, if any, and the Appointing Authority may approve the lists finally with such modifications, as may, in his opinion, be just and proper.