Section 24(2) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(2)The Commission/Appointing Authority, as the case may be, may to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The names of such candidates may, on requisition, be recommended in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Commission to the Appointing Authority.
