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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(6) in The Rajasthan Accounts Service Rules, 1954

(6)Committee consisting of the Chairman of the Commission or when the Chairman is unable to attend, any other member thereof nominated by him, as Chairman, the Secretary to Government, Special Secretary to Government in the Appointment Department or his representative not below the rank of Deputy Secretary and the Chief Accounts Officer, Rajasthan as member-Secretary shall consider the cases of all candidates recommended by the Chief Accounts Officer interviewing such of them as they consider necessary, and shall select a number of candidates equal to the number of vacancies in the Service likely to be filled by promotion and shall arrange their names in a list in order of seniority. They shall also select from the remaining candidates a number of which shall not be less than half and more than the total number of candidates selected for the first list and shall arrange their names in a supplementary list, in order of preference:Provided that in case any Member or Member Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.