Section 28(8)(iii) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

[Cites 0, Cited by 0] [Section 28(8)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(8)(iii) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(iii)Where, adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to five times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, (and not any other) corning within the extended zone of consideration shall also be considered against the vacancies reserved form them.

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State of Rajasthan - Subsection

Section 28(8)(iii) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998