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State of Rajasthan - Section

Section 26 in Rajasthan Petroleum State and Subordinate Service Rules, 2012

26. Recommendations.

(1)The Commission/Appointing Authority as the case may be, shall prepare a list of the candidates whom they/it consider suitable for appointment to the post(s) concerned and arranged in the order of merit, The Commission shall forward such list to the Appointing Authority.
(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 Commission on.requisition, recommend the names of such candidates in the order of merit to the Appointment Authority within six months from the date on which the original list is forwarded by the Commission to the Government/Appointing Authority, as the case may be.