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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(i) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(i)if the Appointing Authority is satisfied, in consultation with the Commission where necessary, that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by other method, relaxation of the prescribed proportion may be made in the same manner as specified in these Rules;