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[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(2)(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)The Board shall [notify] [Substituted 'also notify district wise vacancies for recruitment' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] in the leading daily Newspapers of Rajasthan indicating the number of vacancies that are likely to be filled in by direct recruitment and the number that will be reserved for the candidates of Scheduled Castes [Scheduled Tribes Other Backward Classes and women] [Substituted 'and Scheduled Tribes and for Class IV employees of the Department' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] out of these vacancies. Applications shall be in such form as may be prescribed [by the [Commission] [Substituted by GSR 52, Dated 8-7-86; published in Rajasthan Gazette Part IV-C(I), Dated 14-8-86, p. 145.], [The fee for the application form and for examination shall be such as may be determined by the [Commission] [Substituted by GSR 18, Dated 26-5-95; published in Rajasthan Gazette Part IV-C(1), Dated 30-5-95; p. 41(1).] from time to time].