Section 25(2) in The Rajasthan Accounts Service Rules, 1954
(2)that when candidates are recruited through a combined competitive examination in accordance with sub-rule (2) of rule 18 of the Rules, the Commission, while giving weight to the preference for different services, expressed by a candidate in his application, shall have the right to recommend him for appointment to any Service which they consider him suitable.Except that the Commission may recommend candidates belonging to the Scheduled Castes and the Scheduled Tribes, who though failing to obtain these minimum marks are declared by the Commission to be suitable for appointment to the Service with due regard to the maintenance of efficiency of administration:Provided that for the posts which are to be filled through Combined Competitive Examination under the Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examinations) Rules, 1962, the Commission may, on requisition, recommend, in the order of merit, further names in addition to the advertised vacancies against additional vacancies intimated to them by the Government before the final result of the Combined Competitive Examination is declared by the Commission.
