Section 18(1) in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
(1)Subject to the number of posts specified in the notice issued under rule 8 and subject to reservations of posts in favour of candidates belonging to Scheduled Castes/Scheduled Tribes, Non-gazetted employees, physically handicapped persons and Ministerial Staff in respect of posts included in Schedule I and Schedule II, the Government or the Appointing Authority, as the case may be shall select candidates who stand highest in the order of merit in the list prepared by the Commission under rule 15 strictly in accordance with the order of preference given by the candidates in their application forms for different Services/Posts:Provided that it is satisfied after such enquiry as may be considered necessary that such candidates are suitable in all other respects for appointment to the posts in the service:Provided further that the order of preference once exercised by a candidate shall not be changed:Provided further also that the Government or the Appointing Authority, as the case may be, may further select, against additional vacancies in the order of merit from the list prepared under rule 15 by the Commission for appointment to posts in the service specified in Schedule I and Schedule II, candidates upto the number of vacancies intimated by them to the Commission before final declaration of the result of the Combined Competitive Examination conducted by the Commission.
