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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(3)Where a post is to be filled in by more than one method as prescribed in Schedule-I or Schedule-II, as the case may be, the apportionment of vacancies determined under sub-rule (1) to each such method shall be done maintaining the prescribed proportion for the over all number of posts already filled in. If any fraction of vacancies is left over after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in continuous cyclic order giving precedence to the promotion quota.