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[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(6)(iii) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.

(iii)where, adequate number of the candidates belonging to the Scheduled Tribes as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended up to seven times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be (and not any other) coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.