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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(10) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(10)Where consultation with the Commission is necessary the lists prepared by the Committee shall be forwarded to the Commission by the Appointing Authority along with the personal files and Annual Confidential Rolls (APAR) of all the persons whose names have been considered by the Committee.