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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3) in The Rajasthan Administrative Service Rules, 1954

(3)The list prepared by the Selection Committee if any, shall after examination by Government, be forwarded to the Commission together with the Character Rolls and Personal Files of the candidates named in the list and such other relevant information as the Selection Committee, may have collected and the Commission shall be requested to advise on their suitability for appointment to the Service.