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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in The Rajasthan Administrative Service Rules, 1954

(2)that when candidates are recruited through Combined Competitive Examination in accordance with Schedule 2 of rule 18 of these Rules, the Commission while giving weight to the preference for different Services, expressed by a candidate in his application, shall have the right to recommend him for appointment to any Service for which they consider his suitable:Provided that the for the posts which are to be filled through Combined Competitive Examination under the Rajasthan State and Subordinate Services (Direct Recruitment by combined Competitive Examination) Rules, 1962, the Commission may, on requisition, recommend, in the order of merit, further names in addition to the advertised vacancies against additional vacancies intimated to them by the Government or the Appointing Authority, as the case may be, before the final result of the Combined Competitive Examination is declared by the Commission.