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

State of Rajasthan - Subsection

Section 28(3) in The Rajasthan Police Service Rules, 1954

(3)On receipt of the lists from the Superintendents each Deputy Inspector General shall prepare a consolidated list in the form prescribed in Schedule IV of candidates in order of seniority considered suitable for promotion by the Superintendents and shall add his own remarks against each candidate with regard to his suitability for promotion under proviso to sub-rule 9. He may also add to his list the names of such candidates who. though not recommended by the Superintendent concerned, are considered suitable by him for promotion. He shall also prepare another list showing the order of merit of candidates whom he considers suitable for promotion and shall forward by the prescribed date both the lists to the Inspector General along with the personal files and character rolls, if kept with him, of the candidates recommended for promotion. He shall also forward to the Inspector General the lists received from the Superintendents.