Section 8B(3) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
(3)A person shall be qualified for appointment as a Commissioner of the Commission, if he fulfils any of the following conditions:-(a)he is or has been an officer of the State Government and holding the rank of the Principal Secretary in the State Government; or(b)he is or has been a District Judge for a period of at least ten years; or(c)an eminent person in the domain of public service or social sector and has worked in those areas at least for a period of fifteen years.
