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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(i) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(i)If the Appointing Authority is satisfied that suitable persons are not available for appointment by either method of recruitment or in the proportion, so indicated in Column No. 3 of Schedule-I in a particular year, appointment by the other method in relaxation of the prescribed proportion, may be made in the same manner as specified in these Rules and Regulations;