Section 19 in The Rajasthan Police Service Rules, 1954
19. Inviting of applications.
(1)On a requisition for direct recruitment to the Service having been made by Government to the Commission, the Commission shall call for applications for permission to sit at the examination by publishing a notice to that effect in the Rajasthan Gazette or in such other manner as they may deem fit.Provided that while selecting candidates for the vacancies so advertised, the Commission may, (i) if intimation of additional requirement is sent to the Commission before the selection and (ii) if suitable persons are available, keep on their reserve list more candidates whose number shall not exceed 50% of the advertised vacancies.The names of such candidates may, on requisition, be recommended in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded to the Appointing Authority.(2)Subject to the provisions of these Rules, the Commission may issue, along with the notice or in such other manner as they may deem fit, such instructions for the guidance of the candidates as they may deem necessary, giving information among others on the following details:-(i)Number of vacancies to be filled by direct recruitment, indicating the number of vacancies reserved for candidates of Scheduled Castes and Scheduled Tribes;(ii)Date of submission of applications for permission to appear at the examination and method of submission;(iii)Qualifications required of candidates and the methods by which these qualifications shall be established;(iv)Date and place of examination;(v)Syllabus of the examination;(3)On a requisition for direct recruitment to the posts mentioned in the Schedule I-A, applications shall be invited by the Commission by advertising the vacancies to be filled in, in the official gazette or in such manner as may be deemed fit.Provided that the Commission to the extent of 50% of the advertised vacancies, if suitable persons are available, keep on the reserve list and the names of such persons may, on requisition be recommended in the order of merit to the Appointing Authority within six months from the date of which the original list is forwarded to the Appointing Authority.
