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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962

(4)Any person may apply to be admitted as a candidate for appointment to posts in any one or more of the services mentioned in the notice for which he is eligible. He shall state in the application the posts to the various services he wishes to complete for and the order of his preference for such posts in such case only one application and one payment of the fees shall be sufficient. [No request for alteration in the preference indicated by a candidate in respect of services for which he/she is competing or in respect of the cadres to which he/she would like to be considered for allotment would be considered unless the request for such alternation or new insertion, if any, is received in the office of the Commission within 30 days of the date of declaration of the result of the written examination. No communication either from the Commission or from the Government would be sent to the candidates asking them to indicate their revised preferences, if any, for the various cadres/services after, they have submitted their application.] [Substituted by F. 7(4)DOP/A-II/83, 29-10-84.]