Section 6(f) in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951
(f)When the appointment is to be made by an authority other than the Government against 12.2% of the number of vacancies which occurred in Subordinate Services as defined in the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 from 1-1-59 to 30-6-61 but were not filled up from amongst the candidates belonging to Scheduled Castes/Tribes;
