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State of Rajasthan - Section

Section 24 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

24. Recommendations.

(1)The Commission or the Appointing Authority, as the case may be, shall prepare a list of the candidates whom they/it consider suitable for appointment to the post concerned and arranged in the order of merit. The Commission shall forward such list to the Appointing Authority.
(2)The Commission or the Appointing Authority as the case may be, to the extent of 50% of the advertised vacancies keep names of suitable candidates on the reserve list. The Commission may on requisition recommend the names of such candidates in the order of merit to the Appointing Authority within six months from the date of which original list is forwarded by the Commission to the Appointing Authority.