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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1) in The Rajasthan Administrative Service Rules, 1954

(1)In accordance with vacancies determined according to the provisions laid down in rule 9, appointment to [Senior Scale, Selection Scale and Super Time Scale] [Substituted by No. F. 1 (20)DOP/A-II/84, 17-7-87.] shall be made by Government from amongst the members of the Service [in accordance with the selection] [Inserted by No. F. 1 (20)DOP/A-II/84, 17-7-87.] having been made on the basis of merit and seniority-cum-merit [x x x] [Deleted by No. F. 1(20)DOP/A-II/84, 12-12-84.] on the recommendations of a Committee which shall consist of the following:-
1. [Chairman of the Commission or a member of the Commission nominated by him] [Substituted 'Chairman, Rajasthan Public Service Commission' by Notification No. G.S.R. 20, dated 25.4.2008 (w.e.f. 9.7.1954).] Chairman.
  [Deleted] [Deleted by No. F. 1(20)DOP/A-II/84, 12-12-84.]  
2. Chairman, Board of Revenue ... Member
3. [ [Deleted the expression 'A senior' by No. F. 1(20)DOP/A-II/84, 12-12-84.] Secretary to Government in supertime scale of the IndianAdministrative Service as may be nominated by the StateGovernment [Deleted the expression 'A senior' by No. F. 1(20)DOP/A-II/84, 12-12-84.] Member] [Deleted the expression 'A senior' by No. F. 1(20)DOP/A-II/84, 12-12-84.]
4. Special Secretary to Government in the Department of Personnel Member-Secretary.
Provided that in case any Member or Member-Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.