Section 27 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
27. Recommendation of the Commission/Board or the Appointing Authority.
- The Commission/Board or the Appointing Authority as the case may be shall prepare a list of the candidates whom they consider suitable for appointment to the post concerned, arrange their names in the order of merit on the basis of marks obtained in the written examination/interview and forward same to the Government or the Appointing Authority, as the case may be:Provided that the Commission/Board or the Appointing Authority, as the case may be, may also to the extent of fifty percent of the advertised vacancies, keep name of suitable candidates on the reserve list, The Commission/Board or the Appointing Authority as the case may be, may on requisition, recommend such names in order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by Commission/Board or the Appointing Authority to the Government or Appointing Authority, as the case may be.
