Section 22(2) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
(2)Subject to the provisions of these rules, the Commission/Board or the Appointing Authority, as the case may be, may issue, along with the notice or in such other manner as they may deem fit, such instructions for the guidance of the candidates as they may deem necessary, giving information, among and on the following details:(i)Number of vacancies to be filled by direct recruitment, indicating the number of vacancies reserved for candidates of Scheduled Castes. Scheduled Tribes, Backward Classes, Special Backward Classes, women etc.(ii)Date of submission of application for permission to appear at the examination and the method of submission:(iii)Qualifications required for candidates and methods by which these qualifications shall be established:(iv)Date and Place of examination: and(v)Syllabus of examination.
