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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012

(1)As soon as it is decided that selection is to be made to fill a certain number of vacant posts specified in column 2 of Schedule-I from amongst the persons mentioned in column 3 of Schedule-I, the Project Director, RUIDP or such other officer to whom he may direct for this purpose shall send a circular to all concerned department of the Central/Slate Government/Central Public Undertakings! Stale Public Undertakings for inviting application from all the eligible persons by a specified date.Provided that at the time of commencement of these rules all such persons, working on the posts shall be deemed to have applied for such posts as specified in column 2 of Schedule-I and shall be screened for their suitability adjudged for the posts held by them by the respective Committees referred to in Rule 10. Persons not found suitable may be reverted back to their parent departments.