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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(3) in The Rajasthan Co-Operative Service Rules, 1954

(3)The list prepared by the Committee shall be forwarded by , Government to the Commission together with the confidential rolls and personal files of the candidates included in the list and the Commission shall be requested to advise of their suitability for promotion. The Commission shall consider the cases of the persons included in the list in the same order in which they have been placed and shall, subject to their suitability approve as many of them as the number.of vacancies likely to be filled by promotion.