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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(1) in The Rajasthan Municipal Service Rules, 1963

(1)The Selection Committee shall consider the cases of all the candidates included in the list, interview such of them as they may deem necessary and shall select [suitable candidates] [Substituted by Notification No. F.24(4) DLB/66/68-11922-12122 dated 15-5-1968, Published in Rajasthan Gazette, Part IV-C dated 17-5-1968] and prepare a list in order of seniority according to the criteria as laid down in sub rule (2) of Rule 42 for each grade of different categories and publish the same in the Official Gazette so as to provide an opportunity to any person aggrieved thereby to submit his representation to the Selection Committee within one month from the date of such publication.