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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(5) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(5)The application of such dependent shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possessed by the dependent. In the event of non availability of vacancy in the District concerned the application shall be sent to the Divisional Commissioner who shall arrange appointment in any district under his jurisdiction.