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[Section 301]
[Entire Act]
State of Rajasthan - Subsection
Section 301(3) in Rajasthan Land Revenue (Land Records) Rules, 1957
| (i) Number of vacancies | Number of eligible persons to be consider |
| (a) for onevacancy | five eligible persons |
| (b) for twovacancies | eight eligible persons |
| (c) forthree vacancies | ten eligible persons |
| (d) for fouror more vacancies | three times the number of vacancies. |
| (ii) where the number of eligible persons forpromotion is less than the number specified above, all thepersons so eligible shall be considered. | |
| (iii) where adequate number of the candidatesbelonging to the Scheduled Castes or Scheduled Tribes, as thecase may be, are not available within the zone of considerationspecified above, the zone of consideration may be extended uptoseven times the number of vacancies and the candidates belongingto the Scheduled Castes or the Scheduled Tribes, as the case maybe (and not any other) coming within the extended zone ofconsideration shall also be considered against the vacanciesreserved for them. |