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

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Corruption Bureau) Rules, 2011

(2)On receipt of the applications under sub-rule (1), above the Member-Secretary of the Committee, shall prepare a list, of all the eligible candidates and shall place the same along with Annual Performance Appraisal Reports and other Service record of the candidates whose names are included in the list before the Committee which shall select candidates equal to the number of vacancies likely to be filled in, in order of their suitability and forward the names of t he candidates so selected to the appointing authority concerned:Provided that the Committee may, if suitable persons are available, keep on reserve list more candidates whose number shall not exceed 50% of the vacancies determined. The name of such candidates may be considered for appointment if such vacancies actually occur during the same year.Provided further that the committee may recommend names of suitable officers suo-moto, if sufficient number of suitable persons do not apply or do not get selected.