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

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Co-Operative Service Rules, 1954

(2)A Committee consisting of the Chairman of the Commission or a member nominated by him as Chairman, the Secretary to Government in the Cooperative Department, or the Special Secretary concerned nominated by him, the Special Secretary in the Department of Personnel or his representative not below the rank of Dy. Secretary and the Registrar, Cooperative Societies, Rajasthan as Member-Secretary to the Committee shall consider the cases of all the persons included in the list, interviewing such of them as they may deem necessary and shall select a number of candidates twice the number of vacancies likely to be filled by promotion. The names of the candidates so selected shall be arranged in a list in order of preference:Provided that if the post of the Registrar, Cooperative Societies is held by the Secretary to the Government, Cooperative Department, the Committee shall consist of-
(i) Chairman, Rajasthan Public Service Commission or a membernominated by him. Chairman
(ii) Secretary to the Government Cooperative Department andEx-officio Registrar, Cooperative Societies. Member-Secretary
(iii) Special Secretary to the Government Appointments Department orhis nominee not below the rank of Dy. Secretary. Member
Provided that in case any Member, or Member-Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.