(2)The State Government shall for the purpose of sub-rule (1) -(i)circulate the vacancies to the Registrar of the High Courts, Chief Secretaries of the State Governments and Secretaries in the Departments of the State Government of Manipur calling for nomination of eligible candidates; and(ii)advertise the vacancies to directly invite applications from the eligible candidates:Provided that in case of applicants applying directly, the applicants shall furnish a letter of recommendation from one eminent person who is or has been associated with vigilance or dealing with anti-corruption issues.
