Section 4(3) in The Rajasthan Employment of the Physically Handicapped Rules, 1976
(3)The Committee constituted under sub-rule (2) above shall consider the proposals received from the Head of the Department concerned under the proviso to sub-rule (1) above and shall either allow complete exemption from the operation of the reservation prescribed under sub-rule (1) for physically handicapped persons for these posts or shall transfer the reservation prescribed under sub-rule (1) above for physically handicapped persons to such other categories of posts where the physical handicaps would not be hindrance for these posts.
