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[Cites 0, Cited by 0] [Section 301] [Entire Act]

State of Rajasthan - Subsection

Section 301(3A) in Rajasthan Land Revenue (Land Records) Rules, 1957

(3A)The Committee shall consider all persons who are eligible and qualified for the post of Inspector Land Records and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit as per the criteria for promotion laid down in these rules equal to the number of vacancies determined under these rules.