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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in Rajasthan Electricity Regulatory Commission (Service) Regulations, 2005

(3)Where adequate number of candidates belonging to Scheduled Castes or Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to five times the number of vacancies and the candidates belonging to Scheduled Castes and Scheduled Tribes, as the case may be, (not any other) coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.