Section 7 in The Rajasthan Accounts Service Rules, 1954
7. Sources of recruitment.
- Recruitment to the Service after commencement of these Rules shall be made-(i)by a competitive examination;Provided that vacancies shall be reserved for candidates who are non-gazetted employees in accordance with sub-rule (2) of rule 4 of the Rajasthan State or Subordinate Services (Direct Recruitment by Combined Competitive Examination) Rules, 1962.(ii)by selection through the agency of the Commission of such candidates as possessing special qualifications and experience required to man the Service from time to time. When Government feel the necessity of recruiting a person or persons of special qualifications and experience they may communicate their requirements to the Commission and prescribe, in consultation with the Commission, the special qualifications, experience, age limit, fees and probationary period. The seniority and initial pay of persons so appointed shall be determined ad hoc by Government. In all other matters, the provisions of these Rules shall apply.(iii)by promotion of [Assistant Accounts Officer Grade-I] [Substituted by Notification No. F. 1(6), dated 1.10.2014 (w.e.f. 1.7.2013).] :Provided (1) that, within six months of such commencement, Government may make such appointments to the service as may be necessary to fill the existing vacancies, otherwise than under these Rules.Provided that the recruitment by the competitive examination and promotion shall be made in proportion of [50:50] [Substituted by expression '3:2' by No. F. 7(6)DOP/A-II/75, 15-7-1992.]:Provided that Government may, during the year 1958, conduct, through the agency of the Commission Emergency Recruitment to the Service and for this purpose may determine the number of vacancies to filled by such recruitment and in consultation with the Commission, may prescribe the age-limit, qualifications, procedure, fees and probationary period. The seniority and initial pay of persons so appointed shall be determined ad hoc by Government on the advice of the Commission, subject to the conditions:-(a)that persons in the employment of the Government of Rajasthan, Government of India or other State Governments or of local bodies, who prior to their appointment by Emergency Recruitment, were in receipt of a basic pay of less than Rs. 250/- shall not be placed senior to persons appointed to the Service prior to them.(b)that persons who were eligible for appointment through the competitive examination held during one year but who did not appear or did not succeed at that examination shall not be placed senior to, and shall not be allowed initial pay higher than those appointed to the Service as a result of the same or on earlier examination unless Government, on the advice of the Commission, consider a person as having such exceptional , qualifications so as to deserve direct appointment to the selection grade of the Service.The persons appointed to the Service by such recruitment shall be governed by rules 8, 10, 13, 14, 16, 23, 31, 34, 35, 36, 38 and 39.(2)Recruitment against temporary post of Accounts Officers may also be made in accordance with clauses (i), (ii) and (iii) above, and it shall not be necessary to consult the Commission again if appointments to permanent vacancies in the cadre of the Service of persons recruited by competitive examination follow their temporary appointments.
