Section 36(1) in Rajasthan Jails Subordinate Service Rules, 1998
(1)(I)(a)After the vacancies to be filled by promotion have been determined under rule 14, the Board referred to in Rule 32 of these Rules shall be constituted:Provided that in case of promotion of Deputy Jailers to the post of Jailers, the Chairman of the Board shall be the Appointing Authority.(b)The Board shall prepare correct and complete list contains names not exceeding three times the number of vacancies out of the senior most eligible members of Service, who have passed part-1 of qualifying examination specified in rule 36(2) by obtaining 40% marks in parade and other outdoor tests and 40% marks in written test with 45% marks in aggregate for promotion to the class of post concerned:Provided that there shall be no part-1 qualifying examination for-promotion to posts of Factory Supervisors, Assistant Supervisors, Vocational Teachers and Teacher Grade II.(II)The Board(s) constituted under this rule shall consider the cases of all the persons included in the list, Interviewing all of them who present themselves for interview and shall prepare the list containing names of suitable candidate in order of seniority, who secure 45% marks in qualifying examination Part-II and, where qualifying examination Part-I is also prescribed, 50% aggregate of the total marks of the qualifying examination parts I and II, upto one and half times the number of such posts as are specified by a Appointing Authority from time to time and as are determined to be filled under rule 14 or select one more person if the number of vacancies is only one.In interviewing candidates for promotion regard shall be had to be following factors:(i)That they have passed part-I qualifying examination, where prescribed;(ii)Their previous record of service (good and bad entries):(iii)Integrity:(iv)Intelligence, tact and energy:(v)Technical and general knowledge;(vi)Experience and efficiency;(vii)Personality and character:(viii)Physical fitness and capacity to discharge duties of the post to which promotion is to be made including aptitude to undertake extensive tours; and(ix)Practical knowledge of relevant laws and procedures.(III)All candidates included in the lists prepared by the Board(s) under rule 36(1)(II) shall be required to undergo the prescribed promotion cadre course, for which the candidates shall be nominated in accordance with seniority:Provided that such candidates as have been unable to attend or complete the promotion cadre course for reasons beyond their control, shall be allowed to attend the next promotion cadre course, without incurring any loss of seniority:Explanation. - In case any question arises as to whether a candidate could not proceed for promotion cadre course or complete it for reasons beyond his control, the decision of the Appointing Authority shall be final.(IV)Names of the candidates who have successfully completed the promotion cadre course, shall be placed on the approved list, for promotion in order of seniority.The candidates who have failed to successfully complete the promotion cadre course on first attempt shall be given one more chance for passing the promotion cadre course examination and their inter se seniority, on successfully completing the course/would remain intact.(V)The candidates who fail to attend/complete the promotion cadre course when nominated or who are unable to successfully complete the promotion cadre course as provided in sub-rules (III) and (IV) above, shall not be eligible to undergo another promotion cadre course except on the basis of the recommendations of a new Board.(VI)The Approved List so prepared, shall come into force only when persons of previous approved list have been appointed.
