Section 277A in Rajasthan Panchayati Raj Rules, 1996
277A. [ Procedure and method of direct recruitment for the post of primary and Upper Primary School Teacher. [Inserted by Notification No. G.S.R. 95, dated 15.10.2015 (w.e.f. 30.12.1996).]
- Notwithstanding anything contained in these rules, direct recruitment to the post of Primary and Upper Primary School Teacher shall be made in the following manner, namely:-(i)the Authorized Agency shall invite applications by advertising the vacancies in such manner, as it may deem fit. The application shall be made in such form as may be approved by the Authorized Agency. Candidate shall be required to state in the appliction form, the names of all the 33 districts in order of their preference, in which they want to serve;(ii)subject to the provisions of these rules advertisement shall, among other things, contain,-(a)a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the State Government, from time to time, during the period of probation and the scale of pay of the post as shown elsewhere in the advertisement shall be allowed only from the date of successful completion of the period of probation;(b)number of posts to be filed in on the basis of select list, indicating separately the number of posts reserved for candidates of the Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Class, Woman, Persons with Disability and Sport Persons, if any, and posts of Scheduled Area;(c)last date of submission of application forms; and(iii)in addition to the advertisement the Authorized Agency may issue, in such other manner, as the Authorized Agency may deem fit, such other instructions for the guidance of the candidates;(iv)a candidate for direct recruitment to the post in the service shall pay to the Authorized Agency such fee as is fixed by it, from time to time, in such manner, as may be indicated by it;(v)no claim for the refund of the fee shall be entertained nor the fee shall be held in reserve for any other recruitment except when the advertisement is cancelled by the Authorized Agency because of withdrawal of requisition or for any other reason in which case the amount shall be refunded;Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Authorized Agency to the candidate;(vi)the Authorized Agency shall prepare category wise select list of the candidates declared successful on the basis of criteria of selection laid down by the State Government from time to time:Provided that the Authorized Agency may, to the extent of fifty percent of the finally intimated vacancies, keep names of suitable candidates on the reserve list. The Authorized Agency may on requisition recommend the name of such candidate in the order of merit to the Zila Parishad concerned, within six month from the date on which original list was forwarded by the Authorized Agency;(vii)the Authorized Agency shall prepare district wise list of the selected candidates, out of list prepared under clause (vi), according to the preference given by them in the application form; and(viii)the Authorized Agency shall send the list of selected candidates prepared under clause (vii) to the Zila Parishad concerned, with their application forms, for appointment.]
