Section 28 in The Rajasthan Accounts Service Rules, 1954
28. Procedure for selection.
- (Sub-rule 1 to 5 deleted).(5-A) As soon as it is decided that a certain number of posts in the Service shall be filled by promotion, the Chief Accounts Officer, Rajasthan shall prepare a correct and complete list of all the candidates eligible for promotion to the Service under the provisions of the rules, in the order of seniority and shall forward it together with the Confidential rolls and Personal Files of the persons included in the list to the Secretary to the Government in the Finance (Revenue and Economic affairs) Department.(6)Committee consisting of the Chairman of the Commission or when the Chairman is unable to attend, any other member thereof nominated by him, as Chairman, the Secretary to Government, Special Secretary to Government in the Appointment Department or his representative not below the rank of Deputy Secretary and the Chief Accounts Officer, Rajasthan as member-Secretary shall consider the cases of all candidates recommended by the Chief Accounts Officer interviewing such of them as they consider necessary, and shall select a number of candidates equal to the number of vacancies in the Service likely to be filled by promotion and shall arrange their names in a list in order of seniority. They shall also select from the remaining candidates a number of which shall not be less than half and more than the total number of candidates selected for the first list and shall arrange their names in a supplementary list, in order of preference:Provided that in case any Member or Member Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.(7)The two lists prepared by the Committee shall after examination by Government, be forwarded to the Commission with the Character rolls, the personal files, relating to the candidates names in the aforesaid two lists, and the Commission shall be requested to advise on their suitability for promotion to the Service. If the Commission are of opinion that any candidate mentioned in the first list if not suitable for promotion, they shall consider the names in the supplementary list in the order in which they are placed in that list and shall advise on the suitability of so many of the candidates in the supplementary list as may be necessary to replace the candidates not approved in the first list.(8)The names of the candidates whom the Commission consider to be suitable shall be reported to Government for final selection but shall not be arranged in order of preference.(9)The final selection shall be made by Government and a list of candidates considered suitable for promotion shall be arranged in order of their seniority as Assistant Accounts Officer.(10)The Committee shall also prepare a separate list containing names of persons who may be selected to fill up officiating vacancies already existing or likely to occur till the next meeting of the Committee. The list so prepared shall be renewed and revised every year.
