Section 7E in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955
7E. [ [Added by No. F. 2(18)DOP/A-II/81, 7-8-1981.]
(a)Notwithstanding anything contained in rule 7, the persons who were appointed to the posts of Assistant Co-operative Inspectors in an ad hoc /officiating/temporary basis and have held such posts continuously for a period of at least six months on 1st April, 1974, shall be screened by a Committee consisting of the Registrar, the Deputy Secretary to the Government in the Co- operative Department and the Deputy Registrar (Administration) for adjudging their suitability for the posts held by them on 1st April, 1974 and be appointed to the said posts in the Service if they possess the requisite qualifications for the posts prescribed under the Rules either for direct recruitment or for promotion or the prescribed qualifications on the basis of which they were appointed on an ad hoc /officiating/ temporary capacity.(b)The Committee appointed under clause (a) above for adjudging suitability by screening either as an exemption of general methods of recruitment or as initial constitution of Service, may ex-gratia recommend, if any of the employees with more than three years' service is not adjudged suitable and if thereafter has no right to be appointed on a lower post, for such lower post being offered to him by absorption and thereupon such an employee shall be treated as surplus employee under the provisions of the Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969 and such employee may be absorbed on the lower post in the Co-operative Department on the recommendations of the Committee subject to such conditions as may be laid down by it.]
