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State of Rajasthan - Act

The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

RAJASTHAN
India

The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

Rule THE-RAJASTHAN-STATE-POLLUTION-CONTROL-BOARD-EMPLOYEES-SERVICE-RULES-AND-REGULATIONS-1993 of 1993

Published on 1 March 1993
Commenced on 1 March 1993
[This is the version of this document from 1 March 1993.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993Published vide Notification No. F. 9(342)RPCB/Extraordinary 1, dated 1.3.1993 - Rajasthan Gazette, Extraordinary, Part 8, dated 30.3.1993, page 73(1) = enforced w.e.f. 30.3.1993 = 1993 RSCS/Part 2/Page 209/H. 260In exercise of powers conferred by sub-Section 3(A) of Section 12 of the Water (Prevention & Control of Pollution Act, 1974 (Central Act No. 6 of 1974) and under sub-Sections (3) & (4) of Section 14, read with clause (h) of sub-Section (2) of Section 54 of the Air (Prevention & Control of Pollution) Act, 1981 (Central Act No. 14 of 1981) and all other powers enabling it in this behalf, the Rajasthan State Pollution Control Board, with the previous approval of the Government, of Rajasthan hereby makes, the following rules regulating recruitment to posts in and the conditions of service of persons appointed to the Rajasthan State Pollution Control Board employees services, namely :-The Rajasthan State Pollution Control Board Employees Service rules and Regulations, 1993.Part - I General

1. Short title and commencement.

(1)These rules may be called the Rajasthan State Pollution Control Board Employees Service rules and Regulations, 1993

(ii)They shall come into force fro the date of publication in the Rajasthan Rajpatra.

(iii)These shall apply to all employees of the board and to all persons employed by it holding posts or lien on posts specified in the schedules annexed to these rules, other wise except to :-

2. Definitions.

- In these rules unless the context otherwise requires :-

(a)The words and expressions used, but not defined herein shall have the same meaning as assigned to them in the water (Pollution & Control of Pollution) Act, 1974 (Act No. 6 of 1974).

(b)"Appointing Authority" in respect of the Executive posts means the "Chairman" and in respect of Subordinate Service or other Ministerial & class IV posts means the Member Secretary or such other officer to whom this power may, with any conditions be delegated by the Board in respect of certain categories of posts.

(c)"Board" means Rajasthan State Pollution Control Board.

(d)"Chairman" means the Chairman of the Rajasthan State Pollution Control Board.

(e)"Committee" means the Committee constituted under Rule 30.

(f)"Direct Recruitment" means recruitment made according to the procedure prescribed in Part-IV of these rules.

(g)"Government" means the Government of Rajasthan.

(h)"Member of the Service" means a person appointed substantively to a post in the Service under the provisions of these rules or the rules or orders superseded by these rules and includes a period place on probation.

(i)"Member Secretary" means the Member Secretary of the Rajasthan State Pollution Control Board.

(j)"Service" means the Rajasthan State Pollution Control Board employee services.

(k)"Schedule" means the Schedules appended to these Rules.

(l)"State" means the State of Rajasthan.

(m)"Substantive Appointment" means an appointment made under the provision of these Rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these Rules and includes an appointment on probation or as a probationer followed by confirmation on completion of the probationary period.

Note. - Due Selection by any methods of recruitment, prescribed under these Rules shall include recruitment either on initial constitution of Service or in accordance with the provision of any Rules promulgated under of Water and Air Act of 1974 and 1981 respectively except an urgent temporary appointment.

(l)"Service or Experience" wherever prescribed in these rules as a condition for promotion from one service to another or within the Service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with Rules promulgated under the Water and Air Act of 1974 and 1981 respectively.

Note. - Absence during Service etc. training leave and deputation etc. which are treated as "duty" under the Rajasthan Service Rules, 1951, shall also be counted as service for computing experience or service required for promotion; and

(m)"Year" means the financial year beginning from 1st April and ending on 31st March.

3. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955) shall apply for the interpretation of these rules as it applies for the interpretation of a Rajasthan Act.Part - II Cadre

4. Composition and Strength of the Service.

(1)The nature of posts included in each category of the Service shall be specified in column 2 of the Schedules appended to these rules.

(2)The strength of the post in the Service shall be such as may be determined by the Government/Board from time to time, provided that the Government/Board may:-

(a)Create any post, permanent or temporary, from time to time, as may be found necessary and may abolish any such posts in the like manner without thereby entitling any person to any compensation as per provision of the Rajasthan Water Prevention & Control of Pollution Rules 1975 and.

(b)Leave unfilled or hold in abeyance or abolish any post permanent or temporary, from time to time, without thereby entitling any person to any compensation.

5. Constitution of the Service.

- The service shall consist of:

(a)All persons holding substantively the post/posts specified in Schedules on date of commencement of these rules.

(b)All persons recruited to the post/posts included in the Service before the commencement of these rules, and

(c)All persons recruited to the Service in Accordance with the provisions of these rules except urgent temporary appointment under Rule 30.

Part - III Recruitment

6. Methods of recruitment.

(1)Recruitment to the posts in the Service after the commencement of these rules shall be made by the following methods in proportion as indicated in columns 3 and 4 of Schedules :-

(a)by direct recruitment in accordance with procedure prescribed in Part IV of these rules; and

(b)by promotion in accordance with procedure prescribed in Part V of these rules.

(c)by deputation or temporary transfer of an officer of the Government or local authority or Government controlled body.

Provided that:

(i)if the Board is satisfied in consultation with the Government Where necessary that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion may be made in the same manner as specified in these rules,

(ii)the person not covered by Rule 5, who were appointed to the posts included in Schedules on adhoc or officiating or urgent temporary basis and who have been continuously holding such posts for at least one year on the date of commencement of these rules shall be screened by a Committee referred to in Rule 26 for adjudging their suitability on the posts held provided they possessed the requisite qualification prescribed in the rules either for direct recruitment or promotion or the prescribed qualification on the basis of which persons were selected for adhoc/officiating urgent temporary appointment. This provision shall be subject to the following conditions viz:-

(a)A person appointed on adhoc basis shall not be entitled to screening for a post higher than that to which he was initially appointed if a person senior to him on a lower post who fulfilled qualifications prescribed for the post was either not given such adhoc appointment or is not entitled to screening under this rule. Seniority for this purpose shall be determined according to length of continuous service on post.

(b)The committee appointed under these rules for adjudging suitability by screening either as an exception to general methods of recruitment or as initial constitution of service, may ex-gratia recommend, if any of the Employees with more than three years of service on a post for which he is to be screened 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 there upon such an employee shall be treated as surplus employee, and such employee may be absorbed on the lower post on the recommendation of the Committee subject to such conditions as may be laid down by it.

Note. - The provision of screening under proviso (ii) of Rule 6 has been intended to be the first step and after exhausting the vacancies required for screened persons irrespective of direct recruitment and promotion quota, the direct recruitment and promotion quota shall be applied.

(2)Notwithstanding anything contained in these Rules the recruitment appointment promotion seniority and confirmation etc. of a person who joins the Army/Air Force/Navy during an Emergency shall be regulated by such orders and instructions as may be issued by the Government, from time provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government, of India.

7. Employment of a Dependant of Deceased Board's Employees.

- The Rajasthan recruitment of dependent of Government Servants dying while in Service Rules 1975 as amended from time to time and Government, instructions shall be applicable to the board employees.

8. Reservation of vacancies for Scheduled Castes and the Scheduled Tribes.

(1)Reservation of vacancies for the Scheduled Castes and Scheduled Tribes shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment and by promotion.

(2)The vacancies so reserved for promotion shall be filed in by seniority cum-merit and merit.

(3)In filing the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the Board, for posts falling in its purview and by the Appointing Authority in other cases, and the Departmental Promotion Committee or the Appointing Authority, as the case may be, in the case of promotees irrespective of their relative rank as compared with other candidates.

(4)Appointment shall be made strictly in accordance with the rosters prescribed separately for direct recruitment, and promotion. In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Castes and the Scheduled Tribes, as the case may be, in a particular Year, the vacancies so reserved for them shall be filled, in accordance with the normal procedure, and an equivalent of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years in total, and there after such reservation would lapse:Provided that there shall be no carry forward of the vacancies in posts or class/category/group of posts in any cadre of Service to which promotions made on the basis of merit alone, under these Rules.

9. Nationality.

- A candidate for appointment to the Service must be:-

(a)a citizen of India,

(b)a Subject of Nepal, or

(c)a subject of Bhutan, or

(d)a Triobetan refugee who came over to India before the 01.01.1962 with the intention of permanently settling in India, or

(e)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African Countries of Kenya, Uganda and the united Republic of Tanazania, (formerly Tanganyika and Zanzibar, Zambia, Malavi, Zarire and Ethipoia), with the intention, of permanently settling in India.

Provided that a candidate belonging to categories (b), (c) (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India:A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Board or other recruiting authority and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government of India.

10. Condition of Eligibility of Persons Migrated from Other Countries to India.

- Notwithstanding anything contained in these Rules provisions regarding eligibility for recruitment to the Service with regard to nationality. Age limit and fee or other concessions to a person who may migrate from other countries to India with the intention of permanently settling in India shall be regulated by such orders or Instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandis according to the instructions issued on the subjects by the Government of India.

11. Determination of Vacancies.

(1)

(a)Subject to the provisions of these rules, the Appointing Authority shall determine on 1st April every year, the actual number of vacancies occurring during the Financial Year.

(b)Where a post is to be filled in by a single method as prescribed in the rule or schedule, the vacancies so determined shall be filled in the that method.

(c)Where a post is to be filled in by more then one method as prescribed in the rule or schedule, the appointment of vacancies, determined under clause (a) above, to each such method shall be done maintaining the prescribed proportion for the over all number of posts already filled in.; if any fraction of vacancies is left over, after appointment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.

(2)The Appointing Authority shall also determine the vacancies of earlier years, Year wise which were required to be filled in by promotion, if such vacancies were not determined and filled earlier in the year in which the were required to be filed in.

12. Age.

- A candidate for direct recruitment to the posts specified in schedules must have attained the age of 18 years and must not have attained the age of 33 years on the firs day of January next following the last date fixed for receipt of applications, except or otherwise provided in the schedules appended to these rules & regulations.Provided that:-

(I)The upper age limit mentioned above shall be relaxed by 5 years in case of women candidates and the candidates belonging to the Scheduled Castes and the Scheduled Tribes.

(II)That the upper age limit mentioned above shall not apply in the case of an ex-prisoner who has served under the Government on a substantive basis on any post before conviction and was eligible for appointment under these Rules & Regulations.

(III)That the case of other ex-prisoner the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him provided he was not over age before his conviction and was eligible for appointment under these Rules & Regulations.

(IV)That the upper age limit mentioned above shall be relaxed by a period equal to the service rendered in the N.C.C. in the case of cadet instruction and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit.

(V)That upper age limit for persons serving in connection with the affairs to the State/Board in substantive capacity shall be 40 years. This relaxation shall not apply to urgent temporary appointment.

(VI)That there shall be no upper age limit in the case of widows and divorcee women.

Explanation. - That in the case of widow, she will have to furnish a certificate of death of her husband from the competent Authority and in case of divorcee, she will have to furnish the proof of divorce.

(VII)The upper age limit for the reservists, namely the defence service personnel transferred to the Reserve and the Ex-service personnel, shall be 50 years.

13. Academic and Technical Qualifications and Experience.

- (i) A candidate for direct recruitment to the posts specified in Schedules shall possess the qualification and experience laid down in column 5 of the Schedule appended to these Rules, and

(ii)Working knowledge of Hindi written in Devnagri Script and knowledge of Rajasthan Culture.

14. Character.

- The character of a candidate for direct recruitment to the Service must be such as will qualify him for employment in the Service. He must produce a certificate of good character from the 1st class Magistrate and two such certificates written not more than six months prior to the date of application from two responsible not related to him.Note. - (1) A conviction by a Court of law need not of itself involve the refusal of a certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude of association with crimes of violence or with a movement which has its object the over throw by violent means of Government as by law established, the mere conviction need not regarded as a disqualification.

(2)Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed should not be discriminate against on grounds of the previous conviction for purposes of employment in the Service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to that effect from the Superintendent. "After Care Home" or if there are no such homes in a particular District, from the Superintendent of Police of that District.

(3)Those convicted to offences involving moral turpitude shall require to produce a certificate form the Superintendent. After Care Home or if there is no such home in a particular District from the Superintendent of Police of that District, endorsed by the Inspector General of Prisons to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in an "After Care Home".

15. Physical Fitness.

- A candidate for direct recruitment to the Service must be in a good mental and bodily health and free from any mental and physical defect likely to interfere with the efficient performance of his duties as a member of the service and if selected must produce a certificate to that effect from a Medical Authority notified by the Government for the purpose. The Appointing Authority any dispense with production of such certificate in the case of candidate who is already serving in connection with the affairs of the state if he has already been medically examined for the previous appointment and the essential stands of medical examination of the two posts held by him are held to be comparable for efficient performs of duties of the new post and his age has not reduced his efficiency for the purpose.

16. Employment of Irregular or Improper Means.

- A candidate who is or has been declared by the Government Appointing Authority guilty of impersonation or of submitting fabricated documents, which have been tempered with or of making statements which are incorrect or false or of suppressing material information or using or attempting to use unfair means in the examination or interview of otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview shall in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period :-

(a)By the Board/Appointing Authority from admission to any examination or appearance at any interview held by the Board/ Appointing Authority for selection of candidates; and

(b)By the Board from employment under the Board.

17. Canvassing.

- No recommendation for direct recruitment either written or oral other than that required under the rules, shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by any means any disqualify him/her for recruitment.Part - IV Procedure For Direct Recruitment

18. Inviting of Applications.

- Application for direct recruitment to posts in the service shall be invited by the Board/Appointing Authority by advertising the vacancies to be filed in the news paper & notifying it to the Employment Ex-Change or in such other manner as may be deemed fit.

19. Contents of Notice and Instructions Connected there with.

(1)Subject to the provisions of these rule such notice shall among other things Slate:-

(i)number of posts to be filled in the various service indicating separately the number of posts reserved for candidates of the Schedule Castes and the Schedule Tribes.

(ii)date of submission of applications for admission;

(iii)qualifications required for admission and the steps to be taken by candidates to establish their eligibility; and

(2)In addition to the notice the Board/Appointing Authority as the case may be, may issue, in such other manner as the Board/Appointing Authority, as the case may be, may deem fit, such instructions for the guidance of the candidates.

20. Form of Application.

- The application shall be made in the form approved by the Board/Appointing Authority as the case may be and obtainable from the Board on payment of such fee is any, as the Board/Appointing Authority, as the case may be, fro time to time fix.

21. Application Fee.

(1)A candidate for direct recruitment to a post in the service shall pay to the Board/Appointing Authority such fee as are fixed by them, it, from time to time in such manner as may be indicated by them/it.

(2)No claim for the refund of the application fee shall be entertained nor the fee shall be held in reserve for any other application except when the advertisement is cancelled by the Board/Appointing Authority because of withdrawal of requisition by the Board/Appointing Authority or for any other reason in which case the amount shall be refunded provided that on 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 Board/Authority to the candidate.

22. Scrutiny of Application.

- The Appointing Authority shall scrutinise the application received by it and require as many candidates qualified for appointment under these rules & regulations as seems to it desirable to appear before it for interview :Provided that the decision of the Appointing Authority as the case may be, regarding eligibility or otherwise of a candidate shall be final.

23. Recommendations of the Board/Appointing Authority.

(1)The Board/Appointing Authority shall prepare a list of candidates, who they/it consider suitable for appointment to the posts concerned, arranged in order of merit, and forward the same to the Appointing Authority, as the case may be.

(2)The Board/Appointing Authority as the case may be, may to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The names of such candidates may, on requisition be recommended in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Board/Appointing Authority to the Board.

24. Disqualification for Appointments.

(1)No male candidate who has more than one wife living shall be eligible for appointment to the service unless the Government, after being satisfied that there are special grounds for doing so, exempt any candidates from the operation of this rule.

(2)No female candidate who is married to a person having already a wife living shall be eligible for appointment to the service unless Government after satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

(3)No married candidate shall be eligible for appointment to the service if he/she had at the time of his/her marriage accepted any dowry.Explanation. - For the purpose of this rule, "dowry" has same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961)

25. Selection by the Appointing Authority.

(1)subject to the number of posts specified in the notice issued under Rule 19 and subject to reservations of posts in favour of candidates belonging to Scheduled Caste/Scheduled Tribes, physically handicapped persons in respect of posts included in schedules, the Appointing Authority shall select candidates who stand highest in the order of merit in the list prepared by the committee under Rule, 23.Provided that inclusion of a candidate's name in the list confers on right to appointment unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that such candidate is suitable in all other respect for appointment to the post concerned :Provided further also that the Appointing Authority, may further select, against addition vacancies in the order of merit from the list prepared under Rule 23 by the Board/Appointing Authority as the case may be for appointment to posts in the service specified in schedules, candidates upto the number of vacancies intimated by them to the Board/Appointing Authority before final declaration of the result of the interview conducted by the Board/Appointing Authority.

(2)If persons, selected under sub-rule (1) above and appointed to a post concerned in accordance with these Rules & Regulations against the vacancies of a particular year for which the interview was conducted by the Board/Appointing Authority in accordance with these rules does not join on that event the said vacancies shall be treated as a fresh vacancy.Part - V Procedure for Recruitment by Promotion

26. Constitution of the Committee.

- The Constitution of the committee shall be as under :-

(a)For Rosts falling within Executive posts :-

(i) Chairman of the Board	Chairman
(ii) O.S.D. Cum Additional Secretary to the Government, in theAdministrative Department concerned	Member
(iii) Secretary to the Government, in the Department of Personnel orhis representative not below the rank of Deputy Secretary toGovernment, in the DOP	Member
(iv) Member-Secretary of the Board	Member Secretary

(b)For Posts falling other than Executive posts :-

(i) Member-Secretary	Chairman
(ii) One member nominated by the Secretary to the Governmentin the Administrative Department concerned.	Member
(iii) Two Board Officers nominated by the Chairman.	Member

27. Eligibility Criterion and Procedure for Promotion.

(1)As soon as the Appointing Authority determines the number of vacancies under Rule 11 of these rules and decides that a certain number of posts are required to be filled in by promotion, it shall subject to provisions of sub-rule (6), prepare a correct and complete list of the senior most persons who are eligible and qualified under these rules for promotion on the basis of Seniority cum merit or on the basis of merit, as the case may be, to the class of posts concerned.

(2)The persons enumerated in column 6 of the Schedules shall be eligible for promotion to posts specified against them in column 2 there of to the extent indicated in column 4 subject to their possessing minimum qualification and experience on the first day of the month of April of the year of selection as specified in column 7.

(3)No person shall be considered for first promotion in the Service unless he is substantively appointed and confirmed on the lower post in the service. After first promotion in service, for subsequent promotions to higher posts in the Service a person shall be eligible if he has been appointed to such post from which promotion is to be made after selection in accordance with the provisions of these Rules and Regulations :Provided that for first promotion in the service if number of persons substantively appointed and confirmed on the lowest post equal to the number of vacancies, are not available then persons who have been appointed to the lowest post in the service after selection in accordance with one of the methods of recruitment prescribed under these rules and regulations, shall also be eligible if they fulfill other conditions of eligibility.Explanation. - In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year such of the person who are or where eligible for appointment to that post by both methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

(4)Selection for promotion in the regular line of promotion from the post/ posts not included in service to the lowest of post or category of post in the service shall be made strictly on the basis of merit and on the basis of seniority-cum-merit in the proportion of 50 : 50:Provided that if the committee is satisfied that suitable persons are not available for selection by promotion strictly on the basis of merit in a particular year, selection by promotion on the basis of seniority-cum-merit may be made in the same manner as specified in these rules and regulations.

(5)Selection for promotion from the lowest post or category of post on the Executive post to the next higher post or category of post of the service and for all posts in the subordinate and ministerial service shall be made strictly on the basis of seniority-cum-merit.Provided that in the event of non-availability of persons with the requisite period of service the Committee may relax the prescribed period of service if they are found otherwise suitable for promotion.Explanation. - If in the service, in any category of post, number of post available for promotion is an odd number then for purpose of determining the vacancies for selection by promotion on the basis of seniority-cum-merit and merit in the proportion of 50 : 50, the following cyclic order shall be followed :The first vacancy for seniority-cum-merit:The subsequent vacancy by merit:The cycle to be repeated.

(6)Selection for promotion to the higher post in the cadre in service shall be made strictly on the basis of merit.

(7)The zone of consideration of persons eligible for promotion shall as be under:-

(i) Number of vacancies	Number of eligible person to be considered
(a) For one vacancy	five eligible persons
(b) For two vacancy	eight eligible persons
(c) For three vacancy	ten eligible persons
(d) For four or morevacancy	three time the numberof vacancies

(ii)Where the number of eligible persons for promotion to higher post is less than the number of specified above, all the persons so eligible shall be considered.

(iii)Where, adequate number of the candidates belonging to the Scheduled Castes or the Schedules Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to five times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, (and not any other) coming within the extended zone of consideration shall be considered against the vacancies reserved for them.

(8)

(a)The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of posts concerned under these rules and regulations and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in. these rules and regulations equal to the number of vacancies determined under rule relating to "Determination of vacancies" of these rules. The list so prepared on the basis of seniority-cum-merit and/ or on the basis of merit, as the case may be, shall be arranged in the order of seniority on the category of posts from which selection is made.

(b)The Committee shall also prepare a separate list on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in the rules, containing names of persons equal to the number of persons selected in the list prepared under (a) above to till temporary or permanent vacancies, which may occur subsequently. The list t prepared on the basis of seniority-cum-merit and/or basis of merit shall be arranged in the order of the seniority in the category of post from which selection shall be made. Such a list shall be-review & revised by the Department promotion Committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the nest year or till the Department Promotion Committee meets, which ever is earlier,

(c)Such lists shall be sent to the Appointing Authority together with Annual Confidential Reports/Annual Performance Appraisal Reports and other Service Record of all the candidates included in the list as also of those not selected, if any.

Explanation. - For the purpose of selection for promotion on the basis of merit no person shall be selected if he does not have "outstanding" or "very good" record in at least five out of the 7 years proceeding the year for which Department Promotion Committee is held.

(9)If in any subsequent year, after promulgation of these rules and regulations vacancies relating to any earlier year are determined under sub-rule (2) of Rule 11 which were required to be filled by promotion, the Department Promotion Committee shall consider the cases of all such person who would have been eligible in the year to which the vacancies relate irrespective of the year in which the meeting of the Departmental Promotion Committee is held and such promotions shall be governed by the criteria and procedure for promotion as was applicable in the particular year to which the vacancies relate and the Service/experience of an incumbent who has been so promoted for promotion to higher post for any period during which he has not actually performed the duties of the post to which he would have been promoted, shall be counted. The pay of a persons who has been so promoted shall be re-fixed at the pay which he would have derived at the time of his promotion but no arrears of pay shall be allowed to him.

(10)The Government or the Appointing Authority may order for the review of the proceedings of the D.P.C. held earlier on account of some mistake or error apparent on the face to record of on account of a factual error substantially affecting the decision of the D.P.C. or for any other sufficient reasons e.g. change the Seniority wrong determination of vacancies, judgment/direction of any Court or Tribunal, or where adverse entries in the Confidential Reports of an individual are expunged or toned down or a punishment inflicted on him is as aside or reduced. The concurrence of the Government shall always be obtained before holding the meeting of the review D.P.C.

(11)Where consultation with the Government is necessary the lists prepared by the committee shall be forwarded to the Government by the appointing Authority along with the personal Files and Annual Confidential Rolls of all the persons whose names have been considered by the Committees.

(12)Government shall consider the lists prepared the Committee along with relevant documents received from the Appointing Authority and unless any change is considered necessary, shall approve the lists. In case the Government consider it necessary to make any change in the lists received from the Appointing Authority it shall inform the Appointing Authority of the change proposed by it. After taking into account the comments of the Government, if any the Appointing Authority may approve the lists finally with such modifications, as may in its opinion, be just and proper.

(13)Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the proceeding sub-rule (ii) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised, as the case may be.

(14)The Government may issue instruction for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of person who may be under suspension, or against whom departmental proceeding is under progress, at the time promotions are considered to a post to which they are eligible or would have been eligible but for such suspension or pendency of such enquiry or proceeding.

28. Restriction of Promotion of Persons Foregoing Promotions.

- In case a person on his appointment by promotion to the nest higher post either on the basis of urgent temporary appointment or on regular basis on the recommendations of the Department Promotion Committee, foregoes such an appointment he shall be considered again for appointment by promotion only after a period of one year (both on the basis of urgent temporary appointment or on regular basis, on the recommendations of the Departmental promotion Committee).Part - VI Appointment, Probation and Confirmation

29. Appointment to the Service.

- Appointment to posts in the Service by direct recruitment or by promotion, as the case may be, shall be, made by the appointment authority on occurrence of substantive vacancies from the candidates selected under Rule 23 in order of merit and by promotion from the persons selected under Rule 27 and persons adjudged suitable under proviso (ii) to Rule 6.

30. Urgent Temporary Appointment.

(1)A vacancy in the Service which cannot be filled in immediately either by direct recruitment or by promotion under these rules may be filled in by the Appointing Authority by appointing in an officiating capacity there to an officer eligible for direct recruitment to the Service, which such direct recruitment has been provided under the provisions of these rules and regulations.Provided that such an appointment will not be continued beyond a period of one year without referring the case to the Board for concurrence, where such concurrence is necessary, and shall be terminated immediately on its refusal to concur:Provided further that in respect of a post in the service for which both the methods of recruitment have been prescribed, the Appointing Authority shall not, save with the specific permission of the Board in the case of Executive post and Chairman in respect of Subordinate Service, fill the temporary vacancy against the direct recruitment quota by a whole-time appointments for a period exceeding three months otherwise than out of persons eligible for direct recruitment and after a short term advertisement.

(2)In the event of non-availability of suitable persons, fulfilling the requirements of eligibility for promotion. Board may notwithstanding the conditions of eligibility for promotion required' under sub-rule (1) above, lay down general instructions for grant of permission to fill the vacancies in urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct.

31. Seniority.

- Seniority of persons appointed to the lower post of the Service or lowest categories of post is each of the Group/Section of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other higher categories of posts in each of the Group/Section in the Service as the case may be, shall be determined from the date of their regular selection to such posts.Provided :-

(i)that the seniority of the persons screened under Rule 6(l)(ii) shall be fixed below all the persons appointed regularly by direct recruitment or by promotion upto the date of commencement of these rules and the seniority inter se of these persons shall be determined by the committee according to the length of continuous Service in an ad hoc or officiating capacity or on urgent temporary basis.

(ii)that the inter se seniority of persons appointed to a post in a particular category by direct recruitment on the basis of one and the same selection except those who do not join Service when a post is offered to them within a period of six weeks from the date of issue of order or longer, if extended by the Appointing Authority, shall follow the order in which their names have been placed in the list prepared under Rule 23;

(iii)that if two or more persons are appointed to the service during the same year a person appointed by promotion shall be senior to a person appointed by direct recruitment;

(iv)that the persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection. Seniority inter se of person selected on the basis of seniority cum merit and on the basis of merit in the same selection shall be the same as in the next below grade.

32. Period of probation.

(1)a substantive vacancy shall be placed on probation for a period of two years and those appointed to service by promotion against a substantive vacancy shall be placed on probation for a period of one year.Provided that.-

(i)Such of them as have, previous to their appointment by promotion or by direct recruitment against a substantive vacancy, officiated temporarily on the post which is followed by regular, selection may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of Probation. This shall, however, not amount to involve suppression of any senior person or disturb the order of their preference in respective quota or reservation in recruitment.

(ii)any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

(2)During the period of probation specified in sub-rule (1) each probationer may be required to pass such Departmental Examination and to undergo such training as the Board/Government may, from time to time specify.Explanation. - In case of a person who dies or is due to retire on attaining the age of superannuation the period of probation shall be reduced so as to end one day earlier on the date immediately proceeding the date of his death or retirement from Board Service. The condition of passing the Departmental Examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.

33. Confirmation in certain cases.

(1)Notwithstanding any thing to the contrary contained in the proceeding rule a person appointed to a post in the Service temporarily or an officiating basis who after regular recruitment by any one of the methods of recruitment prescribed under these rules, has not been confirmed, within a period of six months on completion of a period of two years service in case he is appointed by direct recruitment or within a period of one year's service in case he is appointed by promotion, shall be entitled to be treated as confirmed in accordance with his seniority, if:-

(i)he has worked on the post or higher post under the same Appointing Authority or would have so worked but for his deputation or training;

(ii)he fulfills conditions as are prescribed under rule relating to confirmation subject to the quota prescribed under these rules; and

(iii)permanent vacancy is available in the Department.

(2)If an employee referred to in sub-rule (1) above fails to fulfil the conditions mentioned in the said sub-rule, the period mentioned in sub-rule (1) above, may be extended as prescribed for a probationer under the Rajasthan Civil Services (Departmental Examination) Rules, 1959 and any other rules or by one year, whichever is longer. If the employee still fails to fulfil the conditions mentioned in sub-rule (1) above, he will be liable to be discharged or terminated from such post in the same manner as a probationer or reverted to his substantive or lower post, if an, to which he may be entitled.

(3)The employee referred to in sub-rules (1) above, shall not be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period of service.

(4)The reasons for not confirming of any employee referred to in sub-rule (1) above, shall be recorded by the Appointing Authority in his Service Book and Annual Performance Appraisal Report.Explanation.-(i) Regular recruitment for the purpose of this rule shall mean:-

(a)appointment by either method of recruitment or on initial constitution of service in accordance with the Rules made under the proviso of Water and Air Act of 1974 and 1981 respectively:

(b)appointment to the post for which no Service Rules exists, if the post are within the purview of the Government, recruitment in consultation with them;

(c)appointment by transfer after regular recruitment where the Service Rules specifically permit:

(d)persons who have been made eligible for substantive appointment to post under the rules shall be treated as saving been regularly recruited:

Provided that it shall not include urgent temporary appointment or officiating promotion which is subject to review and revision.

(ii)Persons who hold lien on another cadre shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this rule. In the absence of any option to the contrary they shall be deemed to have exercised option in favour of confirmation under this rule and their lien on the previous post shall cease.

34. Unsatisfactory progress during probation.

(1)It appears to the Appointing Authority, at any time, during or at the end of the period of probation, that a member of the service has not made sufficient use of his opportunities or that he has failed to give satisfaction, the Appointing Authority may revert him to the post held substantively by him immediately proceeding his appointment, provided he holds a lieu thereon or in other cases may discharge or terminated him from service :Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any member of service by a specified period not exceeding two years in case of person appointed to a post in the service by direct recruitment and one year in the case of person appointed by promotion to such post:Provided further that the Appointing Authority may if so think fir in case of persons belonging to the Schedule Castes or Schedule Tribes, the case may be, extend the period of probation by a period not exceeding one year at a time and a total extension not exceeding three years.

(2)Notwithstanding anything contained in sub-rule (1), during the period of probation if a probationer is placed under suspension of disciplinary' proceedings are contemplated or started against him the period of his probation may be extended till such period the Appointing Authority think fit in the circumstances.

(3)A probationer reverted or discharged from service during or at the end of the period of probation under sub-rule (1) shall not be entitled to any compensation.

35. Confirmation.

- A person placed on probation under Rule 32 shall be confirmed in his appointment at the end of his period of probation if -

(a)he has passed the departmental examination and has successfully undergone such training as is referred to in sub-rule (2) of Rule 32; and

(b)The Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.

Part - VII Pay

36. Scale of Pay.

- The sale of monthly pay of a person appointed to a post in the scale of pay admissible to him during the period of probation in accordance with the provisions of the Rajasthan Service Rules, 1951.

37. Increment during Probation.

- A probationer shall draw increment in the scale of pay admissible to him during the period of probation in accordance with the provisions of the Rajasthan Service Rules, 1951.

38. Regulations of Pay, Leave, Allowances and other facilities etc.

- Except as provided in these rules, the pay, allowances, leave and other facilities and conditions of service of the members of the service shall be decided by the Board from time to time.

39. Removal of Doubts.

- If any doubt arises relating to the application, interpretation and scope of these rules it shall be referred to the Government in the Department of Personnel and Administrative Reforms whose decision thereon shall be final.

40. Repeal and Saving.

- All rules and orders in relation to matters covered by these rules and in force immediately before the commencement of these rules are hereby repealed :Provided that any action taken under the rules and orders so superseded shall be deemed to have been taken under the Provision of these rules.

41. Power to Relax Rules.

- In exceptional cases where the Board is satisfied that operation of the rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Board is of the opinion that it is necessary or expedient to relax any of the Provision of these rules with respect to age or experience of any person, if may with the concurrence of the Department of Personnel by orders dispense with or relax the relevant of provisions of these rules to such extent and subject to such conditions as it may consider necessary to dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable then the provisions already contained in these rules. Such cases of relaxation shall be referred to the Department of Personnel by the Administrative Department concerned.

I

(Engineering Section)

S. No.	Name of Posts	Sources of Recruitment with Percentage	Qualification & Experience for DirectRecruitment	Post from which Promotion is to be made	Qualification & Experience for Promotion	Upper Age Limit (Years)	Remarks
Direct	Promotion
1	2	3	4	5	6	7	8	9
Executive Post
1	Senior Environment Engineer		100		Environment Engineer	1. Degree in Engg2.5 Yrs. Service on the post mentioned in Col. 6

2	Environmental Engineer	-	100		Astt. Environmental Engineer	5 Years service on the post mentioned in column 6 for degreeholders 15 Yrs. service on the Post mentioned in Col. 6 fordiploma holders
3	Assistant Environmental Engineer	50	50	Masters of First class Bachelors degree of a Universityestablished by Law in India of a Foreign qualification recognisedas equivalent there to either in Industrial, or Chemical or Civilor Environmental or Public Health Engineering.	1. Jr. Enviro-Engg.	5 Years service for Degree holders and 10 years for diplomaholders on post mentioned in col. 6	35
Subordinate Services
4	Junior Environmental Engineer	100	-	Bachelor's degree of a University established by Law in Indiaor Foreign qualification recognised as equivalent there to eitherin Industrial or Chemical or Civil or Environmental or PublicHealth Engineering.			35
5	Subordinate Environmental Engineer (Gr-I)	100	-	Subordinate Environmental Engineer (Gr-II)	5 years service on the post mentioned in col.6
6	Subordinate Environmental Engineer (Gr-II)	Absorbation	-	Diploma in any branch of Engineering	Dying cadres no further recruitment of be made on post.

Note : Existing post of Junior Engineering and equivalent held by diploma holders shall be designated as Sub-Environmental Engineer and in future no recruitment shall be made out of diploma holders and all future vacancies shall be converted into Junior Environmental Engineers.

II

(Scientific Section)

S. No.	Name of Posts	Sources of Recruitment with Percentage	Qualification & Experience for DirectRecruitment	Post from which Promotion is to be made	Qualification & Experience for Promotion	Upper Age Limit (Years)	Remarks
Direct	Promotion
1	2	3	4	5	6	7	8	9
Executive Post:
[1] [Name of post redesigned by Notification No. F. 3(342) /6207, dated 6.8.1996-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.9.1996, page 115(1) vide G.S.R.57 = 1996 RSCS/Part II/Page 370/H. 456]	Superintending Scientific Officer	-	100		Sr. Chemist	5 years service on the post mentioned in col. 6
2	Sr. Scientific Officer	-	100		Chemist	5 years service on the post mentioned in col. 6
3	Scientific Officer	50	50	First class Master degree of in any branch of Chemistry of aUniversity established by Law in India of a Foreign qualificationrecognised as equivalent there to	Jr. Chemist	5 years service of Master Degree holder and 8 years service ofBachelor degree holder post mentioned in col. 6	33
4	Jr. Scientific Officer	50	50	First class Master degree in any branch of Chemistry of aUniversity established by Law in India of or a Foreignqualification recognised as equivalent there to	Sr. Laboratory Assistant Gr II Inspector Gr. I	[8 years of service, in the scientific cadre.] [Substituted '5 years service on the post mentioned in col. 6' by Notification No. F. 3(342) RPCB, dated 8.8.2014.]	33
5	Jr. Scientific Officer (Biology)	100	-	First class Master degree in Botany/Zoology of a Universityestablished by Law in India of or a Foreign qualificationrecognised as equivalent there to, in any branch of Botany/Zoology.			33
6	Senior Scientific	-	100		Sr. Laboratory Assistant Gr II Inspector Gr. II	5 years service on the post mentioned in col. 6	33
7	Junior Scientific	100	-	B.Sc. of a University established by Law in India withChemistry as one of the subject or a foreign qualificationrecognised as equivalent thereto.			33

Note. - After appointment, Sr. Laboratory Assistant GR-II and Inspector GR-II, shall constitute a common category, their integrated seniority shall be drawn according to date of appointment after regular selection or respective posts. If the dates are same and position on merits is the same, seniority shall be determined on the basis of age.[Schedule-III] [Substituted by Notification No. G.S.R. No. 52, dated 6.9.2013 (w.e.f. 30.3.1993).](Law Section)

S. No.	Name of Posts	Sources of Recruitment with Percentage	Qualification & Experience for DirectRecruitment	Post from which Promotion is to be made	Qualification & Experience for Promotion	Upper Age Limit (Years)	Remarks
Direct	Promotion
1	2	3	4	5	6	7	8	9
1.	Senior Law Officer	-	100	-	Law Officer Grade-I	3 years service on the post of Law Officer Grade-I	-	-
2.	Law Officer Grade-I	-	100	-	Law Officer Grade-II	5 years service on the post of law Officer Grade-II	-	-
3	Law Officer Grade-II	100	-	Law graduate from a University established by Law in India ora foreign qualification recognized as equivalent thereto.	-	-	28 year	-

IV

(General Section)

S. No.	Name of Posts	Sources of Recruitment with Percentage	Qualification & Experience for DirectRecruitment	Post from which Promotion is to be made	Qualification & Experience for Promotion	Upper Age Limit (Years)	Remarks
Direct	Promotion
1	2	3	4	5	6	7	8	9
Ministerial Service/stenographer Cadre:
1	Senior P.A.	-	100		Personal Assistant	[5 years service] [Substituted by Notification No. F. 3(342) /6207, dated 6.8.1996-Rajasthan Gazette, Extraordinary, Part. IV-C(I), dated. 19.9.1996, page 115(1) vide G.S.R.57 = 1996 RSCS/Part. II/Page 370/H. 456]on the post mentioned in col. 6
2	Personal Assistant	-	100		Stenographer	5 years service on the post mentioned in col. 6
3	Stenographer	100	-	Degree of a University established by Law in India. Acandidate shall be required to take dictation in Hindi or inEnglish at a speed of 100 NPN for 10 minutes and transcribe andtype the dictated Hindi passage in 60 minutes.
General Cadre Post:
1	Office Superintendent	-	100		Office Assistant	5 years service on the post mentioned in col. 6
2	Office Assistant	-	100		UDC	5 years service on the post mentioned in col. 6
3	UDC	-	100		LDC	5 years service on the post mentioned in col. 6
4	LCD	85	15	[High School Examination of Board recognised by the Governmentof Secondary Examination of Praveshika Examination (with English)of the Rajasthan Board of Secondary Education] [Substituted by Notification No. F. 3(342) /6207, dated 6.8.1996-Rajasthan Gazette, Extraordinary, Part. IV-C(I), dated. 19.9.1996, page 115(1) vide G.S.R.57 = 1996 RSCS/Part. II/Page 370/H. 456]and speed intyping 28 & 25 NPN in Hindi & English respectively	Class IV post including survey khallassi/Lab attd./Jainadar	High School Examination of Board recognised by the Governmentof Secondary Examination of Praveshika Examination (with English)of the Rajasthan Board of Secondary Education
Subordinate
1	Accountant	-	100		Junior Accountant	5 years service on the post mentioned in col. 6
2	Junior Accountant	100	-	B.Com of a University established by law in India
3	Driver	90	10	VIII class passed having driving licence of Heavy/Lightvehicle & must possess the following:—(a) Weight not more than 65 kg(b) Sight 6x6 with or without glas (c) Knowledge of repairs &efficiency in driving to be judged through test by the Appointingauthority	Class IV post including, survey Khallasi/Lab. Attnd./ Jamadaar	VIII passed having driving Licence of Heavy/Light vehicle andmust possess the following:—(a) Weight not more than 65 kg(b) Sight 6x6 with or without glass(c) Knowledge of repairs & efficiency in driving to bejudged through test by the Appointing authority.
Class IV
1	Jamadar/Surve y Khalasi/Lab. attnd.	-	100		Class IV posts	5 years service on the post mentioned in col. 6
2	Class IV	100	-	VIII passed of a recognised School

[Schedule V] [Inserted by Notification No. F. 3(342) /6207, dated 6.8.1996-Rajasthan Gazette, Extraordinary, Part. IV-C(I), dated. 19.9.1996, page 115(1) vide G.S.R.57 = 1996 RSCS/Part. II/Page 370/H. 456](Computer Section)

S. No.	Name of Posts	Sources of Recruitment with Percentage	Qualification & Experience for DirectRecruitment	Post from which Promotion is to be made	Qualification & Experience for Promotion	Upper Age Limit (Years)	Remarks
Direct	Promotion
1	2	3	4	5	6	7	8	9
1	System Analyst	100%			Analyst cum programmer	3 years service on the post mentioned in col. 6
2	Analyst cum programmer	50%	60%	(1) Graduate from university established by law in India orforeign qualification recognised as equivalent thereto withMathematics or statistics or Computer Science with a formaltraining of 6 month in System Analysis and Design and programminglanguage. OR Master of Business Administration withSpecialization in Systems.	Programmer	5 years service on the post mentioned in col. 6
				(2) 5 years experience in computer field out to which at least3 years practical experience in designing and developing computerapplication and programming in BASIC, COBOL, FORTRAN. Providedthat in case sufficient number of candidate processing that incase sufficient number of candidate processing prescribedexperience are not available the condition in regard toexperience may be relaxed to the extent of 3 years in the fieldout of which at least 2 years practical experience should be indesigning and developing computer application and programming inBASIC, COBOL/FORTRAN.
3	Programmer	60%	40%	Graduate from university established by law in India orforeign qualification recognised as equivalent thereto withMathematics or statistics or Computer Science or Economics orCommerce as one of the subject formal training of 6 month inProgramming Language like BASIC and COBOL/FORTRAN, from aninstitution with 2 years experience in Computer Programming inthe above language. Provided that in case sufficient number ofcandidate possessing the prescribed experience are notavailable the condition in regard to experience may be relaxed ofone year in Computer Programming language like BASIC,COBOL/FORTRAN.’	Computer Operator	5 years service on the post mentioned in col. 6
4	Computer Operator	50%	50%	Graduate from university established by law in India orforeign qualification recognised as equivalent thereto by theGovernment with Science or Mathematics or statistics or Commerceor Economics with one year's experience in handling Data EntryMachines and Computer terminals.	Data Entry Operator	5 years service on the post mentioned in col. 6
5	Data Entry Operator	100%		Graduate from university established by law in India orforeign qualification recognised as equivalent thereto by theGovernment with the speed of 8000 depression per Hour on DataEntry Machines.

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