Section 6 in Rajasthan Jails Subordinate Service Rules, 1998
6. Methods of Recruitment.
(1)Recruitment to posts in the service after the commencement of these Rules shall be made by the following methods in the proportion as indicated in Column No. 3 of Schedule I:-(a)By Direct recruitment in accordance with Part-IV of these Rules; and(b)By promotion in accordance with Part-V of these Rules.(2)Recruitment to the service by the aforesaid methods shall be made in such a manner that the persons appointed to the service by each method do not at any time exceed the percentage laid down in the Rules/Schedule of the total cadre strength as sanctioned for each category from time to time:Provided that if the Appointing Authority is satisfied in consultation with the Commission, where necessary, that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by other method in relaxation of the prescribed proportion, may be made in the same manner as specified in these Rules.(3)[ Notwithstanding anything contained in these rules the post/posts of Warders vacant on 1.4.2006 may be filled in by one time direct recruitment from the work charged employees of the Various department having prescribed educational qualification and physical standards, in accordance with the procedure prescribed in Part IV of these rules.] [Added by Notification No. G.S.R. 77, dated 8.2.2007 (w.e.f. 15.5.1998).]
