Section 21 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
21. Inviting of application.
- Applications for direct recruitment to the post (s) in the service shall be invited by the Commission or the Appointing Authority, as the case may be, by advertising the vacancies to be filled in, in the Official Gazette or in such other manner as they may deem fit. The advertisement shall contain 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 Grade Pay in his Running Pay Band of the post as shown elsewhere in the advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the rules:Provided that while selecting candidate(s) for the vacancies so advertised the Commission or the Appointing Authority, as the case may be, if intimation of additional requirement not exceeding 50% of the advertised vacancies, is received by them/it before selection, also select suitable persons to meet such additional requirement.
