Section 277(1) in Rajasthan Panchayati Raj Rules, 1996
(1)In the case of a deceased employee of the Panchayat Samiti/Zila Parishad service, one member of his family who is not already employed under the Panchayat Samiti/Zila Parishad/Central/State Government or Statutory Board/ Organisation/ Corporation, owned or controlled by the Central/State Government, shall on making an application for the purpose, be given a suitable employment the service, as soon as practicable only against an existing vacancy, in relaxation of the normal recruitment rules, provided such member fulfils the educational qualifications prescribed for the post and is also otherwise qualified for such service. In the event of non-availability of a vacancy or in case any of the members of the family being unqualified or minor, is not found suitable or eligible for immediate employment, then such case shall be considered immediately on the availability of the post or any or one of them becoming qualified or eligible for such employment under these rules.
