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State of Rajasthan - Act

Rajasthan Forest Subordinate Service Rules, 2015

RAJASTHAN
India

Rajasthan Forest Subordinate Service Rules, 2015

Rule RAJASTHAN-FOREST-SUBORDINATE-SERVICE-RULES-2015 of 2015

  • Published on 21 September 2015
  • Commenced on 21 September 2015
  • [This is the version of this document from 21 September 2015.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Forest Subordinate Service Rules, 2015Published vide Notification No. G.S.R. 94, dated 21.9.2015G.S.R. 94. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following rules, regulating the recruitment to posts in, and the conditions of service of persons appointed to the Rajasthan Forest Subordinate Service, namely:-Part-I General

1. Short title, commencement and application.

(1)These rules may be called the Rajasthan Forest Subordinate Service Rules, 2015.
(2)They shall come into force with immediate effect.
(3)These rules shall not apply to the posts governed by the Rajasthan Scheduled Areas Subordinate, Ministerial and Class-IV Service (Recruitment and other Service Conditions) Rules, 2014, except as provided in those rules.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Appointing Authority" means the Principal Chief Conservator of Forests (Head of Forest Force), Rajasthan and includes any other person to whom such powers in this behalf have been delegated by a special order of Government;
(b)"Board" means the Rajasthan Subordinate and Ministerial Services Selection Board
(c)"Commission" means the Rajasthan Public Service Commission;
(d)"Deputy" Conservator of Forests means the Divisional Forest Officer or Deputy Conservator of Forests or Deputy Chief Wildlife Warden or Senior Research Officer or Soil Conservation Officer or Working Plan Officer and includes a person who is acting as such during absence of such officer;
(e)"Direct Recruitment" means recruitment made according to the Procedure prescribed in Part IV of these rules;
(f)"Government" means the Government of Rajasthan;
(g)"Member of the Service" means a person appointed to a post in the service on the basis of regular selection under the provisions of these rules or the rules or order superseded by these rules;
(h)"Principal Chief Conservator of Forests" means the Principal Chief of Forests (Head of Forest Force), Rajasthan and includes a person who is acting as such during absence of Principal Chief Conservator of Forests (Head of Forest Force), Rajasthan;
(i)"Schedule" means a Schedule appended to these rules;
(j)"Service" means the Rajasthan Forest Subordinate Service;
(k)"Service" or "Experience" wherever prescribed in these rules 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 proviso to Article 309 of the Constitution of India;
Note. - Absence during service e.g. 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."
(l)"State" means the State of Rajasthan;
(m)"Substantive Appointment" means an appointment made under the provisions 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 probationer followed by confirmation on the completion of the probationary period;
Note. - Due Selection by any of the methods of recruitment prescribed under these rules" will include recruitment either on initial Constitution of Service or in accordance with the provisions of any rules promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment.
(n)"Year" means the financial year.

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 the service shall be as specified in column 2 of the Schedule-I and Schedule-II, as the case may be.
(2)The strength of posts in each category shall be such, as may be determined by Government from time to time:Provided that the Government may:-
(a)create any post, permanent or temporary, from time to time as may be found necessary; 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 claim or compensation.
(c)the posts included in the Schedule-II shall be treated as isolated and ex-cadre posts and appointments thereto shall not Confer any right on a person for appointment, confirmation and seniority etc., as for the posts included in the regular cadre posts of the Schedule-I unless and until, the posts are made permanent and the categories included in the permanent cadre and their encadrement is made subject to suitable conditions.
(d)if the Government is satisfied that suitable or eligible persons are not available for appointment by promotion on any of the posts included in the Schedule-II in a particular year, the posts may be filled up by the Government by transfer of a person holding an equivalent post after regular selection or by special selection of person who fulfills the minimum academic qualification prescribed for promotion and experience on an equivalent post from which promotion has been prescribed in column 7 from other department of the State Government by inviting application and selection by a committee as provided in Rule 36 of these rules.

5. Initial Constitution of the Service.

- The Service shall consist of:-
(a)all persons holding substantively the posts specified in the Schedule;
(b)all persons recruited to the service before the commencement of these rules; and
(c)all persons recruited to the service in accordance with the provision of these rules.
Part-III Recruitment

6. Methods of Recruitment.

(1)Recruitment to the service after the commencement of these rules shall be made by the following methods, namely:-
(a)direct recruitment in accordance with the procedure laid down in part-IV of these rules; and
(b)promotion in accordance with the procedure laid down in Part-V of these rules.
(2)Recruitment to the service by the aforesaid method 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-
(i)if the Appointing Authority is satisfied, in consultation with the Commission, if necessary, that suitable persons are not available for appointment by either method of recruitment or in the proportion so indicated 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)appointment, promotion, seniority and confirmation etc. of a person who joins the Army/Air Force/Navy during an emergency shall he regulated by such orders and instructions as may be issued by the Government, from time to time, provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.
(3)The persons, irregularly appointed on duly sanctioned posts and completed ten years of service on 10.4.2006, without intervention of any court or tribunal, and continuously working as such on the date of commencement of the Rajasthan Various Service (Second Amendment), Rules, 2009 i.e 8.7.2009, shall be screened by a committee consisting of:
(a)In case of posts falling within the purview of the commission-
(i)Chairman of Commission or a member nominated by him;
(ii)Pr. Secretary / Secretary to the Government, Department of Personnel;
(iii)Pr. Secretary / Secretary to the Government, Finance Department, or his nominee not below the rank of Deputy Secretary; and
(iv)Additional Chief Secretary/Pr. Secretary/Secretary to the Government, forest Department.
(b)in case of the posts outside the purview of the commission -
(i)Pr. Secretary/Secretary to the Government, Department of Personnel;
(ii)Pr. Secretary/Secretary to the Government, Finance Department, or his nominee not below the rank of Deputy Secretary; and
(iii)Additional Chief Secretary/Pr. Secretary/Secretary to the Government, Forest Department.
Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue appointment order of the person, who is adjudged suitable by the screening committee and appointment shall be effective from the date of issue of such appointment order.

7. Compassionate appointment of Dependents of the Deceased/Permanently incapacitated Armed Forces Service Personnel/Para-Military Personnel.

(1)Notwithstanding anything contained in these rules the appointing authority may fill the vacancies of the -
(i)posts up to Grade Pay No. 10 (Rs.2800/-) to be filed in by direct recruitment by appointing on compassionate ground one of the dependents of member of Armed Forces/ Para-Military Forces belonging to the State who becomes permanently incapacitated on or after 1.4.1999 in any defense operation including counter insurgency operations and operations against terrorists;
(ii)posts up to Grade Pay No. 11 (Rs. 3600/-) to be filled by direct recruitment by appointing of compassionate ground, one of the dependents of member of Armed Forces / Para-Military Forces belonging to the State who dies on or after 1.4.1999 in any defense operation including counter-insurgency operations and operations against terrorists.
(iii)post up to Grade Pay No. 10 (Rs. 2800/-) to be filled in by direct recruitment by appointing on compassionate ground, one of the dependents of a member of Armed Forces belonging to the State, who died or was permanently incapacitated in war or any defense operation including counter insurgency operations and operations against terrorists during the period from 1.1.1971 to 31.3.1999.
Subject to fulfillment of the educational qualifications and other service conditions prescribed under the relevant Service Rules and with the concurrence of Department of Personnel and the Rajasthan Public Service Commission, if the post falls within the purview of the Commission:Provided that-
(i)if the Armed Forces/Para Military Personnel who are permanently incapacitated are capable of and desirous of obtaining employment for themselves under the State Government, employment shall be given to them;
(ii)if the widow or the children of the Armed Forces/ Para Military personnel who are killed or permanently incapacitated not in a position to take up employment immediately, employment will be given to them on acquiring of eligibility for appointment.
(2)Appointment shall be given to a dependent of Armed forces / Para Military Personnel only if any one of them has not got appointment on any post under the provisions of concerned service rules prevailing in the Government of India.
(3)Appointment shall not be given to such dependent if any of the other dependents of the Armed Forces/Para Military Personnel is already employed on regular basis under the Central/any State Government or Statutory Board Organization/Corporation owned or controlled wholly or partially by the Central/any State Government at the time of death of the Armed Forces/ Para Military Personnel:Provided that this condition shall not apply where the widow seeks employment for herself
(4)Such dependent shall address an application for the purpose to Zila Sainik Kalyan Adhikari in the case of Armed Forces and the Officer Commanding the Para Military Unit for Para Military Forces duly verified by the Head of the Unit where the deceased / permanently incapacitated member of the Armed Forces/ Para Military Fortes was serving at the time of death/ becoming permanently incapacitated. The application shall be considered in relaxation of the normal recruitment rules subject to the condition that the dependent fulfills the academic qualifications and experience, except for appointment to Class IV for which educational qualification shall be relaxed, and age limit prescribed for the post and is also otherwise qualified for Government Service.
(5)The application of such dependent shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possessed by the dependent, In the event of no availability of vacancy in the District concerned the application shall be sent to the Divisional Commissioner who shall arrange appointment in any District under his jurisdiction. If vacant post is not available under the jurisdiction of the Divisional Commissioner, then the application shall be referred by the Divisional Commissioner to Government in the Department of Personnel for providing appointment.
(6)The application shall contain the following information:-
(i)Name and designation of the deceased / permanently incapacitated Armed Force/Para Military Force Personnel;
(ii)Unit in which he/she was working prior to death/becoming permanently incapacitated;
(iii)Date and place of death with death certificate issued by the Authority competent to declare him a battle casualty or becoming permanently incapacitated; and
(iv)Name, date of birth, educational qualification of the applicant and his/her relation with the deceased (with certificates).
Explanation. - For purpose of this rule:-
(a)"Armed Force" means the Army, Navy and Air Force of the Union;
(b)"Dependent" means spouse of the deceased/Permanently incapacitated person, son/adopted son, unmarried daughter/unmarried adopted daughter who were wholly dependent on the deceased /permanently incapacitated Armed Forces Service Personnel /Para Military Personnel;
Note. - Adopted son /daughter means legally adopted soil /daughter by the deceased/ permanently incapacitated person during his/her life.
(c)"Para-Military Forces" means the Border Security Force, Central Reserve Police Force, Indo Tibetan Border Police and any other Para-Military Force, as may be notified by Central and State Government, from time to time;
(d)"Permanently incapacitated" means a person who is covered under the definition of the term "person with disabilities" as provided in the Persons with Disabilities (Equal Opportunities, Protection of Rights and full Participation) Act, 1995 (Act No. 1 of 1996).

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

(1)Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the provisions of law in force at the time of recruitment by direct recruitment and by promotion.
(2)The vacancies so reserved for promotion shall be filled in by seniority-cum-merit and merit.
(3)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the fist prepared for direct recruitment by the Commission; for post 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 promotes, irrespective of their relative rank as compared with other candidates.
(4)Appointments shall be made strictly in accordance with the roster prescribed separately for direct recruitment and promotion.
(5)In the event of non-availability of the eligible and suitable case may be, for direct recruitment, in a particular year, the vacancies so reserved for them shall be carried forward to the subsequent three recruitment years. After the expiry of three recruitment years, such carried forward vacancies shall be filled in accordance with the normal procedure:Provided that if recruitment is not held in any recruitment year, such recruitment year shall not be counted for the purpose of this sub-rule:Provided further that filling-up of the vacancies in accordance with the normal procedure under this sub-rule shall not affect the reservation of posts as per the post based roster and vacancies on the reserved posts available in the roster may be filled in from amongst the persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be, for which such vacancy is available in subsequent years.
(6)In the event of non-availability of the eligible and suitable candidates for promotion 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 carried forward until the suitable Scheduled Castes and the Scheduled Tribes candidate(s), as the case may be, are available. In any circumstances no vacancy reserved for Scheduled Castes and the Scheduled Tribes candidates shall be filled by promotion from General category candidates. In exceptional cases, wherein the public interest, the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by promotion from the General category candidates on urgent temporary basis. The Appointing Authority may make a reference to the Department of Personnel and after obtaining prior approval of the Department of Personnel, they may fill up such post(s) by promoting the General category candidate(s) on urgent temporary basis clearly stating in the promotion order that the General category candidate(s) who are being promoted on urgent temporary basis against the vacant post reserved for Scheduled Castes or the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidate(s) of that category becomes available: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 are made on the basis of merit alone, under these rules.

9. Reservation of vacancies of Backward Classes, Special Backward Classes and Economically Backward Classes.

- Reservation of vacancies of Backward Classes, Special Backward Classes and Economically Backward Classes shall be in accordance with the provisions of law in force at the time of direct recruitment. In the event of nonavailability of eligible and suitable candidate amongst Backward Classes, Special Backward Classes and Economically Backward Classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure.

10. Reservation of vacancies for women.

- Reservation of vacancies for woman candidates shall be 30% category wise, m direct recruitment out of which 8% shall be for widows and 2% for divorced women candidates. In the event of non-availability of the eligible and suitable widow and divorced women candidates in a particular year, the vacancies so reserved for widow and divorced women candidates shall he filled in by other women candidates and in the event of non-availability of eligible and suitable women candidates, the vacancies so reserved for them shall be filled up by male candidates and such vacancies shall not be carried forward to the subsequent year and the reservation shall be treated as horizontal reservation i.e. the reservation of women candidates shall be adjusted proportionately in the respective category to which the women candidates belong.Explanation. - 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.

11. Reservation of vacancies for Outstanding sports persons.

- Reservation of vacancies for outstanding Sportspersons shall be 2% of the total vacancies outside the purview of the Commission in that year earmarked for direct recruitment. In the event of non-availability of the eligible and suitable sportspersons in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year. The reservation for Sportspersons shall be treated as horizontal reservation and it shall be adjusted in the respective category to which the sportspersons belong.Explanation. - "Outstanding sportspersons" shall mean and include the sportspersons belonging to the State who,
(i)represented Indian Team in Individual or in Team event in any International Tournament of any Sports and Games, recognised by the Indian Olympic Association or concerned recognised National Sports Federation;
or
(ii)represented Indian Team in Individual or in Team event in any International Tournament of any Sports and Games, recognised by the. Indian School Sport Federation or concerned recognised National School Games Federation;
or
(iii)Medal Winner in the Individual or in Team event in any National Tournament of any Sports and Gaines, recognised by the Indian Olympic Association or concerned recognised National Sports Federation;
or
(iv)Medal Winner in the All India Inter University Tournament in Individual event or in Team event in any Sports and Games, recognised by the Indian Universities Association;

12. Reservation of vacancies for ex-servicemen.

- The reservation of vacancies for duly discharged ex-servicemen shall be l/3rd of the total vacancies of direct recruitment for the posts of forest guard and driver. Such reservation shall be category wise and an ex servicemen selected on his own merit shall be counted against vacancies reserved for ex servicemen. In the event of non- availability of suitable ex-servicemen in any category, the vacancy shall be filled by other suitable candidates of the same category in order of their merit and shall not be carried forward. The reservation shall be treated as compartmentalized horizontal reservation.

13. Nationality.

- A candidate for appointment to the Service must be:-
(i)a citizen of India; or
(ii)a subject of Nepal: or
(iii)a subject of Bhutan; or
(iv)a Tibetan refugee who came over to India before the 1.1.1962 with the intention of permanently settling in India; or
(v)a person of Indian origin who has migrated from Pakistan, Burma, Srilanka and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire and Ethiopia, 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 'in the Department of Home Affairs and Justice after proper verification.

14. Conditions 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 any 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 subject by the Government of India.

15. Determination of vacancies.

(1)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.
(2)Where a post is to be filled in by a single method as prescribed in these rules or Schedule, as the case may be, the vacancies so determined shall be filled in by that method.
(3)Where a post is to be filled in by more than one method, as prescribed in these rules or Schedule, as the case may be, the apportionment of vacancies, determined under sub-rule (1) above to each such method shall be done maintaining the prescribed proportion for the overall number of posts already filled in. If any fraction of vacancies is left over, after apportionment 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.
(4)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 they were required to be filled in.

16. Age.

- A candidate for direct recruitment,-

1. to a post enumerated in the Schedules (except Forest Guard) must have attained the age of 18 years and must not have attained the age of 35 years on the 1st Day of January next following the last date fixed for receipt of applications.

2. to the post of Forest Guard must have attained the age of 18 years and must not have attained the age of 24 years on the first day of January next following the last date fixed for receipt of applications.

Provided that-
(i)if a candidate would have been entitled in respect of his/her age for direct recruitment in any year in which no such recruitment Was held, he/she shall be deemed to be eligible in the next following recruitment, if he/she is not overage by more than three years.
(ii)the upper age limit mentioned above shall be relaxed by -
(a)5 years in the case of male candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes,
(b)5 years in the case of woman candidate belonging to the General category and Economically Backward classes, and
(c)10 years in the case of woman candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes;
(iii)the upper age-limit mentioned above shall be 50 years in the case of ex-service personnel and the reservists namely the defense service personnel who were transferred to the Reserve;
(iv)the upper age limit mentioned above shall not apply in the case of ex-prisoners who had served under the Government on a substantive basis on any post before convictions and was eligible for appointment under these rules;
(v)the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an ex-prisoner who was not overage before his conviction and was eligible for appointment under these rules;
(vi)the persons appointed temporarily to a post in the service shall be deemed to be within the age limit if they were within the age limit when they were initially appointed even though they have crossed the age limit when they appear that direct recruitment before the Commission or the Appointing Authority, as the case may be, and shall be allowed upto two chances had they been eligible as such at the time of their initial appointment;
(vii)the upper age limit mentioned above shall be relaxed by a period equal to the service rendered in the National Cadet Corps in the case of Cadet Instructors, if the resultant age does not exceed the prescribed maximum age limit by more than three years such candidate shall be deemed to be within the prescribed age limit
(viii)the Released Emergency Commissioned Officers and Short Service Commissioned Officers after release from the Army shall be deemed to be within the age-limit even though they have crossed the age-limit when they appear for direct recruitment, had they been eligible as such at the time of their joining the commission in the Army;
(ix)the upper age limit for persons serving in connection with the affairs of the State, Panchayat Samities and Zila Parishad and in the Public Sector undertaking/ Corporation in substantive capacity shall be 40 years; and
(x)there shall be no age limit in the case of widow and divorced women.
Explanation. - 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.

17. Academic and Technical qualifications.

- A candidate for direct recruitment to the post specified in the Schedule-I and Schedule-II, as the case may be, shall possess:
(i)the qualifications and experience as laid down in the Schedule-I and Schedule-II, as the case may be; and
(ii)working knowledge of Hindi written in Devnagri Script and knowledge of Rajasthani culture.
Provided that the person who has appeared or is appearing in the final year examination of the course which is the requisite educational qualification for the post as mentioned in these rules or Schedule-I and Schedule-II, as the case may be for direct recruitment, shall be eligible to apply for the post but he/she shall have to submit proof of having acquired the requisite educational qualification to the appropriate selection agency:
(i)before appearing in the main examination, where selection is made through two stages of written examination, and interview;
(ii)before appearing in interview where selection is made through written examination and interview
(iii)before appearing in the written examination or interview where selection is made through only written examination or only interview, as the case may be.

18. Character.

- The character of candidate for direct recruitment to Service must be such as will qualify him for employment in the Service, He/ She must produce a certificate for good character from the Principal Academic Officer of the University or College or1 School in which he/she was last educated and two such certificates, written not more than six months prior to the date of application, from two responsible persons not connected with his University or College or School and not related to him.Note. - (1) A conviction by a Court of law need not 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 or association with crimes of violence, or with a movement, which has its object to overthrow by violent means of Government as established by law, the mere conviction need not be 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 discriminated against on grounds of their previous conviction, for purpose 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 of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, 'After Care Home' or if there are no such homes in a particular district from the Superintendent of Police of the 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'.

19. Physical Fitness and Physical Efficiency Test.

(1)A candidate for direct recruitment to the service, must be in good mental and bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his strenuous outdoor work in Forest Department as a member of Service and if selected, must produce a certificate to that effect from the Medical Board appointed by the Government. Candidate may be required to pay to the President of Medical Board a non- refundable fee, as prescribed. The Appointing Authority may dispense with production of such certificate in the case of candidate promoted in the regular line of promotion or 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 standards of medical examination of the two posts held by him are to be comparable for efficient performance of duties of the new post and his age has not reduced his efficiency for the purpose.The Government may issue instructions separately prescribing standards of physical fitness and for conducting examination therefor of a candidate for direct recruitment to the service.
(2)
(a)A candidate for direct recruitment to the posts of Forest Range Officer Grade I, Forester and Forest Guard shall also attain the minimum standards of physical fitness as prescribed below:
  Height (cm) Chest Girth (cm)
Normal Expansion
Male candidate 163 84 5
Female candidate 150 79 5
The following minimum height standards may be allowed in case of candidates belonging to Scheduled Tribes and races such as Assamese, Bhutanese, Garhwalis, Gorkhas, Kumaonis, Ladakhese, Mizo, Naga, Nepalese, Sikkimese and those from Arunachal Pradesh, Lahul & Spiti, Meghalaya;Male candidate : 152 cm.Female candidate: 145 cm.
(b)Walking Test:-Male/Female candidate must pass a physical efficiency test covering a distance of 25/16 km walk within four hours on foot, respectively.
(c)A candidate for direct recruitment to the post of Forest Guard shall also attain the following minimum standard of Physical Efficiency. The candidates shall appear for the physical efficiency test at their own risk.
For Men  
Items Scale
1. Sit-ups 25 repetitions in 1 minute.
2. Cricket Ball Throw 55 m (Meters)
For Women  
1. Standing broad jumps 1.35 m (Meters)
2. Shot put (4 kg.). 4.5 in (Meters)
These standards of physical efficiency shall apply to candidates of all categories including Ex-Service Personnel / Saharia candidates residing in Baran District & SC/ST candidates of Tribal sub-plan area.For Sit-ups the candidate should lie down on his back, with support to hold ankles, his legs should be fully stretched and raise his upper body. While raising his upper body, he should move his upper body by 90 degrees (making it perpendicular to the ground) and his legs should not come up.For standing broad jump, the candidate should jump from a stationary position (without taking any run) and keeping both the legs together while jumping as well as while landing.
(d)A candidate will be given two attempts for items mentioned in clause (c) of sub-rule (2) above for qualification.
(e)The physical efficiency test will be carried out by officers nominated by the committee constituted under sub-rule (2) of Rule 23.

20. Employment of irregular or improper means.

- In the case of recruitment to the service under these rules, a candidate who is or has been declared by the Commission/Appointing Authority guilty of impersonation or of submitting fabricated document or documents which have been tempered with or of making statements which are incorrect false or of suppressing material information or using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or interview may in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period:-
(a)by the Commission/Appointing Authority from admission to appear at any examination or appearance at any interview held by the Commission/Appointing Authority for selection of candidates; and
(b)by Government from employment under the Government.

21. Canvassing.

- No recommendation for recruitment either written or oral other than that required under these 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, disqualify him for recruitment.Part-IV Procedure for Direct Recruitment

22. Frequency of direct recruitment.

- Direct recruitment to the post specified in the Schedules shall be held at least once a year unless the Government decides that a direct recruitment for any of these posts shall not be held in any particular year.

23. Authority for conducting the competitive examination.

(1)The competitive examination for direct recruitment to the post of Forest Range Officer Grade I shall be held by the Commission.
(2)The competitive examination for direct recruitment to the post in the service of the than Soil Conservation Assistant (Engineering/Agriculture) shall be held by the a committee consisting of the following, namely:-
(a) Chief Conservator of Forests/Conservator ofForests concerned Chairman
(b) One Officer of the rank of Conservator ofForests / Deputy Conservator of Forests nominated by thePrincipal Chief Conservator of Forests Member
(c) District collector or his representative Member
(d) Deputy Conservator of Forests of concernedforest division Member Secretary
(3)The competitive examination for direct recruitment to the post of Soil Conservation Assistant (Engineering / Agriculture) shall be held by the committee consisting of the following, namely:-
(a) Principal Chief Conservator of Forests (Head ofForests Force) or his nominee of the rank of Principal ChiefConservator of Forests Chairman
(b) Additional Principal Chief Conservator ofForests concerned Member
(c) Chief Conservator of Forests nominated by thePrincipal Chief Conservator of Forests (Head of Forest Force) Member
(d) Chief Conservator of Forests and TechnicalAssistant to the Principal Chief Conservator of Forests (Head ofForest Force) Member Secretary

24. Inviting of applications.

- Applications for direct recruitment to the post (s) in the service shall be invited by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, by advertising the' vacancies to be filled, in the Official Gazette or in such other manner as may 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 Government, from time to time, during the period of probation and the Pay in running Pay Band and Grade Pay of the post as shown else-where in the advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in these rules:Provided that while selecting candidates for the posts, so advertised, the Commission or Committee, as the case may be, may, if intimation of additional requirement, not exceeding 50% of the advertised vacancies, is received by them for selection, also select suitable persons to meet such additional requirement.

25. Form of Application.

- The application shall be made in the form approved by the Commission or Principal Chief Conservator of Forests, as the case may be, and obtainable from the office of the Secretary to the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, on payment of such fee, as they/it may fix, from time to time.

26. Examination Fee.

(1)A candidate for direct recruitment to a post in the service shall pay fee to the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, as 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 examination fee shall be entertained nor the fee shall be held in reserve for any other examination, except when the advertisement is cancelled for any reason by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, in which case an amount of Rs. 10/- shall be deducted before the refund is made.

27. Syllabus for examination.

- The syllabus for competitive examination for direct recruitment to the post of Forest Range Officer Grade I and Soil Conservation Assistant (Engineering/ Agriculture) shall be as specified in Schedule-Ill and syllabus for competitive examination for direct recruitment to the other posts shall be as specified in Schedule-IV.

28. Admission to the Examination.

(1)The applications which are found to be incomplete and have not been filled in accordance with the instructions issued by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, shall be rejected by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, at the initial stage. The Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, shall permit the rest of those candidates to appear in the examination provisionally to whom they consider proper to grant the certificate of admission. No candidate shall be admitted to an examination unless he/she holds a certificate of admission to that examination, granted by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be. Before appearing at the examination, it should be ensured by the candidate himself/herself that he/she fulfils the conditions in regard to age, educational qualifications, experience etc., as provided in these rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, shall later on scrutinize the applications of such candidates only as qualify in the written examination and issue a certificate of admission to viva-voce or further test/examination, as the case may be, to those who are found eligible.
(2)The decision of the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, as to the admission of a candidate to an examination, eligibility and consequent admission to physical efficiency test and aptitude test and interview shall be final.

29. Selection to the post of Forest Range Officer Grade I.

(1)Candidates who have obtained a minimum of 35% marks in each of the compulsory subjects and a minimum of 40% marks in the aggregate for the written test held by Commission shall be considered to have obtained qualifying marks at the examination. The Commission may in its discretion award grace marks up to one in each of the compulsory papers and up to three in the aggregate. Such of the candidates who have obtained qualifying marks shall be called by the Commission for interview. Commission shall award marks to each candidate interviewed by them. In interviewing the candidates, besides awarding marks in respect of general bearing, physique, personality, interest in outdoor life, marks shall also be awarded for the candidate's proficiency in any one of the Rajasthan dialects and his knowledge of social customs of Rajasthan. The marks so awarded shall be added to the marks obtained in written test by each such candidate.
(2)The Commission shall prepare a list of the candidates arranged in order of merit as disclosed by their aggregate marks finally awarded to each candidate. If two or more of such candidates obtain equal marks in the aggregate the Commission shall arrange them in order of merit on the basis of their general suitability for service. The Commission shall recommend to the Appointing Authority a list of candidates equal to the number of vacancies in order of merit for appointment:Provided that
(i)the Commission shall not recommend any candidate who has failed to obtain a minimum of 33% marks in the personality and viva-vice examination and a minimum of 45% marks in the aggregate.
(ii)the Commission shall, in the case of women, candidates belonging to Backward Classes, Special Backward Classes, Scheduled Castes and Scheduled Tribes recommend the names of such candidates up to the number of vacancies reserved for them amongst those who have qualified for interview even if they fail to obtain the minimum marks in the personality and viva-voce examination or in aggregate prescribed under the aforesaid proviso.
(iii)the Commission may to the extent of 50 % of the advertised vacancies, keep * names of suitable candidates on the reserve list. The Commission may, on requisition, recommend the names of such candidates in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Commission to the Appointing Authority.
(3)The Commission may order re-totaling of the marks obtained by a candidate during such period as may be decided by the Commission in their discretion on payment of such fee as may be fixed by the Commission, from time to time, but evaluation of the answer paper shall not be re-examined.
(4)The Commission may take steps to rectify such mistakes as are detected on re-totaling of the marks in pursuance of the provisions of sub-rule (3). If as a result of such rectification, the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the announcement of the result reported to the Government and to that extent the recommendation of the Commission made under sub-rule (2) shall stand pro tanto modified.
(5)The candidates selected and appointed as Forest Range Officer Grade I on probation shall be required to undergo and complete successfully the Ranger Training Course from any of the Forest Ranger Colleges managed by Director, Forest Education, Forest Research Institute & Colleges, Dehradun or any other institute as determined by the Government.Note. - (i) The candidates appointed as Forest Range Officers Grade I may be required to undergo preliminary training in the State before joining the Forest Ranger's College.
(ii)The Government shall make such contribution towards the training expenses as may be determined by the training institute, from time to time, in accordance with such terms and conditions as may be laid down by them.
(iii)During the course of training a candidate shall also be subject to the rules and regulations of Forest Rangers College or any other Institution refei'red to above.
(iv)The Forest Range Officer Grade I who,
(a)fails to join Ranger Training course within prescribed time; or
(b)are sent back / disqualified from Jangers Training College; or
(c)fails to obtain higher standard certificate,
shall stand automatically terminated from their appointment on probation to the post from the date of the commencement of the training course or they are sent back/disqualified from the training college or declaration of result, as the case may be.

30. Selection to the post other than Soil Conservation Assistant (Engineering/Agriculture).

(1)A written examination shall be held simultaneously throughout the State for direct recruitment to the post other than Soil Conservation Assistant (Engineering / Agriculture), except otherwise directed by the Principal Chief Conservator of Forests. The written examination shall be of objective type carrying 100 marks in accordance with syllabus specified in Schedule-IV or general standards prescribed in Schedule II, as relevant to the post. The marks obtained in written examination shall be taken into consideration for final selection. The number of candidates, in each category viz. Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and unreserved Classes, called for Physical Fitness and Physical Efficiency test/trade test wherever applicable, shall be restricted to five times of number of vacancies in the relevant category:Provided that-
(i)where physical fitness and physical efficiency test/trade test is not required under these rules, number of candidates called for medical test shall be restricted to one and half times the number of vacancies in the relevant category.
(ii)candidates scoring marks equal to the last candidate short listed for physical fitness and physical efficiency, tests/trade test, wherever applicable, in that particular category, shall be called for physical fitness and physical efficiency tests/trade test, wherever applicable.
(iii)candidates scoring marks higher than or, equal to the last candidate of unreserved category short listed for physical fitness and physical efficiency tests / trade test wherever applicable, shall be short listed for such test, wherever applicable, irrespective of his category.
(2)The Physical Efficiency and walking test will be carried out by officers nominated by the Committee mentioned in sub-rule (2) of Rule 23. The Physical Efficiency and walking test shall be qualifying in nature. For recruitment to the post of. Forest Guard the candidates who qualify in all the items mentioned in sub-rule (2) of Rule 19 separately shall be called for interview and awarded twenty marks and rest shall be declared unqualified.
(3)
(a)For recruitment to the post of drivers, after written examination, trade test shall be conducted by the following Committee, namely:-
(a) Chief Conservator of Forests concerned of hisrepresentative Convener
(b) Representative of District Collector Member
(c) Representative of Regional Transport Officer Member
(b)Trade test will comprise of-
(a)Dug/Ramp Test - Reverse Driving (one chance).
(b)"8" Shape Driving Test - Those who qualify the dug/ramp test will have to qualify this test (one chance).
(c)Road test - Those who qualify both the above (a) & (b) tests, will have to appear in the road test (one chance).
(4)The candidates who qualify the Physical Efficiency test /Trade Test shall be called for interview by the Committee. Interview shall carry ten marks. It shall consist of aptitude and personality assessment to adjudge the suitability of candidate. A copy of all the original certificates shall be obtained from the candidates just before interview. The photocopies attached by the candidate with his application form shall be compared with the original certificates/documents to verify their authenticity. All original certificates/ documents shall essentially be seen by the Committee at the time of Interview.
(5)The Committee shall prepare a list of the candidates arranged in order of merit as disclosed by their aggregate marks finally awarded to each candidate. If two or more of such candidates obtain equal marks in the aggregate the Committee shall arrange them in order of merit on the basis of their general suitability for service. The Committee shall recommend to the Appointing Authority a list of candidates equal to the number of vacancies in order of merit for appointment to the post(s) concerned:Provided that-
(i)the Committee shall not recommend any candidate who has failed to obtain an aggregate of 40% marks in written, personality and viva voce examination.
(ii)the Committee shall, in the case of Women candidates, candidates belonging to Backward Classes, Special Backward Classes, Scheduled Castes or Scheduled Tribes recommend the names of such candidates up to the number of vacancies reserved for them amongst those who have qualified for interview even if they fail to obtain the aggregate marks prescribed under the aforesaid proviso.
(iii)the Committee may to the extent of 50 % of the advertised vacancies, keep names of suitable candidates on the reserve list. The Committee may, on requisition, recommend the names of such candidates in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Committee to the Appointing Authority.
(iv)if two or more candidates score equal marks their rank in merit shall be decided on the basis of age, elder candidate shall be ranked higher in order of merit in such a case

31. Selection to the post of Soil Conservation Assistant (Engineering/ Agriculture).

(1)Candidates who have obtained a minimum of 35% marks in each of the compulsory subjects and a minimum of 40% marks in the aggregate for the written test shall be considered to have obtained qualifying marks at the examination. The Committee may in its discretion award grace, marks up to one in each of the compulsory papers and up to three in the aggregate. Such of the candidates who have obtained qualifying marks shall be called by the Committee for interview. The Committee shall award marks to each candidate interviewed by them. In interviewing the candidates, besides awarding marks in respect of general bearing, physique, personality, interest in outdoor life, marks shall also be awarded for the candidate's proficiency in any one of the Rajasthan dialects and his knowledge of social customs of Rajasthan. The marks so awarded shall be added to the marks obtained in written test by each such candidate.
(2)The Committee shall prepare a list of the candidates arranged in order of merit as disclosed by their aggregate marks finally awarded to each candidate. If two or more of such candidates obtain equal marks in the aggregate the Committee shall arrange them in order of merit on the basis of their general suitability for service. The Committee shall recommend to the Appointing Authority a list of candidates equal to the number of vacancies in order of merit for appointment to the post(s) concerned:Provided that
(i)the Committee shall not recommend any candidate who has failed to obtain a minimum of 33% marks in the personality and viva-voce examination and a minimum of 45% marks in the aggregate.
(ii)the Committee shall, in the case of women, candidates belonging to Backward Classes, Special Backward Classes, Scheduled Castes and Scheduled Tribes recommend the names of such candidates up to the number of vacancies reserved for them amongst those who have qualified for interview even if they fail to obtain the minimum marks in the personality and viva-voce examination or in aggregate prescribed under the aforesaid proviso.
(iii)the Committee may to the extent of 50 % of the advertised vacancies, keep names of suitable candidates on the reserve list. The Committee may, on requisition, recommend the names of such candidates in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Committee to the Appointing Authority.
(3)The Committee may order re-totaling of the marks obtained by a candidate during such period as may be decided by the Committee in their discretion on payment of such fee as may be fixed by the Committee, from time to time, but evaluation of the answer paper shall not be re-examined.
(4)The Committee may take steps to rectify such mistakes as are detected on re-totaling of the marks in pursuance of the provisions of sub-rule (3). If as a result of such rectification, the Committee discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the announcement of the result reported to the Government and to that extent the recommendation of the Committee made under sub-rule (2) above shall stand pro tanto modified.

32. Recruitment by the Board.

- Notwithstanding anything contained in this chapter if recruitment of any post included in the service is assigned to the Board by the State Government under the Rajasthan Subordinate and Ministerial Services Selection Board, Rules 2014, the Board shall invite the applications and select the candidates.

33. Disqualification for appointment.

(1)No male/ female candidate who has more than one wife / husband living shall be eligible for appointment to the service unless the Government after being satisfied that there are special grounds permissible under the personal law for doing so, exempt any candidate 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 the Appointing Authority in consultation with the Government, after being 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 at the time of his/ her marriage or at any time thereafter, accepted any dowry.Explanation. - For the purpose of this rule 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).
(4)No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002:Provided that the candidate having more than two children shall not be deemed to be disqualified for the appointment so long as the number of children he/ she has on June, 2002, does not increase.Provided further that where a candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.Provided also that the provision of this sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996.Provided also that while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.

34. Selection by the Appointing Authority.

(1)In the case of Forest Range Officer Grade I, the Appointing Authority, subject to the provisions of Rule 8 to 12 shall select candidates who stand highest in the order of merit in the list prepared by the Commission under Rule 29:Provided that it is satisfied after such enquiry as may be considered necessary, that such candidate are suitable in all other respects for appointment to the posts in the service.
(2)In the case of other posts in the service, the Appointing Authority, subject to the provisions of Rule 8 to 12, shall select candidates who stand highest in the order of the merit in the list prepared under sub-rule (5)of Rule 30 and sub-rule (2) of Rule 31:Provided that the inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied, after such inquiry as may be considered necessary that the candidate is suitable in all other respects for appointment to the Service.Part-V Procedure for Recruitment by Promotion

35. Promotion.

- No officer shall be considered for promotion unless he is substantively appointed and confirmed on the next lower post. If no officer substantive in next lower post is eligible for promotion, officers who have been appointed on such post on officiating basis after selection in accordance with one of the methods of recruitment or under any Service Rules promulgated under proviso to Article 309 of the Constitution of India, may be considered for promotion on officiating basis only in the order of seniority in which they would have been had they been substantive on the said lower post.

36. Constitution of Departmental Promotion Committee.

- The constitution of the Departmental Promotion Committee shall be as under:
(a)For post(s) falling within the purview of the Commission:
  The Chairman of the Commission or a memberthereof nominated by him Chairman
  Additional Chief Secretary or PrincipalSecretary to the Government in the Forest Department Member
  Principal Secretary / Secretary to theGovernment, Department of Personnel or his representative notbelow the rank of Joint Secretary/Deputy Secretary Member
  Principal Chief Conservator of Forests Member
  Additional Principal Chief Conservator ofForests (Administration) Member Secretary
Provided that in case any Member or Member Secretary, as the case may be, constituting the Committee, has not been appointed to the post concerned, the officer holding the charge of the post for the time being shall be Member or Member Secretary, as the case may be, of the Committee.
(b)For post(s) falling outside the purview of the Commission (other than Forester and Assistant Forester):
Principal Chief Conservator of Forests Chairman
Joint Secretary / Deputy Secretary to theGovernment, Forest Department Member
Chief Conservator of Forests and TechnicalAssistant to the Principal Chief Conservator of Forests (Head ofForest Force) Member Secretary
Provided that in case any Member or Member Secretary, as the case may be, constituting the committee, has not been appointed to the post concerned, the officer holding the charge of the post for the time being shall be the Member or Member Secretary, as the case may be, of the Committee.
(c)For the posts of Foresters and Assistant Foresters:-
1 The concerned Chief Conservator of Forests/Conservator of Forests Chairman
2 Senior most Divisional Forest Officer/ DeputyConservator of Forests of the concerned circle/ region Member
3 The Appointing Authority concerned Member Secretary
Provided that in case any Member or Member Secretary, as the case may be, constituting the committee, has not been appointed to the post concerned, the officer holding the charge of the post for the time being shall be the Member or Member Secretary, as the case may be, of the Committee.

37. Criteria, eligibility and procedure for Promotion.

(1)As soon as the Appointing Authority determines the number of vacancies under rule regarding determination of vacancies of these rules and decides that a certain number of posts are required to be filled in by promotion, it shall, subject to the 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 to the class of posts concerned.
(2)The persons enumerated in the relevant column of the Schedule regarding post from which promotion is to be made, shall be eligible for promotion to posts specified against them in column 2 thereof to the extent indicated in the relevant column of Schedule, subject to their possessing minimum qualifications and experience, on the first day of the month of April of the year of selection, as specified in the relevant column regarding minimum qualification and experience for promotion, as the case may be.
(3)No person shall be considered for first promotion in the service unless he is regularly selected on the post from which promotion is to be made in accordance with one of the methods of recruitment prescribed under the provisions of these rules.Explanation. - In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.
(4)No person shall be considered for promotion for five recruitment years from the date on which his promotion becomes due, if he/she has more than two children on or after 1.6.2002:Provided that-
(i)the persons having more than two children shall not be deemed to be disqualified for promotion so long as the number of children he/she has on 1.6.2002 does not increase.
(ii)where a Government servant has only one child from the earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.
(iii)while counting the total number of children of a Government Servant, the child born from earlier delivery and having disability shall not be counted.
(5)Selection for promotion on the post included in the service shall be made on the basis of seniority-cum-merit:Provided that promotion on the highest post in the state service, if it is atleast third promotion, shall be made on the basis of merit alone.Provided further that if the Committee is satisfied that suitable persons are not available for selection by promotion to the highest post(s) strictly on the basis of merit in a particular year, selection by promotion to the highest post(s) on the basis of seniority cum merit may be made in the same manner as specified in these rules.
(6)The zone of consideration of persons eligible for promotion shall be as under:-
(i) Number of vacancies Number of eligible persons to be considered
(a) for one vacancy five eligible persons
(b) for two vacancies eight eligible persons
(c) for three vacancies ten eligible persons
(d) for four or more vacancies three times the number of vacancies
(ii)where, the number of eligible persons for promotion to higher post is less than number specified above, all the persons so eligible shall be considered.
(iii)where, adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended upto seven 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 also be considered against the vacancies reserved for them.
(iv)for any post in the Service:
(a)if promotion is from more than one categories of posts in the same pay scale, eligible persons up to two in number from each category of posts in the same pay scale shall be considered for promotion:
(b)if promotion is from more than one categories of posts carrying different pay scales, eligible persons in the higher pay scale shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit or seniority cum merit, as the case may be, in the higher pay scale than only the eligible persons of other categories of posts in lower pay scales shall be considered for promotion and so on and so forth. The zone of consideration for eligibility in this case shall be limited to five senior most eligible persons in all.
(7)Except as otherwise expressly provided in this rule, the conditions of eligibility for promotion, constitution of the committee and procedure for selection shall be the same as prescribed elsewhere in these rules.
(8)The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of post(s) concerned under these rules and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these rules equal to the number of vacancies determined under 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 of the category of post(s) from which selection is made.
(9)The Committee may also prepare a list on the basis of seniority cum-merit or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these rules, containing names of persons not exceeding the number of persons selected in the list prepared under sub-rule (8) above to fill temporary or permanent vacancies, which may occur subsequently. The list so prepared on the basis of seniority-cum-merit or on the basis of merit shall be arranged in the order of seniority in the category of posts from which the selection shall be made. Such a list shall be reviewed and revised by the Committee that meets in subsequent year and that such list shall remain in force till the end of the last day of the year for which the meeting of the Committee is held.
(10)Lists prepared under sub-rule (8) and (9) shall be sent to the Appointing Authority together with Annual Confidential Reports/Annual Performance Appraisal Reports and other Service Records of all the candidates included in the lists 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 of at least four out of seven years preceding the year for which the meeting of the Committee is held.
(11)If in any subsequent year, after promulgation of these rules, vacancies relating to any earlier year are determined under these rules which were required to be filled in by promotion, the Committee shall consider the cases of all such persons who would have been eligible in the year to which the vacancies relate irrespective of the year in which meeting of the Committee is held and such promotion 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 person 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.
(12)The Government or the Appointing Authority may order for the review of the proceedings of the Committee held earlier on account of some mistake or error apparent on the face of record, or on account of a factual error substantially affecting the decision of the Committee or for any other sufficient reasons e.g. change in 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 set aside or reduced. The concurrence of the Department of Personnel and the Commission (where Commission is associated) shall always be obtained before holding the meeting of the review committee.
(13)Where consultation with the Commission is necessary the lists prepared by the Committee shall be forwarded to the Commission by the Appointing Authority along-with the Personal Files and Annual Confidential Rolls/Annual Performance Appraisal Reports of all the persons whose names have been considered by the Committee.
(14)The Commission shall consider the lists, prepared by the Committee along-with other relevant documents received from the Appointing Authority and unless any change is considered necessary, shall approve the lists. In case the Commission consider it necessary to make any change in the lists received from the Appointing Authority, it shall inform the Appointing Authority of the changes proposed by it. After taking into account the comments of the Commission, if any, the Appointing Authority may approve the lists finally with such modifications, as may in it's opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the fists approved by the Commission shall be disturbed only with the approval of the Government.
(15)Appointments shall be made by the Appointing Authority taking persons out of the fists finally approved under the preceding sub-rule (14) in the order in which they have been placed in the fists, till such fists are exhausted or reviewed and revised or remained in force, as the case may be.
(16)The Government may issue instructions for provisionally dealing with the promotions, appointments or other ancillary matters in an equitable and fair manner of persons 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 proceedings.
(17)The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any provision of these rules.

38. Restriction on promotion of persons foregoing promotion.

- In case a person on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis on the recommendation of the Departmental Promotion Committee, forgoes such an appointment through his written request and if the concerned Appointing Authority accepts his/her request, the person concerned shall be debarred from consideration for promotion (both on the basis or urgent, temporary appointment or on regular basis) for subsequent two recruitment years for which the Departmental Promotion Committee is held and the name of such person who forgoes promotion shall not be included in the seniority cum eligibility fist to be placed before the Departmental Promotion Committee for subsequent two recruitment years.Part-VI Appointments, Probation and Confirmation

39. Appointment to the posts in the Service.

- Appointment to the post in the Service shall be made by the Appointing Authority by direct recruitment from amongst the candidates selected under Rule 34 in the order of merit and by promotion from amongst the candidates selected under Rule 37 of these rules.

40. Training of Foresters and Forest Guards.

- After appointment as Foresters and Forest Guard the candidate shall be required to undergo and complete successfully the Foresters/ Forest Guards training course at the Forestry Training Institute /school or centre as and when deputed for the purpose of training. A candidate who fails to join or fails to qualify at such a training shall become disqualified for promotion to the next higher post.

41. 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 Government or by the Authority, competent to make appointments as the case may be, by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto, a person eligible for direct recruitment to the Service, where such direct recruitment has been provided under the provisions of these rules:Provided that-
(i)such an appointment will not be continued beyond a period of one year without referring the case to the Commission for concurrence, where such concurrence is necessary, and shall be terminated immediately on its refusal to concur.
(ii)in respect of the Service or a post in Service for which both the above methods of recruitment have been prescribed, the Government or the authority competent to make appointment, as the case may be, shall not, save with the specific permission of the Government in the Department of Personnel in the case of State service and Government in the Administrative Department concerned in respect of other services, fill the temporary vacancy against the direct recruitment quota by a whole time appointment for a period exceeding three months, otherwise than out of person 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, Government may notwithstanding the condition of eligibility for promotion required under sub-rule (1) above, lay down general instructions for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointments shall however, be subject to concurrence of the Commission as required under sub-rule (1) above.

42. Seniority.

- Seniority of persons appointed to the post encadred in the service or lowest categories of posts in each group/section of the service, as the case may be, shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of these rules. Appointment on adhoc or urgent temporary basis shall not be deemed to be appointment after regular selection:Provided that -
(i)the inter se seniority of person 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 period of six weeks from the date of issue of order unless the period is extended by the Appointing Authority, shall be determined by the order of merit in the list prepared-by the Commission under sub-rule (2) of Rule 29 or by committee under sub-rule (5) of Rule 30 and sub-rule (2) of Rule 31.
(ii)if two or more persons are appointed to posts in the same category in the same year, a person appointed by promotion shall be senior to a person appointed by direct recruitment;
(iii)seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be same as in the next below grade.
(iv)reservation for Scheduled Castes and Scheduled Tribes employees, with consequential seniority, shall continue till the roster points are exhausted, and adequacy of promotion is achieved. Once the roster points are complete the theory of replacement shall thereafter be exercised in promotion whenever vacancies earmarked for Scheduled Castes/ Scheduled Tribes employees occur. If on the application of these provisions the Scheduled Cates/Scheduled Tribes employees who had been promoted earlier and are found in excess of the adequacy level, shall not be reverted and shall continue on ad-hoc basis, and also any employee who had been promoted in pursuance to notification No.F.7(l)DOP/A-II/96 dt. 1.4.1997 shall not be reverted.
Explanation. - "Adequate representation" means 16% representation of the Scheduled Castes and 12% representation of the Scheduled Tribes in accordance with the roster point.
(v)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.
(vi)the inter-se seniority of the person screened under sub-rule (3) of Rule 6 relating to method of recruitment shall be determined according to the length of continuous service after their irregular appointment. These persons shall rank junior to the persons appointed regularly before the commencement of the Rajasthan Various Service (Second Amendment), Rules, 2009 i.e 8.7.2009.

43. Period of probation.

(1)A person entering the service by direct recruitment against a clear vacancy shall be placed as Probationer-trainee for a period of 2 years:Provided that 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 trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify.

44. Confirmation in certain cases.

(1)Notwithstanding anything to the contrary contained in the preceding rule a person appointed to a post in the service temporarily or on 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 service in case of 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 fulfill the conditions mentioned in the said sub-rule, the period mentioned in sub-rule (1) above, may be extended as prescribed for a probation or 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 fulfill 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 any, to which he may be entitled.
(3)The employee referred to in sub-rule (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 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 Rules made under the proviso to Article 309 of the Constitutions of India.
(b)appointment to the posts for which no Service Rules exist, if the posts are within the purview of the Commission 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 a post under the rules shall be treated as having 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.

45. Unsatisfactory progress during probation.

(1)If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that services of a probationer- trainee are not found to be satisfactory, the Appointing Authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as probationer trainee or in other cases may discharge or terminate him/her from service. The Appointing Authority shall accord appropriate opportunity to the probationer-trainee before final orders are passed in this respect: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 probationer trainee by a specified period not exceeding one year.
(2)Notwithstanding anything contained in the above proviso, during the period of probation, if a probationer trainee is placed under suspension, or disciplinary proceedings are contemplated or started against him/her, the period of probation may be extended till such period the Appointing Authority thinks fit in the circumstances.
(3)A probationer-trainee reverted or discharged from service during or at the end of the period of probation under sub-rule (1) shall not be entitled for any compensation.

46. Confirmation.

- A person placed on probation under Rule 43 shall be confirmed in his appointment at the end of his period of probation, if: -
(a)he/she has passed the departmental examination and has successfully under gone such training as the Government may from time to time, specify.
(b)the Appointing Authority is satisfied that his / her integrity is unquestionable and he/she is otherwise fit for confirmation.
Part-VII Pay

47. Scale of Pay.

- The pay in the Running Pay Band and Grade Pay of a person appointed to a post in the service shall be such as may be admissible under the rules referred to Rule 49 or as may be sanctioned by the Government, from time to time.

48. Pay during probation.

- A probationer trainee appointed to the service by direct recruitment, shall be paid monthly fixed remuneration during the period of probation at such rates as may be fixed by the Government from time to time:Provided that an employee having been regularly selected as per provisions of recruitment rules in the Government service may be allowed emoluments in his/her own Grade Pay in the existing running Pay Band of the post during service as probationer trainee or fixed remuneration of the new post, whichever is advantageous to him/her.

49. Regulation of matters including Pay, Leave, Allowances, Pension etc.

- Except as provided in these rules the pay, allowances, pension, leave and other conditions of service of the members of the Service shall be regulated by:-
(i)The Rajasthan Service Rules, 1951. as amended from time to time;
(ii)The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, as amended from time to time;
(iii)The Rajasthan Travelling Allowances Rules, 1971, as amended from time to time;
(iv)Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.
(v)The Rajasthan Civil Services (Pension) Rules 1996, as amended from time to time;
(vi)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, as amended from time to time;
(vii)The Rajasthan Civil Services (Contributory Pension) Rules, 2005, as amended from time to time.
(viii)The Rajasthan Civil Services (Revised Pay) Rules, 2008, as amended from time to time; and
(ix)Any other rules prescribing general conditions of Service made by the appropriate authority under the proviso to Article 309 of the Constitution of India, and for the time being in force.

50. Removal of doubts.

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

51. Repeal and Saving.

- The Rajasthan Forest Subordinate Service Rules 1963 and orders issued in relation to the matters covered by these rules and in force immediately before 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 provisions of these rules.Provided further that the inter-se seniority determined before the commencement of the rules shall be deemed to have been determined under these rules.

52. Power to relax rules.

- In exceptional cases where the Administrative Department of the Government is satisfied that operation of the rule relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Government is of the opinion that it is necessary or expedient to relax any of the provisions of these rules with respect to age or experience of any persons, it may with the concurrence of the Department of Personnel' and in consultation with the Commission where necessary', by. orders dispense with or relax the relevant provisions of these rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favorable than the provisions already contained in these rules. Such cases of relaxation shall be referred to the Rajasthan Public Service Commission where necessary by the Administrative Department:Provided that relaxation in the prescribed period of service or experience under this rule shall only be granted to the extent of ⅓ period of the service or experience prescribed for promotion to any post before holding the meeting of the DPC.

I

S. No. Name of the post Sources of recruitment with percentage Minimum qualification and experience fordirect recruitment Post from which promotion to be made Minimum qualification and experience forpromotion Remarks
1 2 3 4 5 6 7
1 Forest Range Officer Grade-I 50% by direct recruitment and 50% by promotion Candidates must possess a Bachelor's Degree withat least one of the subjects namely Animal Husbandry &Veterinary Science, Botany, Chemistry, ComputerApplication/Science, Environmental Science, Horticulture,Geology, Mathematic s, Physics, Statistics and Zoology or aBachelor's degree in Agriculture, Forestry or in Engineering ofany of the Universities incorporated by an Act of the Central orState Legislature in India or other educational institutionsestablished by an Act of Parliament or declared to be deemed as aUniversity under Sec. 3 of the University Grants Commission Act,1956, or posses an equivalent qualification Forest ange Officer Grade-II 5 years experience on the post mentioned incolumn 5  
2 Forest Range Officer Grade II 100% by promotion - Forester Must have certificate of training in recognizedForestry Training School and 5 years experience, on the postmentioned in col.5  
3 Forester 50% by Direct recruitment and 50% by promotion Must have passed the Senior Secondary (10+2)examination from Rajasthan Secondary Education Board, Ajmer orfrom Central Board of Secondary Education or an examinationdeclared as equivalent thereto by the Government Assistant Forester 2 years experience on the post mentioned in col.5 and must possess a certificate of Training from a recognizedForestry Training School  
4 Assistant Forester 100% promotion - Forest Guard 7 years experience on the post mentioned in col.5 and must possess a certificate of training from a recognizedForestry Training School  
5 Forest Guard 100% by Direct recruitment Must have passed the secondary' or itsequivalent qualification of a recognised board.      

II

S. No. Name of post Method of recruitment Minimum qualification and experience fordirect recruitment Post form which promotion is to be made Minimum qualification & experience forpromotion General standard of question paper for directrecruitment Remarks
Direct recruitment Promotion
1 2 3 4 5 6 7 8 9
I. Soil Conservation Wing
1 Soil Conservation Assistant (Engineering /Agriculture (JuniorEngineer) 50.00% 50.00% Degree in Agriculture Engineering or equivalentfrom a University established by law in India Survey or / Fields man Diploma holder in Civil Engineering and 3 yearsexperience on the post mentioned in col. 6 As per syllabus prescribed in Schedule-Ill Selection by committee under Rule 23 (3)
2 Survey or/Fields man 100.00% - Senior secondary (10 +2) of a recognized boardwith ITI certificate in civil survey or diploma in civilengineering from a recognized institution. - - As per syllabus prescribed in Schedule-III Selection by committee under Rule 23 (2)
3 Chainman 100.00% - Secondary class passed or equivalent thereoffrom a recognized board - - Questions based on general knowledge comprisingevery day science, Mathematics, Social Studies, Geography,History, Culture, Arts, current affairs etc with particularreference to the State of Raj. of secondary standard. Selection by committee under Rule 23 (2)
II. Soil Conservation Research Wing
1 Research Assistant - 100.00% - Silt Analyst coin Sill, Observer 1. B.Sc. withChemistry or Agriculture from a University established by law inIndia, and2. 5 years experience on the post mentioned inCol. 6 - -
2 Silt Analyst coin Sill, Observer 50.00% 50.00% B.Sc with chemistry or agriculture from auniversity established by Law in India Lab Assistant 7 years experience on the post mentioned in col.no. 6 Questions based on chemistry, agriculture &general Knowledge Comprising Everyday Science, Mathematics,Social Studies, Geography, History, Culture, Arts, currentaffairs etc with particular reference to the Stale of Rajasthanof Graduate level Selection by committee under Rule 23 (2)
3 Lab-Assistant 90.00% 100.00% Senior Secondary with Science or Agriculture ofa recognized Board Khalasi cum Chowkidar 5 years experience as Khalasi cum chokidar andSenior Secondary with Science/Agriculture of a recognized Board Questions based on Science, Agriculture andGeneral Knowledge Comprising Everyday Science, Mathematics,Social Studies, Geography.History, Culture. Arts, currentaffaris etc with particular reference to the State of Rajasthanof Senior Secondary level Selection by committee under Rule 23 (2)
4 Khalasi cum Chowkidar 100.00% - Educated upto VIII th standard from a recognizedschool. - - Questions based on General Knowledge ComprisingEveryday Science, Mathcniatics, Social Studies, Geography,History, Culture, Arts, current affairs etc with particularreference to the State of Rajasthan of Secondary standard. Selection by committee under Rule 23 (2)
III. Drawing Wing
1 Head Draftsman - 100.00% - Senior draftsman 5 years experience on the post mentioned in Col.6 - -
2 Senior draftsman - 100.00% - Draftsman 5 years experience on the post mentioned in Col.6 - -
3 Draftsman - 100.00% - Tracer 5 years experience on the post mentioned in Col.6 - -
4 Tracer 100.00% - Draftsman certificate (civil) from NationalCouncil of Vocational Training, Govt, of India or an Instituterecognized by National Council of Vocational Training Govt, ofIndia or ITI certificate in civil Draftsman - - As per syllabus of ITI Civil Draftsman ofNational Council of Vocation Training, Government of India andquestions based on General Knowledge Comprising Everyday Science,Mathematics, Social Studies, Geography, History, Culture, Arts,current affairs etc with particular reference to the State ofRajasthan Selection by Committee under rule 23(2)
IV. Motor Vehicle Wing
1 Foreman - 100.00% - Motor Mechanic 5 years experience on the post mentioned in col.6 - Selection by Committee under rule 23(2)
2 Motor Mechanic 100.00% - Diploma in Mechanical or Automobile Engineeringof a recognized Institute. - - As per syllabus prescribed for Diploma inMechanical or automobile Engimteering by Department of TechnicalEducation and questions based on General Knowledge ComprisingEveryday Science, Mathmeimiatics, Social studies, GeographyHistory, Culture Arts, current affairs etc. with particularreference to the state of Rajasthan Selection by Committee under Rule 23(2)
3 Driver 90.00% 10.00% VIII Class passed ofa recognized school with at least three years old heavy and lightduty driving licenses and must posses 3 year's experience ofdriving either heavy or light 1. Tractor guard. 2. Member of theClass IV service of the department Educated upto VIII class withheavy and light duty driving license and 3 years experience asdriver and must also possess the following:-(i) sight 6 x 6 withor without glasses(ii) knowledge of roadside repairs &efficiency in driving to be examined through a trade test. 1. Tractor guard.2. Member of the CLass IV service of thedepartment Educated upto VIIIclass with heavy and light duty driving license and 3 yearsexperience as driver and must also possess the following:-(i) sight 6 x 6 withor without glasses(ii) knowledge of roadside repairs &efficiency in driving to be examined through a trade test As per syllabus prescribed in schedule-IV Selection by Committee under rule 23(2)
4 (i) Tractor Guard 100.00% - VIII Class passed of a recognized school with atleast three years old heavy and light duty driving licenses andmust posses 3 year's experience of driving either heavy or lightvehicles & must also possess the following:- (i) sight 6x6with or without glasses (ii) knowledge of roadside repairs &efficiency in driving to be examined through a trade test. - - As per syllabus prescribed in schedule-IV fordriver post Selection by Committee under rule 23(2)
  (ii) Helper 100.00% - VIIth class passed from a recognized school - - - Selection by Committee under rule 23(2)
V Revenue and Settlement Wing
1 Forest Settlement Officer - - - - - - Deputation from Revenue Deptt.
2 Inspector - 100.00% - Amin 5 years experience on the post mentioned in col.6 - -
3 Amin - - - - - - Amin cadre have been declared a during cadrevide finance dept ITI No. 1013014 dt. 29.7.201... and in futurethe vacancies of amin will be merged in surveyor posts.
VI. Miscellaneous Wing
1 Carpenter 100.00% - (i) Secondary ofrecognized board, and(ii) ITI certificate in carpentry crafts - - As per syllabus prescribed for Diploma inMechanical or automobile Engimteering by Department of TechnicalEducation and questions based on General Knowledge ComprisingEveryday Science, Mathmeimiatics, Social studies, GeographyHistory, Culture Arts, current affairs etc. with particularreference to the state of Rajasthan Selection by Committee under Rule 23(2)
2 Wireless operator - - - - - - To be taken on deputation from police-
3 Wireless technician - - - - - - To be taken on deputation from police
4 Pump Operator Grade II 100.00% - ITI fitter's certificate - - As per the syllabus of ITI Fitter's certificate and Questionbased on General knowledge Comprising Everyday Science,Mathematics, Social Studies, Geography, History', Culture, Arts,current affairs etc with particular reference to the State ofRajasthan of relevant standard to the post Selection by committee under Rule 23 (2)

III

Syllabus for the Competitive Examination for the Post of Forest Range Officer Gr I/soil Conservation Assistant\(Engineering/agriculture)[See Rule 27]

1. A candidates for the post of Forest Range Officer Grade-I/Soil Conservation Assistant will have to appear in both the compulsory subjects and any two of the optional subjects listed below. The time allowed for each paper shall be Three hours,

I. Compulsory subjects: -(100 marks each)

1. General knowledge.

2. General English

II. Optional Subjects:-(Any two subjects - 200 marks each)

1. Agriculture

2. Botany

3. Chemistry

4. Computer Applications/Science

5. Engineering (Agriculture/Chemical/Civil/Computer/Electrical/Electronics/Mechanical.)

6. Environmental Science

7. Forestry

8. Geology

9. Horticulture

10. Mathematics

11. Physics

12. Statistics

13. Veterinary Science

14. Zoology

Note. - 1. The standard of these subjects shall be equivalent to the prevalent standard of Indian Forest Service Examination conducted by Union Public Service Commission, New Delhi.

2. No candidate shall be allowed to take more than one subject of the following groups:

(i)Agriculture, Agriculture Engineering and Veterinary Science;
(ii)Chemical Engineering and Chemistry;
(iii)Computer Application/Science and Computer Engineering;
(iv)Electrical Engineering and Electronic Engineering;
(v)Mathematics and Statistics.

2. Such of the candidates who qualify in the written test shall be required to appear for the personality and viva-voce examination, which carries maximum 75 marks.

3. All papers unless specifically required shall be answered either in Hindi or in English but no candidate shall be permitted to answer any one paper partly in Hindi and partly in English unless specifically allowed to do so.

4. If a candidate's handwriting is not easily legible a deduction of marks not exceeding four may be made on this account from the total marks otherwise accruing to him.

IV

Competitive Examination and Syllabus for Direct Recruitment to the Service Other than Forest Range Officer Gr-I and Soil Conservation Assistant (Engineering/agriculture)[See Rule 27]
Name of post Minimum qualification Details of examination Marks Physical fitness trade test Interview
Forest Guard Secondary or its equivalent examination of arecognized Board Objective type questions on General KnowledgeComprising Everyday Science, Mathematics, Social Studies,Geography, History, Culture, Arts, current affairs etc ofSecondary standard with particular reference to the state ofRajasthan 100 Qualifying of 20 marks as prescribed in Rule 19and 30 10 marks
Forester Senior Secondary or its equivalent examinationof a recognized Board Objective type questions on General KnowledgeComprising Everyday Science, Mathematics, Social Studies,Geography, History, Culture, Arts, current affairs etc of SeniorSecondary standard with particular reference to the State ofRajasthan. 100 , Qualifying of 20 marks as prescribed in Rule 19and 30 10 marks
Survey or Senior Secondary(10+2) of a recognized Boardwith ITI Certificate in Civil Survey or diploma in CivilEngineering from a recognized institution Objective type questions on Everyday Science,Mathematics, Civil Survey/ Engineering relevant to the post andGeneral Knowledge comprising Everyday Science Geography, History,Culture, Arts, current affairs etc of Senior Secondary standardwith particular reference to the State of Rajasthan. 100 Nil 10 marks
Driver VIII Class pass of a recognized school with at least threeyears old heavy and light duty driving licences and must posses 3year's experience of driving either heavy or light vehicles andmust also possess the following:- Objective type questions on General Knowledge comprisingEveryday Science, Mathematics, Social Studies, Geography,History, Culture, Arts, current affairs etc, including sa drivingand road repairs, with particular reference to the State ofRajasthan. The level of questions asked will be of VIII standard. 100 Qualifying of 20 marks as prescribed in Rule 30 10 marks
(i) Sight 6x6 with or without glasses.
(ii) Knowledge of roadside repairs & efficiency in drivingto be examined through a trade test
Note. - For all other posts for direct recruitment, standard of paper will be in accordance with the minimum educational qualification prescribed.