Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 33 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

33. Criteria, Eligibility and procedure for Promotion.

(1)As soon as the Appointing Authority determine the number of vacancies under rule 13 and decide that a certain number of posts are required to be filled in by promotion, it shall, subject to provisions of sub-rule (4), prepare a correct and complete list containing names of the senior most persons who are qualified and eligible for promotion to the post concerned to the extent indicated in Column 3 of Schedule-I subject to their possessing minimum qualifications and experience of the first day of the month of April of the year of selection as specified in Column 6 of Schedule-I.
(1A)[ No person shall be consider for promotion for 5 recruitment years from the date on which his promotion becomes due, if he/she has more than two children on or after 1st June, 2002.Provided that the person 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 1st June, 2002, does not increase.Provided further that where a Government Servant has only one child from the earlier delivery but more than one child are born out or a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.] [Added vide Notification No. F.7(1)DOP/A-2/95 dated 20.06.2001.][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.] [Added vide Notification dated 24.2.2011.]
(2)[ No persons shall be considered for first promotion in the Service unless he is regularly selected on the lower post in the Service in accordance with on 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.] [Substituted for Vide notification dated 17.2.2004.]
(3)Selection for promotion to all posts in the service shall be made strictly on the basis of seniority-sum-merit from amongst the persons who are qualified and eligible for promotion to the post concerned and have put in at least 5 years service, unless a different period is prescribed elsewhere in these Rules and Regulations, on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made:-
(4)The zone of consideration of persons eligible for promotion shall be as under:-
(i) Number of Vacancies Number of eligible persons to beconsidered
(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 the 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 to [seven] [Substituted for 'Five' Vide notification dated 7.4.2003.] 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.