Section 28 in Rajasthan Jails Subordinate Service Rules, 1998
28. Physical efficiency test.
(1)There shall be a physical efficiency test as may be prescribed by the Appointing Authority through a standing order.(2)[ In respect of posts in category I of Schedule-I, candidates who are declared successful under Rule 27 shall be required to appear before a Physical Screening Committee consisting of the Appointing Authority or his nominee not below the rank of Superintendent Gr.-I as Chairman, one Superintendent Gr.-II and one Inspector of Police or Company Commander of the Rajasthan Armed Constabulary nominated by the Director General of Police in consultation with the Appointing Authority as Members for physical efficiency test. The physical efficiency test shall carry 100 marks and the candidate who secures 50% marks therein shall be deemed to have qualified the physical efficiency test. The Physical Screening Committee shall forward the list of candidates who have qualified the physical efficiency test to the Commission through the Appointing Authority.] [Substituted by Notification No. G.S.R. 52, dated 25.7.2011 (w.e.f. 15.5.1998).](3)There shall be no physical efficiency test under this rule in case of candidates who are recruited as Ex-servicemen or Ex-Central Police Organisation personnel.(4)[ In respect of posts in category II of Schedule-I, subject to having been declared successful under Rule 27. candidates,-(i)In case of Warders/Lady Warders, shall be permitted to appear before the Physical Screening Committee for qualifying physical efficiency test but the number of candidates so permitted shall he restricted to ten times the number of vacancies (category wise) on the basis of marks obtained by the candidate in the written examination. The physical efficiency test shall carry 100 marks and the candidate who secure 50% marks therein shall be deemed to have qualified the physical efficiency test which shall be conducted by a Physical Screening Committee consisting of the Appointing Authority or his nominee not below the rank of Superintendent Gr. I as Chairman, one Superintendent Gr.II and one Inspector of Police or Company Commander of the Rajasthan Armed Constabulary nominated by the Director General of Police in consultation with the Appointing Authority as Members.(ii)in case of other posts for which direct recruitment is prescribed, shall be permitted to appear before the Board for interview after written examination.]
