Section 261 in Rajasthan Panchayati Raj Rules, 1996
261. Reservation of vacancies for the Scheduled Castes, Scheduled Tribes and Other Backward Classes.
(1)Reservation of vacancies for Scheduled Castes and Scheduled Tribes shall be 16% and 12% respectively or in accordance with the orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment and by promotion.(2)The vacancies so reserved for promotion shall be filled in by Seniority-cum-merit.(3)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Caste and Scheduled Tribe shall be considered for appointment in the order in which their names appear in the list prepared by the Committee, whether for direct recruitment or for promotion, irrespective of their relative rank as compared with other candidates.(4)Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Caste or Scheduled Tribe, as the case may be, in a particular year, the vacancies so reserved for them shall be tilled in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years in total and thereafter such reservation would lapse.(5)Reservation of vacancies for Other Backward Classes shall be 21% or in accordance with the orders of the Government for reservation in force at the time of direct recruitment. In the event of non-availability of eligible and suitable candidates amongst other backward classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure.
