Section 3 in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951
3.
It shall not be necessary for the Commission to be consulted on any of the following matters of general principle relating to methods of recruitment and the principles to be followed in making appointments: -(1)The creation and organization of services and posts and their designation;(2)The classification of services and posts;(3)The general methods of recruitment to a service or post; i.e. whether recruitment should be made by examination, selection or promotion or transfer, or partly by one of these methods or partly by another, and in the latter case the proportion in which recruitment to any particular service should be made by each method and the relative seniority of candidates recruited by different methods;(4)The determination of the number of vacancies to be filled in a service in any particular year;(5)The determination of the strength of the cadres of different services;(6)The determination of the salary of Government servants on their first appointment and of officiating incumbents of posts;(7)The determination of the initial salary of Government servants recruited by promotion;(8)Transfers of Government servants from and to foreign services;(9)The probation and training of Government servants and the condition of their confirmation in service;(10)The prescribe qualifications for the various posts. This should be done by the Administrative Department in consultation with the Finance Department and Department of Personnel.(11)[ The grant of concession in service regarding appointment, seniority, confirmation and promotion etc. of employees who may take up employment in the army/Air Force/Navy during Emergency, provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.] [Inserted vide Notification dated 29.08.73 w.e.f. 29.10.63]
