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State of Rajasthan - Section

Section 12 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of persons in the Engineering Cell) Rules, 2012

12. Procedure for Selection.

(1)As soon as it is decided that selection is to be made to fill a certain number of vacant posts as specified in column number 2 of Schedule-I from amongst the persons mentioned in column number 3 of Schedule-I, the Appointing Authority or such other officer to whom the Appointing Authority may direct for this purpose, shall send a circular to all the concerned department for inviting applications from all the eligible persons through their supervisory officer by a specified date. The recommendation in respect of persons who are eligible for selection to the post (s) as specified in column number 2 of Schedule-I of these rules, along with the Annual Performance Appraisal Reports and other Service Record of the person, shall be forwarded by the Department concerned to the Appointing Authority, together with its comments, if any.
(2)On receipt of applications under sub-rule (1) above, the Member Secretary of the Committee shall prepare a list of all the eligible candidates and shall place the same, along with the Annual Performance Appraisal Reports and other Service Record of the candidates whose names are included in the list, before the Committee. The committee shall select candidates equal to the number of vacancies likely to be filled in and place them in the Select List in the order of their merit:Provided that the Committee may, if suitable persons are available, keep on reserve list names of more candidates up to 50% of the vacancies. Names of such candidates may be considered for appointment if such vacancies actually occur during the same year by creation of new vacancies or if candidate(s) appointed from the main list do not join:Provided further that the Committee may recommend names of suitable persons suo-moto, if suitable persons in a sufficient number do not apply or do not get selected.
(3)The Member Secretary to the Committee, shall forward the list of the selected candidates to the Appointing Authority for being appointed to the post in the Cell.