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 3 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

3. Classification & number of posts.

- (i) The Board of Directors shall from time to time determine the strength of the staff of various classes necessary for carrying out the functions of the Corporation.
(ii)[ The posts in the Corporation shall be classified as follows:- [Substituted by Notification No. RSWC/HO/Adm./RSWC (Staff) Regulation 1974/45/(Part V)/90/4380, dated 26-3-1993, Published in Rajasthan Gazette, Extraordinary, Part 4(C)(i), dated 15-7-1993, page 76, w.e.f. 3-7-1990.]
Category-I  
Higher Middle Level Management Posts (1) Joint Director
  (2) Deputy Director
  (3) Sr. Accounts Officer
  (4) Executive Engineer.
Category-II  
Middle Level Management Posts (1) Assistant Director
  (2) Asstt. Engineer
  (3) Sr. Warehouse Manager
  (4) Asstt. Accounts Officer
  (5) Programmer
  (6) Warehouse Manager
  (7) Private Secretary to MD.
Category-III  
Lower Middle Level Management Posts (1) Office Superintendent
  (2) P.A. to Joint Director
  (3) Accountant
  (4) Administrative Assistant
  (5) Sr. Draftsman
  (6) Jr. Engineer
  (7) Statistical Assistant
  (8) Legal Assistant
  (9) Stenographer
  (10) Jr. Accountant
  (11) Care-taker
  (12) Sr. Assistant
  (13) Computer Operator
  (14) Steno-Typist
  (15) Jr. Assistant
  (16) Telephone Operator
Category-IV  
Subordinate Posts (1) Driver
  (2) Godown Keeper
  (3) Electrician
  (4) Jamadar
  (5) Pump Driver
  (6) Peon
  (7) Chowkidar.]
(iii)The posts under the Corporation shall be filled in accordance with Recruitment Rules of the various posts embodied in the attached Recruitment Schedules.
(iv)The Board may in their discretion, effect from time to time, such changes in the number, classification and nomenclature of the posts as it deems fit and its decision shall be final and binding.