Section 27 in The Rajasthan Subordinate Accounts Service Rules, 1963
27. Procedure and Criteria for Special Recruitment of Junior Accountants.
(1)A person who, after having passed the Accounts Clerks Examination, or the Junior Diploma Course Examination was holding the post of Upper Division Clerk or Accounts Clerk on 31st March, 1977 including one who having become eligible for promotion in the regular line, had been promoted to a post higher than Upper Division Clerk in a substantive/officiating/ temporary/ ad hoc capacity or had been transferred to other department or gone on deputation on equivalent or higher post on the said date shall be eligible for appointment to the post of Junior Accountant.Explanation.- For the purpose of the above rule, the term higher post means the post carrying a pay scale, the maximum of which was higher than the maximum of the pay scale of the post of Upper Division Clerk as on the 31st March, 1977.(1-A) The person who have passed the Junior Diploma Course Examination before 31-12-1977 and are eligible for appointment to the post of Junior Accountant referred to in sub-rule (1) and have good record of service and no Departmental Enquiry is pending against them shall be screened by the Committee consisting of the Deputy Secretary to the Government, Finance (Excise) Department as Chairman, the Deputy Secretary to the Government in the Department of Personnel and Administrative Reforms nominated by the Special Secretary to the Government in the Department of Personnel and Administrative Reforms and the Chief Accounts Officer, Rajasthan as Members and the Committee shall recommend to the Appointing Authority the names of such persons who have been adjudged suitable for appointment to the post of Junior Accountant.[(1-B) The persons who have passed the Junior Diploma Course Examination before 30-6-1981 and were holding the post of Upper Division Clerk or accounts Clerk on 30-6-1981 including one who having become eligible for promotion in the regular line had been promoted to a post higher than Upper Division Clerk in a substantive/officiating/temporary/ad hoc capacity or had been transferred to other Department or gone on deputation on equivalent or highest post on the said date and also have good record of service and no Departmental enquiry is pending against them, shall be eligible for appointment to the post of Junior Accountant on being screened by the Committee consisting of the Deputy Secretary to the Government, Finance (R&AI) Department as Chairman, the Deputy Secretary to the Government in the Department of Personnel and Administrative Reforms as nominated by the Special Secretary to the Government in Department of Personnel and Administrative Reforms and the Chief Accounts Officer, Rajasthan as Members. The Committee shall recommend to the Appointing Authority the names of such persons who have been adjudged suitable for appointment to the post of Junior Accountant.Explanation.- For purpose of the above sub-rule, the term "higher post" means the post carrying pay scale, the maximum of which was higher than the maximum of the pay scale of the post of Upper Division Clerk as on 30th June, 1981.] [Added by No. F. 2(3)DOP/A-II/78, 18-8-1982.][(1-C) (a) Notwithstanding anything contained in these Rules, or the Schedules appended to these Rules, persons who have been working on the posts of UDC on 1st January, 1985 after regular selection and are graduated from any recognised University, shall be eligible for recruitment to the post of Junior Accountant, after qualifying the Emergency Recruitment Examination conducted by the Director HCM RIPA, Jaipur, in accordance with the scheme and syllabus given in Schedule III appended to these Rules.(b)the above examination shall be held only once in the calendar year 1985 in order to fill up the four hundred vacancies in the cadre of Junior Accountants.(2)The appointing authority shall prepare a list of all persons eligible for appointment under this rule as Junior Accountants.(3)The appointing authority shall appoint these persons as Junior Accountants.] [Inserted by No. F. 2(11)DOP/A-II/83, 23-1-1985.]
