Section 30(4) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(4)Lady Supervisor transferred from Rural Development & Panchayat Raj Department and who are still working on any of the posts included in the schedules and whose posts have been abolished in the Rural Development & Panchayati Raj Department. The Screening Committee shall screen and consider the cases of such persons who are still working in the Department against any post included in the Service/Schedule and who opt for such post.After considering their Annual Performance Appraisal Reports for the last 5 years and special performance report for the financial year preceding the year in which these Rules are promulgated and also go through other relevant record to adjudge their suitability/usefulness in the Department and shall recommend to the Government the names of such persons who are found suitable for the State Service posts included in the Schedule-1. Another list of persons who are found suitable for the Subordinate Service posts included in Schedule-II shall be drawn by the screening committee which shall be forwarded to the Appointing Authority for issuance of orders for final absorption on the post shown in the Schedule-II.The above mentioned lists shall be prepared by the Screening Committee on the basis of merit alone and shall recommend for their substantive appointment in the service against a post for which the officer is adjudged suitable/useful.
