Section 7 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
7. Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes.
(1)Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the [Provisions of the Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in the Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 61 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 31.8.2009.] in force at the time of recruitment i.e., by direct recruitment and by promotion.(2)The vacancies so reserved for promotion shall be filled in by seniority-cum-merit and merit.(3)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the Commission, for posts falling in its purview and by the Appointing Authority in other cases, and the Departmental Promotion Committee or the Appointing Authority, as the case may be, in the case of promotees irrespective of their relative rank as compared with other candidates.(4)[ Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Castes and the Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be carried forward until the suitable Scheduled Caste and Scheduled Tribe candidate(s), as the case may be, are available. In any circumstances, no vacancy reserved for Scheduled Caste and Scheduled Tribe candidates shall be filled by promotion as well as by Direct Recruitment from General Category Candidates. However, in exceptional cases where in the public interest the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by promotion from the General Category candidates on urgent temporary basis, the Appointing Authority may make a reference to the Department of Personnel and after obtaining the prior approval of the Department of Personnel, they may fill up such post(s) by promoting the General Category candidate(s) on urgent temporary basis clearly stating in the promotion order that the General Category candidate(s) who are being promoted on urgent temporary basis against the vacant post reserved for Scheduled Castes or the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidates of that category become available] [Substituted by the Rajasthan Various Service (....Amendment) Rules, 2002 (Sl. No. 62 of the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 16.10.2002.].Provided that there shall be no carry forward of the vacancies in posts or class/category/ group of posts in any cadre of Service to which promotions are made on the basis of merit alone under these Rules.
