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[Cites 0, Cited by 0] [Section 64I] [Entire Act]

State of Rajasthan - Subsection

Section 64I(5) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975

(5)[] [Renumbered by Notification No. F. 10(28)/Agriculture/Group-2/78, dated 20.7.1979-Rajasthan Gazette, Part IV-C, dated 2.8.1979, p. 214, dated 20.7.1979 [2.8.1979].] (a) All appointments to the inferior posts shall be made by the Market Committees.
(b)[ Director or any other authority authorised by him shall allot selected candidates to market committees in the season in the required numbers and pass orders for issuing their appointment orders, mentioning therein that persons to appointed by direct recruitment to the service shall be placed on probation as probationer trainee for two years and shall be paid monthly fixed remuneration during the period of probation at such rates as may be fixed by the Government from time to time for the Government Servants appointed on similar post.] [Substituted by Notification No. Nil, dated 24.10.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.2.2008, p. 165(1), vide G.S.R. 91, enforced w.e.f. 24.10.2007 = 2008 RSCS/Part II/P. 382/H. 198, w.e.f. 24.10.2007.]
[64II. The recruitment to inferior post (Class-IV) shall be done in such a manner as prescribed by the Director provided that wherever necessary requisition shall be sent to the employment exchange clearly mentioning that persons recruitment to the service shall be placed on probation as probationer-trainee for two years and shall be paid monthly fixed remuneration the period of probation at such as may be fixed by the Government from time to time for Government Servants appointed on similar post. The employees of Government undertaking declared surplus may also be absorbed by an order of the Director.] [Substituted by Notification No. Nil, dated 24.10.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.2.2008, p. 165(1), vide G.S.R. 91, enforced w.e.f. 24.10.2007 = 2008 RSCS/Part II/P. 382/H. 198, w.e.f. 24.10.2007.][64III. Recruitment of dependents of deceased employees. - The rules for the recruitment of dependents of the employees dying while in service shall be the same as are applicable to the State Government employees.] [Added by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984. [3.8.1984]][64-IV. Regularization of irregularly appointed persons. [Inserted by Notification No. G.S.R. 108, dated 24.2.2011 (w.e.f. 5.2.1976).]- Notwithstanding anything contained in these rules, the poisons irregularly appointed on duly sanctioned post of Class-IV employees, Lower Division Clerk or Driver in various Mandi Samitis and completed 10 years of service without break and continuously working as such on the date of commencement of the Rajasthan Agricultural Produce Markets (Market Committee Employees) (Amendment) Rules, 2011, shall be screened by the Committee consisting of-
1 Director, Agriculture Marketing Department   Chairman
2 Chief Accounts Officer, Agriculture MarketingDepartment   Member
3 Joint Director, Agriculture Marketing Department   Member Secretary
Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue appointment order of the person, who is adjudged suitable by the Screening Committee and appointment shall be effective from the date of issue of such appointment order.] [Inserted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984.]