Section 30(5) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(5)The provisions of the above rule shall be subject to the following conditions:-(a)That a person appointed on ad hoc basis without following the procedure laid down in these Rules for direct recruitment shall not be entitled for screening for a post higher than that he was holding in this parent department before his transfer on the post included in the service; and(b)That the Screening Committee shall recommend names and such officers for integration purposes as one of the method of initial constitution of the service.If any employee with more than 3 years of service on a post is not adjudged suitable by the Screening Committee, such person shall have no right to be appointed against any post in the service. Such person shall, therefore, be declared as surplus by the Appointing Authority and he/she shall be reverted back to his parent cadre for his/her further placement and if it is not feasible on account of any reasons, he/she shall be declared surplus under the provisions of the Rajasthan Civil Service (Absorption of Surplus Personnel) Rules, 1969 and such employee may be absorbed on any lower post under the provisions of above mentioned rules applicable in case of surplus personnel.The Government shall consider the recommendations of the Screening Committee and shall issue appropriate directions to the Director for making substantive appointment against the vacancies of posts included in Schedule-II and the Government shall issue orders for appointment of persons found suitable against any of the posts mentioned in Schedule-I, which have been categorised as State Service Posts.Part-VI Appointment, Probation and Confirmation
