Section 10 in Rajasthan Appointment of Dependents of Deceased Defence Personnel Rules, 2018
10. Procedure.
(1)The application shall be made by one of family members of the deceased in the order of preference as per rule 8, above and other family members of the said category shall have to give their consent to his/her candidature.(2)Such family members shall address an application for the purpose to the Zila Sainik Kalyan Adhikari duly verified by the concerned Armed Forces Headquarters to which the deceased belonged at the time of death.(3)The application shall contain the following information:-(i)Name and designation of deceased (Battle Casualty) Armed Forces Personnel;(ii)Unit in which he/she was working prior to death; and(iii)Battle Casualty Certificate issued by the competent Headquarters of the Armed Forces.(4)The application of such family member shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possesses by the family member. In the event of non-availability of vacancy in the District concerned, the application shall be sent to the Divisional Commissioner who shall arrange appointment in any District under his jurisdiction. If vacant post is not available under the jurisdiction of the Divisional Commissioner, then the application shall be referred by the Divisional Commissioner to Government in the Department of Personnel for providing appointment.(5)In case vacancy in a suitable post as per the qualification of the applicant is not available, the department concerned or authority will forward the case to the Department of Personnel for release of suitable alternate vacancy.
