Section 5 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
5. General Conditions relating to appointment.
- The following general conditions shall apply to all appointments to the service of the Corporation:-(i)[ Age limit. - (a) The lower & upper age limit for appointment in the service of the corporation shall be as specified by the state Government from time to time. However in case of corporation employees, the upper age limit will be relaxable by 5 years as provided under Regulation 7(ii) of Rajasthan State Warehousing Corporation (Staff) Regulations, 1974. [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/19377, dated 6-12-2006, Published in Rajasthan Gazette, Extraordinary, Part VII, dated 20-12-2006, page 137(1), w.e.f. 25-11-2006.](b)Age for the purpose of these Regulations shall be computed from the date of birth as given in the Matriculation/Higher Secondary Certificates and/or other School Leaving Certificates. Other evidence in proof of age shall be considered only if the appointing authority is satisfied that in the particular circumstances, Higher Secondary, Matriculation and/or School Leaving Certificate are not available.(c)The evidence in proof of age should be produced immediately at the time of joining. No representation for correction of age recorded at the time of joining service shall be entertained if it is not made within 3 years of joining the service.](ii)Educational and Other Qualifications. - [(a)] [Numbered by Notification Published in Rajasthan Gazette, Part VII, dated 26-2-1981, page 549.] The minimum educational, professional and other qualifications including previous experience, where necessary, in respect of each post shall be as indicated in the Recruitment Schedules for each post.(b)[ In order to promote and encourage games and sports, the Corporation shall give preference in appointment to such candidates who have presented the country or State in international/national competitions in recognised games and sports, subject to the fulfillment of the prescribed qualifications and experience.] [Inserted by Notification Published in Rajasthan Gazette, Part VII, dated 26-2-1981, page 549.](iii)Verification of Character and Antecedents. - No person recruited directly shall be appointed to any post under the Corporation unless his character and antecedents and previous performance have been verified to the satisfaction of the appointing authority.(iv)Disqualification for appointment. - (a) No person shall be eligible for appointment, who has previously been dismissed from the service of the Corporation or from a Department of a State or from any other Government Institution.(b)No person shall be eligible for appointment who has been convicted in a Court of Law for any offence involving moral turpitude.(v)Medical Examination on First Appointment. - No person shall be appointed by direct recruitment unless he has been certified by a Civil Assistant Surgeon Class 1 under the employment of the State Government to be of sound constitution and medically fit to discharge his duties. The fee, if any, for such medical certificate shall be paid by the employees concerned.(vi)Plural Marriage. - (a) No person who has more than one wife living or who. having a spouse living, marriages in any case in which such marriage is void by reason of its taking place during the life time of such spouse, shall be eligible for appointment to the service of the Corporation unless specifically exempted by the Managing Director/ Chairman.(b)No woman whose marriage is void by reason of the husband having a wife living at the time of such marriage shall be eligible for appointment to the service of the Corporation, unless specifically exempted by Managing Director/Chairman.(vii)Furnishing of Security by Employees. - Every employee shall, if so required by the Managing Director furnish for the faithful discharge of his duties, such security in cash as the Managing Director in his discretion may determine and execute a security bond in the form prescribed in Appendix I.(viii)Letter of Appointment. - Every person to be appointed under the terms and conditions of these Rules as an employee of the Corporation, will receive a letter of appointment in the form as may be prescribed by the Corporation stating his monthly pay and other emoluments, if any.(ix)Letter of Acceptance. - Every person to whom a letter of appointment has been issued shall confirm in writing and in a form as may be prescribed his acceptance of the offer within the prescribed time limit as stipulated in the aforesaid letter of appointment.(x)Joining Report. - Every person to whom a letter of appointment has been issued and who has accepted the employment with the Corporation as per his letter of acceptance of the offer shall report himself for duty at the place and time specified in the aforesaid letter and shall give his joining report. No. T.A. will be payable on joining first appointment.(xi)[ Probation. - 1. A person entering the service by Direct Recruitment against a clear vacancy shall be placed as Probationer-trainee for a period of 2 years: [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/19377, dated 6-12-2006, Published in Rajasthan Gazette, Extraordinary, Part VII, dated 20-12-2006, page 137(1), w.e.f. 25-11-2006.]Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.
