Section 4 in Rajasthan Appointment of Dependents of Deceased Defence Personnel Rules, 2018
4. Appointment subject to certain conditions.
- An armed forces personnel (Indian Army, Indian Navy, Indian Air Force ) died in war or any defence operation including counter insurgency and operations against terrorists, while in service and declared a battle casualty during the period from 15-08-1947 to 31-12-1970 by the authorized Armed Forces Head Quarter, one of his/her family members may be considered for appointment in Government service, subject to the condition that employment under these rules shall not be admissible in cases where any of the family member of the deceased soldier is already employed on regular basis under the Central/State Government or Statutory Board, Organization/Corporation owned or controlled wholly or partially by the Central/State Government prior to 31-12-1970:Provided that this condition shall not apply where the widow/ living spouse seeks employment for him/her self.
