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State of Rajasthan - Act

Rajasthan Voluntary Rural Education Service Rules, 2010

RAJASTHAN
India

Rajasthan Voluntary Rural Education Service Rules, 2010

Rule RAJASTHAN-VOLUNTARY-RURAL-EDUCATION-SERVICE-RULES-2010 of 2010

Published on 29 November 2010
Commenced on 29 November 2010
[This is the version of this document from 29 November 2010.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Voluntary Rural Education Service Rules, 2010Published vide Notification No. F. 5(2) DOP/A-II/2010, dated 29.11.2010, Published in Rajasthan Gazette Extraordinary Part-IV-C(I), dated 01.12.2010 but Came in to force w.e.f. 01.02.2011, dated 28.01.2011

034.

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following rules regulating the appointment and other service conditions of persons appointed in the Rajasthan Voluntary Rural Education Service, namely :

1. Short title, extent and commencement.

(1) These rules may be called the Rajasthan Voluntary Rural Education Service Rules, 2010.

(2)They shall come into force on such date' as the Government may, by notification in the official Gazette, appoint.

2. Definitions.

In these rules, unless the context otherwise requires,

(a)"aid" means any aid granted to a recognized educational institution by the State Government;

(b)"Appointing Authority" with respect to the various posts under these rules means the appointing authority prescribed under the following Service Rules for the various posts specified in Column 5 of the Schedule from which appointment is to be made :

(i)The Rajasthan Educational Service Rules, 1970,

(ii)The Rajasthan Educational Subordinate Service Rules, 1971,

(iii)The Rajasthan Education Service (Collegiate Branch) Rules, 1986,

(iv)The Rajasthan Education Subordinate Service (Collegiate Branch) Rules, 1979,

(v)The Rajasthan Sanskrit Education Service Rules, 1977,

(vi)The Rajasthan Sanskrit Education Subordinate Service Rules, 1978,

(vii)The Rajasthan Subordinate Offices Ministerial Service Rules, 1999,

(viii)The Rajasthan Class-IV (Recruitment and Other Service Conditions) Service Rules, 1999,

(ix)The Rajasthan Technical Education (Engineering) Service Rules, 2010,

(x)The Rajasthan Technical Education Subordinate Service Rules, 1973;

(c)"Board" means the Board of Secondary Education, Rajasthan and shall include the Council for the Indian School Certificate Examinations;

(d)"Commission" means the Rajasthan Public Service Commission;

(e)"Concerned Authority" means the Director of Education as defined in clause 2(f) and the concerned District Education Officer in the case of School Education;

(f)"Director of Education" means,

(i)in relation to Degree and Post-Graduate Colleges and educational institutions of equal or higher studies, other than institutions of Sanskrit and Technical Education, the Commissioner of College Education, Rajasthan,

(ii)in relation to the institutions of Sanskrit Education, the Director of Sanskrit Education, Rajasthan,

(iii)in relation to institutions of Technical Education, the Director of Technical Education, Rajasthan, and

(iv)in relation to schools and institutions other than those referred to in sub-clauses (i), (ii) and (iii) above the Director Primary Education, Rajasthan or the Director Secondary Education, Rajasthan, as the case may be;

(g)"employee" means an employee working in a recognized non-government aided educational institution and who is working against aided and sanctioned post;

(h)"Government" means the Government of Rajasthan;

(i)"institution" includes all movable and immovable properties pertaining to an educational institution;

(j)"Joint Director" or "Deputy Director" includes an officer authorized by the State Government to perform the function of a Joint Director or Deputy Director:

(k)"Non-Government Aided Educational Institution" means any college, school, training institute or any other institution, by whatever name designated, established and run with the object of imparting education or preparing or training students for obtaining any certificate, degree, diploma or any academic distinction recognized by the State or Central Government or functioning for the education, cultural or physical development of the people in the State and which is neither owned nor managed by the State or Central Government or by any University or Local Authority or Authority owned or controlled by the State or Central Government and which is receiving aid in the form of maintenance grant from the State Government;

(l)"recognized institution" means a Non-Government Aided Educational Institution affiliated to any University or recognized by the Board, Director or Education or any officer authorized by the State Government or the Director of Education in this behalf;

(m)"rural area" means the entire State of Rajasthan except the following areas :

(i)an area for which a municipality has been constituted under the Rajasthan Municipality Act, 2009 (Act No. 18 of 2009) or an Urban Improvement Trust has been constituted under Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) or an Authority has been constituted under the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982) or Jodhpur Development Authority Act, 2009 (Act No. 02 of 2009) or any other Development Authority Constituted by the State Government under the relevant Act,

(ii)the urbanisable limits as indicated in the master plan or the master development plan of a city or town prepared under any law for the time being in force, and where there is no master plan or master development plan, the municipal limits of the area,

(iii)the peripheral belt as indicated in the master plan or master development plan of a city or a town prepared under any law for the time being in force, and where there is no master plan or master development plan or where peripheral belt is not indicated in such plan, the area as may be notified by the Urban Development Department/Local Self Government Department of the State Government from time to time;

(n)"salary" means the aggregate of the emoluments of an employee including dearness allowance or any other allowance or relief for the time being payable to him but does not include compensatory allowance;

(o)"Schedule" means the Schedule appended to these rules;

(p)"Service" means the Rajasthan Voluntary Rural Education Service;

(q)"State" means the State of Rajasthan; and

(r)"University" means a University established by law in the State of Rajasthan.

3. Composition and strength of the Service.

(1) The service shall consist of the posts specified in column number 2 of the Schedule.

(2)The strength of the posts in the service shall be such as may be determined by the Government from time to time.

4. Procedure of appointment in government service.

(1) Such regularly appointed employees in the No.- Government Aided Educational Institutions who are working against sanctioned and aided post on the date of commencement of these rules and who desire to be appointed under the Rajasthan Voluntary Rural Education Service Rules, 2010, in accordance with the terms and conditions mentioned in these rules, shall submit within 15 days from the date of publication of these rules in the official gazette an application in Form-I, to the Secretary of the concerned institution mentioning therein his/her service particulars with an advance copy to the concerned appointing authority.

(2)The Secretary of the institution shall, after verifying the service particulars, forward the applications to the concerned appointing authority along with complete service record of the employee within 10 days from the last date of receipt of application. The Secretary of the institution shall append a certificate to the effect that the service particulars mentioned by the employees are correct.

(3)The suitability of employees of various Non-Government Aided Educational Institutions for appointment on the various posts under these rules shall be adjudged by the screening committee comprising of

(a)in the case of post within the purview of the Commission

(i)	Chairman of the Commission or his nominee	Chairman
(ii)	Principal Secretary, Department of Personnel or his nomineenot below the rank of Dy. Secretary	Member
(iii)	Principal Secretary of the concerned Department or his nomineenot below the rank of Dy. Secretary	Member

(b)in the case of post not within the purview of the Commission

(i)	Director of the concerned Department or his nominee	Chairman
(ii)	Concerned appointing authority	Member Secretary

(4)The committee after adjudging the suitability of the candidates shall forward the name(s) of the suitable candidate(s) to the concerned appointing authority for appointment.

5. Terms and condition for appointment of employees in Government Service.

The regularly appointed existing employees in the No.- Government Aided Educational Institutions who are working against sanctioned aided post on the date of commencement of these rules shall be appointed under the Rajasthan Voluntary Rural Education Service on the following terms and conditions, namely :

(i)The employee should possess the requisite educational and professional qualification for the respective posts as per the relevant service rules applicable to the Government servant of similar cadre.

(ii)The posts on which the employees shall be appointed in the Government shall constitute a separate dying cadre for each category of employees.

(iii)The appointed employees shall be posted only in the colleges/ schools, as the case may be, in the rural areas on the equivalent posts specified in column number 2 of the Schedule. However, in case there is no such equivalent post in the government, they shall be appointed on other posts carrying the same pay scale of aided posts:

[Provided further that in the case of non-teaching staff, screened for appointment on non-teaching posts in College Education Section and posts for posting in rural areas are not available, such person shall be appointed on any equivalent post in rural areas in any other department governed by these rules. Such person shall be deemed to be appointed in the new department from the date of joining in the Directorate of College Education.] [Added by Notification No. F. 5(2) DOP/A-2/2010, dated 01.02.2012.]

(iv)The employees appointed under these rules shall not be entitled for any promotion till they attain the age of superannuation. However, they shall be allowed benefit of Assured Career Progression/Career Advancement Scheme as allowed to other employees of the State Government. The period from the date of their appointment on the sanctioned and aided posts would be counted for the purpose of grant of Assured Career Progression/Career Advancement Scheme.

(v)The posts shall be automatically abolished as and when the posts become vacant for any reason whatsoever i.e. on account of superannuation/voluntary retirement/termination of service/death while in service/resignation of the employee etc.

(vi)The salary of all the appointed employees shall be fixed on the basis of the salary as drawn at the time of appointment as per the Sixth Pay Commission with effect from the date they join in the government under these rules. Those who are drawing salary in Rajasthan Civil Services (Revised Pay Scale) Rules, 1998, Rajasthan Civil Services (Revised Pay Scales) for Government College Teachers including Librarian and PTI Rules, 1999 and Rajasthan Civil Services Revised Pay Scales for Government Polytechnic College Teachers, Librarians and Physical Training Instructors Rules, 2001 shall be allowed benefit of Rajasthan Civil Services (Revised Pay) Rules, 2008, Rajasthan Civil Services (Revised Pay Scales) for Government College teachers including Librarian and PTI Rules, 2009 and Rajasthan Civil Services (Revised Pay Scales) for Government Polytechnic College Teachers, Librarians and Physical Training Instructors Rules, 2010 respectively with effect from the date they join in the Government after appointment under these rules.

(vii)No arrears on any account whatsoever, (including arrears of salary, selection scale, Assured Career Progression or Career Advancement Scheme) shall be paid by the State Government for the period prior to the date of their joining in the Government after appointment under these rules.

(viii)Carry forward of the balance of Privilege Leave shall not be allowed. Employees shall be free to get payment of encashment of balance of P. L. from the respective grant-in-aid educational institutions.

(ix)[ The persons who are appointed in the government service under these rules shall be governed by the provisions of the Rajasthan Civil Services (Contributory Pension) Rules, 2005 and the Provision of the Rajasthan Civil Service (Pension) Rules, 1996 shall not be applicable to them. Contributory Provident Fund Contribution, if not deposited by the Non-Government Aided Educational Institutions for the period prior to the date of their joining in the government after appointment under these rules, shall not be paid by the State Government.] [Substituted by Notification No. F. 5(2) DOP/A-II/2010, dated 23.03.2012.]

(x)The period of service in the aided institutions shall not be counted for payment of gratuity, The employees shall be free to obtain payment of gratuity from the respective grant in aid educational institution.

(xi)Each employee shall be required to execute an undertaking, in Form - II, that he/she voluntarily accepts all the terms and conditions of service prescribed under these rules and agrees to serve in the government educational institutions situated in the rural areas till attaining the age of superannuation in the service of Government.

6. Applicability of other provisions.

Save as otherwise provided in these Rules, the other service conditions of the persons appointed under these rules shall be regulated by the various rules applicable to the persons appointed in the government service on or after 01.01.2004.

7. Interpretation and removal of doubts.

If any difficulty arises as to the interpretation of any provision of these rules the decision of the Government shall be final.

Schedule

S. No.	Name ofthe post on which is to be appointed	ExistingPay Scale	RunningPay Band Grade Pay	Posts fromwhich to be appointed
1	2	3	4	5
Group - ICollege Education Section - A
1.	Principal(RVRES)	12000 -18300	37400 -67000GP - 10000	Principal
2.	Lecturer(RVRES)	8000 - 13500	15600 -39100GP - 6000	Lecturer
3.	P.T.I.(RVRES)	8000 - 13500	15600 -39100GP - 6000	P.T.I.
4.	Librarian(RVRES)	8000 - 13500	15600 -39100GP - 6000	Librarian
Group - I -College Education Section - B - Non - Teaching Posts
1.	Accountant(RVRES)	5500 - 9000	9300 -34800GP - 3600	Accountant
2.	Jr. Accountant(RVRES)	5000 - 8000	9300 -34800GP - 3200	Jr.Accountant
3.	U.D.C.(RVRES)	4000 - 8000	5200 -20200GP - 2400	U.D.C
4.	L.D.C.(RVRES)	3050 - 4590	5200 -20200GP - 1900	L.D.C.
5.	Research Asst(RVRES).	5000 - 8000	9300 -34800GP - 3200	Research Asst
6.	Stenographer(RVRES)	5000 - 8000	9300 -34800GP - 3200	Stenographer
7.	Librarian (N.T.)(RVRES)	5000 - 8000	9300 -34800GP - 3200	Librarian(N.T.)
8.	Asst. Librarian(RVRES)	4000 - 8000	5200 -20200GP - 3200	Asst.Librarian
9.	L.D.C.(RVRES)	4000 - 6000	5200 -20200GP - 2400	Gaveshak
10.	L.D.C.(RVRES)	4000 - 6000	5200 -20200GP - 1900	Surveyor
11.	Lab. Assistant(RVRES)	4000 - 6000	5200 -20200GP - 2400	Lab Assistant
12.	Lab Boy(RVRES)	4000 - 6000	4750 -7440GP - 1400	Lab. Boy
13.	Book Lifter(RVRES)	2610 - 3540	5200 -20200GP - 1400	Book Lifter
14.	Tabla Player(RVRES)	3050 - 4590	5200 -20200GP - 1900	Tabla Wadak
15.	Class - IV(RVRES)	2550 - 3200	4750 -7440GP - 1300	Class - IV
16.	Gasman(RVRES)	2950 - 4475	4750 -7440GP - 1300	Gasman
Group - II -Secondary Education Section - A - Teaching Posts
1.	Principal(RVRES)	9000 - 14400	15600 -39100GP - 1300	Principal
2.	Head master(RVRES)	7500 - 12000	9300 -34800GP - 1300	Head master
3.	Lecturer(RVRES)	6500 - 10500	9300 -34800GP - 1300	Lecturer
4.	Sr. Teacher	5500 - 9000	9300 -34800GP - 1300	Teacher Grade- II
5.	Teacher(RVRES)	4500 - 7000	5200 -20200GP - 1300	Teacher Grade- III
6.	Librarian Grade -II(RVRES)	5500 - 9000	9300 -34800GP - 1300	Librarian -II
7.	Librarian Grade -III(RVRES)	4500 - 7000	5200 -20200GP - 1300	Librarian -III
8.	P.T.I - Grade - II(RVRES)	4500 - 7000	9300 -34800GP - 1300	P.T.I. - II
9.	P.T.I. - Grade -III(RVRES)	4500 - 7000	5200 -20200GP - 1300	P.T.I. - II
10.	LaboratoryAssistant(RVRES)	4000 - 6000	5200 -20200GP - 1300	LaboratoryAssistant
11.	Laboratory Boy(RVRES)	2610 - 3540	4750 - 7440	LaboratoryBoy
Group - II -Secondary Education Section - B - Non - Teaching Posts
1.	U.D.C.(RVRES)	4000 - 6000	5200 -20200GP - 2400	U.D.C.
2.	L.D.C.(RVRES)	3050 - 4590	5200 -20200GP - 1900	L.D.C.
3.	Class - IV(RVRES)	2550 - 3200	4750 -7440GP - 1900	Fourth ClassEmployees
4.	Accountant(RVRES)	5500 - 9000	9300 -34800GP - 1900	Accountant
5.	Officer Accountant(RVRES)	5500 - 9000	9300 - 34800	AssociationSecretary
6.	L.D.C.(RVRES)	3050 - 4590	5200 -20200GP - 1900	Protector
7.	Class - IV(RVRES)	2550 - 3200	4750 -7440GP - 1900	Varser
8. [ [Substituted by Notification No. G.S.R. 152, dated 22.2.2016 (w.e.f. 1.2.2011).]	L.D.C. (RVRES)	3050 - 4590	5200 -20200GP - 1900	Warden]
9.	L.D.C.(RVRES)	4400 - 6000	5200 -20200GP - 1900	Mess Manager
10.	L.D.C.(RVRES)	4400 - 6000	5200 -20200GP - 1900	Manager
11.	L.D.C.(RVRES)	3050 - 4590	5200 -20200GP - 1900	Milk Recorder
12. [ [Substituted by Notification No. F. 5(2) DOP/A-2/2010, dated 17.12.2012.]	L.D.C.(RVRES)	3050 - 4590	5200 -20200GP - 1900	Field Man]
13.	Class - IV(RVRES)	2550 - 3200	4750 -7440GP - 1900	Cook
14.	Tabla Wadak(RVRES)	3050 - 4590	5200 -20200GP - 1900	Tabla wadak
15.	Musician Teacher Grade -III(RVRES)	4500 - 7000	5200 -20200GP - 1900	Musician
16.	L.D.C.(RVRES)	3050 - 4590	5200 -20200GP - 1900	Perichark(Attendant)
17.	L.D.C.(RVRES)	4000 - 6000	5200 -20200GP - 1900	Pericharka(Lady Attendant)
18. [ [Added by Notification No. F. 5(2) DOP/A-II/10, dated]	Office Assistant(RVRES)	8000 - 13500	9300 -34800(GP 3200)	Editor
19.	Officer Assistant(RVRES)	5500 - 9000	9300 -34800(GP 3200)	Caretaker
20.	Officer Assistant(RVRES)	6500 - 10500	9300 -34800(GP 3200)	Caretaker
21.	Officer Assistant(RVRES)	6500 - 10500	9300 -34800(GP 3200)	SeniorInstructor
22.	Officer Assistant(RVRES)	8000 - 13500	9300 -34800(GP 3200)	Caretaker
23.	LDC(RVRES)	6500 - 13500	5200 -20200(GP 1900)	Dy. .Manager
24.	Officer Assistant(RVRES)	7500 - 10500	9300 -34800(GP 3200)	OrganizationSecretary
25.	LDC(RVRES)	4000 - 6000	5200 -20200(GP 1900)	Dy. Manager
26.	Peon(RVRES)	4000 - 6000	4750 -7440(GP 1300)	Driver
27.	LDC(RVRES)	5000 - 8000	5200 -20200(GP 1900)	Jr.Instructor
28.	LDC(RVRES)	4000 - 6000	5200 -20200(GP 1900)	Jr.Instructor
29.	LDC(RVRES)	5000 - 8000	5200 -20200(GP 1900)	Zonal Worker
30.	LDC(RVRES)	4000 - 6000	5200 -20200(GP 1900)	Machine Man
31.	LDC(RVRES)	4000 - 6000	5200 -20200(GP 1900)	ResearchAssistant
32.	Peon(RVRES)	5000 - 8000	4750 -4750(GP 1900)	Public Artist
33.	LDC(RVRES)	5000 - 8000	5200 -20200(GP 1900)	Dy. Manager
34.	LDC(RVRES)	5000 - 9000	5200 -20200(GP 1900)	Dy. Manager
35.	LDC(RVRES)	5000 - 8000	5200 -20200(GP 1900)	IInd GradeManger
36.	LDC(RVRES)	5500 - 8000	5200 -20200(GP 1900)	Dy. Manager
37.	LDC(RVRES)	5000 - 8000	5200 -20200(GP 1900)	Dy. Manger
38.	LDC(RVRES)	4000 - 6000	5200 -20200(GP 1900)	Zonal Worker]
Group - III- Elementary Education Section - A - Teaching Posts
1.	Head Master(RVRES)	8000 - 13500	9300 -34800(GP - 4800)	Principal
2.	Head Master,Secondary(RVRES)	7500 - 1200	9300 -34800(GP - 4800)	Head Master
3.	Lecturer (Concernedsubject)(RVRES)	6500 - 10500	9300 -34800(GP - 4200)	Teacher Grade- I
4.	Sr. Teacher(RVRES)	5500 - 9000	9300 -34800(GP - 3600)	Teacher Grade- II
5.	Teacher(RVRES)	4500 - 7000	9300 -34800(GP - 3600)	Teacher Grade- III
6.	P.T.I. Grade - III(RVRES)	4500 - 7000	9300 -34800(GP - 2800)	P.T.I.
Group - III- Elementary Education Section - B - Non - Teaching Posts
1.	Accountant(RVRES)	5500 - 9000	9300 -34800GP - 3600	Accountant
2.	U.D.C. (RVRES)	4000 - 6000	5200 -20200GP - 2400	U.D.C.
3.	U.D.C. (RVRES)	4000 - 6000	5200 -20200GP - 2400	Warden
4.	Electrician Gr. - II(RVRES)	3400 - 5200	5200 -20200GP - 2400	Electrician
5.	Driver (RVRES)	3050 - 4590	5200 -20200GP - 2400	Driver
6.	L.D.C. (RVRES)	3050 - 4590	5200 -20200GP - 2400	Supervisor
7.	Tabla Wadak(RVRES)	3050 - 4590	5200 -20200GP - 2400	Tabla Wadak
8.	L.D.C.	3050 - 4590	5200 -20200GP - 2400	Store Keeper
9.	L.D.C.	3050 - 4590	5200 -20200GP - 2400	L.D.C.
10.	Class - IV	2550 - 3200	4750 -7440GP - 1300	Fourth ClassEmployee
Group - IV -Sanskrit Education Section - A - Teaching Posts
1.	Principal Acharya College(RVRES)	11300 - 16200	15600 -39100GP - 7200	PrincipalAcharya college
2.	Professor Acharya College(RVRES)	10000 - 15200	15600 -39100GP - 6600	Professor
3.	Prinicipal Sastri college(RVRES)	9000 - 14400	15600 -39100GP - 6000	PrincipalSaststri College
4.	Lecturer (RVRES)	8000 - 13500	15600 -39100GP - 5400	Lecturer
5.	Principal Senior Uppadya(RVRES)	9000 - 14400	15600 -39100GP - 6000	PrincipalSenior Uppadya
6.	Senior teacher(RVRES)	6500 - 10500	9300 -34800GP - 4200	SeniorTeacher Grade - II
7.	Head Master Pervasica(RVRES)	6500 - 10500	9300 -34800GP - 4200	Head MasterPrevasica
8.	Teacher Grade - II(RVRES)	6500 - 10500	9300 -34800GP - 3600	SeniorTeacher Grade - I
9.	Librarian Grade -II(RVRES)	5500 - 9000	9300 -34800GP - 3600	Librarian -II
10.	Librarian Grade -III(RVRES)	4500 - 7000	5200 -20200GP - 2800	Librarian -III
11.	P.T.I. Grade - II(RVRES)	5500 - 9000	9300 -34800GP - 3600	P.T.I. - II
12.	Teacher Grade -III(RVRES)	4500 - 7000	5200 -20200GP - 2800	P.T.I. - III
13.	Teacher Grade -III(RVRES)	4500 - 7000	5200 -20200GP - 2800	Teacher - III(Sanskrit Primary)
14.	Teacher - III(RVRES)	4500 - 7000	5200 -20200GP - 2800	Teacher - II(Upper Primary)
15.	Teacher - III(RVRES)	4500 - 7000	5200 -20200GP - 2800	Teacher - IIIPrimary)
Group - IV -Sanskrit Education Section - B - Non - Teaching Posts
1.	U.D.C. (RVRES)	4000 - 6000	5200 -20200GP - 2400	U.D.C.
2.	L.D.C.(RVRES)	3050 - 4590	5200 -20200GP - 1900	L.D.C.
3.	Class - IV (RVRES)	2550 - 3200	5200 -20200GP - 1300	Class - IV
Group - V -Technical Education Section - A - Teaching Posts
1.	Lecturer (RVRES)	8000 - 13500	15600 -39100GP - 5400	Lecturer
2.	Jr. Instructor(RVRES)	5000 - 8000	9300 -34800GP - 3200	Instructor
Group - V -Technical Education Section - B - Non - Teaching Posts
1.	Jr. Draftsman(RVRES)	4000 - 6000	5200 -20200GP - 2400	Draftsman
2.	Informatics Assistant(RVRES)	4000 - 6000	5200 -20200GP - 2400	InformaticsAssistant
3.	Technicians(RVRES)	3200 - 4900	5200 -20200GP - 2000	Technicians
4.	L.D.C. (RVRES)	3050 - 4500	5200 -20200GP - 1900	L.D.C.
5.	Lab Boy (RVRES)	2650 - 4500	4750 -7440GP - 1400	LabAttendance
6.	Class - IV (RVRES)	2650 - 4500	4750 -7440GP - 1300	Assistant -class - IV

Note The persons working on posts not specifically mentioned above shall be appointed on equivalent posts.Form - I[See Rule 4(1)]Application for appointment in the Rajasthan Voluntary Rural Education Service Rules, 2010To,The Secretary,............... (Name of Institution)I ............ (name in full), son/daughter/wife of .......... age (years) working on the post of ............. desire to be considered for appointment in government service in accordance with the terms and conditions of the Rajasthan Voluntarily Rural Education Service Rules, 2010. My particulars are as follows :

1. Date of Birth ..............................

2. Name of Institution (School/College) ............................

3. Aided post held .............................

4. Date of appointment on the aided post ..........................

5. Existing Pay and Pay Scale ................................

6. Address ....................................

7. An undertaking under clause (xi) of rule 5 of the Rajasthan Voluntarily Rural Education Service Rules, 2010 is attached herewith ................

My application may be forwarded, after verifying the above particulars, to the Appointing Authority as defined in clause (b) of Rule 2 of the Rajasthan Voluntarily Rural Education Service Rules, 2010.

(Signature)Name in full ...................

Advance copy forwarded to the ........... (Appointing Authority).Verification by the Secretary of the InstitutionI, .......... (name in full), son/daughter/wife of .......... working on the post of secretary in ........... (Name of Aided Institution) do hereby verify that

(i)this application has been received in my office on ............ (date);

(ii)the particulars mentioned above in this application are true and correct on the basis of the official record.

The following documents are being forwarded with this application :

(i)Service Book

(ii)Personal File

(iii)Last Pay Certificate

(iv)Undertaking under clause (xi) of rule 5.

Date : ..............Place : .............

(Signature)Name in Full ..................

Office SealForm-IIUndertaking under clause (xi) of rule 5 of the Rajasthan Voluntarily Rural Education Service Rules, 2010I ............. (name in full), son/daughter/wife of ........... age (years) working on the post of in the .......... (Name of Non-Government Aided School/College), after having read and understood the provisions of the Rajasthan Voluntarily Rural Education Service Rules, 2010, hereinafter referred to as the said rules, do hereby undertake and state as under :-

1. That the post on which I am presently working is a sanctioned and aided post.

2. That I desire to be appointed in the government service in accordance with the terms and conditions mentioned in these rules I declare that I shall abide the conditions of the said rules.

3. That I agree to be posted in the Schools/Colleges in the rural areas of the State of Rajasthan as defined in the said rules.

4. That I shall not make any claim for any promotion till my superannuation.

5. That I agree to accept the salary which will be fixed in accordance with the provisions of clause (vi) of Rule 5 of the said rules.

6. That I shall not make any claim for payment of arrears on any account whatsoever, including arrears of salary, selection grade, ACP or CAS for the period prior to my joining in the Government service under the said rules.

7. That I shall not make any claim for carry forward of the balance of Privilege Leave or for payment of encashment of balance of Privilege Leave.

8. That I hereby opt to continue to be member of the Contributory Provident Fund/Opt for the Rajasthan Civil Service (Contributory Pension) Scheme, 2005 in accordance with the provisions of clause (ix) of Rule 5 of the said rules. (Cross out whichever is not applicable.)

9. That I shall not make any claim for payment of any Contributory Provident Fund contribution if not deposited by the No.- Government Grant-in-aid Educational Institution for the period prior to the date of my joining in Government service.

10. That I shall not make any claim for counting the period of service in the No. - Government aided institution for payment of gratuity by the State Government.

Date : ............Place : ...........

(Signature)Name in full ................

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