Section 6 in Rajasthan Forest Subordinate Service Rules, 2015
6. Methods of Recruitment.
(1)Recruitment to the service after the commencement of these rules shall be made by the following methods, namely:-(a)direct recruitment in accordance with the procedure laid down in part-IV of these rules; and(b)promotion in accordance with the procedure laid down in Part-V of these rules.(2)Recruitment to the service by the aforesaid method shall be made in such a manner that the persons appointed to the service by each method do not at any time exceed the percentage laid down in the Rules/Schedule of the total cadre strength as sanctioned for each category, from time to time:Provided that-(i)if the Appointing Authority is satisfied, in consultation with the Commission, if necessary, that suitable persons are not available for appointment by either method of recruitment or in the proportion so indicated in a particular year, appointment by the other method in relaxation of the prescribed proportion, may be made in the same manner as specified in these rules;(ii)appointment, promotion, seniority and confirmation etc. of a person who joins the Army/Air Force/Navy during an emergency shall he regulated by such orders and instructions as may be issued by the Government, from time to time, provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.(3)The persons, irregularly appointed on duly sanctioned posts and completed ten years of service on 10.4.2006, without intervention of any court or tribunal, and continuously working as such on the date of commencement of the Rajasthan Various Service (Second Amendment), Rules, 2009 i.e 8.7.2009, shall be screened by a committee consisting of:(a)In case of posts falling within the purview of the commission-(i)Chairman of Commission or a member nominated by him;(ii)Pr. Secretary / Secretary to the Government, Department of Personnel;(iii)Pr. Secretary / Secretary to the Government, Finance Department, or his nominee not below the rank of Deputy Secretary; and(iv)Additional Chief Secretary/Pr. Secretary/Secretary to the Government, forest Department.(b)in case of the posts outside the purview of the commission -(i)Pr. Secretary/Secretary to the Government, Department of Personnel;(ii)Pr. Secretary/Secretary to the Government, Finance Department, or his nominee not below the rank of Deputy Secretary; and(iii)Additional Chief Secretary/Pr. Secretary/Secretary to the Government, Forest Department.Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue appointment order of the person, who is adjudged suitable by the screening committee and appointment shall be effective from the date of issue of such appointment order.
