Section 22 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
22. Inviting of Applications.
(1)Applications for direct recruitment to posts in the service, shall be invited by the Commission/Board or the Appointing Authority, as the case may be, by advertising the vacancies to be filled in. in the Official Gazette or in such other manner, as may be deemed fit. The advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the State Government, from time to time, during the period of probation and the scale of pay of the post as shown else-where in the advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in these rules:Provided that while selecting candidates for the vacancies so advertised, the Commission /Board or the Appointing Authority may be, may. if intimation of additional requirement not exceeding fifty percent of the advertised vacancies, is received by them before the selection also select suitable persons to meet such additional requirement.(2)Subject to the provisions of these rules, the Commission/Board or the Appointing Authority, as the case may be, may issue, along with the notice or in such other manner as they may deem fit, such instructions for the guidance of the candidates as they may deem necessary, giving information, among and on the following details:(i)Number of vacancies to be filled by direct recruitment, indicating the number of vacancies reserved for candidates of Scheduled Castes. Scheduled Tribes, Backward Classes, Special Backward Classes, women etc.(ii)Date of submission of application for permission to appear at the examination and the method of submission:(iii)Qualifications required for candidates and methods by which these qualifications shall be established:(iv)Date and Place of examination: and(v)Syllabus of examination.
