Section 6(3) in Rajasthan Animal Husbandry Service Rules, 1963
(3)[ that persons who have been continuously holding the posts mentioned in col. 2 of the (i) Veterinary and Animal Husbandry Section, (ii) Animal Breeding and Genetics Section, (iii) Poultry Section, and (iv) Specialists Section in ad hoc/officiating/temporary capacity for a minimum period of two years on or before 1.11.1974 and were working as such on the date these Rules are published and were also holding substantively any of the posts mentioned in the above Section or the posts from which they were promoted to such posts included in the Rajasthan Animal Husbandry Subordinate Service, shall be screened for having their suitability adjudged for the posts mentioned in col. 2 of the above Sections by the Committee referred to in rule 24, provided that they possess the qualifications prescribed in these Rules either for direct recruitment or promotion or the prescribed qualifications on the basis of which such persons were selected for ad hoc/officiating/ temporary appointment: [Substituted by vide Notification No. F.8(52) Agri/Gr. IV/71, dated 17.3.1976(w.e.f. 18.12.1974).]Provided that a person appointed on ad hoc basis shall not be entitled to screening for a post higher than to which he was initially appointed, if a person senior to him on lower post who fulfilled qualifications prescribed for the post was either not given such ad hoc appointment or is not entitled to screening under this rule. Seniority for the purpose of this proviso, if not determined earlier shall be determined according to length of continuous service to a post:Provided further that t he Committee appointed under these Rules for adjudging suitability by screening either as an exception of general methods of recruitment or as initial constitution of Service, may ex gratia recommend,if any of the employees with more than three years of service on a post for which he is to be screened is not adjudged suitable and if thereafter has no right to be appointed on a lower post, for such lower post being offered to him by absorption and thereupon such an employee shall be treated as surplus employee under the provisions of the Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969 and such employee may be absorbed on the lower post on the recommendations of the Committee subject to such conditions as may be laid down by it.Explanation Note:- The vacancies existing at the time this amendment comes into force shall be filled first out of persons adjudged suitable under the above proviso irrespective of the methods of direct recruitment or promotion.
