Section 25A in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955
25A. Procedure for Direct recruitment to the post of Asstt. Publicity Officer.
(1)Application for direct recruitment to the post of Asstt. Publicity Officer shall be invited by the Registrar by advertising the vacancies, in the Official Gazette, or in such other manner, as he thinks fit.(2)The application shall be made in the form approved by the Registrar and obtainable from the office of the Registrar on payment of such fee as the Registrar, may from time to time, fix.(3)The Registrar shall scrutinize the applications received by him and require the candidates, whom he finds eligible for appointment under these Rules, to appear before the Committee for interview and for test in such manner as the Committee may deem fit:Provided that the decision of the Registrar regarding the eligibility or otherwise of a candidate shall be final.(4)The Committee shall prepare a list of the candidates equal to twice the number of posts advertised, whom it considers suitable for appointment and arrange them in order of merit:Provided that the Committee may, to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list and may on requisition, recommend the names of such candidates in the order of merit to the Registrar within six months from the date on which the original list is forwarded by the Committee to the Registrar.(5)Subject to the provisions of rules, the Registrar shall select the candidates who stand highest in order of merit in the list prepared by the Committee under sub-rule (4) of rule 25(A):Provided that the inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that such candidate is suitable in all other respects for appointment to the post concerned.
