Section 7E(b) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955
(b)The Committee appointed under clause (a) above for adjudging suitability by screening either as an exemption 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' service 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 in the Co-operative Department on the recommendations of the Committee subject to such conditions as may be laid down by it.]
