Section 17B in The Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963
17B. Procedure for absorption of the Work-Charged employees.
- Notwithstanding anything to the contrary contained in these Rules, persons previously employed on daily paid or casual work- charged basis of a Department on such posts being initially sanctioned and brought on regular establishment, may be absorbed and appointed after screening by the Appointing Authority once only on posts which may be declared equivalent by the Government in the Administrative Department if they have put in at least two years Service on the first day of January of the year in which work-charged posts are initially converted into regular ones after adjudging their suitability in such manner as the Government may by an order generally or specifically direct.Explanation.- Work-charged employees have the same meaning as defined in the Rajasthan Public Works Department (B&R) including Gardens, Irrigation, Water Works and Ayurvedic Department, Workcharged Employees Service Rules, 1964.
