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State of Rajasthan - Section

Section 6 in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951

6.

It shall not be necessary for the Commission to be consulted in matters relating to methods of recruitment to civil services and posts or the principles to be followed in making appointments to such services and posts, or the suitability of the candidates for such appointments: -
(a)Unless otherwise provided in the relevant Service Rules for recruitment to any post in a service, when the appointment is to be made to any post:
(i)In Ministerial Service; or
(ii)[ In Subordinate Service or State Service whether technical or non-technical starting with an initial pay of grade pay of Rs. 3200/- or less per month.] [Substituted by Rajasthan Notification No. G.S.R. 32, dated 30.5.2011 (w.e.f. 23.3.1951).]
(b)When the appointment is made by the Chief Justice of the High Court under clause (1) of Article 229 of the Constitution of India.
(c)When it is proposed to appoint a member of any service to an isolated post which can be filled only by members of specified service while retaining lien of posts of particular status in the parent service;
(d)When officiating appointment is made to a post borne on the state cadre of the I.A.S./I.P.S.;
(e)When appointment is made of an officer of the I.A.S./I.P.S. to a non-cadre post declared equivalent to a post borne on the cadre of the service to which such officer belongs;
(f)When the appointment is to be made by an authority other than the Government against 12.2% of the number of vacancies which occurred in Subordinate Services as defined in the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 from 1-1-59 to 30-6-61 but were not filled up from amongst the candidates belonging to Scheduled Castes/Tribes;
(g)[, (h), (i) & (j) ***] [(g), (h), (i) & (j) deleted, vide Government notification dated 04.08.82]
(k)When appointment is to be made to the post of Assistant Secretary of Vigilance. Commission from cadre of the Rajasthan Administrative Service, Rajasthan Secretariat Service or from amongst the officers of the Rajasthan High Court;
(l)When appointment is to be made to the posts of Commandant Border Home Guards and Additional Deputy Commandant General, Border Home Guards in the Border Home Guards Organisation during the period of Emergency;
(m)When the appointment is to be made to post of Private Secretary to Minister/Deputy Minister.
(n)When the appointment is to be made to the following posts in the Medical and Public Health Department for the fourth-Five year Plan period -
(i)Public Analyst.
(ii)Assistant Health Officer
(iii)Matron Grade I.
(iv)Matron Grade II.
(v)Assistant Matron.
(o)When the deputation of an officer of the R.A.S. and R.S.S. to administrative posts is made:
(p)[ [When the appointment is to be made to the following posts in the Harish Chandra Mathur Rajasthan State Institute of Public Administration: - [Substituted vide notification dated 30.06.1993]
(i)Professor
(ii)Associate Professor and
(iii)Assistant Professor]
Recruitment to these posts shall be made on the recommendations of a Committee consisting of the following: -
1. Chairman, Rajasthan Public Service Commission Ora Member thereof nominated by him Chairman
2. [] [Amended vide Notification No. dated 24.07.1995 w.e.f. 12.05.92] Principal Secretary to Govt. Department ofPersonnel Member
3. An expert to be nominated by Government. Member
4. Director General/Director Harish Chandra Mathur Member
  Rajasthan State Institute of PublicAdministration, Jaipur. Secretary
(q)When the appointment is to be made to the following posts in the [General Administration] [General Administration Substituted for the word Education Vide Notification dated 13.05.88] Department for the Rajasthan State Flying School: -