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State of Rajasthan - Section

Section 4 in The Rajasthan Employment of the Physically Handicapped Rules, 1976

4. [ Reservation and relaxation of Physical and Medical Standards for Physically Handicapped persons] [Substituted by No. F. 5(29)DOP/A-II/80, 31-12-81.].

- [(1) (i) For appointment to posts in Subordinate Ministerial and Class IV Service, 3% of the posts (1% for the Blind, 1% for the deaf and/or Mute and 1% for the Orthopaedically handicapped persons) shall be reserved. In order to implement these reservation orders, the jobs which can be performed by various categories of physically handicapped persons without loss of productivity, shall be identified by the Administrative Department concerned:Provided that where a Head of the Department is of the opinion that functions of certain jobs of the posts of the said services cannot be carried out by the physically handicapped persons indicated in clause (v) of rule 2 of these rules, in that case the Head of the Department concerned shall indicate such posts to the Director, Social Welfare, Rajasthan for allowing exemption from the operation of the reservation prescribed in sub-rule (1) above for physically handicapped persons.(ii)The vacancies reserved under sub-rule (1) above, after 1-4-81 shall be calculated on the basis of vacancies determined yearwise to be filed in by direct recruitment to the posts concerned.]
(2)The cases referred to by the Head of the Department concerned under the proviso to sub-rule (1) above shall be placed by the Director, Social Welfare Department before the Committee consisting of:-
(1) The Special Secretary to the Government, Department ofPersonnel and Administrative Reforms. Chairman.
(2) The Director of Social Welfare Department, Rajasthan. Member.
(3) The Director of Employment Exchanges, Rajasthan. Member.
(4) The Director of Medical and Health Services, Rajasthan. Member.
(5) The Head of the Department concerned. Member.
(3)The Committee constituted under sub-rule (2) above shall consider the proposals received from the Head of the Department concerned under the proviso to sub-rule (1) above and shall either allow complete exemption from the operation of the reservation prescribed under sub-rule (1) for physically handicapped persons for these posts or shall transfer the reservation prescribed under sub-rule (1) above for physically handicapped persons to such other categories of posts where the physical handicaps would not be hindrance for these posts.
(4)The information pertaining to the position of reservation and employment of the physically handicapped persons as on 31st March of each year shall be reported to the Department of Personnel (A-5) in Form-I, appended to these rules.
(5)In the event of non-availability of candidates belonging to the particular category of physically handicapped persons or if the nature of vacancies in an office is such that a given category of physically handicapped persons cannot be employed, inter-se exchange of posts/vacancies shall be permissible.
(6)In the event of non-availability of suitable candidates for appointment against the vacancies reserved for physically handicapped persons under sub-rule (1) above, in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved for them in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward upto three recruitment years in total and thereafter such reservation would lapse.
(7)A continuous account of the vacancies arising in Subordinate, Ministerial and Class-IV Services reserved under sub-rule (1) above from year to year shall be maintained in which the 34th vacancy occurring in a particular recruitment year shall be reserved for the Blind, the 67th vacancy and the 100th vacancy shall be reserved for the Deaf and/or Mute and the orthopaedically handicapped persons respectively in a cycle of 100 vacancies. In case any of these vacancies happen to be reserved for the Scheduled Castes/Scheduled Tribes or Ex-Servicemen, the next clearly available vacancy shall be reserved for the physically handicapped persons.
(8)In the categories of posts in Subordinate, Ministerial and Class IV Services as being particularly suitable for physically handicapped persons, other things being equal, preference should be given to physically handicapped persons for such jobs/posts even in excess of the quota reserved for them.