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State of Rajasthan - Section

Section 24A in The Rajasthan Co-Operative Service Rules, 1954

24A. Screening by selection Committee.

(1)Notwithstanding anything contained in these Rules, or the Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962, persons, excepting those already appointed as Asstt. Registrars following the procedure laid down in rule 24 of these Rules, holding a post in the Service continuously for a period of one year as on the 31st July, 1962, and having on that date the qualifications prescribed either for direct recruitment or promotion, shall be screened by a Selection Committee consisting of-
(i)Chairman, Rajasthan Public Service Commission or a member nominated by him as Chairman.
(ii)Secretary to Government, Cooperative Department:
Provided that if the post of Registrar, Cooperative Societies is held by the Secretary to the Government, Cooperative Department the Selection Committee shall consist of-
(i) Chairman, Rajasthan Public Service Commission or a membernominated by him Chairman
(ii) Secretary to the Government, Cooperative Department andEx-officio Registrar, Cooperative Societies. Member-Secretary
(iii) Special Secretary to the Government, Appointment Department orhis nominee not below the rank of Deputy Secretary and Member
(iv) Registrar, Cooperative Societies, Rajasthan.  
(2)The Committee will consider all eligible candidates and may hold a written and/or viva voce test. The Committee shall select such of them as are found suitable for appointment to the Service and prepare a list thereof in the order of merit.
(3)The list of the selected candidates so prepared by the Committee shall be forwarded to the Government which shall forward it to the Commission together with the confidential rolls and personal files of the candidates included in the list and the Commission shall be requested to advise on their suitability for appointment. The Commission shall consider the cases of persons included in the list and approve as many of them as may be found suitable for appointment as Assistant Registrars.
(4)
(a)The inter se seniority of persons so selected shall be determined by the Government on ad hoc basis on the advice of the Committee taking into consideration their qualifications, experience and other relevant factors.
(b)Notwithstanding anything contained to the Contrary in these Rules, the inter-laced Seniority in the Service of the persons so selected shall be determined by the Government on ad hoc basis on the advice of the Committee.
Explanation.- (1) For the purpose of this Rule, experience in the Rajasthan Subordinate Cooperative Service (Class I) or on any post included in the Rajasthan Cooperative Service will be deemed as qualifying service.
(2)For the purpose of filling posts under this Rule the provision of Rule 7 shall not apply.