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State of Rajasthan - Section

Section 64I in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975

64I. Method of recruitment for superior posts.

(1)Requirement to the Service after the commencement of these Rules, shall be made by the following methods:-
(i)By direct recruitment;
(ii)By promotion;
(iii)By deputation from State Government;
(iv)[ By absorption of employees of Government Undertakings declared surplus, or equal or below cadre posts:] [Added by Notification No. F. 15(24)/Agriculture/Group-2/85, dated 28.2.1996-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 2.3.1996, p. 221, vide G.S.R. 101, enforced w.e.f. 28.2.1996 = 1996 RSCS/Part II/P. 181/H. 229, w.e.f. 28.2.1996.]
Provided that if the [Director] [Substituted by Notification No. F. 10(28) Agriculture/Group-II/78, dated 7.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 7.6.1980, p. 85, dated 7.6.1980.], or any authority, authorised in this respect, is satisfied that suitable persons are not available for appointment by either method or requirement in a particular year, appointment by either method, in relaxation of the prescribed proportion, may be made by in the same manner as specified in these Rules:Provided further that the persons, who have continuously held posts on temporary basis in the service for a period of not less than 6 months on 1.1.1975 shall be screened by the Selection Board referred to in Rule 65(i) for adjudging their suitability to the posts held on 1.1.1975, provided they possess the qualifications prescribed in the Rules either for direct requirement or for promotion, on the basis of which persons were selected for ad hoc temporary appointments.
(2)[ The Secretary of the Market Committee concerned shall submit at the beginning of every year a statement showing the number of actual vacancies as on 1st April and anticipated vacancies likely to occur during the year to the Director or any other officer authorised by him.] [Substituted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984.]
(2a)[ (i) The Director shall determine as on 1st April every year the number of actual and anticipated vacancies likely to occur during the financial year.
(ii)Where a post is to be filled in by a single method as prescribed in the Appendix "A", the vacancies so determined shall be filled-in by that method.
(iii)Where a post is to be filled in by more than one method as prescribed in Appendix 'A', the apportionment of vacancies determined under clause (i) above to each such method shall be done maintaining the prescribed proportion keeping in view the number of posts already filled in. If any fraction of vacancies is left over after appointment of vacancies in the manner prescribed above, the same shall be apportioned in a continuous cyclic order giving precedence to the promotion quota.
(iv)The Director shall also determine the vacancies of earlier years year wise which were required to be filled in by promotion if such vacancies were not determined and filled earlier in the year in which they were required to be filled in.]
(3)[ On receipt of a requisition for direct recruitment to the service, applications shall be invited by the Director or any Officer authorised by him, by advertising or any other method for the vacancies in such manner as he deems proper, in which it shall be clearly mentioned that persons appointed to any cadre by direct recruitment shall be placed on probation as probationer-trainee for two years and during the period of probation he shall be paid monthly fixed remuneration at such rates as may be fixed by the Government from time to time for the Government Servants appointed on similar post.] [Substituted by Notification No. Nil, dated 24.10.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.2.2008, p. 165(1), vide G.S.R. 91, enforced w.e.f. 24.10.2007 = 2008 RSCS/Part II/P. 382/H. 198, w.e.f. 24.10.2007.]
(4)[ Notwithstanding anything contained in the foregoing provisions, the requirement shall be made by the [Director] [Substituted by Notification No. F. 10(28)/Agriculture/Group-2/78, dated 20.7.1979-Rajasthan Gazette, Part IV-C, dated 2.8.1979, p. 214, dated 20.7.1979 [2.8.1979].] or any officer authorised by him by either of the following methods as he may deem fit:-
(i)by selecting the candidates after advertising the posts in daily news papers, or
(ii)[ by selecting the candidates after calling for the candidates from local employment exchange of the area and State Sainik Board or District Sainik Board as the case may be.] [Substituted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984.]]
[Provided that the direct recruitment to the post of Lower Division Clerk, Auction clerk and Auctioneer shall be made by a competitive examination to be conducted by the Director or Authority authorised by the Director as per the scheme and syllabus of the examination specified in Appendix 'E'] [Added by Notification No. G.S.R. 41, dated 6.7.2012.]
(5)[] [Renumbered by Notification No. F. 10(28)/Agriculture/Group-2/78, dated 20.7.1979-Rajasthan Gazette, Part IV-C, dated 2.8.1979, p. 214, dated 20.7.1979 [2.8.1979].] (a) All appointments to the inferior posts shall be made by the Market Committees.
(b)[ Director or any other authority authorised by him shall allot selected candidates to market committees in the season in the required numbers and pass orders for issuing their appointment orders, mentioning therein that persons to appointed by direct recruitment to the service shall be placed on probation as probationer trainee for two years and shall be paid monthly fixed remuneration during the period of probation at such rates as may be fixed by the Government from time to time for the Government Servants appointed on similar post.] [Substituted by Notification No. Nil, dated 24.10.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.2.2008, p. 165(1), vide G.S.R. 91, enforced w.e.f. 24.10.2007 = 2008 RSCS/Part II/P. 382/H. 198, w.e.f. 24.10.2007.]
[64II. The recruitment to inferior post (Class-IV) shall be done in such a manner as prescribed by the Director provided that wherever necessary requisition shall be sent to the employment exchange clearly mentioning that persons recruitment to the service shall be placed on probation as probationer-trainee for two years and shall be paid monthly fixed remuneration the period of probation at such as may be fixed by the Government from time to time for Government Servants appointed on similar post. The employees of Government undertaking declared surplus may also be absorbed by an order of the Director.] [Substituted by Notification No. Nil, dated 24.10.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.2.2008, p. 165(1), vide G.S.R. 91, enforced w.e.f. 24.10.2007 = 2008 RSCS/Part II/P. 382/H. 198, w.e.f. 24.10.2007.][64III. Recruitment of dependents of deceased employees. - The rules for the recruitment of dependents of the employees dying while in service shall be the same as are applicable to the State Government employees.] [Added by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984. [3.8.1984]][64-IV. Regularization of irregularly appointed persons. [Inserted by Notification No. G.S.R. 108, dated 24.2.2011 (w.e.f. 5.2.1976).]- Notwithstanding anything contained in these rules, the poisons irregularly appointed on duly sanctioned post of Class-IV employees, Lower Division Clerk or Driver in various Mandi Samitis and completed 10 years of service without break and continuously working as such on the date of commencement of the Rajasthan Agricultural Produce Markets (Market Committee Employees) (Amendment) Rules, 2011, shall be screened by the Committee consisting of-
1 Director, Agriculture Marketing Department   Chairman
2 Chief Accounts Officer, Agriculture MarketingDepartment   Member
3 Joint Director, Agriculture Marketing Department   Member Secretary
Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue appointment order of the person, who is adjudged suitable by the Screening Committee and appointment shall be effective from the date of issue of such appointment order.] [Inserted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984.]