Section 30 in Rajasthan Jails Subordinate Service Rules, 1998
30. Recommendations of the Commission/Board.
- The Commission/Board shall prepare list of the candidates, whom they consider suitable for appointment to the post concerned, arranged in order of merit, and forward the same to the Appointing Authority. The Commission/Board shall not recommend the candidates who have secured less than 36% marks in interview, if prescribed under these rules, and 45% marks in aggregate:Provided that the Commission/Board may recommend the candidates belonging to the Backward Classes, Special Backward Classes, Scheduled Castes and Scheduled Tribes who have failed to obtain the minimum marks in viva-voiace, if prescribed under these rules, and in the aggregate as prescribed above but are found to be suitable by the commission/Board for appointment to the service with due regard to maintenance of efficiency in administration, if such candidates secure 30% marks in the interview, if prescribed under these rules, and 40% marks in the aggregate:Provided further that the Commission/Board may, to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The Commission/Board may, on requisition, recommend names of such candidates in order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Commission/Board to the Appointing Authority.] [Substituted by Notification No. G.S.R. 52, dated 25.7.2011 (w.e.f. 15.5.1998).]
