Section 6A in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
6A. [ "Compassionate Appointment of Dependants of the Deceased/Permanently incapacitated Armed Forces Service Personnel/Para-Military Personnel. [Added Vide Notification No. F.5(3)/DOP/A-2/94, dated 7.2.2000 w.e.f. 01.04.1999.]
(1)Notwithstanding anything contained in these rules the Appointing Authority may fill the vacancies of the post of Lower Division Clerk. Class-IV Employee and post in Subordinate Services up to Scale No.9 to be filled in by direct recruitment, by appointing on compassionate ground one of the dependants of a member of Armed Forces/Para Military Forces belonging to the State who dies or becomes permanently incapacitated in action of or after commencement of this provision, in operations at the International Border or at the Line of actual Control.Provided that in so far as appointment in subordinate service is concerned the dependants shall be considered for appointment to the lowest post, up to scale No.9, at which direct recruitment is made, according to the qualifications possessed by the dependant.(2)Such dependant shall address an application for the purpose to the Zila Sainik Kalyan Adhikari in the case of Armed Force and the officer commanding the Para-Military Unit for Para-Military Forces duly verified by the Head of the Unit where the deceased/permanently incapacitated member of the Armed Forces/Para Military Forces was serving at the time of death/becoming permanently incapacitated. The application shall be considered in relaxation of the normal recruitment rules subject to the condition that the dependant fulfils the academic qualification and experience, except for appointment to Class-IV for which educational qualification shall be relaxed, and age limit prescribed for the post and is also otherwise qualified for Government Service.(3)The Application of such dependant shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possessed by the dependant. In the event of non-availability of vacancy in the District concerned, the application shall be sent to the Divisional Commissioner who shall arrange appointment in any District under his jurisdiction.(4)The application shall contain the following information:-
