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State of Rajasthan - Act

Rajasthan High Court Staff Service Rules, 2002

RAJASTHAN
India

Rajasthan High Court Staff Service Rules, 2002

Rule RAJASTHAN-HIGH-COURT-STAFF-SERVICE-RULES-2002 of 2002

Published on 5 December 2002
Commenced on 5 December 2002
[This is the version of this document from 5 December 2002.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan High Court Staff Service Rules, 2002Published vide Notification No. 02/ S.R.O./ 2002, dated 5.12.2002Last Updated 5th October, 2019No. 02/ S.R.O./ 2002 - In exercise of the powers conferred by Article 229 (2) of the Constitution of India, the Chief Justice of The High Court Of Judicature For Rajasthan hereby makes the following Rules regulating the recruitment and other conditions of service of the persons serving on the establishment of the Rajasthan High Court, namely : -

1. Short Title and Commencement.

- (i) These Rules may be called as "The Rajasthan High Court Staff Service Rules, 2002.

(ii)They shall come into force at once.

2. Definitions.

- In these Rules, unless the context otherwise requires:

(i)"Appointing Authority" means Chief Justice or a Judge or a Committee of Judges or any other Officer who may be especially empowered by the Chief Justice to exercise the powers and perform the functions of the Appointing Authority.

(ii)"Court" means the High Court of Judicature for Rajasthan.

(iii)"Judge" means a Judge of this Court.

(iv)"Government and State" means-respectively, the Government of Rajasthan and the State of Rajasthan.

(v)"Member of Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules or under the Rules or orders superseded by these Rules and includes a person who is placed on probation.

(vi)"Service" means the Rajasthan High Court Staff Service.

(vii)"Schedule-I [means Schedule-I appended to these Rules.] [For the existing word 'Schedule' wherever appears in the existing Rules be Substituted by 'Schedule-I'. vide Notification No. 02/S.R.O./2004 dated 24 July, 2004 Published in Rajasthan Gazette Part 1(B) dated 29 July, 2004.]

(viii)"Substantive appointment" means an appointment made under the provisions of these Rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these Rules and includes an appointment on probation or as a probationary followed by confirmation on the completion of probationary period;

Note: - Due selection by any methods of recruitment prescribed under these Rules will include recruitment either on initial constitution of Service or in accordance with the Rules or orders superseded by these Rules, except urgent temporary appointment.

(ix)"Experience" wherever prescribed in these Rules as a condition for promotion within service from one category to another or to senior posts, in the case of a person holding lower posts eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower posts after substantive appointment in accordance with these Rules or in accordance with the Rules or orders superseded by these Rules;

Note: - Absence during service e.g. training, leave and deputation etc. which are treated as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for commuting experience required for promotion.

(x)"Year" means Financial Year.

3. Strength Of Staff.

- The staff attached to the Court shall consist of the posts specified in the second column of Schedule-I appended to these Rules;The strength of the posts of each type shall be as specified in the third column of Schedule-I appended to these Rules :Provided that Chief Justice may from time to time leave unfilled or held in abeyance or abolish or allow to lapse any vacant post, permanent or temporary without thereby entitling a person to any claim, or may after obtaining the sanction of the Governor of State create any post, permanent or temporary as may be found necessary.

4. Initial Constitution of Service.

- The service shall consist of:

(a)All persons holding substantively the post specified in the Schedule-I ; and

(b)All persons recruited to the service before the commencement of these Rules; and

(c)All persons recruited to the post in accordance with the provisions of these Rules or Rules superseded by these Rules.

5. Method Of Recruitment.

(1)Recruitment to a post or category of posts specified in the second column of Schedule-I shall be made by one or more of the following methods, namely :-

(a)by direct recruitment, or

(b)by promotion, or

(c)by transfer from subordinate courts or offices of the Government ;

[Provided that in case of direct recruitment, the Chief Justice may, if deemed appropriate, for the purpose of short listing of the candidates, provide for preliminary examination.] [Ins. vide Notification No. 2/S.R.O./2014 dated 10 March, 2014.][Provided further] [Ins. vide Notification No. 2/S.R.O./2014 dated 10 March, 2014.] that the Chief Justice or subject to any general or special order of the Chief Justice, the Registrar General may order transfer of any member of the Ministerial or Class IV staff serving on the establishment of the Court to any Subordinate Court and vice-versa on such terms and conditions as may be deemed proper.

(d)all persons who are working on any post in ad hoc/officiating/temporary basis on the date of commencement of these Rules shall be screened by a Committee constituted by the Chief Justice for adjudging their suitability to the post,

Provided they possess the qualification prescribed in these Rules or Rules superseded by these Rules either for direct recruitment or promotion.

(2)The Chief Justice may, from time to time, by general or special order :-

(a)specify the method by which recruitment to a post or category of posts shall be made.

(b)determine the proportion of vacancies to be filled in by each method in case of recruitment by more than one method, and

(c)specify the manner in which such recruitment shall be made.

6. Determination of Vacancies.

(1)

(a)Subject to the provisions of these Rules, the Appointing Authority shall determine on 1st April every year, the actual number of vacancies occurring during the financial year.

(b)Where a post is to be filled in by a single method as prescribed in the rules or Schedule- I, the vacancies so determined shall be filled in by that method.

(c)Where a post is to be filled in by more than one method as prescribed in the Rules or Schedule-I, the apportionment of vacancies, determined under clause (a) above, to each such method shall be done maintaining the prescribed proportion for the overall number of posts already filled in. If any fraction of vacancies is left over, after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.

(2)The Appointing Authority 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.

7. Qualification For Appointment.

- The qualifications required for appointment to the various categories of posts in the Service by direct recruitment or promotion or transfer shall be such as the Chief Justice may, from time to time, by general or special order, specify.

8. Age.

- A candidate for direct recruitment to the Service must have attained the age of 18 years and must not have attained the age of 35 years, on the first day of January preceding the last date fixed for submission of the application.Provided That: -

(1)the upper age limit shall be relaxed by five years in the case of the member of the Scheduled Caste or Scheduled Tribe or Other Backward Class or Women candidates;

(2)there shall be no restriction as to age for candidate already serving in connection with the affairs of the State in a substantive or in a temporary capacity, having been so appointed prior to his attaining the age of 33 years:Provided that the temporary appointment is permissible under the relevant Rules applicable to service to which the person belongs and is made in accordance with these Rules ;

(3)that there shall be no age limit in the case of widow and divorcee women candidate;

(4)the upper age limit for the reservists, namely defence services personnel transferred to the reserve shall be 47 years.[Explanation - In the case of widow she will have to furnish a certificate of death of the husband from the competent authority and in case of divorce she will have to furnish the proof of divorce.] [Substituted Rule 8 vide Notification No. 4/SRO/2005 dated 29 Sept 2005 Published in Rajasthan Gazette Part I(b) dated 6.10.2005.]

9. Character.

- The character of a candidate for direct recruitment to any post, must be such as to qualify him for employment in the Service.He must produce a certificate of good character from the Principal/Academic Officer of the University, College or School in which he has last educated, and two such certificates written not more than six months prior to the date of application from two responsible persons, not connected with University, College or School and not related to him.Explanations: - (1) A conviction by a Court of law need not of itself involve the refusal of a Certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association with crimes of violence or with a movement which has as its object to overthrow by violent means of Government as by law established, the mere conviction need not be regarded as a disqualification.

(2)Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, may not be discriminated against on grounds of their previous conviction for the purposes of employment in the Service. Those who are convicted of offences not involving moral turpitude or violence may be deemed to have been completely reformed on the production of a report to that effect from the Superintendent, After Care Home or if, there are no such Homes in a particular district, from the Superintendent of Police of that district.

(3)Those convicted of offences involving moral turpitude or violence shall be required to produce a certificate from the Superintendent, After Care Home, endorsed by the Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in a After Care Home.

9A. Disqualification For Appointment.

- No candidate shall be eligible for appointment, if he has more than two children on /or after the date of commencement of these rules:Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as number of children he/she has on the date of commencement of this rule does not increase:Provided further that where a candidate has only one child from earlier delivery but more than one child is born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.[Explanation : For the purpose of this sub-rule, child born within 280 days from the date of commencement of these rules shall not constitute disqualification.] [Inserted by Rule 9A vide no 4/S.R.O./2005 dated 29.9.2005, Published in Rajasthan Gazette Part 1[B] , 6.10.2005.]

10. Physical Fitness.

- A candidate for direct recruitment to any post in Service must be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties and if selected, must produce a certificate to that effect from a medical authority notified by the Appointing Authority for the purpose. The Appointing Authority may dispense with production of such certificate in the case of a candidate promoted in the regular line of promotion, or who is already serving in connection with the affairs of the State if he has already been medically examined for the previous appointment and the essential standards of medical examination of the two posts held by him are to be comparable for efficient performance of duties of the new post and his age has not reduced his efficiency for the purpose.

11. Employment of Irregular or Improper Means.

- A candidate who is or has been declared by the Appointing Authority, guilty of impersonation or of submitting fabricated documents, which have been tampered with or of making statements which are incorrect or false or of suppressing material information or using or attempting to use unfair means in the examination or interview or otherwise restoring to any other irregular or improper means for obtaining admission to the examination or appearance at any interview or attempting to enlist support directly or indirectly for candidature by any means, shall in addition to rendering himself liable to criminal prosecution to be debarred either permanently or for specified period: -

(a)by the Appointing Authority from admission to any examination or appearance at any interview held by the Appointing Authority for selection of candidates, and

(b)by the Government from employment under the Government.

12. Nationality.

- A candidate for appointment to the Service must be a citizen of India, or a subject of Sikkim.

13. Examination Fees.

(1)A candidate for direct recruitment to the Service shall pay an examination fees of Rs. 100/- (Rs. one hundred) in the form of cross Indian Postal Order payable to Registrar General, Rajasthan High Court at Jodhpur. In case of Scheduled Castes/Scheduled Tribe/Divorce Women and Widow Candidates, an examination fees of Rs. 25/- (Rs. twenty five) shall be charged.

(2)No claim for the refund of the examination fees shall be entertained nor the fees shall be held in reserved for any other examination except when the advertisement is cancelled by the Appointing Authority in which case the amount of examination fees shall be refunded.Provided that no claim for the refund of the examination fees shall be entertained after a period of one month from the date of issue of the notice of cancellation of the advertisement.

14. Reservation of Posts for Certain Categories.

(1)Reservation for Scheduled caste & Scheduled tribes. - Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes candidates shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment.[Provided, in the event of non-availability of eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year of recruitment, the vacancies so reserved for them shall be filled in accordance with the normal procedure. Such vacancies for the current recruitment which remain unfilled shall be carried forward to subsequent three recruitment years in total, and thereafter such reservation would lapse.] [Inserted vide Notification No. 1/SRO/2013 2.9.2013.]

(2)Reservation for Other Backward Classes. - Reservation for Other Backward Classes shall be in accordance with the orders of the Government for such a reservation in force at the time of recruitment.In the event of non-availability of eligible and suitable candidates amongst other Backward Classes in a particular year, the vacancies so reserved for them, may be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year:[Deleted] [Deleted vide Notification No. 1/SRO/2013 2.9.2013.][(2A) Extent of reservation. - The number of vacancies reserved for Scheduled Caste, Scheduled Tribes and Other Backward Class candidates shall not exceed 50% of total vacancies. However, this ceiling shall not apply to the vacancies carried forward under sub-rule (1) of Rule 14.] [Inserted vide Notification No. 1/SRO/2013 2.9.2013.]

(3)Reservation for women Candidates. - Reservation for Women candidates shall be 20% category-wise, in direct recruitment. The reservation shall be treated as horizontal reservation i.e. the reservation of Women Candidates shall be adjusted proportionately in the respective category to which the Women Candidates belong.In the event of non-availability of the eligible and suitable Women Candidates in a particular year, the vacancies so reserved for them, may be filled by male candidates of such category and such vacancy shall not be carried forward to the subsequent year.

(4)Reservation for Outstanding Sports Persons. - Reservation of vacancies for outstanding Sports persons shall be 2% of the total vacancies for direct recruitment. The reservation for Sports Persons shall be treated as horizontal reservation and it shall be adjusted in the respective category to which the sports persons belong.In the event of non-availability of the eligible and suitable sports persons in a particular year, the vacancies so reserved for them may be filled by candidates of the general category and such vacancies shall not be carried forward to the subsequent year.Explanation: - "Outstanding Sports Persons" shall mean and include the Sports Persons belonging to the State who have participated individually or in Team in the Sports and games recognized by the International Olympic Committee and Indian Olympic Association or, in International Championships in Badminton, Tennis, Chess and Cricket recognized by their respective National Level Association, Federation or Board, with the following descriptions;Has represented India in Asian Games, Asian Championships, Common Wealth Games, World Championships, World University Games, World School Games, Saarc Games or Olympic Games where he (in an individual item) or his team (in a team event) has obtained 1st, 2nd or 3rd position.

(5)Reservation for Physically Handicapped Persons. - Reservation for Physically Handicapped Persons in the recruitment and appointment shall be in accordance with the Rules of the Government issued from time to time in this behalf.

15. Conditions of Services of Registrar General & Registrars.

(1)The pay and other conditions of service of the Registrar General, Registrar (Vigilance), Registrar (Administration), Registrar (Writs), Registrar (Rules), Registrar-cum-Principal Secretary to the Chief Justice, Registrar (Classification) and Deputy Registrar (Judicial), when appointed from the Rajasthan Higher Judicial Service or the Rajasthan Judicial Service, shall be regulated by Rules and Orders applicable to the members of the Service to which they belong.

(2)The Registrar (Vigilance) or any other Registrar may be appointed to officiate for the Registrar General or any Registrar, as the case may be, when the latter is on leave or against any other temporary vacancy occurring in the aforesaid post. Similarly, the Assistant Registrar (Judicial) may be Appointed to officiate on the post of Deputy Registrar (Judicial) while the latter is on leave or against temporary vacancy occurring on the post.

16. Urgent Temporary Appointments.

(1)A vacant post in the service which cannot be filled in immediately either by direct recruitment or by promotion or by transfer from subordinate courts or from offices of Government under the Rules may be filled in by the Appointing Authority by appointing in an officiating capacity thereto a member of service eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the post, where such direct recruitment has been provided under the provisions of these Rules, until a regular appointment is made in accordance with these Rules.

(2)The post in service on which a person is appointed under Sub-rule (1) shall be filled in by a regular appointment as soon as possible.

(3)A person appointment under Sub-rule (1) shall not be regarded as a probationer holding the post nor such appointment shall confer upon him any right to claim appointment to such post on regular basis unless he is selected for the regular appointment under these Rules.

17. Probation.

(1)All persons appointed to the post in the service by direct recruitment against a substantive vacancy shall be placed on probation for a period of two years and those appointed to the post in service by promotion/transfer against the substantive vacancy shall be placed on probation for a period of one year.Provided that-

(i)such of them as have, previous to their appointment by promotion/transfer or by direct recruitment against a substantive vacancy, officiated temporarily on the post which is followed by regular selection may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation. This shall, however, not amount to involve supersession of any senior person or disturb the order of their preference in respective quota or reservation in recruitment.

(ii)Any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

(2)During the period of probation specified in sub-rule (1) each probationer may be required to pass such examination and to undergo such training if any as the Chief Justice from time to time, specify.Explanation - In case of a person who dies or is due to retire on attaining the age of superannuation, the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Service. The condition of passing the examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.

(3)If it appears to the Chief Justice, at any time, during or at the end of the period of probation that a member of the service has not made sufficient use of his opportunities or that he has failed to give satisfaction the Appointing Authority may revert him to the post held substantively by him immediately preceding his appointment, provided he holds a lien thereon or in other cases may discharge or terminate him from Service:Provided that the Appointment Authority may, if it so thinks fit in any case or class of cases extend the period of probation of any member of Service by a specified period not exceeding two years in case of person appointed to a post in the Service by direct recruitment and one year in the case of person appointed by promotion/transfer to such post:Provided further that the Appointment Authority may, if it so thinks fit in the case of persons belonging to the Scheduled Caste or Scheduled Tribes, as the case may be, extend the period of probation by a period not exceeding one year at a time and a total extension not exceeding three years.

(4)Notwithstanding anything contained in the sub-rule (3) above during the period of probation, if a probationer is placed under suspension, or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period, the Chief Justice thinks fit in the circumstances.

(5)A probationer reverted or discharged from Service during or at the end of the period of probation under sub-rule (2) shall not be entitled to any compensation.

(6)Pay during probation. - The initial pay of a person appointed by direct recruitment to a post in the Service shall be the minimum of the Scale of pay the post :Provided that the pay of a person already serving in connection with the affairs of the State, Court or Subordinate Courts shall be fixed in accordance with the provisions of the Rajasthan Service Rules, 1951.

(7)Increment during probation. - A probationer shall draw increment, in the scale of pay admissible to him in accordance with the provisions of the Rajasthan Service Rules, 1951.

18. Confirmation.

- A probationer shall be confirmed in his appointment at the end of his period of probation, if -

(a)he has passed the examination and undergone the training prescribed under rule 16 (2), if any, completely; and

(b)the Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.

19. Nature Of Appointment.

- A Person appointed to a post in one category may be transferred to a post of equal status/grade in any category at the discretion of the Chief Justice.

20. Seniority.

- Seniority in service shall be determined from the date of substantive appointment on the post.Explanation - (1) Seniority in service of the member of staff of the Subordinate Court transferred to the Court otherwise than on his own request under proviso to sub-rule (1) of Rule 5 of these Rules shall be determined from the date of substantive appointment on the corresponding post where from he is transferred.[Explanation : - (2) [Deleted] [Deleted vide Notification No. 3 /SRO/2014 dated 10.3.2014 it will operate from the date of amendment and will not effect the promotions already made on the post of Assistant Registrar.]:Provided that -

(i)That the seniority inter se of persons appointed to a post by direct recruitment on the basis of one and the same selection, except those who do not join the service when post is offered to them within a period as specified by the Appointing Authority from the date of the issue of order or longer if extended by the Appointing Authority, shall follow the order in which the names have been placed in the select list.

(ii)two or more persons were appointed on a post in the same year, a person appointed by promotion shall be senior to the person appointed by direct recruitment;

(iii)the seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of Seniority-cum-efficiency in the same selection shall be the same as in the next below post;

(iv)if a candidate belonging to the Scheduled Caste/Scheduled Tribe is promoted to an immediate higher post/grade against a reserved vacancy earlier than his senior General/Other Backward Class candidate who is promoted later to the said immediate higher post/grade, the General/Other Backward Class candidate will regain his seniority over such earlier promoted candidate of the Scheduled Caste/Scheduled Tribe in the immediate higher post/grade.

21. Rates of Pay.

(1)The pay admissible to the persons appointed to the Staff attached to the High Court whether in a substantive or officiating capacity or as a temporary measure shall be as shown in Schedule-I to these Rules as revised from time to time.[Provided the pay of the staff attached to the High Court shall not be less than the staff of same category attached to the subordinate courts.] [Inserted by vide Notification No. 5/SRO/2011 dated 1.5.2013.]

(2)[ Except for the grade pay and pay band, the posts shown in Schedule II to these rules have been equated with the Government of Rajasthan Secretariat Posts shown against them for the purpose of special pay and other benefits. Orders as may be issued by the Government from time to time as regards special pay and other benefits, as applicable to the equivalent Secretariat posts, shall be applicable to the corresponding posts in the High Court.] [Substituted by vide Notification No. 5/SRO/2011 dated 1.5.2013.]

22. [ Promotion. [Substituted Rule 22 is substituted vide Notification No. 02/S.R.O./2004 dated 24.7.2004 published in Rajasthan Gazette Part 1(b) dated 29.7.2004.]

- Subject to the requirement of efficiency, promotion shall ordinarily be made according to seniority. An official may receive special promotion for recognised merit irrespective of the grade to which he may belong, or of his seniority within his grade.]

23. Restriction On Promotion Of Persons Foregoing Promotions.

- In case a person, on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis foregoes such an appointment, he shall be considered again for appointment by promotion only after a period of one year (Both on the basis of urgent temporary appointment or on regular basis).

23A. Disqualification For Promotion.

- No person shall be considered for promotion for [three calendar years] [Substituted 'five calendar years' by Notification No. 05/S.R.O. 2017, dated 6.10.2017 (w.e.f. 5.12.2002).] from the date on which his promotion becomes due, if he/she has more than two children on or after commencement of these Rules.[Provided that, -

(1)the persons having more than two children shall not be deemed to be disqualified for promotion so long as the number of children he/she has on the date of commencement of this rule does not increase.

(2)Where a Government servant has only one child from the earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.][Explanation: For the purpose of this Sub Rule, Child born within 280 days from the date of commencement of these Rules (i,e. 29.09.2005) shall not constitute disqualification.] [Explanation is incorporated below Rule 23A vide 7/SRO/2010 dated11 June, 2010 , published in Rajasthan Gazette Extra Ordinary Part I(B), Page 31 dated 17.6.2010.]

24. [ Promotion to Posts Carrying Special Responsibility or Requiring Special Qualifications. [Rule 24(Promotion to posts carrying special responsibility or requiring special qualifications) is Substituted by 8 /S.R.O/2010 dated 21.6.2010.]

- Notwithstanding anything to the contrary contained in these Rules, following posts carrying special responsibility or requiring special qualifications, promotion to these posts shall be made by selection on the basis of merit :-

1. Controller of Publication

2. Deputy Registrar (Born on the High Court Establishment)

3. Assistant Controller of Publication

4. Assistant Registrar

5. Private Secretary-cum-Judgement Writer

6. Court Officer

7. Senior Librarian

8. Guest House Manager - Grade-I.]

25. Zone of Eligibility.

- The Zone of eligibility for promotion shall be five times of the number of vacancies to be filled in on the basis of Seniority-cum-merit, Seniority-cum-efficiency or merit, as the case may be:Provided that in case of non availability of sufficient number of suitable persons for selection on the basis of merit, the Appointing Authority may at its discretion consider persons of outstanding merit outside the zone of eligibility but falling within six times the number of vacancies to be filled in on the basis of merit.

26. Delegation.

- Subject to any general or special orders of the Chief Justice, appointment or promotion to posts other than posts of Deputy Registrar, Assistant Registrar, Private Secretary-cum-Judgement Writer, Court Officer, Senior Librarian, Guest House Manager Grade-1 shall be made by the Registrar General.

27. Integrity.

- No person on the staff attached to the Court shall be allowed promotion to any post unless the Appointing Authority is satisfied that he is a person of integrity and impartiality.

28. [ Representations. [Rule 28 is Substituted by the Notification No. 02/S.R.O./2004 dated 24.7.2004 Published in Rajasthan Gazette Part 1(b) dated 29.7.2004.]

- Any person aggrieved by an order of the Registrar General, relating to promotion, seniority or compulsory retirement under sub-rule (2) of Rule 244 of the Rajasthan Service Rules, or any other matter not covered under Rule 29 of these Rules, may within a period of three months make a representation to the Chief Justice who may either dispose it of himself or refer it for disposal to a Committee of three Judges nominated by him for the purpose.] [Inserted Rule 23A vide 4/S.R.O./2005 dated 29.9.2005 Published in Rajasthan Gazette Part 1[b] dated.10.2005.]

29. [ Penalties. [Rule 29 is Substituted by Notification No. 02/S.R.O./2004 dated 24.7.2004 Published in Rajasthan Gazette Part 1(b) dated 29.7.2004.]

- The following penalties may for good and sufficient reasons be imposed by the Chief Justice or subject to any special order of the Chief Justice, by the Registrar General upon the persons serving on the staff attached to the High Court, namely: -

(i)Censure;

(ii)with holding of increments or promotion;

(iii)Recovery from pay of the whole or part of any pecuniary loss caused to the Government by negligence or breach of any law, rule or order;

(iv)reduction to a lower service, grade or post, or to a lower time scale or to a lower stage in the time scale or in the case of pensioner to an amount lower than that due under the rules;

(v)compulsory retirement on proportionate pension;

(vi)Removal from service which shall not be a disqualification for future employment;

(vii)Dismissal from service which shall ordinarily be disqualification for future employment;

Explanation. - The following shall not amount to penalty within the meaning of this Rule: -

(i)Non-promotion whether in a substantive or officiating capacity, after consideration of his case, to a higher grade or post of which he is eligible;

(ii)Reversion to a lower grade or post of a person officiating in a higher grade or post on the ground that he is considered after trial, to be unsuitable for such higher grade or post on administrative grounds unconnected with his conduct;

(iii)Reversion to his permanent grade or post of a person appointed on probation during or at the end of the period of probation;

(iv)Compulsory retirement in accordance with the provisions relating to his superannuation or retirement;

(v)Termination of the service :

(a)of a person appointed on probation during or at the end of the period of probation,

(b)of a temporary person appointed otherwise than under contract on the expiration of the period of appointment,

(c)of a person employed under an agreement in accordance with the terms of such agreement.]

29A. [ Suspension. [Added Rule 29A, 29B, 29C, 29D, 29E vide Notification No. 02/S.R.O./2004 dated 24.7.2004 Published in Rajasthan Gazette Part 1(b) dated 29.7.2004.]

- The Chief Justice or, subject to any special order of the Chief Justice, the Registrar General, may place a person on the staff attached to the High Court, under suspension:-

(a)Where a disciplinary proceeding against him is contemplated or is pending; or

(b)where a case against him in respect of any criminal offence is under investigation or trial.

29B. Inquiries into Conduct of Members of Staff.

- The Rules or orders regulating inquiries into allegations against servants of the State Government shall apply with the necessary modifications and adaptations to inquiries into the conduct of members of the staff attached to the High Courts.

29C. Appeals.

(a)Every person on the staff attached to the High Court shall be entitled to appeal to the Chief Justice against any order passed by the Registrar General which imposes upon him any of the penalties specified in r. 29 or which interprets these rules to his disadvantage and the orders of the Chief Justice passed in appeal shall be final.

(b)An appeal against an order passed by the Chief Justice in the first instance imposing in such person any of the penalties specified in the r. 29 or interpreting these rules to the disadvantage of any such person shall lie to a Committee of three Judges to be constituted by the Chief Justice.

29D. Period Of Appeal.

- No appeal shall be entertained if it is presented after three months of the order appealed against:Provided that the Chief Justice or the Committee of Judges, as the case may be, may relax this rule if it is satisfactorily established that there were reasonable and sufficient grounds for delay in the presentation of the appeal.

29E. Other Conditions Of Service.

(1)Subject to these rule, the rules and orders for the time being in force and applicable to the servants of corresponding classes in the service of the Government of Rajasthan shall regulate the conditions of service of persons serving on the staff of the High Court:Provided that the power exercisable under the said rules and orders by the 'Governor' of the State shall be exercisable by the Chief Justice, or by such persons as he may by general or special order, direct.

(2)If any question arises as to which rules and orders are applicable to the case of any person serving of the staff, it shall be decided by the Chief Justice.]

30. Power to Relax the Rules:

- In exceptional cases where the Chief Justice is satisfied that operation of the Rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Chief Justice is of the opinion that it is necessary or expedient to relax any of the provisions of these Rules with respect to age or experience of any person he may by orders dispensed with or relax the relevant provision of these rules to such extent and subject to such conditions as he may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favorable than the provisions already contained in these Rules.

31. Repeal and Saving.

- The Rajasthan High Court (conditions of Service of Staff) Rules, 1953 and all orders in relation to matters covered by these Rules and in force immediately before commencement of these Rules are hereby repealed:Provided that any action taken under the Rules and orders so superseded shall be deemed to have been taken under the provisions of these Rules.

Schedule-1
Rule -3 of Rajasthan High Court Staff ServiceRules, 2002
Strength of Staff as on 29.01.2014

S.No.	Name of Post	Number of Post	Scale of Pay	Special Pay/Allowance
	Permanent	Temporary	Total	Pay Band	Running Pay Band	Grade Pay No.	Grade Pay
GAZETTED POSTS
1	REGISTRAR GENERAL, D.J. CADRE	1	-	1	The same pay as is admissible to the District and SessionsJudges in the Cadre of Supertime or selection scale as the casemay be	Special Pay is admissible at the rate prescribed by the StateGovernment from time to time
2	Registrar (Examination), D.J. Cadre	-	1	1
3	Registrar [(Vig.J.D.J. Cadre	1	1	2	a	a
4	Registrar (Admn)d J. Cadre	2	-	2	a	a
5	Registrar [Rules) D.J. Cadre	-	1	1	a	a
6	Registrar [Writ D J. Cadre	1	-	1	a	•
7	Registrar-Cum- Principle Secretary To The Honble ChiefJustice. D.J. Cadre	1		1	a	«
8	Registrar (Classification) D.J. Cadre	2	2	4
9	Registrar H.Q. At Delhi. D.J. Cadre		1	1
10	Registrar (Judl.) D J. Cadre	2		i
11	Registrar-Cum- Centre Project Co-Crdinator		1	1
12	Deputy Registrar (Examination) Dj. Cadre		2	2
13	Deputy Registrar (Judl.) Senior Civil Judge Cadre	4	-	4	The same pay as is admissible to the Senior CivilJudge in theRJS Cadre

14	Controller Of Publication (Non RJS)	1		1	PB-4	37400-67000	22	8700	Special Pay is admissible at the rate prescribed by the StateGovernment from time to time
15	Deputy Registrar [Admit (Non RJS)	8	2	10	PB-3	15600-39100	20	7600	-
16	Deputy Registrar [Records (Non RJS)]	1	1	2	PS-3	15600-39100	20	7600	-
17	Deputy Registrar [Protocol] (Non RJS)]	2	2	4	PB-3	15600-39100	20	7600	-
18	Chief Accounts Officer	1	•	1	PB-3	15600-39100	20	7600	•
19	Private Secretary-Cum-Judgement Writers	29	17	46	PB-3	15600-39100	17	6600	-
20	Assistant Registrar (Admn/JUDL/Protocol)/Court Officer/exam.	14	7	21	PB-3	15600-39100	17	6600	-
21	Senior Librarian	2	-	2	PB-3	15600-39100	17	6600	-
22	Accounts Officer	1	-	1	PB-3	15600-39100	15	5400	-
23	Administrative Officer Judicial	27	18	45	PB-2	9300-34800	14	4800	-
24	Chief Accountant-Cum-Administrative Officer Judicial	1	-	1	PB-2	9300-34800	14	4800	-
25	Assistant Accounts Officer	6	3	9	PB-2	9300-34800	14	4800	-
26	Court Master	28	17	45	PB-2	9330-34800	14	4800	-
[26A [Inserted by Rajasthan Notification No. 3, S.R.O./2016, dated 30.8.2016 (w.e.f. 5.12.2002).]	Stamp Reporter/Court Fee Examiner	22	12	34	PB-2	9330-34800	14	4800	-]
27	Senior Personal Ass1stant-Cum Judgement Writer	19	1	20	PB-2	9300-34800	14	4800	-
Non Gazetted Posts
1	Guest House Manager Grade-I	3		3	PB-2	9300-34800	14	4800	-
2	Proof Reader	2	2	4	PB-2	9300-34800	14	4800	-
3	Translator	16	4	20	PB-2	9300-34800	12	4200	-
4	Personal Assistant-Cum Judgement Writer	16	5	21	PB-2	9300-34800	12	4200	-
5	Accountant	5	1	6	PB-2	9300-34800	12	4200	-
6	Senior Judicial Assistant	92	6	98	PB-2	9300-34800	12	4200	-
7	Librarian	-	2	2	PB-2	9300-34800	12	4200	-
[8 [Deleted by Rajasthan Notification No. 3, S.R.O./2016, dated 30.8.2016 (w.e.f. 5.12.2002).]									]
9	Junior Personal Assistant	86	20	106	PB-2	9300-34800	11	3600	-
10	Junior Accountant	16	1	17	PB-2	9300- 34800	11	3600	-
11	Caretaker	5	1	6	PB-2	9300- 34800	11	3600	-
12	Assistant Librarian	2	2	4	PB-2	9300- 34800	11	3800	-
13	Cataloguer-Cum-Classifier	2	2	4	PB-1	5200-20200	10	2800	-
14	Judicial Assistant	239	62	301	PB-1	5200- 20200	10	2800	-
15	Junior Judicial Assistants/ Inquiry Clerk/record Weeder/HouseKeeper	443	188	631	PB1	5200-20200	9	2400	-
Technical Posts
1	System Officer	-	1	1	PB-3	15600- 59100	17	6600	-
2	Computer Programmer	-	4	4	PB-2	9300- 34800	14	4800	-
3	Computer Informer	2	2	4	PB-2	9300- 34800	11	3600	-
4	Informatics Assistant	10	13	23	PB-1	5200- 20200	10	2800	-
5	Reference Assistant	4	-	4	PB-1	5200- 20200	9	2400	-
8	Library Restorer	15	30	45	PB-1	5200- 20200	9	2400	-
7	EPABX Operator	2	2	4	PB-1	5200- 20200	9	2400	-
8	Motor Mechanic-Cum-Driver	-	4	4	PB-1	5200- 20200	9	2400	-
9	Generator Operator	1	1	2	PB-1	5200- 20200	9	2400	-
10	Driver	46	26	72	PB-1	5200- 20200	9	2400	-
11	Book Binder	4	-	4	PB-1	5200- 20200	9	2400	-
12	Pump Driver	1	1	2	PB-1	5200- 20200	9	2400	-
13	Carpenter	4	-	4	PB-1	5200- 20200	9	2400	-
14	Liftman	5	1	8	PB-1	5200- 20200	9	2400	-
15	Electrician	6	2	8	PB-1	5200- 20200	9	2400	-
18	Machineman	4	-	4	PB-1	5200- 20200	3	1750	-
Class-IV Posts
1	Cook	4	2	5	PB-1	5200-20200	3	1750	-
2	Waiter	6	2	8	PB-1	5200-20200	2	1700	-
3	Jamadar	34	17	51	PB-1	5200-20200	2	1700	-
4	Library Boy	10	-	10	PB-1	5200-20200	2	1700	-
5	Daftary	6	-	6	PB-1	5200-20200	2	1700	-
6	Basta Bardar	8	-	8	PB-1	5200-20200	2	1700	-
7	Orderlies &Amp; Peons	246	95	341	PB-1	5200-20200	2	1700	-
8	Cycle Sawar	6	-	6	PB-1	5200-20200	2	1700	-
3	Water Man	3	-	3	PB-1	5200-20200	2	1700	-
10	Gardner	4	2	6	PB-1	5200-20200	2	1700	-
11	Chowkidar	1	10	11	PB-1	5200-20200	2	1700	-
12	Sweeper	14	-	14	PB-1	5200-20200	2	1700	-

Part Time Staff/Contractual Basis Posts
[1 [Substituted by Notification No. 01/SRO/2012, dated 9.8.2012.]	Editor	2	-	2	-	Rs. 5,000/- Per Month	-	*	•]
2	Assistant Editor	1	-	1	-	Rs. 3,000/- Per Month	-		-
3	Law Clerk-Cum-Research Assistant (Fixed Honorarium BasedPost	32		32	-	15000/-Fixed Monthly	-	-	-
4	Court manager			4		50.000 Fixed Monthly	-

[Schedule - II 18] [Added Schedule II vide 2/S.R.O./2004 dated 24th July, 2004 published in Rajasthan Gazette Part 1 (B) dated 29th July, 2004.](See Rule 21)Posts in the high court which have been equated with corresponding posts in the government secretariat for the purpose of pay scales

S.No.	Post in High Court	Rajasthan Government Secretariat Post
1	A. Assistant Registrar	Assistant Secretary
	B. Court Officer
2	Private Secretary – Cum-Judgement Writer	Private Secretary to Commissioner & Secretary toGovernment/Secretary to Government.
3	Senior Librarian	Senior Librarian
4	Librarian	Librarian
5678	Administrative Officer JudicialChief Accountant-Cum-Administrative Officer JudicialGuest House Manager Gr.IAssistant Accounts Officer	Section Officer
9	Senior Personal Assistant cum Judgement Writer	Senior Personal Assistant
10	Personal Assistant-Cum- Judgement Writer	Personal Assistant
11	Accountant	Accountant
12	Junior Accountant	Junior Accountant
13141516	Court MasterStamp ReporterCourt Fee ExaminerSenior Judicial Assistant	Office AssistantVidhi Rachnakar
17	Translator
18	Junior Personal Assistant	Stenographer
19	Care Taker	Care Taker
20	Assistant Librarian	Assistant Librarian
21	Cataloguer cum Classifier	--
22	Judicial Assistant	Upper Division Clerk
23	Junior Judicial Assistant/Enquiry Clerk/House keeper/RecordWeeders	Lower Division Clerk/Enquiry Clerk/House keeper/RecordWeeders
	Technical Posts	Technical Posts
1	Computer Informer	-
2	Data Entry Operator	-
3	Reference Assistants	Reference Assistants
4	Library Restorers	-
5	E.P.A.B.X. Operators	E.P.A.B.X. Operators
6	Telex Operator	Telex Operator
7	Motor Mechanic Cum Driver	Motor Mechanic Cum Driver
8	Generator Operator	Generator Operator
9	Driver	Driver
10	Book Binder	Book Binder
11	Pump Driver	Pump Driver
12	Carpenter	Carpenter
13	Liftman	Liftman
14	Electrician	Electrician
15	Machineman	Machineman
	Class IV
1	Cook	Cook
2	Waiter	Waiter
3	Jamadar/Basta Bardar Daftari/ Library Boy and other similarposts	Jamadar/Daftaries etc.
4	Peons/Orderlies/Cycle Sawar 19 etc. and other Class IVposts	Peons/Orderlies/Cycle Sawar etc. & others class IVposts
	Part Time Staff
1	Editor	-
2	Assistant Editor	-

High Court of Judicature For Rajasthan At JodhpurOrderJodhpur, December 5, 2002[Estt/ H.C./2001/378.-In pursuance of Rules 4, 5, 7 & 22 of the Rajasthan High Court Staff Service Rules, 2002 and in supersession of all previous Orders issued from time to time in this behalf, Hon'ble the Chief Justice has been pleased to specify the following methods of recruitment and qualifications for appointment to the various posts specified in the second column of Schedule-I] [For the existing word 'Schedule' wherever appears in the existing Rules be 24.7.2004 Published in Rajasthan Gazette Part 1(B) dated 29.7.2004.] appended to the said rules.Part -I A. Ministerial Staff.

(1)[junior Judicial Assistant] [Substituted vide Notification No. Estt./HC/2004/156 dated 24 July, 2004.]/ Enquiry Clerk / Record Weeder. - Recruitment to the post of Junior Judicial Assistant /Enquiry Clerk/Record weeder shall be made by direct recruitment after holding a competitive examination:Provided that 15% of the total number of vacancies of the Junior Judicial Assistant /Enquiry Clerk/Record Weeder in the Court shall be reserved for being filled in by promotion from amongst the class IV Employees who have put in .[five] [Substituted Word 'five' by Notification No. Estt./HC/ 2004/156 dated 24 July, 2004 Published in Rajasthan Gazette Pt I(b) dated 29 July, 2004] years service in the establishment of the Court and possess the academic qualification of Senior Higher Secondary Examination (10+2) or its equivalent examination of the Rajasthan Secondary Education Board or equivalent examination from any University or Board, recognised by the Government, for the purpose:[Provided further that 15% of the total number of vacancies of the Junior Judicial Assistant may be filled in at the discretion of the Chief Justice by absorption on request from amongst the technical staff on the establishment of the High Court provided that the candidate is Senior Higher Secondary Examination (10+2) or its equivalent examination of the Rajasthan Secondary Education Board or equivalent examination from any University or Board recognised by the Government for the purpose.] [Substituted the words in the third para of Rule (1) part I -A vide Notification No. Estt./HC/ 2004/156 dated 24.7.2004 Published in Rajasthan Gazette Part i(b) 29.7.2004.]

(I)Educational Qualifications. - Candidate must be a graduate of any University established by law in India or equivalent examination from any University recognised by the Government for the purpose and must have passed:-

"O"or Higher Level Certificate Course conducted by DOEACC under control of the Department of Electronics, Government of India;orComputer Operator & Programming Assistant (COPA)/ Data Preparation & Computer Software (DPCS) certificate organized under National/State council of Vocational Training Scheme;orDiploma in Computer Science/ Computer Application from a university established by Law in India or from an institution recognized by the Government;orDiploma in Computer Science & Engineering from a Polytechnic Institution recognized by the Government ;orRajasthan State Certificate Course in Information Technology(RSCIT) conducted by Vardhaman Mahaveer Open University, Kota under control of Rajasthan Knowledge Corporation Limited ;orSenior Secondary School examination with Computer Science as an optional subject;or[Any equivalent or higher qualification.] [Inserted vide Notification No. Estt./HC/2014/94 dated 10.3.2014.]

(ii)Examination. - A competitive examination shall be held to test the ability of the candidates in the following subjects:-

(a) Section A :	Written Test:
(i) English	100 marks.
(ii) Hindi	100 marks.
(iii) General Knowledge	100 marks.

(b)Duration: Two hours for each paper.

(c)Section B : TYPE- Writing Test on Computer

There will be speed test on computer.Speed : Minimum speed should be 8000 depressions per hour on computer. Data will have to be fed in English Language or in dual language, i.e. English and Hindi.[The test will be of 100 marks which will consist of speed test and efficiency test carrying 50 marks each (total 100 marks)] [Inserted vide Notification No. Estt./HC/2014/94 dated 10.3.2014.]

(d)DURATION: Ten minutes.

1. English. - The paper shall be set to test the candidates' proficiency in the language, besides an essay to be written in English. It shall include translation from Hindi to English and Vice-versa, precis writing, usage and idioms etc. Grace marks up to a maximum of five may be given for good handwriting and deduction up to five marks may be made for bad handwriting.

2. Hindi. - The paper shall be set to test the candidates' proficiency in the language, besides an essay to be written on one of the several specified subjects. It shall include precis writing, letter writing, use of idioms etc. Grace marks up to a maximum of five may be given for good handwriting and deduction up to five marks may be made for bad handwriting.

3. General Knowledge. - The paper shall be set to test the knowledge of the candidate about his general knowledge including current affairs (National & International) and Every day Science.

[4. Eligibility For Type Writing Test On Computer. - Those candidates who will secure 40% of total aggregate marks and at least 35% marks in each in the written test shall only be eligible for appearing in the type writing test on computer.] [Inserted vide Notification No. Estt./HC/2014/94 dated 10.3.2014.]

5. [ Deleted] [Deleted vide Notification No. Estt./HC/2014/94 dated 10.3.2014.]

The speed in typing shall be calculated on the basis of the standard method; i. e. the stroke method of counting words.One stroke will be counted:-

(1)for space left after comma, semi colon, colon, a full stop, a sign of interrogation or sign of exclamation;

(2)for space left between two words;

(3)while starting a new paragraph;

(4)for changing over from one line of typing to another;

(5)for typing a capital letter or any other character like single or double inverted commas (unless the shift key is locked for typing continuous capital letters) characters in which case two strokes will be counted both at the time of locking and unlocking the shift key.The total number of strokes typed during ten minutes period will be divided by 5 to get gross words typed by the candidates. This divided by the number of minutes the candidate took to type them will give the speed per minute.The following mistakes will be counted as full mistakes :-

(a)The omission of words or figure, if not corrected by insertion,

(b)The substitution of a wrong word or figure,

(c)Misspelling of a word, and,

(d)Improper line spacing e.g. not uniform throughout.

The following will be counted as partial mistakes: -

(a)an error or omission in punctuation,

(b)irregular spacing or wrong division of a word at the end of a line, or space between words,

(c)wrong use of capital or small letters,

(d)not uniform indentation of paragraphs,

(e)faulty shifting of shift key,

(f)over striking or overprinting, striking one letter over another.

Where two or more mistakes are committed in typing of one word, it is to be counted as only one full or half mistake, as the case may be.

(2)[ Judicial Assistants. [Substituted vide Notification No. Estt./HC/2004/156 dated 24.7.2004.]] - Recruitment to the post of Judicial Assistants shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Junior Judicial Assistants, Housekeeper, Enquiry Clerk, [EPABX Operator] [Inserted vide Notification No. Estt./HC/2014/94 dated 10.3.2014.] and Record Weeder.

(3)Care Taker. - Recruitment to the post of Care Taker shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging merits on the basis of personal interviews of the candidates from amongst the Judicial Assistants.

(4)Stamp Reporter And Court Fee Examiners. - Recruitment to the post of Stamp Reporter and Court-fee Examiner shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the Criteria of seniority-cum-merit from amongst the Judicial Assistants or officials in the equivalent or above grade but below the grade of Stamp Reporter and Court Fee Examiner, who have secured 40% of marks in the qualifying test in the following subjects :-

1. Rajasthan High Court Rules, 1952 Chapters 4 (Affidavits), 5 (Jurisdiction of Judges sitting alone or in Division Bench), 9 (appeals and applications), 10 (appeal or applications by or against legal representatives), 11 (presentation of appeals and applications), 18 (proceedings other then original trails), 21 (Habeas Corpus), 22 (directions, orders or writs under Article 226 of the Constitution) and 23 (appeals to the Supreme Court of India). 2. Limitation Act, and 3. Rajasthan Court-fees and Suits Valuation Act.

(5)[ Translators. [Re-Substituted vide Notification No. Estt./HC/2014/94 dated 10.3.2014.] - Recruitment shall be made on 75% posts by direct recruitment and on 25% posts from amongst the Judicial Assistants or Junior Judicial Assistants having experience of 3 years by holding a test in English and Hindi translation. Candidates shall be given passages in English from the judgments and records and shall be asked to translate them into Hindi. Similarly, passages in Hindi from the records or from some other books etc. shall be given and the candidates shall be asked to translate them into English.Minimum qualification shall be Post Graduate in English Literature from any recognized university established by law in India.Preference shall be given to a Law Graduate.A candidate shall have to secure minimum 60% marks in each paper and 75% marks in aggregate.]

(6)Senior Judicial Assistants. - Recruitment to the post of Senior Judicial Assistant shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Judicial Assistant, Care Taker and Computer Informer.

(7)Court Masters. - Recruitment to the post of Court Master shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging the suitability of the candidates on the criteria of seniority-cum-merit from amongst the Stamp Reporters and Court fee Examiner.

(8)[ Translators (Senior Scale). [Deleted vide Notification No. Estt./HC/ 2004/156 dated 24 July, 2004 Published In Rajasthan Gazette Part i(b) 29 July, 2004.]] - Deleted 31

(9)Guest House Manager Grade-I.-

1. Method Of Recruitment. - Recruitment to the post of Manager Grade-I shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of merit from amongst the Officials on the establishment of the High Court working on the post carrying the pay scale higher than the Judicial Assistant.

2. Qualifications For Appointment. - The Candidate Must -

(i)[be a (Deleted word )] [Word 'post' deleted vide Order No. Estt./HC/2005/277 dated 5.5.2005.] Graduate of any University established by Law in India or equivalent examination from any University recognised by the Government for the purpose with certificate in Hotel Management and Catering from an institution, approved and recognised by Rajasthan or Central Government of India or having experience of one year in Hotel Management and catering of any reputed Hotel or establishment.

(ii)[be a (Deleted word)] [Word 'post' deleted vide Order No. Estt./HC/2005/277 dated 5 May, 2005.] Graduate of any University established by Law in India or equivalent examination from any University recognised by Government for the purpose with the minimum experience of 5 years on the post of Care Taker.

9A.

- Proof Readers. - The post of Proof Readers shall be filled in :-By Direct Recruitment on the basis of personal interview taken by Hon'ble The Chief Justice or any other Judge/ Judges in-charge of ILR nominated by Hon'ble The Chief Justice in this behalf from amongst the eligible candidates having Graduation with English as optional subject with Two years' Experience of proof reading in publication of Law journal;Or[By Promotion from amongst High Court staff members in pay scale of Rs. 5,500-175-9,000/-(corresponding new pay scale is PB-2, 9300-34800. Grade Pay-3600) for minimum five years, on the recommendation of a committee nominated by the Appointing Authority.] [Inserted Rule 9A vide Notification No. Estt./HC/2010/195 dated 21.6.2010.]

(10)[ Administrative Officer Judicial. [Substituted vide Clause 10 of Part I shall be Substituted by Order No./Estt./HC/2012/240 dated 23.8.2012.] - Recruitment to the post of Administrative Officer Judicial shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Senior JudicialAssistants/Translators in the ratio 3:1 i.e. first three Senior Judicial Assistant be promoted as Administrative Officer Judicial , then one Translator be promoted as Administrative Officer Judicial and then the same rotation be repeated.Provided, only those translators, who have minimum three years experience as translator, shall be eligible for consideration.]

(11)Chief Accountant - cum - administrative Officer Judicial. - Recruitment to the post of Chief Accountant-cum-Administrative Officer Judicial shall be made on the recommendation of a Committee nominated, by the Appointing Authority Adjudging suitability of the candidate on the criteria of senioritycum-merit from amongst the Accountants having minimum two years experience on the post.

11A. [ Assistant Controller Of Publication. [Inserted Rule 11 A vide Notification No. Estt./HC/2010/195 dated 21 June, 2010.] - The post of Assistant Controller of Publication shall be filled in :-

By Direct Recruitment on the basis of personal interview taken by Hon'ble The Chief Justice or any other Judge/ Judges in charge of ILR nominated by Hon'ble the Chief Justice in this behalf from amongst the eligible candidates having Graduation with English as optional subject with Degree of Laws (LL.B.) and Three years' experience of publication in Law Journals:OrBy promotion from amongst Proof Reader with Ten years Experience, and if aforesaid is not eligible or found suitable, may be appointed from High Court staff members in pay scale of Rs. 6,500-10,500 (corresponding new pay scale is PB-2, 9300-34800. Grade Pay-4200) for minimum five years on the recommendation of a committee nominated by the Appointing Authority.]

(12)[ Assistant Registrars/ Court Officers. - Recruitment to the post of Assistant Registrar/Court Officer shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the Candidates on the criteria of merit from amongst the Administrative Officer Judicial, Guest House Manager Grade-1, Assistant Accounts Officers Chief Accountant-Cum-Administrative Officer Judicial] [Words Added in Rule 12 vide Estt./HC/2008/102 dated 8 May, 2008.] and Court Masters.

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(13)Deputy Registrars (Non-R.J.S). - The promotion to the post of Deputy Registrar (Non R.J.S.) shall be made by the Hon'ble Chief Justice from amongst the Assistant Registrars/Court Officers & Private Secretaries-cum-Judgement Writers on merit.Explanation: - 50% of the posts of Deputy Registrar (Non R.J.S.) shall be reserved for the Private Secretaries-cum-Judgement Writers and 50% for the Assistant Registrar/ Court Officer. The post, occurred on account of retirement, or otherwise, of a person who was Private Secretary-cum-Judgement Writer or Assistant Registrar/ Court Officer, as the case may be, shall be filled in from amongst the Private Secretaries-cum-Judgement Writers or Assistant Registrars/ Court Officers, respectively.Inserted Rule 13 A vide Notification No. Estt./HC/2010/195 dated 21.6.2010.[13A. Controller Of Publication. - The post of Controller of Publication shall be filled in :-By promotion from amongst Assistant Controller (Publication) with Seven Years' Experience & LL.B. Degree on the recommendation of a committee nominated by the Appointing Authority.OrBy deputation (i) from amongst High Court Staff having Degree of Laws & running in pay scale of Rs. 10,000-15,200/- (corresponding new pay scale is PB-3, 15600-39100. Grade Pay (6600) or above for seven years; & Three years experience in publication of law journal; or

(ii)from the cadre of Rajasthan Judicial Service (Selection Scale).

Part-II Junior Personal Assistant StaffClause 14 substituted vide Notification No. Estt./HC/2012/196 dated : 7 July, 2012.[(14) Junior Personal Assistant. - Recruitment to the post of Junior Personal Assistant (English) or Junior Personal Assistant (Hindi) shall be made by direct recruitment after holding a Competitive Examination of short hand.

(a)Educational Qualification :

(i)Candidate must be a graduate of any university established by Law in India or its equivalent examination from any university recognized by the Government for the purpose; and

(ii)Must have passed -

"O" level certificate course conducted by DOEACC under control of the Department of electronics;OrComputer Operator & Programming Assistant (COPA)/ Data Preparation & Computer Software (DPCS) certificate organized under National/ State council of Vocational Training Scheme;OrDiploma in Computer Science/ Computer Application from any university established by Law in India or from an institution recognized by the Government;OrDiploma in Computer Science & Engineering from a Polytechnic Institution recognized by the Government.

(b)[ Mode of Selection:- The Competitive examination shall include shorthand dictation and transcription of same on computer as follows:- ] [Substituted 'Mode of Selection' vide Notification No. Estt./HC/2013/150 dated 18.5.2013.]

Jr. Personal Assistant (English)	Duration	Speed of Dictation	Marks
English Shorthand	8 Minutes	90 words per Minute	50
Transcription and typing of Dictated passage in English oncomputer.	60 Minutes	-
Jr. Personal Assistant (Hindi)	Duration	Speed of Dictation	Marks
Hindi Shorthand	8 Minutes	75 words per Minute	50
Transcription and typing of Dictated passage in Hindi oncomputer.	70 Minutes	-	-

(c)Method of Conducting Stenography Test.-

(1)The test will be called Shorthand speed assessment test.

(2)Before dictating the final Shorthand passage to the candidates a trial passage containing 200-250 words should be dictated at the same speed at which the final passage is intended to be dictated. The trial passage need not be transcribed and will not taken into account while marking.

(3)After a lapse of two - three minutes, of the dictation of trial passage, the final passage should be dictated by the same person keeping in view the uniformity of speed which can be achieved by marking the passage after every 80-100 words as the case may be.

(4)After the passage is dictated, five minutes time should be allowed to the candidates for reading the dictated passage.

(5)The candidates should be required to transcribe the passage on Computer. The trial passage, the shorthand sheets and transcription sheets should be attached together. All the three sheets should bear the name, date, Roll No. of the candidate.

(d)Method of Evaluation of Transcribed sheets.- (1) The mistakes shall be counted as full or partial mistakes, as the case may be.-

(a)The following should be counted as full mistakes.-

(1)Omission of words or figure.

(2)Substitution of wrong word or figure.

(3)Misspelling.

(4)Two partial mistakes will be equal to one full mistake.

(b)The following should be counted as partial mistakes.-

(1)Error or Omission in punctuation.

(2)Wrong use of capital or small letters.

(3)Wrong indentation of paragraph.

(2)The margin of 5% mistakes, may be allowed. If the mistakes/ omissions are more than 5% of the dictated passage, the excess number of mistakes over 5% shall be deducted from the total number of words dictated and the speed will be calculated.Example. - (1) If the mistakes in a dictated passage of 1000 words in 10 minutes are 50, (5% of 1000) by giving a margin of 5% the speed shall be calculated to be 100 words per minute.

(2)If the mistakes in a dictated passage of 1000 words are 100, the margin in 50 words (5 percent of 1000) the excess 50 words (1000-50=950) words. This shall be divided by the time by 10 minutes. It comes to 950/10=95 words per minute.]

(15)[ Personal Assistant Cum-Judgement Writer. [The existing clause 15 substituted vide Notification No. Estt./HC/2005/261 dated 29.9.2005.] - Recruitment on the posts of the personal Assistant cum-Judgement Writer shall be made by promotion to 25% posts on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority cum-efficiency and 75% on the basis of seniority-cum-merit from amongst the Junior Personal Assistants.The ratio of 1:3 on the basis of seniority-cum-efficiency and seniority-cum-merit shall be vacancy based and the selection shall be made by rotation i. e. the first vacancy shall be filled in on the basis of seniority-cum-efficiency and second, third and fourth vacancies shall be filled in on the basis of seniority-cum-merit.Provided that no Junior Personal Assistant shall be eligible for promotion to the post of personal Assistant-cum-judgement Writer unless he has put in minimum 4 years service on the post of Junior Personal Assistant.Provided further that in case of non-availability of suitable candidates from amongst the existing Junior personal Assistant on the establishment of the High Court the posts shall be filled in either by mode of transfer or deputation of suitable candidates from the Personal Assistants of Subordinate Courts or Senior Junior Personal Assistants/ Personal Assistants of the Government Department of Rajasthan.Efficiency Test. - The suitability of the candidates for promotion against 25% posts of Personal Assistant cum Judgement Writers which are to be filled in on the basis of criteria of seniority-cum-efficiency, shall be adjudged on the basis of qualifying examination to be held to test the ability of the candidates in Shorthand speed.[Qualifying Test - 1. Shorthand - (English) 95 words per minuteOr

(Hindi)75 words per minute

Note: 5 minutes dictation given in Short-hand shall be transcribed within 45 minutes.]]

(16)Senior Personal Assistants-Cum-Judgement Writers. - Recruitment to 50% posts of Senior Personal Assistants-cum-Judgement Writers shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of candidates on the criteria of seniority-cum-merit from amongst the Personal Assistants-cum-Judgement Writers and 50% on the basis of seniority-cum-efficiency from amongst the Personal Assistant-cum-Judgement Writers:Provided that no Personal Assistant shall be eligible for promotion to the post of Senior Personal Assistant-cum-Judgement Writer unless he has put in minimum 5 years service on the post of Personal Assistant-cum-Judgement Writer.Efficiency Test. - The suitability of the candidates for promotion against 50% posts of Senior Personal Assistant-cum-Judgement Writers, which are to be filled in on the basis of criteria of seniority, cum-efficiency, shall be adjudged on the basis of qualifying examination to be held to test the ability of the candidates in Short-hand speed.[Qualifying Test. [Substituted existing criteria under heading 'Qualifying Test' vide Order No. Estt./HC/2013/150 dated 18.5.2013.] - 1. Short Hand - (English) 100 words per minuteor

(Hindi)80 words per minute

Note: - 6 minutes dictation given in Short-hand shall be transcribed within 45 minutes.]

(17)Private Secretary - cum - Judgement Writer. - Recruitment to the post of Private Secretary-cum-Judgement Writer shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of merit alone from amongst the Senior Personal Assistants-cum-Judgement Writers.Part-III Accounts Staff

(18)Junior Accountants. - (1) Mode of Recruitment: - Recruitment to the post of Junior Accountant shall be made by selection on the recommendation of a Committee nominated by the Appointing Authority from amongst the Graduate Judicial Assistant & Graduate with 5 years service as Junior Judicial Assistants on establishment of the High Court. 44Process Of SelectionWritten TestThere will be following two papers, carrying each 50 marks and 3 hrs. duration, minimum pass marks in each paper will be 20.Paper-I: - (1) Rajasthan Service Rules, 1951 (Chapter Nos. II, III, IV, X, XI, XIII, XIV, XV & XVI)

(2)Rajasthan Civil Services (Joining Time) Rules, 1981.

(3)Rajasthan Civil Services (Pension) Rules, 1996.

(4)Rajasthan Travelling Allowance Rules.Paper-II - (1) General Financial and Accounts Rules (Chapter Nos. I, II, III, IV, V, VI, VII, XIV & XVIII)

(2)Rajasthan Budget Manual (as amended from time to time) (Chapter Nos. I, II, V, IX, XX & XXII)Personal InterviewThe successful candidates will be called for a personal interview, which will be of 25 marks.

(19)Accountants. - Recruitment to the post of Accountant shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Junior Accountants.

(20)Assistant Account Officers. - Recruitment to the post of Assistant Account Officer shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Accountants.

(21)Senior Accounts Officer - It is deputation post of D. T. A.Part-IV Library Staff

(22)Reference Assistant And Library Restorers. - Recruitment to the post of Reference Assistant and Library Restorer shall be made by direct recruitment. The Selection Committee nominated by the Appointing Authority shall adjudge the merit of the candidate on the basis of personal interview of the candidates.Qualifications. - Candidate must be a graduate of any University established by law in India or its equivalent examination from any University recognised by the Government.

(23)Cataloguer/classifier. - Recruitment to the post of Cataloguer/Classifier shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Reference Assistants/ Library Restorer having minimum three years experience on the post.

(24)Assistant Librarian. - Recruitment to the post of Assistant Librarian shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Cataloguer/Classifier having minimum five years experience on the post.

(25)Librarian. - Recruitment to the post of Librarian shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of seniority-cum-merit from amongst the Assistant Librarians having minimum three years experience on the post.

(26)Senior Librarian. - Recruitment to the post of Senior Librarian shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority adjudging suitability of the candidates on the criteria of merit from amongst the Librarians.Part-V Computer Staff

(27)[ Informatics Assistant.] [Substituted vide Notification No. Estt./HC/2011/181 dated 8.7.2011.] - Recruitment to the post of Informatics Assistant shall be made by direct recruitment through competitive examination.

(I)Qualifications & Other Conditions Of Recruitment. - (i) Candidate must be a graduate of any University established by Law in India or equivalent examination from any University recognised by the Government for the purpose and having passed the Certificate Course in computer application from any recognised Institution.

(ii)Minimum speed of Data Entry will be 8000 depressions per hour on computer.

(iii)Every candidate must possesses the thorough knowledge of the Hindi writing in Devnagri Script.

(II)Written Test. - (1) There shall be a written test to test the knowledge of the candidate in Computer Fundamentals including;

Problem Solving, Data Interpretation, Data Sufficiency, Logical Reasoning and Analytical Reasoning.Definition and functions of various components of Computers, Primary and Secondary Storage concepts, Data Storage Media, Input/ Output devices and their functions, Classification of Computers and related characteristics.Concept of Operating Systems, Low and High Level Languages, Characteristics and difference in System and Application Software.Features/Characteristics of Personal Computers, Characteristics of general packages like word-processing, data base, spread sheet in English as well as Hindi Languages on Personal Computers. PC Operating System and Operations. Concept of Desk Top Publishing under DOS & WINDOWS environment in English as well as Hindi Languages.Data Entry/Verification methods, source of input data, Data corrections, input/output control for data validity, error detection, Backup and retrieval methods.

(2)The paper shall be of 100 marks and of 1 hour's duration.

(3)Speed test of the Data Entry will be taken on computer. In Data Entry speed test the Data will have to fed in English language or in dual language i. e. English & Hindi.

(4)The speed test will be of maximum 100 marks.

(5)The candidate who will secure 40 % marks in aggregate and 35 % marks in each paper of written and speed test will be qualified to appear in interview.

(6)Those candidate who will qualify the test will be required to appear for personal interview which will be of 25 marks.[27-A. [Rule 27-A is deleted vide Estt./HC/2011/181 dated 8 July, 2011 was Inserted vide Notification No. Estt./HC/2010/195 dated 21.6.2010.] Deleted]

28. [ Computer Informer. [Substituted Rule 28 vide Notification No. Estt./HC/2004/156 dated 24 July, 2004 published in Rajasthan Gazette Extra, dated 29.7.2004 part I [B] page 52.] - Recruitment to the post of Computer informer shall be made by promotion on the recommendation of a Committee nominated by the Appointing Authority and adjudging the suitability of the candidates on the criteria of seniority-cum-merit from amongst Informatics Assistant having minimum two years experience on the post.]

Qualification. - Diploma /Degree in Electronics/ Computer from any University recognized by the Government or the Central Government or a Graduate from any University established by Law in India or equivalent examination from any University recognized by the Government for the purpose and a certificate by a reputed Institution/Company certifying the knowledge of the candidate regarding computer operation/ net working.Part -VI Technical Staff

29. E. P. A. B .X. Operator. - Recruitment to the post of E. P. A. B .X. Operator shall be made by direct recruitment after holding a job Test & Personal Interview from amongst the eligible candidates on the recommendation of a Committees nominated by the Appointment Authority.

(1)Educational Qualifications.-

(i)Candidates must be graduate of any University established by Law in India or its equivalent examination from any University recognised by the Government for the purpose.

(ii)Candidate must have working knowledge in an EPABX or Telephone Exchange.

30. Generator Operators/ Liftman/ Electrician/ Carpenter/ Book Binder/Motor Mechanic. - (1) Method of recruitment. - The recruitment to the these posts shall be made by direct recruitment after holding a job test and Personal Interview on the recommendation of a Committee nominated by the Appointing Authority.

(2)Educational Qualification. - Candidate must : -

(i)have passed the Senior Higher Secondary Examination (10+2) or its equivalent examination of the Rajasthan Secondary Education Board or of the University or Board recognised by the Government for the purpose, and

(ii)be holder of certificate from I. T. I. in concerned discipline.

31. [ Driver. [Notification No. Estt./HC/2006/237 dated 26.10.2006 clause 31 'Driver', of part VI Substituted vide Notification No. 1/S.R.O./2012 dated 9.8.2012.] - Recruitment to the post of Driver shall be made by Direct recruitment after holding a job test and personal interview from amongst the eligible candidates on the recommendation of a Committee nominated by the Appointing Authority,

a) who have passed the VIIIth Class from any Government School or any School recognised by the Government for the purpose; possesses a light Motor Vehicle driving licence and also 3 years' experience as a driver, and, [(deleted)]b) possesses -

(i)weight not more than 65 k.g.,

(ii)sight 6/6 with or without glasses,

(iii)knowledge of road side repairs of motor vehicles.]

32. Pump Driver. - Recruitment to the post of Pump Drivers shall be made after holding a job test and personal interview from amongst the eligible candidates on the recommendation of a Committee nominated by the Appointing Authority.

(I)Qualification. - (1) A candidate must have passed the Senior Higher Secondary (10+2) or its equivalent examination of Rajasthan Secondary Education Board or of the University or Board, recognised by the Government for the purpose,

(2)candidate must be a holder of a certificate from I.T.I. in either plumber trade or fitter trade.Part -VII Lass IV Staff

(Published in Raj. Gaz. Exty. Ordy. Pt. I-(B)dated 29-8-2008, pg. 375.) No. Estt./HC/2008/163 .- In exercise ofpowers conferred under Rule 5 (2) of Rajasthan High Court StaffService Rules, 2002, Hon'ble the Chief Justice has been pleasedto specify the method of regularisation of Class IV employees whoare working on adhoc/officiating/ temporary basis as under:

"For regularising, the services of Class IVemployees who are working on adhoc/officiating/temporary basis,their service record shall be screened by a Committee constitutedby the Chief Justice for adjudging their suitability to thepost.”

3. 3. Orderlies/ Peons/ Gardener/ Cycle Sawar/ Waterman/ Sweeper & Chowkidar. - The recruitment to the these posts shall be made by direct recruitment, on the basis of adjudging overall suitability of the candidates by a committee nominated by the Appointing Authority.

(1)Qualifications. - Candidate must have passed the VIIIth class from any Government School or any School recognised by the Government for the purpose.

34. Waiter/cook/machineman. - Recruitment to these post shall be made by promotion from amongst the existing Class IV employees by selection by a Committee nominated by the Appointing Authority adjudging suitability of the eligible candidates on the basis of seniority cum suitability:

Provided that in case of non-availability of suitable candidate for promotion, the post shall be filled in by transfer or deputation of suitable candidates from any Government Department/ Subordinate Courts.

35. Basta Bardar/ Daftary/ Library Boy/ Jamadar. - Recruitment to these posts shall be made by promotion from amongst the existing Orderlies and Peons, Cycle Sawar, Waterman, Gardener, Sweeper and Chowkidar serving in the High Court adjudging suitability of the eligible candidates by a Committee nominated by the Appointing Authority on the basis of seniority-cum-suitability.

Part-VIII Part Time Staff

36. Editor, Indian Law Reporters (Rajasthan Series) - Recruitment to the part time post of Editor, I. L. R. (Rajasthan Series) shall be made by direct recruitment on the basis of personal interview taken from amongst the eligible candidates by the Chief Justice or any other Judge in charge of I. L. R., nominated by the Chief Justice in this behalf.

(i)Mode of Selection. - Applications will be invited from the Advocates and Retired R. J. S/R. H. J. S. Officers and the candidate found eligible will be called for Personal Interview by the Appointing Authority. Advocates having standing as such for more than 7 years will only be eligible for the post.

(ii)Term of Appointment. - Appointment to the post is purely part time and temporary, will be made initially for a period of one year, which may be extended from time to time by the Chief Justice.

(iii)[ Honorarium. [Substituted vide Notification No. 1/S.R.O./2012, dated 9.8.2012.] - 5000/-] fixed will be payable per month.

(iv)Place and Seat of Editor. - The seat of the editor will be at principal seat of Rajasthan High Court, Jodhpur.

37. Assistant Editor, Indian Law Reporters (Rajasthan Series). - Recruitment to the Part Time post of Assistant Editor I.L.R., (Rajasthan Series) shall be made by direct recruitment on the basis of personal interview taken amongst the eligible candidates by the Chief Justice or any other Judge in charge of I.L.R. nominated by the Chief Justice in this behalf.

(i)Mode of Selection. - Applications will be invited from the Advocates and Retired R. J. S./R. H. J. S. Officers and the candidate found eligible will be called for Personal Interview by the Appointing Authority. Advocates having standing as such for more than 7 years will only be eligible for the post.

(ii)Term of Appointment. - Appointment to this post is purely part time and temporary, will be made initially for a period of one year, and may be extended from time to time by Chief Justice.

(iii)[ Honorarium. [Substituted vide Notification No. 1/S.R.O./2012 dated 9.8.2012.] - Rs. 3000/-] fixed will be payable per month.

(iv)Place and Seat of Assistant Editor. - The seat of the Editor will be at principal seat of Rajasthan High Court, Jodhpur.

38. [ Miscellaneous [Inserted vide Notification No. Estt./2014/94 dated 10.3.2014.] - The term "Recognized Merit" expressed in Rule 22 of Rajasthan High Court Staff Service Rules, 2002, shall be reckoned on the basis of educational & technical qualifications, long period of experience in particular field/service, capacity to bear special responsibilities, clean service record besides merit required for general promotions.]

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