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State of Rajasthan - Act

The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955

RAJASTHAN
India

The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955

Rule THE-RAJASTHAN-SUBORDINATE-CO-OPERATIVE-SERVICE-CLASS-I-RULES-1955 of 1955

Published on 18 February 1956
Commenced on 18 February 1956
[This is the version of this document from 18 February 1956.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955Published vide Notification No. F. 10(2) Apptts(A)/55 dated 14th September. 1955, published in the Rajasthan Rajpatra, Part 4-C, dated 18th February, 1956In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, His Highness, the Rajpramukh of Rajasthan makes the following rules, regulating recruitment to posts in, and conditions of service of persons appointed to the Rajasthan Subordinate Co-operative Service (Class I).

Part I – General

1. Short title and commencement.

- These Rules may be called the Rajasthan Subordinate Co-operative Service (Class I) Rules, 1955 and shall come into force at once.

2. Supersession of existing rules and orders.

- All existing rules and orders in relation to matters covered by these Rules are hereby superseded, but any action taken by or in pursuance of such existing rules and orders shall be deemed to have been taken under these Rules.

3. Status of the Service.

- The Rajasthan Subordinate Co-operative Service (Class I) is a Subordinate Service.

4. Definitions.

- In these Rules unless there is anything repugnant in the subject or context-

(a)"Commission" means the Rajasthan Public Service Commission;

(b)"Direct recruitment" means recruitment by the method prescribed by rule 7(i);

(bb)"Equivalent post" means post involving duties of a similar nature to that of a post in the Service and carrying identical time scale of pay.

(c)"Government and State" mean respectively, the Government of Rajasthan and the State of Rajasthan;

(d)"Member of the Service" means a person appointed substantively to a post in the Service under the provisions of these Rules or the rules or orders superseded by rule 2;

(e)"Registrar" means the Registrar, Co-operative Societies, Rajasthan;

(f)"Schedule" means a schedule to these Rules;

(g)"Service" means the Rajasthan Subordinate Co-operative Service (Class I);

(h)"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 probationer followed by confirmation on the completion of the 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 provisions of any Rules promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment.

(i)[ "Service" or "Experience" wherever prescribed in these Rules as a condition for promotion from one service to another or within the Service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with Rules promulgated under proviso to Article 309 of the Constitution of India; and [Substituted by No. F. 6 (2) DOP/A-II/71, dated 29-8-1982.]

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 computing experience or service required for promotion.]

(j)[ "Year" means the financial year.] [Added by No. F. 7(2)DOP/A-II/81 dated 21-12-1981 [1-4-81]]

5. Interpretation.

- Unless the context otherwise requires the Rajasthan General Clauses Act (Rajasthan Act VIII of 1955) shall apply as it applies for the interpretation of a Rajasthan Act.

Part II – Cadre

6. Composition and strength of the Service.

(1)The posts included in the Service shall be as specified below:

(i) Inspector Grade -I	(Executive)
(ii) Inspector Grade -II	(Executive)
(iii) Inspector Grade-I	(Audit)
(iv) Inspector Grade II	(Audit)
(v) Publicity Officer
(vi) Asstt. Publicity Officer.

(2)The strength of posts in each grade/category shall be such as may be determined by the Government from time to time:Provided that the Government may:

(a)create any post, permanent or temporary from time to time, as may be found necessary;

(b)leave unfilled or hold in abeyance or abolish any post, permanent or temporary from time to time without thereby entitling any person to any compensation:

Provided further that on the promotion of a member of Service from Grade III to Grade II or on his ceasing to be a member of the Service, the posts held by him in Grade III shall automatically be transferred from that Grade to Grade II.

Part III – Recruitment

7. Sources of recruitment.

- Recruitment to the Service shall be made to the posts of Inspectors Grade II-(i)by a competitive examination:(ii)by promotion from the Rajasthan Subordinate Co-operative Service (Class II):(iii)by transfer of persons holding substantively an equivalent post when such a post is abolished;(iv)Recruitment to the post of Asstt. Publicity Officer shall be made by the Registrar in accordance with rule 28(A).Provided:-

(1)that till the 1st day of April, 1959, Government may with the concurrence of the Public Service Commission, dispense with the requirement of Competitive Examination and request the Public Service Commission to select candidates by means of interview only or from among the candidates who are declared successful at the Naib Tehsildars Examination held by the Commission under the Rajasthan Tehsildar Service Rules but are surplus to the requirements of the Revenue Department.

(2)that the candidates recruited in accordance with proviso (1) shall be deemed to have been appointed by direct recruitment for purposes of all other rules.

(3)[ that the person who have continuously held the posts of Inspectors Gr. II in an ad hoc or urgent temporary basis for a period of not less than 5 years as on 1.1.1985 and still holding the post on the date of publication of the amendment in the Rajasthan Gazette shall be screened by a Committee consisting of the Registrar, the Dy. Secretary to the Govt. Co-operative Department, the Dy. Secretary to the Govt., Department of Personnel, and the Deputy Registrar (Adm.) for adjudging their suitability for the post held by them and be appointed to the said posts on regular basis in the Service, if they possess the qualification prescribed in the rules for direct recruitment. The inter se seniority of these persons shall be determined by the Screening Committee on the basis of length of Service and the seniority of the Inspectors so screened will be assigned below the persons appointed to the post of Co-operative Inspector, Gr. II by direct recruitment through the Commission in the year, 1988.] [Added by No. F. 2(9)DOP/A-II/79, dated 22.7.1991.]

7A.

(1)Notwithstanding anything contained in Rule 7, regarding method of recruitment/source of recruitment, 12-1/2% of the posts to be filled in by direct recruitment to the post of Inspector Grade II/(Audit/Executive) shall be reserved for being filled in from amongst the Ministerial staff holding a post in the cadre substantively of the department concerned, subject to their being found otherwise eligible for such recruitment under the relevant rules.

(2)The said reservation shall be carried forward only to the next succeeding year.

7B.

Notwithstanding anything contained in the recruitment, appointment, promotion, seniority and confirmation etc. of a person who joins the Army/Air Force/Navy during an Emergency shall be regulated by such orders and instructions as may be issued by the Government from time to time provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.

8. Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes.

(1)Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment and by promotion.

(2)The vacancies so reserved for promotion shall be filled in by [Seniority-cum-merit and merit] [Substituted for the words 'Merit cum seniority' by No. F.7(4) DOP/A-II/73, dated 29.1.1981.].

(3)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for Direct Recruitment by the Commission, for posts falling in its purview, and by the Appointing Authority in other cases, and the Departmental Promotion Committee or the Appointing Authority, as the case may be, in the case of promotees, irrespective of their relative rank as compared with other candidates.

(4)Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years in total and thereafter such reservation would lapse:Provided that there shall be no carry forward of the vacancies in posts or class/category/group of posts in any cadre of Service to which promotions are made on the bias of merit alone, under these Rules.

8A. [ Reservation of vacancies for Other Backward Classes. [Added by No. F. 7(2)DOP/A-II/93 dated 24-5-1994 [28-9-93]]

- Reservation of vacancies for Other Backward Classes shall be in accordance with the orders of the Govt, for such reservation in force at the time of direct 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 shall be filled in accordance with the normal procedure.]

9. [ Determination of vacancies. [Substituted by No. F. 7(2)DOP/A-II/81 dated 21-12-1981 [1-4-81]]

(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 rule or Schedule, 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, the apportionment of vacancies, determined under clause (a) above, to each such method shall be done maintaining the prescribed proportion for the over all 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, yearwise 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.]

10. Nationality.

- A candidate for appointment to the Service must be:-

(a)a citizen of India, or

(b)a subject of Nepal, or

(c)a subject of Bhutan, or

(d)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or

(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, East African Countries of Kenya, Uganda, the United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India:

Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or other recruiting authority and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government.

10A. [Condition of eligibility of persons migrated from other Countries to India] [Added by No. F. 2(4)DOP/A-II/79, dated 22.11.1984.].

- Notwithstanding anything contained in these Rules, provisions regarding eligibility for recruitment to the Service with regard to Nationality, age-limit and fee or other concessions to a person who may migrate from other countries to India with the intention of permanently settling in India shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.

11. Age.

- A candidate for direct recruitment must have attained the age of 20 years and must not have attained the age of [33 years] [Substituted for '33 years' by No. F. 7(2)DOP/A-II/84 dated 20-3-1990.] on the first day of January next following the date of application:Provided:-

(1)that if a candidate would have been entitled in respect of hi.s age to appear at the examination in any year in which no such examination was held, he shall be deemed to be entitled in respect of his age to appear at the next following examination;

(2)that in respect of the first examination to be held under the provisions of these Rules, the upper age limit shall be 28 years except in the case of a person employed in connection with the affairs of the State of Rajasthan, who held in a substantive capacity, a permanent post in one of the Covenanting States or had a lien on such a post or would have held a lien, if it had not been suspended for whom the upper age limit shall be 33 years; and

(3)that in all of the above cases, the upper age limit for a candidate of Scheduled Caste or of a Scheduled Tribe shall be deemed to have been raised further by 5 years;

(4)that the upper age limit for jagirdars including Jagirdars' sons who did not have any sub-Jagir for their subsistence shall be 40 years;

(5)provided that the upper age-limit for the reservists, namely the Defence Service Personnel transferred to the reserve, shall be 50 years;Note.- (1) This relaxation will remain in force for a period ending 1st January, 1962.

(2)In the case of women candidates the upper age limit shall be raised by ten years.

(6). that the upper age limit for the political sufferers shall be 40 years till the 31st December, 1964;Explanation.- The expression "political sufferer" for the purpose of this rule shall have the meaning assigned to it under clause (iii) of rule 2 of the Rajasthan Political Sufferers Aid Rules, 1959.

(7)that the upper age limit mentioned above shall be relaxable by a period equal to the Service rendered in the N.C.C. in the case of cadet Instructors and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit;

(8)Provided that the upper age-limit in the case of Ministerial and Class IV Employees of the Department for category of posts reserved for them under these Rules shall be 40 years;

(9)that for recruitment to the post not within the purview of the Commission, the upper age-limit for persons who were retrenched from the State Government Service for want of a vacancy or due to abolition of post shall be 35 years if they were within the age- limit prescribed under these Rules, when they were initially appointed to the post from' which they were first retrenched provided that normal prescribed channels of recruitment relating to qualifications, character, medical fitness etc. are fulfilled and they were not retrenched on account of complaint or delinquency and they produce a certificate of having rendered good services from the last Appointing Authority;

(10)that the upper age-limit mentioned above shall be relaxed upto 45 years for the persons repatriated from Burma and Ceylon on or after 1-3-1963 and East African Countries of Kenya, Tanganyika, Uganda and Zanzibar with a further relaxation upto 5 years in the case of persons belonging to the Scheduled Castes or the Scheduled Tribes;

(11)that there shall be no age-limit in the case of persons repatriated from East African countries of Kenya, Tanganyika, Uganda and Zanzibar;

(12)notwithstanding anything contained contrary in these Rules, in the case of persons serving in connection with the affairs of the State in substantive capacity, the upper age limit shall be 40 years for direct recruitment to posts filled in by competitive examinations or in case of posts filled in through the Commission by interview. This relaxation shall not apply to urgent temporary appointments;

(13)that the upper age-limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on a substantive basis on any post before his conviction and was eligible for appointment under the Rules;

(14)that in the case of other ex-prisoner the upper age-limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him provided he was not overage before his conviction and was eligible for appointment under the Rules;

(15)that the Released Emergency Commissioned Officers and Short Service Commissioned Officers after release from the Army shall be deemed to be within the age-limit even though they have crossed the age-limit when they appear before the Commission had they been eligible as such at the time of their joining the Commission in the Army;

(16)that there shall be no age-limit in case of persons repatriated from Pakistan during the 1971 Indo-Pak-War.

(17)[ that there shall be no age limit in the case of widows and divorcee women. [Added by No. F. 7(2)DOP/A-II/84, dated 18.12.1987.]Explanation.- That in the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorcee she will have to furnish the proof of divorcee.]

12. Academic qualifications.

(1)A candidate for direct recruitment to the Service excluding the posts of Asstt. Publicity Officer & Publicity Officer must hold a degree in Arts, Science, Agriculture or Commerce of the Rajasthan University or of a University recognised by the Government in consultation with the Commission for the purpose or possess Hindi or Sanskrit qualifications recognised by the Government, in consultation with the Commission as equivalent to the aforesaid degree.Note.- Government have decided to recognise the Diploma in Rural Service awarded by the National Council of Rural Higher Education, as equivalent to the first degree of a recognised University for purposes of appointment to Services and posts under the Government for a period of five years only, in the first instance with effect from 2nd June, 1959.

(2)A candidate for direct recruitment to the post of Asstt. Publicity Officer must hold a Degree in Arts with Hindi Literature in 2nd Division from a University established by law in India or Hindi or Sanskrit qualification recognised by the Government as equivalent thereto and must have either at least 5 year's experience in journalism in a newspaper office of repute or in a Public Relation Department of any State Government or Central Government.ORDiploma in Journalism/Cooperation, Preference will be given to person having post-graduate degree in Hindi or English or Diploma in Co-operation.

13. Character.

- The character of a candidate for direct recruitment 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 or College in which he was 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 his College or University and not related to him.Note 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 the 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 should not be discriminated against on grounds of the previous conviction for purposes of employment in the Service.

Those who are convicted of offences not involving moral turpitude shall 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. Those convicted of offences involving moral turpitude 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 an After-Care Home.

14. Physical fitness.

- A candidate for direct recruitment to the Service, must be in good mental or bodily health and free form any mental or physical defect likely to interfere with the efficient performance of his duties as a member of Service and if selected must produce a certificate to that effect from a Medical Authority notified by the Government for the purpose. The Appointing Authority may dispense with production of such certificate in the case of 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.

14A. Employment of irregular or improper means.

- A candidate who is or has been declared by the Commission/Appointing Authority guilty of impersonation or of submitting fabricated documents 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 resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview, shall, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period:

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

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

15. Qualifying Service etc. for promotion to the Service.

(1)No person shall be recruited to the Service, including the post of Asstt. Publicity Officer and Publicity Officer, by promotion unless he has been serving in the Rajasthan Subordinate Co- operative Service (Class II) for at least 5 years on the last day of January of the year in which the selection is made and has successfully completed the course of training prescribed for Asstt. Inspectors.Explanation.- Service on a corresponding post in the Co-operative Department of an erst-while State of Rajasthan shall count as service in the Rajasthan Subordinate Co-operative Service Class II.

(2)No person shall be appointed to the post of Publicity Officer by promotion unless he has 5 year's experience as Asstt. Publicity Officer.

16. Canvassing.

- No recommendation for recruitment either written or oral other than that required under the rules, shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by other means may disqualify him for recruitment.

Part IV – Procedure for Direct Recruitment

17. Frequency of examinations.

- A competitive examination for recruitment to the Service excluding the post of Asstt. Publicity Officer and Publicity Officer shall be held every year unless Government, in consultation with the Commission, decide not to hold the examination in any particular year.

18. Authority for conducting the examination and Syllabus.

(1)The examination shall be conducted by the Commission in accordance with the syllabus prescribed in Schedule II:Provided that the syllabus may be revised by Government from time to time as it may deem fit in consultation with the Commission.

(2)Subject to the provisions of sub-rule (1) the Commission may in consultation with Government, hold a combined examination for direct recruitment to the Service excluding the post of Asstt. Publicity Officer and Publicity Officer and to any other service or services.

19. Inviting of applications.

(1)On a requisition for direct recruitment to the Service having excluding the post of Assistant Publicity Officer and Publicity Officer been made by the Registrar to the Commission, the Commission shall call for applications for permission to sit at the examination by publishing a notice to that effect in the Rajasthan Gazette or in such other manner as they may deem fit:Provided that while selecting candidates for the vacancies so advertised, the Commission may, (i) if intimation of additional requirement is sent to the Commission before the selection and (ii) if suitable persons are available, keep on their reserve list more candidates whose number shall not exceed 50% of the advertised vacancies.The names of such candidates may, on requisition, be recommended in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded to the Appointing Authority.

(2)Subject to the provisions of these Rules, the Commission may issue, alongwith the notice or in such other manner as they may deem fit, such instructions for the guidance of the candidates as they may deem necessary, giving information among other on the following details:-

(i)Number of vacancies to be filled by direct recruitment, indicating the number of vacancies reserved for candidates of Scheduled Castes and Scheduled Tribes;

(ii)Date of submission of applications for permission and method of submission:

(iii)Qualifications required of candidates and the method by which these qualifications shall be established;

(iv)Date and place of examination;

(v)Syllabus of the examination.

20. Form of application.

- The application shall be made in the form approved by the Commission or the Appointing Authority as the case may be, and obtainable from the Secretary to the Commission or from the office of the Appointing Authority, as the case may be, on payment of such fee as the Commission or the Appointing Authority may, from time to time, fix:Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African Countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted for payment of cost of Application form prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee.

21. Admission to the examination.

(1)No candidate shall be admitted to the examination unless he holds a certificate of admission granted by the Commission. Before granting such certificate the Commission shall satisfy themselves in each case that the application has been made strictly in accordance with the provisions of these Rules:Provided that the Commission may at their discretion allow a bonafied mistake made in the filling of the prescribed form of presentation of the application to be furnished in good time before the commencement of the examination.

(2)The decision of the Commission as to the eligibility or otherwise of a candidate for admission to the examination shall be final.

22. Examination fee.

(1)A candidate for direct recruitment to a post in the Service must pay to the Commission such fee as are fixed by them.Annexure

		For Competitive Examinations	For I Interviews
1.	State Services	Rs. 50.00	Rs. 20.00
2.	Subordinate Services carrying Pay Scale not lower than Rs.110- 225.	Rs. 30.00	Rs. 10.00
3.	Ministerial Services carrying Pay Scale, lower than Rs.110-225	Rs. 20.00	Rs. 05.00

In the case of candidates belonging to Scheduled Castes/ Scheduled Tribes, the fee shall be one-fourth in all cases. Form of application shall be obtainable from the Commission free of charge:Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of Application fee or "Examination fee" as the case may be, as prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee.

(2)In case, the examination is being held under Rule 18(2), a candidate wishing to be considered for any service or services besides the Service shall pay to the Commission such additional fee or fees as the Commission may require, after consultation with Government, instead of paying the full examination fee in respect of each such service separately.

(3)No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination by the Commission. In the latter case a deduction of Rs. 5/- shall be made before the refund is paid.

23. Personality and Viva Voce Examinations.

- After the marks obtained by the candidates in the written test have been received, the Commission shall call for interview such of them as have obtained an aggregate of 45% or over of the total marks for the written test with a minimum of 33 1 /2% marks in each subject and shall award marks to each candidate, interviewed by them. In interviewing the candidates besides awarding marks in respect of character, personality, address and physique, marks shall also be awarded for the candidates' proficiency in the Rajasthani dialects and his knowledge of Rajasthani Social Customs. The marks so awarded shall be added to the marks obtained in the written test by such candidate, respectively.

24. Recommendations of the Commission.

- The Commission shall prepare a list of the candidates recommended by them for direct recruitment in order of their proficiency as disclosed by their aggregate marks. If two or more of such candidates obtain equal marks in the aggregate, the Commission shall arrange them in order to merit on the basis of their general suitability for the service.The Commission may award grace marks upto one in any one or more of the compulsory papers and upto 3 in the aggregate to enable a candidate to qualify at the Examination who might otherwise have not qualified in the said examination:Provided that the Commission shall not recommend any candidate who has failed to obtain a minimum of 50% marks in the aggregate:Provided that for the posts which are to be filled through Combined Competitive Examination under the Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examinations) Rules, 1962, the Commission may, on requisition, recommend, in the order of merit, further names in addition to the advertised vacancies against additional vacancies intimated to them by the Government or the Appointing Authority, as the case may be, before the final result of the Combined Competititve Examination is declared by the Commission.

24A. Disqualification for appointment.

(1)No male candidate who has more than one wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.

(2)No female candidate who is married to a person having already a wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

(3)Deleted.

(4)No married candidate shall be eligible for appointment to the Service if he/she had at the time of his/her marriage accepted any dowry;Explanation.- For the purpose of this rule, 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).

25. Selection by Registrar.

- Subject to the provision of rule 8 [and 8A] [Inserted by No. F. 7(2)DOP/A-II/93 dated 24-5-1994 [28-9-93]], the Registrar shall select the candidates who stand highest in order of merit in the list prepared by the Commission under rule 24 provided that he is satisfied, after such enquiry as may be considered necessary that such candidates are suitable in all respects for appointment to the Service.

25A. Procedure for Direct recruitment to the post of Asstt. Publicity Officer.

(1)Application for direct recruitment to the post of Asstt. Publicity Officer shall be invited by the Registrar by advertising the vacancies, in the Official Gazette, or in such other manner, as he thinks fit.

(2)The application shall be made in the form approved by the Registrar and obtainable from the office of the Registrar on payment of such fee as the Registrar, may from time to time, fix.

(3)The Registrar shall scrutinize the applications received by him and require the candidates, whom he finds eligible for appointment under these Rules, to appear before the Committee for interview and for test in such manner as the Committee may deem fit:Provided that the decision of the Registrar regarding the eligibility or otherwise of a candidate shall be final.

(4)The Committee shall prepare a list of the candidates equal to twice the number of posts advertised, whom it considers suitable for appointment and arrange them in order of merit:Provided that the Committee may, to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list and may on requisition, recommend the names of such candidates in the order of merit to the Registrar within six months from the date on which the original list is forwarded by the Committee to the Registrar.

(5)Subject to the provisions of rules, the Registrar shall select the candidates who stand highest in order of merit in the list prepared by the Committee under sub-rule (4) of rule 25(A):Provided that the inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that such candidate is suitable in all other respects for appointment to the post concerned.

Part V – Procedure for Recruitment by Promotion

26. Criterion for selection.

(1)For purposes of recruitment by promotion to the Service, a selection strictly on Seniority-cum- merit shall be made from among all the members of the Rajasthan Subordinate Co-operative Service (Class II) eligible for such promotion under the provision of these Rules on the first day of the month of April of year of selection.

(2)Deleted.Explanation.- in case direct recruitment to a post has been made earlier than regular selection for promotion in a particular year, such of the persons, who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

26A.

No officer shall be considered for promotion unless he is substantively appointed and confirmed on the next lower post. If no officer substantive in next lower post is eligible for promotion, officers who have been appointed on such post on officiating basis after selection in accordance with one of the methods of recruitment or under any Service Rules promulgated under proviso to Article 309 of the Constitution of India may be considered for promotion on officiating basis only in the order of seniority in which they would have been had they been substantive on the said lower post.

27. Procedure for selection.

(1)Wherever it is decided that a number of vacancies of Inspectors Gr. II are to be filled by promotion, the Registrar shall on the basis of recommendations received from time to time, from the officers subordinate to him or otherwise on the basis of annual confidential report and other service records prepare a list of suitable candidates for promotion to the class of posts concerned in order of seniority. The number of candidates included in the list shall be, subject to the availability of suitable candidates, twice the number of vacancies likely to be filled by promotion.

(2)The list prepared under sub-rule (1), shall be forwarded by the Registrar to the Commission together with the confidential rolls and other service records of the candidates included in the list as also of persons superseded if any, and the Commission shall be requested to advise on their suitability for promotion. The Commission shall consider the cases of the persons included in the list in the order, in which they have been placed and shall, subject to their suitability, approve as many of them as the number of vacancies likely to be filled by promotion.

(3)The names of candidates approved by the Commission shall be communicated to the Registrar, who shall arrange them in order of their seniority as members of the Rajasthan Subordinate Co- operative Service (Class II) and shall make appointments in the same order.

27A. Revised Criteria, Eligibility and Procedure for promotion to Junior, Senior and other posts encadred in the Service.

(1)As soon as the Appointing Authority determines the number of vacancies under rule regarding determination of vacancies of these Rules and decides that a certain number of posts are required to be filled in by promotion, it shall, subject to provisions of sub- rule (9), prepare a correct and complete list of the senior most persons who are eligible and qualified under these Rules for promotion on the basis of seniority-cum-merit or on the basis of merit to the class of posts concerned.

(2)[ The persons mentioned in the relevant rule shall be eligible for promotion to higher post to the extent indicated in the relevant rule, subject to their possessing minimum qualification and experience on the first day of the April of the year of selection as specified in the relevant rule.] [Substituted by No. F. 2(17)DOP/A-II/81-II, dated 1-8-1981.]

(3)No person shall be considered for first promotion in the Service unless he is substantively appointed and confirmed on the lowest post in the Service. After first promotion in the Service, for subsequent promotions to higher posts in the Service, a person shall be eligible if he has been appointed to such post from which promotion is to be made after selection in accordance with one of the methods of recruitment under any Service Rules promulgated under proviso to Article 309 of the Constitution of India:Provided that for first promotion in the Service if number of persons substantively appointed and confirmed on the lowest post, equal to the number of vacancies, are not available then persons who have been appointed to the lowest post in the Service after selection in accordance with one of the methods of recruitment prescribed under these Rules, shall also be eligible if they fulfil other conditions of eligibility.Explanation.- In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year, such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

(4)Selection for promotion in the regular line of promotion from the post/posts not included in Service to the lowest post or category of post in the Service shall be made strictly on the basis of merit and on the basis of seniority-cum-merit in the proportion of 50:50:Provided that if the Committee is satisfied that suitable persons are not available for selection by promotion strictly on the basis of merit in a particular year, selection by promotion on the basis of seniority-cum-merit may be made in the same manner as specified in these Rules.

(5)Subject to the provisions of sub-rule (7). selection for promotion from the lowest post or category of post in the State Service to the next higher post or category of post in the State Service and for all posts in the Subordinate Service and in the Ministerial Services shall be made strictly on the basis of seniority-cum-merit from amongst the persons who have passed the qualifying examination, if any, prescribed under these Rules, and have put in at least five years' service, unless a different period is prescribed elsewhere in these Rules, on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made:Provided that in the event of non-availability of the persons with the requisite period of Service of five years, the Committee may consider the persons having less than the prescribed period of service, if they fulfill the qualifications and other conditions for promotion prescribed elsewhere in these Rules, and are found otherwise suitable for promotion on the basis of seniority-cum- merit.

(6)Selection for promotion to all other higher posts or higher categories of posts in the State Service shall be made on the basis of merit and on the basis of seniority-cum-merit in the proportion of 50:50:Provided that if the Committee is satisfied that suitable persons are not available for selection by promotion strictly on the basis of merit in a particular year, selection by promotion on the basis of seniority-cum-merit may be made in the same manner as specified in these Rules.

(7)Selection for promotion to the highest posts or highest categories of posts in the State Service shall always be made on the basis of merit alone.

(8)[ Deleted.] [Deleted by No. F. 7(6)DOP/A-I1/75. dated 15-7-1992.]Explanation.- If any doubt arises about the categorisation of the post as the lowest, next higher or highest post in the Service, the matter shall be referred to the Government in the Department of Personnel and Administrative Reforms whose decision thereon shall be final.

(9)[ The Zone of consideration of persons eligible for promotion shall be as under:-

(i) Number of Vacancies	Number of eligible persons to be considered.
(a) for onevacancy	Five eligible persons
(b) for twovacancies	Eight eligible persons
(c) forthree vacancies	Ten eligible persons
(d) for fouror more vacancies.	Three times the number of vacancies.

(ii)Where the number of eligible persons for promotion to higher post is less than the number specified above, all the persons so eligible shall be considered.

(iii)Where adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to five times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be (and not any other) coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.

(iv)For the highest post in a State Service:-

(a)if promotion is from one category of post, eligible persons upto five in number shall be considered for promotion:

(b)if promotion is from categories of the post in the same pay scale, eligible persons up to two in number from each category of posts in the same pay scale shall be considered for promotion:

(c)If promotion is from different categories of posts carrying different pay scales, eligible persons in the higher pay scales shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit in the higher pay scale then only the eligible persons of other categories of posts in lower pay scales shall be considered for promotion and so on and so forth. The zone of consideration for eligibility in this case shall be limited to five senior most eligible persons in all].

(10)Except as otherwise expressly provided in this rule, the conditions of eligibility for promotion, constitution of the Committee and procedure for selection shall be the same as prescribed elsewhere in these Rules.

(11)[ (a) The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of posts concerned under these Rules and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these Rules, equal to the number of vacancies determined under rule relating to "Determination of vacancies" of these Rules. The list so prepared on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, shall be arranged in the order of seniority on the category of posts from which selection is made.

(b)The Committee shall also prepare a separate list on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in the rules, containing names of persons equal to the number of persons selected in the list prepared under (a) above to fill temporary or permanent vacancies, which may occur subsequently. The list so prepared on the basis of seniority-cum-merit and/or on the basis of merit shall be arranged in the order of the seniority in the category of posts from which selection shall be made. Such a list shall be reviewed and revised by the Departmental Promotion Committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the next year or till the Departmental Promotion Committee meets, whichever is earlier.

(c)such lists shall be sent to the Appointing Authority together with Annual Confidential Reports/Annual Performance Appraisal Reports and other Service Records of all the candidates included in the lists as also of those not selected, if any.]

Explanation.- For the purpose of selection on the basis of merit, the list of officers graded as "Outstanding" and "Very Good" shall be classified in the First category in the order of seniority, the officers graded as "Good" shall be classified in the Second category in the order of seniority and the officers graded as "Average" and "Not Selected" shall be classified in the Third category. The officers graded and classified in the second category list shall be placed below the officers graded and classified in the first category list and such officers shall be appointed from this category only if the officers graded and classified in the first category list is exhausted otherwise they shall not be appointed to the Service by promotion. The officers graded and classified in the third category list shall be considered for appointment by promotion.[(11-A) If in any subsequent year, after promulgation of these Rules, vacancies relating to any earlier year are determined under sub-rule (2) of rule relating to determination of vacancies which were required to be filled by promotion, the Departmental Promotion Committee shall consider the cases of all such Permanent vacancies, which may occur subsequently. The list so prepared on the basis of seniority-cum-merit and/or on the basis of merit shall be arranged in the order of the seniority in the category of posts from which selection shall be made. Such a list shall be reviewed and revised by the Departmental Promotion Committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the next year or till the Departmental Promotion Committee meets, whichever is earlier.] [Substituted by No. F. 5(3)DOP/A-II/77 dated 18-8-1982.][(11-B) The Government or the Appointing Authority may order for the review of the proceedings of the D.P.C. held earlier on account of some mistake or error apparent on the face of record, or on account of factual error substantially affecting the decision of the D.P.C. or for any other sufficient reasons e.g. change in seniority, wrong determination of vacancies, judgment/direction of any Court or Tribunal, or where adverse entries in the confidential reports of an individual are expunged or toned down or a punishment inflicted on him is set aside or reduced. The concurrence of the Department of Personnel and the Commission (where Commission is associated) shall always be obtained before holding the meeting of the review D.P.C.] [Added by No. F. 7(1)DOP/A-II/86 dated 14-6-1988.]

(12)Where consultation with the Commission is necessary, the list prepared by the Committee shall be forwarded to the Commission by the Appointing Authority alongwith the Personal Files and Annual Confidential Rolls of all the persons whose names have been considered by the Committee.

(13)The Commission shall consider the lists prepared by the Committee alongwith other relevant documents received from the Appointing Authority and, unless any change is considered necessary, shall approve the lists. In case the Commission consider it necessary to make any change in the lists received from the Appointing Authority, it shall inform the Appointing Authority of the changes proposed by it. After taking into account the comments of the Commission, if any, the Appointing Authority may approve the lists finally with such modifications, as may in its opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the lists approved by the Commission shall be disturbed only with the approval of the Government.

(14)Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the preceding sub- rule (13) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised, as the case may be.

(15)The Government may issue instructions for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceeding is under progress, at the time promotions are considered to a post to which they are eligible or would have been eligible but for such suspension or pendency of such enquiry or proceedings.

(16)The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any provision of these Rules.

27AA. [ Restriction on promotion of persons foregoing promotions. [Added by No. F. 15(16)DOP/A-II/80 dated 30-11-1981.]

- 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 on the recommendations of the Departmental Promotion Committee, forgoes 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, on the recommendations of the Departmental Promotion Committee).] [Substituted by No. F. 7(2)DOP/A-II/81 dated 19-2-1982 [1-4-1981]]

27B. [ [Added by No. F. 7(2)DOP/A-II/80 dated 30-8-1983.]

Notwithstanding anything contained in these Rules, a person belonging to the Scheduled Caste or the Scheduled Tribe promoted to higher post in the Service may be posted by the Appointing Authority in a District or Zone or Range or Division, other than his Home District or Zone or Range or Division:Provided that:-

(i)for purpose of promotion to higher post, for the persons belonging to Scheduled Caste/Scheduled Tribe, subject to provisions contained in rule relating to "Seniority" the inter se seniority on lower post shall be determined at State level;

(ii)in case a person belonging to Scheduled Caste/Scheduled Tribe is promoted on higher post and posted by the Appointing Authority against a vacancy available in District or Zone or Range or Division, other than a Home District or Zone or Range or Division, he shall be eligible for transfer to his Home District, Zone or Range or Division, in which he has been posted on promotion to higher post;

(iii)in case a person belonging to Scheduled Caste/Scheduled Tribe, does not want his promotion in another District or Zone or Range or Division, in that event a chance shall be extended for promotion to higher post by the Appointing Authority to the next junior persons;

(iv)in case if in a District or Zone or Range or Division, the persons belonging to the Scheduled Castes/Scheduled Tribes, are not available for promotion to higher post against reserved vacancies, in that event such reserved vacancies shall be filled in from amongst the persons belonging to the Scheduled Castes or the Scheduled Tribes, available in another District or Zone or Range or Division.]

Part VI – Appointment, Probation and Confirmation

28. Appointments to the Service.

- Appointments to the Service, as Inspectors Gr. II shall be made by the Registrar, on occurrence of substantive vacancies, by selection of candidates in the manner prescribed in rule 25 from the list prepared by the Commission under rule 24 or by promotion of candidates from the list prepared under rule 27(3) and appointment of Asstt. Publicity Officer shall be made by the Registrar on the occurrence of substantive vacancies by selection of candidates in the manner prescribed under rule 25 from the list prepared under rule 25A (4):Provided that the following cyclic order shall be followed in making appointments-

(a)First appointment by direct recruitment.

(b)The next two by promotion.

(c)The next one by direct recruitment.

(d)The next one by promotion.

(e)The cycle to be repeated.

29. [ Substantive appointments to Senior posts. [Substituted by No. F. 2(17)DOP/A-II/81-II, dated 1-8-1981.]

(1)Subject to the directions of the Government, if any, substantive appointments to the posts of Inspectors Grade I, shall be made by the Registrar, on the basis of seniority-cum-merit in accordance with rule 27-A:-

(i)by promotion of Inspectors Grade II;

(ii)by promotion of Village Level Workers (Selection Grade):

Provided that the number of posts of Inspectors Grade I to be filled by promotion of Village Level Workers (Selection Grade) at any time shall not exceed 10% of the posts of Co-operative Extension Officers.

(2)The Registrar may likewise promote members of the Service from Gr. Ill to Gr. II, from time to time.] [Substituted by No. F. 7(1)DOP/A-II/81 dated 6-7-1983.]

29A.

Notwithstanding anything contained in rule 29, the Released Emergency Commissioned Officers or Short Service Commissioned Officers who have been appointed to the Service in accordance with the Rajasthan Civil Service (Recruitment of Released Emergency Commissioned Officers and Short Service Commissioned Officers) Rules, 1968 and who have not put in the requisite period of service or experience as required in these Rules for appointment by promotion to higher posts shall be considered for promotion for such higher posts if:-

(i)they have successfully completed the period of probation; and

(ii)the total service reckoned from the deemed date of their appointment is not less than the period of Service required for promotion to higher posts.

Note.- "Deemed date of appointment" in relation to a Released Emergency Commissioned Officer or a Short Service Commissioned Officer shall be the date of his appointment in the army as an Emergency Commissioned Officer or a Short Service Commissioned Officer.

30. Urgent Temporary Appointment.

(1)A vacancy in the Service which cannot be filled in immediately either by direct recruitment or by promotion under the rules may be filled in by the Government or by the Authority competent to make appointments as the case may be, by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the Service, where such direct recruitment has been provided under the provisions of these Rules:Provided that such an appointment will not be continued beyond a period of one year without referring the case to the Commission for concurrence, where such concurrence is necessary, and shall be terminated immediately on its refusal to concur:Provided further that in respect of a Service or a post in a Service for which both the methods of recruitment have been prescribed, the Government or the Authority competent to make appointments, as the case may be, shall not fill the temporary vacancy by appointing a person eligible for direct recruitment unless no suitable person eligible for promotion is available.

(2)In the event of non-availability of suitable persons, fulfilling the requirements of eligibility for promotion. Government may, notwithstanding the condition of eligibility for promotion required under sub-rule (1) above, lay down general instructions for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointments shall however, be subject to concurrence of the Commission as required under the said sub-rule.

31. Seniority.

- Seniority of persons appointed to the lowest post of the Service or lowest categories of posts in each of the Groups/Sections of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other higher categories of posts in each of the Groups/Sections in the Service, as the case may be, shall be determined from the date of their regular selection to such posts:Provided-

(i)that the seniority inter se of members of the Service appointed before the commencement of these Rules shall be such as has already been determined or may after the commencement of these Rules be determined, amended or modified, by the Registrar in accordance with Rules or Orders already in force or ad hoc, subject to the direction of Government, if any.

(ii)that the persons selected and appointed as a result of selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection.

Seniority inter se of persons selected on the basis of seniority- cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.

(iii)that if two, or more persons are appointed by promotion to posts in Grade II under the same order or orders of the same date, their seniority inter se shall be the same as in Gr. Ill or in the Rajasthan Subordinate Co-operative Service (Class II), as the case may be, subject to the condition that on the course of the same year the person promoted from Grade III shall rank senior to a person promoted from the Rajasthan Subordinate Co-operative Service Class II.

(iv)that the seniority inter se of persons appointed to posts in Gr. II on the result of the one and the same examination, except those who do not join service when vacancy is offered to them, shall follow the order in which they have been placed in the list prepared by the Commission under Rule 24.

(v)that the seniority inter se of persons appointed by transfer from an equivalent post shall be determined with reference to the date of substantive appointment to the equivalent post.

(vi)[ that the seniority inter se of Inspector Grade I, shall be determined by the date of their regular appointment on the post of Inspector Grade II.] [Added by No. F. 2(18)DOP/A-II/81, dated 5-9-1981.]

32. Period of Probation.

(1)All persons appointed to 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 Service by promotion/special selection against a 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 "special selection" 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 Departmental Examination and to undergo such training as the Government may, 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 Government service. The condition of passing the Departmental Examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.

32A. [ Confirmation in certain cases. [Substituted by No. F. 2(4)DOP/A-II/79, dated 22.11.1984.]

(1)Notwithstanding anything to the contrary contained in the preceding rule, a person appointed to a post in the Service temporarily or on officiating basis who, after regular recruitment by any one of the methods of recruitment prescribed under these Rules, has not been confirmed, within a period of six months on completion of a period of two years' service in case he is appointed by direct recruitment or within a period of one years' service in case he is appointed by promotion, shall be entitled to be treated as confirmed in accordance with his seniority, if:-

(i)he has worked on the post or higher post under the same Appointing Authority or would have so worked but for his deputation or training;

(ii)he fulfills conditions as are prescribed under rule relating to Confirmation subject to the quota prescribed under these rules; and

(iii)permanent vacancy is available in the department.

(2)If an employee referred to in sub-rule (1) above fails to fulfil the conditions mentioned in the said sub-rule, the period mentioned in sub-rule (1) above, may be extended as prescribed for a probationer under the Rajasthan Civil Services (Departmental Examination) Rules, 1959 and any other rules or by one year, whichever is longer. If the employee still fails to fulfil the conditions mentioned in sub-rule (1) above, he will be liable to be discharged or terminated from such post in the same manner as a probationer or reverted to his substantive or lower post, if any, to which he may be entitled.

(3)The employee referred to in sub-rule (1) above, shall not be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period of service.

(4)The reasons for the confirming of any employee referred to in sub-rule (1) above shall be recorded by the Appointing Authority in his Service Book and Annual Performance Appraisal Report.Explanation.- (i) Regular recruitment for the purposes of this rule shall mean:-

(a)appointment by either method of recruitment or on initial constitution of Service in accordance with the Rules made under Constitution of India;

(b)appointment to the posts for which no Service Rules exists, if the posts are within the purview of the Commission, recruitment in consultation with them;

(c)appointment by transfer after regular recruitment where the Service Rules specifically permit;

(d)persons who have been made eligible for substantive appointment to a post under the rules shall be treated as having been regularly recruited:

Provided that it shall not include urgent temporary appointment or officiating promotion which is subject to review and revision.

(ii)Persons who hold lien on another cadre shall be eligible to be confirmed under this Rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this Rule. In the absence of any option to the contrary, they shall be deemed to have exercised option in favour of confirmation under this rule and their lien on the previous post shall cease.]

33. Unsatisfactory progress during probation.

(1)If it appears to the Appointing Authority, 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 opportunity 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 Appointing 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/special selection to such post:Provided further that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes 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.

(2)Notwithstanding anything contained in the above proviso, 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 Appointing Authority thinks fit in the circumstances.

(3)A probationer reverted or discharged from service during or at the end of the period of probation under sub-rule (1) shall not be entitled to any compensation.

34. Confirmation.

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

(a)he has passed the prescribed departmental examination, if any, completely;

(b)he has passed a departmental test of proficiency in Hindi; and

(c)the Registrar is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.

34A.

Notwithstanding anything contained in rule 34, a probationer shall be confirmed in his appointment at the end of his period of promotion even if the prescribed Departmental Examination/training/proficiency test in Hindi, if any, are not held during the period of probation laid down in the rules provided:-

(i)he is otherwise fit for confirmation and the,

(ii)period of probation expires on or before the date of publication of this amendment in the Rajasthan Rajpatra.

Part VII – Pay

35. Pay during probation.

- The initial pay of a person appointed by direct recruitment to a post in the Service/Cadre shall be the minimum of the scale of pay of the post:Provided that the pay of a person already serving in connection with the affairs of the State shall be fixed in accordance with the provisions of the Rajasthan Service Rules, 1951.

36. 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.

37. Criteria for crossing efficiency bar.

- No member of the Service shall be allowed to cross an efficiency bar unless he has worked satisfactorily and his integrity is unquestionable.

Part VIII – Other Provisions

38. Regulation of leave, allowances, pension etc.

- Except as provided in these Rules, the pay, allowances, pensions, leave and other conditions of service of the members of the Service shall be regulated by:-

(1)The Rajasthan Travelling Allowance Rules, 1971;

(2)The Rajasthan Civil Services (Unification of Pay Scales) rules, 1950;

(3)The Rajasthan Civil Services (Rationalisation of Pay Scales) Rules, 1956;

(4)The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958;

(5)The Rajasthan Service Rules, 1951;and any other Rules made by the appropriate authority under the proviso to Articles 309 of the Constitution of India for the time being in force.

39. Power to relax rules.

- In exceptional cases where the Administrative Department of the Government 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 Government 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, it may with the concurrence of the Department of Personnel and Administrative Reforms and in consultation with the Commission by orders dispense with or relax the relevant provisions of these rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable than the provisions already contained in these Rules. Such cases of relaxation shall be referred to the Rajasthan Public Service Commission by the [Administrative Department concerned.] [Substituted words 'Department of Personnel & Administrative Reforms (Department of Personal-A Group II) by No. F. 5(3)DOP/A-II/77 dated 18-8-1982.]

I

(See rule 8)Order regarding Representation of Scheduled Castes and Scheduled Tribes in Public Service, (Vide order No.F. 25(42)G.A./51, dated 19th September, 1951)In accordance with the provision of Article 335 of the Constitution of India, the Government of Rajasthan have been pleased to direct that:-

(1)There shall be a general reservation of 12 1 /2% of the vacancies for members of the Scheduled Castes and Scheduled Tribes in making appointments to the services and posts which are filled by direct recruitment.

(2)The same percentage of recruitment may be followed in respect of the members of the Scheduled Castes and Scheduled Tribes till the ultimate percentage of reservation fixed by the Government is reached.

(3)In the event of non-availability of a sufficient number of candidates against Scheduled Castes and Scheduled Tribes in a particular year, vacancies need not be kept reserved and should be filled in accordance with the normal procedure but the deficiency of the previous year may be made good in the subsequent year, if candidates are available. In case candidates are not available in the second year, vacancies reserved will be filled by other candidates and the reservation on account of the deficiency shall not be carried forward for more than one year.

(4)Minimum qualification prescribed for any post will not be lowered with a view to accommodating any candidate belonging to the Scheduled Castes and Scheduled Tribes.

(5)The maximum age limit prescribed for direct recruitment in various services and posts may be extended by 5 years in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes.

II

(See rule 18)Syllabus and Rules for the Competitive Examination

1. The competitive examination shall include the following subject and each subject will carry the number of marks shown against it.

Section ATo be taken by all candidates.

Subject	Marks
1. English or Higher Hindi or Sanskrit	75
2.Deleted.
3. General Knowledge	75
4. Arithmetic	75

Note.- Persons who do not take up Compulsory English shall have to appear at a separate qualifying written test in English of Matriculation standard and secure 50% marks thereat. Marks obtained in the test will not be added to the total marks obtained.Section BEach candidate must take one of the following subjects:-

5. General Indian History	100
6. General Geography	100
7. Elementary Physics and Chemistry	100
8. Indian Economics and Civics	100
9. Sanskrit	100
10. Business Method and Book-keeping	100

Section C

11. Viva Voce

100

Note 1. The paper in the case of each of the subjects mentioned in Section A and B above shall be of 3 hours' duration.

2. The standard and scope of the examination in each subject shall be as follows:-

Section A (Compulsory)

1. (a) English.- The paper will be set to test the candidate's proficiency in the language. Besides an essay to be written in English on one of specified subjects, it may include translation from Hindi into English, precis writing and use of idioms, etc.

(b)Higher Hindi.- Candidates will be expected to know the standard works in Hindi though questions on books of lesser importance may also be set. They will also be expected to possess a knowledge of the History of Hindi Literature and such knowledge of General Social History as will enable them to understand literature. Answers to questions must be written in Hindi in Devanagri Script.

(c)Sanskrit.- The paper will be set to test the candidate's proficiency in the language. It may include translation of passages from Sanskrit into Hindi, Para-Phrasing, Essay, etc. and shall be of the standard prescribed for graduation in the Rajputana University.

Note.- Papers in General Knowledge and Arithmetic may be answered in Hindi or English.

2. Hindi (Deleted)

3. General Knowledge.- A paper will be set to test general intelligence, power of observation and knowledge such as it to be expected of candidates who having had the usual grounding in subject taught in schools and colleges have pursued their collection either at a magazine, attending lectures and taking an intelligent interest in things round them such as radios, aeroplanes etc. The question will ordinarily be so set as to admit of brief answer and besides covering popular science will embrace knowledge of the social, political and economic events for the day.

4. Arithmetic.- The whole of Arithmetic (The use of Algebric symbols and processes will be allowed).

Note.- Papers in General Knowledge and Arithmetic may be answered in Hindi or English.Section B

(Optional)5. General Indian History.- The minimum scope of knowledge will be that which an Intermediate College Student should have attained, who has acquired familiarity with the main aspects and the leading events of the different periods of the Indian History, and more particularly those relating to the period of Akbar's reign down to present day.

6. General Geography.- The minimum scope will be the same as in the case of General Indian History. The paper will include questions on Geography of the World, and questions of Physiography, one of the questions set will require the drawing of a map.

7. Elementary Physics and Chemistry.- A paper will be set on Elementary Physics and Elementary Chemistry, the minimum scope of knowledge being that which an Intermediate College Student would be expected to have attained.

8. Indian Economics and Civics.- The minimum scope of knowledge will be that which an Intermediate College Student should have attained. Questions on salient principles of Economics and Civics as applicable to Indian conditions may be asked.

9. Sanskrit.- Candidates will be expected to show a general knowledge of History of Classical Sanskrit Literature with special reference to the principal classical authors and of the Prakrit used in plays. Passages may also be given for translation from Sanskrit into english and Vice Versa. Answers required to be written in Sanskrit must be written in Devanagri script.

10. Business Method and Book-keeping.- The minimum scope of knowledge will be that which as Intermediate College Student should have attained.

Note.- An optional paper may be answered in Hindi or English.Section (Viva Voce)

11. Viva Voce.- Consideration will be given to the candidate's personality, address, character and general suitability and suitable questions designed to throw light on these matters may be asked.

Questions will also be asked to text the proficiency of candidates in Rajasthani dialects and social customs.Note.- The Commission may issue instructions to the examiners to make deductions in the marks assigned to candidates on account of superficial knowledge or bad handwriting.

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State of Rajasthan - Act