Section 7(1) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
(1)Notwithstanding anything contained in these rules the Appointing Authority may fill the vacancies of the,-(i)Posts up to Grade Pay No. 10 in (Rs. 2800/-) and to be filled in by direct recruitment by appointing on compassionate ground one of the dependents of a member of Armed Forces/Para Military Forces belonging to the State who becomes permanently incapacitated on or after 1.04.99 in any defence operations including counter insurgency operations and operations against terrorists.(ii)Posts up to Grade Pay No. 11 (Rs. 3200/-) to be filled in by direct recruitment by appointing on compassionate ground, one of the dependents of a member of Armed Forces/Para Military Forces belonging to the State who dies on or after 1.04.99 in any defence operations including counter insurgency operations and operations against terrorists;(iii)Post up to Grade Pay No. 10 (Rs. 2800/-) to be filled in by direct recruitment by appointing on compassionate ground, one of the dependent of a member of Armed Forces belonging to the State, who died or was permanently incapacitated in war or any defence operations including counter insurgency operations and operations against terrorists during the period from 1.01.71 to 31.03.99;Subject to fulfillment of the educational qualifications and other service conditions prescribed under the relevant service rules and with the concurrence of Department of Personnel and the Commission, if the post falls within the purview of the Commission:Provided that:-(a)the upper age limit shall be relaxed up to 45 years in case a dependent of a member of Armed Forces who died or was permanently incapacitated during the period from 1.01.71 to 31.03.99 applies for appointment within one year of the commencement of these rules.(b)if the Armed Forces/Para Military Personnel who are permanently incapacitated are capable of and desirous of obtaining employment for themselves under the State Government, employment shall be given to them.(c)if the widow or the children of the Armed Forces/Para Military Personnel who are killed or permanently incapacitated are not in a position to take up employment immediately, employment will be given to them on acquiring of eligibility for appointment.
