Section 7 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
7. Regulation of recruitment.
- No recruitment or appointment other than those referred to in sub-section (2) of section 4, in any public service to any post in any class, category or grade shall be made except.-(a)from the panel of candidates selected and recommended for appointment by the Rajasthan Public Service Commission where the post is within the purview of the said Commission: or(b)from a panel prepared by a Selection Committee constituted for the purpose in accordance with the relevant rules or orders issued in that behalf: or(c)where recruitment or appointment otherwise than in accordance with clauses (a) and (b) is permissible, from the candidates having the requisite qualifications and in accordance with the relevant rules and/or orders.Explanation. - For the removal of doubts it is hereby declared that nothing in this section shall apply to compassionate appointments made in favour of son/daughter/spouse of any person employed in public service who dies in harness in accordance with the relevant rules and/or orders issued from time to time.
