Section 6(3) in Rajasthan Forest Subordinate Service Rules, 2015
(3)The persons, irregularly appointed on duly sanctioned posts and completed ten years of service on 10.4.2006, without intervention of any court or tribunal, and continuously working as such on the date of commencement of the Rajasthan Various Service (Second Amendment), Rules, 2009 i.e 8.7.2009, shall be screened by a committee consisting of:(a)In case of posts falling within the purview of the commission-(i)Chairman of Commission or a member nominated by him;(ii)Pr. Secretary / Secretary to the Government, Department of Personnel;(iii)Pr. Secretary / Secretary to the Government, Finance Department, or his nominee not below the rank of Deputy Secretary; and(iv)Additional Chief Secretary/Pr. Secretary/Secretary to the Government, forest Department.(b)in case of the posts outside the purview of the commission -(i)Pr. Secretary/Secretary to the Government, Department of Personnel;(ii)Pr. Secretary/Secretary to the Government, Finance Department, or his nominee not below the rank of Deputy Secretary; and(iii)Additional Chief Secretary/Pr. Secretary/Secretary to the Government, Forest Department.Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue appointment order of the person, who is adjudged suitable by the screening committee and appointment shall be effective from the date of issue of such appointment order.
