Section 7 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
7. [ Reservation of vacancies for the Scheduled castes and the scheduled tribes. [Substituted for (7) Vide Notification No. F. 7(4)/DOP/A-2/02, dated 10.10.2002.]
(1)Reservation of vacancies for the scheduled casts and scheduled Tribes shall be in accordance with][the provisions of the Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and posts in services under the State) at 2008.] [Substituted for 7(i) the orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment or by promotion Vide Notification dated 28.08.2009.](2)The vacancies so reserved for promotion shall be filled in by seniority-cum-merit and merit.(3)In filling the vacancies so reserved the eligible candidate who are members of the scheduled castes and the scheduled tribes, shall be consider for appointment in the order in which their names appear in the list prepared for direct recruitment by the Commission/appointment Authority as the case may be and the Departmental Promotion Committee/Appointing authority, as the case may be, in the case of promotes, irrespective of their relative rank as compared with other candidates.(4)[ Appointment shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion.(4A)In the event of non-availability of the eligible and suitable candidates amongst the Scheduled castes and the scheduled tribes, as the case may be, for direct recruitment, in a particular year, the vacancies so reserved for them shall be carried forward to the subsequent three recruitment years. After the expiry of three recruitment years, such carried forward vacancies shall be filled in accordance with the normal procedureProvided that if recruitment is not held in any recruitment year, such recruitment year shall not be counted for the purpose of this sub-rule:Provided further that filling up of the vacancies in accordance with the normal procedure under this sub-rule shall not affect the reservation of posts as per the post based roster and vacancies on the reserved posts available in the roster may be filled in from amongst the persons belonging to the Scheduled Castes or Schedule Tribes, as the case may be, for which such vacancy is available in subsequent years.(4B)In the event of non-availability of the eligible and suitable candidates for promotion amongst the Scheduled Castes and Schedules Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be carried forwarded until the suitable Scheduled Castes and the Scheduled Tribes candidate(s), as the case may be, are available in any circumstances no vacancy reserved for Scheduled Castes and the Scheduled Tribes candidates shall be filled by promotion from General category candidates. In exceptional cases, where in the public interest the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by promotion from the General category candidates on urgent temporary basis, the Appointing Authority may make a reference to the Department of Personnel and after obtaining prior approval of the Department of Personnel, they may fill up such post(s) by promoting the General category candidates(s) on urgent temporary basis clearly stating in the promotion order that the General category candidate(s) who are being promoted on urgent temporary basis against the vacant post reserved for Schedule Castes and the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidate(s) of the category become available: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 basis of merit alone, under these rules.] [Substituted for vide notification dated 17.1.2013.]
