Section 30 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
30. Special Section through Screening of persons belonging to other Services/cadres and working on any post in the Department.
- A Screening Committee consisting of Chairman of the Commission or a member thereof nominated by him as Chairman Secretary to the Government in the Department of Personnel or his nominee not below the rank of Deputy Secretary in the Department of Personnel as Member, Secretary to the Government Department of Women & Child Development as Member Secretary, shall be constituted for screening the cases of the officers of the following cadres:(1)Officers and Officials of the Social Welfare Department, who were substantive in the Social Welfare service and are working in the Department of Women & Child Development against the post(s) now included in the schedules, and have put in atleast 3 years continuous Service on the existing post(s) on the date of commencement of these Rules.(2)Persons transferred from State Social Welfare Advisory Board to this Department and working on any of the post(s), included in the schedules, for a continuous period of 3 years, at the time of commencement of these Rules.(3)Lady Nutrition Extension Officers transferred from Rural Development & Panchayat Raj Department or appointed on ad-hoc basis by the Department without adhering to the provision of the Rules promulgated under proviso to Article 309 of the Constitution of India;(4)Lady Supervisor transferred from Rural Development & Panchayat Raj Department and who are still working on any of the posts included in the schedules and whose posts have been abolished in the Rural Development & Panchayati Raj Department. The Screening Committee shall screen and consider the cases of such persons who are still working in the Department against any post included in the Service/Schedule and who opt for such post.After considering their Annual Performance Appraisal Reports for the last 5 years and special performance report for the financial year preceding the year in which these Rules are promulgated and also go through other relevant record to adjudge their suitability/usefulness in the Department and shall recommend to the Government the names of such persons who are found suitable for the State Service posts included in the Schedule-1. Another list of persons who are found suitable for the Subordinate Service posts included in Schedule-II shall be drawn by the screening committee which shall be forwarded to the Appointing Authority for issuance of orders for final absorption on the post shown in the Schedule-II.The above mentioned lists shall be prepared by the Screening Committee on the basis of merit alone and shall recommend for their substantive appointment in the service against a post for which the officer is adjudged suitable/useful.(5)The provisions of the above rule shall be subject to the following conditions:-(a)That a person appointed on ad hoc basis without following the procedure laid down in these Rules for direct recruitment shall not be entitled for screening for a post higher than that he was holding in this parent department before his transfer on the post included in the service; and(b)That the Screening Committee shall recommend names and such officers for integration purposes as one of the method of initial constitution of the service.If any employee with more than 3 years of service on a post is not adjudged suitable by the Screening Committee, such person shall have no right to be appointed against any post in the service. Such person shall, therefore, be declared as surplus by the Appointing Authority and he/she shall be reverted back to his parent cadre for his/her further placement and if it is not feasible on account of any reasons, he/she shall be declared surplus under the provisions of the Rajasthan Civil Service (Absorption of Surplus Personnel) Rules, 1969 and such employee may be absorbed on any lower post under the provisions of above mentioned rules applicable in case of surplus personnel.The Government shall consider the recommendations of the Screening Committee and shall issue appropriate directions to the Director for making substantive appointment against the vacancies of posts included in Schedule-II and the Government shall issue orders for appointment of persons found suitable against any of the posts mentioned in Schedule-I, which have been categorised as State Service Posts.Part-VI Appointment, Probation and Confirmation
