Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 4 in Rajasthan Voluntary Rural Education Service Rules, 2010

4. Procedure of appointment in government service.

— (1) Such regularly appointed employees in the No.- Government Aided Educational Institutions who are working against sanctioned and aided post on the date of commencement of these rules and who desire to be appointed under the Rajasthan Voluntary Rural Education Service Rules, 2010, in accordance with the terms and conditions mentioned in these rules, shall submit within 15 days from the date of publication of these rules in the official gazette an application in Form-I, to the Secretary of the concerned institution mentioning therein his/her service particulars with an advance copy to the concerned appointing authority.
(2)The Secretary of the institution shall, after verifying the service particulars, forward the applications to the concerned appointing authority along with complete service record of the employee within 10 days from the last date of receipt of application. The Secretary of the institution shall append a certificate to the effect that the service particulars mentioned by the employees are correct.
(3)The suitability of employees of various Non-Government Aided Educational Institutions for appointment on the various posts under these rules shall be adjudged by the screening committee comprising of —
(a)in the case of post within the purview of the Commission —
(i) Chairman of the Commission or his nominee Chairman
(ii) Principal Secretary, Department of Personnel or his nomineenot below the rank of Dy. Secretary Member
(iii) Principal Secretary of the concerned Department or his nomineenot below the rank of Dy. Secretary Member
(b)in the case of post not within the purview of the Commission —
(i) Director of the concerned Department or his nominee Chairman
(ii) Concerned appointing authority Member Secretary
(4)The committee after adjudging the suitability of the candidates shall forward the name(s) of the suitable candidate(s) to the concerned appointing authority for appointment.