Section 17C in The Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963
17C.
Notwithstanding anything to the contrary contained in these Rules, persons previously employed on part time basis in a Department on such posts being initially sanctioned and brought on regular establishment, and have been continuously working as such may be absorbed and appointed after screening by the Appointing Authority once only on posts which may be declared equivalent by the Government in the Administrative Department if they have put in at least two years service on 1-4-78 or who were appointed before 1-4-76 after adjudging, their suitability in such manner as the Government may, by an order, generally or specifically direct.
