Section 8 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
8. Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes.
(1)Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the provisions of law in force at the time of recruitment i.e. by direct recruitment or by promotion.(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 considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the Commission/Appointing Authority, as the ease may be, and the Departmental Promotion Committee/Appointing Authority, as the case may be, in the case of promotion tees, 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. 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, in a particular year, the vacancies so reserved for them shall be carried forward until the suitable Scheduled Castes and the Scheduled Tribes candidates, 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 as well as by direct recruitment from General Category Candidates. However, 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 Candidate(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 Scheduled Castes or the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the Candidate(s) of that category become available:Provided that there shall be no carry forward of the vacancies in post or class/category/group of posts in any cadre or service to which promotions are made on the basis of merit alone under these rules.
