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State of Rajasthan - Section

Section 14 in The Rajasthan District Courts Ministerial Establishment Rules, 1986

14. [ Promotion. [Substituted by Notification No. G.S.R. 52, dated 19.7.2017 (w.e.f 5.3.1986).]

- (i) The posts in a Judgeship are ordinarily reserved for Clerks in that Judgeship & promotion to higher post shall ordinarily be made from amongst them. If no suitable person is available in the Judgeship for promotion to a particular post, promotion may be made from another Judgeship with the sanction of the High Court.
(ii)Selection for promotion to the posts of [Sheristedar-III Reader Grade-III & Clerk Grade-I] shall be made from the Clerk Grade-II on the basis of seniority-cum-merit:
Provided that the Clerk Grade-II shall not be considered for promotion to the next higher post or category of posts until he passes the Departmental Examination of Clerks conducted by the District & Sessions Judge in accordance with the syllabus & instructions given in Schedule-IV.
(iii)[ Selection to the post of Sheristedar-II/Office Assistant/Reader Grade-II shall be made from amongst Sheristedar-III Reader-III/Clerk Grade-I on the basis of seniority-cum-merit. [Substituted by Rajasthan Notification No. F.3(33) DOP/A-II/85, dated 20.12.2017 (w.e.f. 5.3.1986).]
Selection to the post of Sheristedar-I/Reader Grade-I shall be made from amongst Sheristedar-II/Office Assistant/Reader-II on the basis of seniority-cum-merit.] [Substituted by Notification No. G.S.R. 100, dated 7.3.2014 (w.e.f. 5.3.1986).]
(iv)No Stenographer Grade-III shall be promoted as Stenographer Grade-II unless be passes a speed test as provided in these rules held by the Appointing Authority.
(v)Selection for promotion to the post of Senior Munsarim shall be made on the basis of merit alone. No person shall be appointed substantively as Senior Munsarim unless he has been in service for at least 10 years & during that period has held the post of Clerk Gr-I or a higher post including that of Stenographer Grade-II & Stenographer Grade-III for at least five years and has passed the Departmental Examinations of Senior Munsarim according to the syllabus & instructions given in Schedule IV.
(vi)A person promoted as Senior Munsarim shall be reverted to the post held by him prior to his promotion as Senior Munsarim, if he fails to pass the Departmental Examinations of Senior Munsarim even after three attempts.
(vii)The zone of eligibility for promotion shall be five times the number of vacancies to be filled in on the basis of seniority-cum-merit or merit, as the case may be:
Provided that in case of non-availability of sufficient number of suitable persons for selection on the basis of merit, the appointing authority may at its discretion consider persons of outstanding merit outside the zone of eligibility but falling within six times the number of vacancies to be filled in on the basis of merit.
(viii)Selection to the post of Personal Assistant-cum-Executive Assistant shall be by promotion only from Stenographer Grade-I on the basis of merit, unless he has worked as Stenographer Grade-I for a period of at least one year.
(ix)The Selection to the post of Protocol Officer-cum-Administrative Officer shall be made by the promotion from amongst Senior Munsarim on the basis of merit, unless he has worked as Munsarim/Senior Munsarim for a period of at least one year.
(x)The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any other provisions of these rules.]