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State of Rajasthan - Act

Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015

RAJASTHAN
India

Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015

Rule RAJASTHAN-SANSKRIT-EDUCATION-STATE-AND-SUBORDINATE-SERVICE-SCHOOL-BRANCH-RULES-2015 of 2015

Published on 15 October 2015
Commenced on 15 October 2015
[This is the version of this document from 15 October 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015Published vide Notification No. G.S.R. 96, dated 15.10.2015G.S.R. 96. - In exercise of the powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following Rules regulating the recruitment to posts in, and the conditions of service of persons appointed to the Rajasthan Sanskrit Education State and Subordinate Service (School Branch), namely: -

Part I – General

1. Short title and commencement.

- (l) These rules may be called the Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015.

(2)They shall come into force within immediate effect.

(3)These rules shall not apply to the posts governed by the Rajasthan Scheduled Areas Subordinate, Ministerial and Class-IV Service (Recruitment and other Service Conditions) Rules, 2014, except as provided in those rules.

2. Definitions.

- In these rules unless the context otherwise requires, -

(a)"Appointing Authority" means the Government or any other officer to whom powers in this behalf may be delegated by the Government;

(b)"Board" means the Rajasthan Subordinate and Ministerial Service Selection Board;

(c)"Commission" means the Rajasthan Public Service Commission;

(d)"Committee" means the Departmental Promotion Committee constituted under Rule 30;

(e)"Direct Recruitment" means recruitment made in accordance with the procedure prescribed in Part IV of these rules;

(f)"Director" means the Director Sanskrit Education Rajasthan;

(g)"Government" means the Government of Rajasthan;

(h)"Member of the Service" means a person appointed to a post in the service on the basis of regular selection under the provisions of these rules or rules or orders superseded by these rules;

(i)"Schedule" means a Schedule appended to these rules;

(j)"Service" means the Rajasthan Sanskrit Education State and Subordinate (School Branch) Service;

(k)"Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these rules or rules or orders repealed by these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probation period.

Note. - Due selection by any methods of recruitment prescribed under these rules will include recruitment either on initial constitution of Service or in accordance with the provisions of any Rules promulgated under proviso to Artical 309 of the Constitution of India, except urgent temporary appointment.

(l)"Service" or "Experience" wherever prescribed in these rules as a condition for promotion from one Service to another or within the service from one category to another or to senior posts in the case of persons holding a lower post eligible for promotion to a higher post shall include the period for which the person has continuously worked on such lower post(s) after regular selection in accordance with the provisions of the rules promulgated under the proviso to Art. 309 of the Constitution of India.

Note. - Absence during service e.g. training, leave and deputation etc., which are treated as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion.

(m)"State" means the State of Rajasthan; and

(n)"Year" means financial year.

3. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955), shall apply for the interpretation of these rules as it applies for the interpretation of Rajasthan Act.Part-II Cadre

4. Composition and Strength of the Service.

(1)The service shall consist of administrative and teaching posts as specified in column 2 of Schedules.

(2)The nature of the posts included in each category of the service shall be as specified in column 2 of the Schedules.

(3)The strength of the posts in each category of the service shall be such as may be determined by the Government from time to time:Provided that the Government may, -

(a)create any post, permanent or temporary, from time to time as may be found necessary and may abolish any such post in the like manner without thereby entitling any person to any compensation; and

(b)leave unfilled or hold in abeyance, abolish or allow to lapse any post, permanent or temporary, from time to time, without thereby entitling any person to any compensation.

5. Constitution of the Service.

- The Service shall consist of, -

(a)all persons holding substantively posts specified in the Schedule on the date of commencement of these rules;

(b)all persons recruited to the post(s) included in service before the commencement of these rules; and

(c)all persons recruited to the service in accordance with the provisions of these rules except on urgent temporary appointment under Rule 34.

Part III – Recruitment

6. Methods of Recruitment.

(1)Recruitment to posts in the Service after the commencement of these rules shall be made by the following methods in the proportion as indicated in column 3 of the Schedule-I and Schedule-II, -

(a)by direct recruitment in accordance with procedure laid down in Part IV of these rules; and

(b)by promotion in accordance with the procedure laid down in Part-V, rules:

Provided that if the Appointing Authority in consultation with the Commission, where necessary, is satisfied that suitable persons are not available for appointment by other method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion, may be made in the same manner as specified in these rules.

(2)Recruitment to the service by the aforesaid methods shall be made in such a manner that the persons appointed to the service by each method do not at any time exceed the percentage laid down in the Rules/Schedule of the total cadre strength as sanctioned for each category from time to time.

(3)Notwithstanding anything contained in these rules recruitment, promotion seniority and continuation etc. of a person who joins the Army/Air Force/Navy during an Emergency shall be regulated by such orders and instructions as may be issued by the Government from time to time, provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.

7. Compassionate Appointment of Dependents of the Deceased/Permanently incapacitated Armed Forces Service Personnel/Para-Military Personnel.

(1)Notwithstanding anything contained in these rules the Appointing Authority may fill the vacancies of the, -

(i)posts up to Pay Band PB-1 Grade Pay No. 10 to be filled in by direct recruitment by appointing on compassionate ground one of the dependents of a member of Armed Forces / Para Military Forces belonging to the State who becomes permanently incapacitated on or after 1.4.1999 in any defense operations including counter insurgency operations and operations against terrorists.

(ii)posts up to Pay Band PB-2 Grade Pay No. 11 to be filled in by direct recruitment by appointing on compassionate ground, one of the dependents of a member of Armed Forces / Para Military Forces belonging to the State who died on or after 1.4.1999 in any defence operations including counter-insurgency operations and operations against terrorists;

(iii)posts up to Pay Band PB-1 Grade pay No. 10 to be filled in by direct recruitment by appointing on compassionate ground one of the dependents of a member of Armed Forces belonging to the State who died or was permanently incapacitated in war or any defense operations including counter insurgency operations and operations against terrorists during the period from 1.1.1971 to 31.3.1999;

subject to fulfillment of the educational qualifications and other service conditions prescribed under the relevant Service Rules and with the concurrence of Department of Personnel and the Rajasthan Public Service Commission, if the post falls within the purview of the Commission:Provided that, -

(i)if the Armed Forces/Para Military personnel who are permanently incapacitated are capable of and desirous of obtaining employment for themselves under the State Government, employment shall be given to them.

(ii)if the widow or the children of the Armed Forces/Para Military personnel who are killed or permanently incapacitated are not in a position to take up employment immediately, employment will be given to them on acquiring of eligibility for appointment.

(2)Appointment shall be given to a dependent of Armed Forces / Para Military personnel only if any one of them has not got appointment on any post under the provisions of concerned service rules prevailing in the Government of India.

(3)Appointment shall not be given to such dependent if any of the other dependents of the Armed Forces/Para Military personnel is already employed on regular basis under the Central/any State Government or Statutory Board/Organization/Corporation owned or controlled wholly or partially by the Central / any State Government at the time of death of the Aimed Forces/Para Military personnel:Provided that this condition shall not apply where the widow seeks employment for herself.

(4)Such dependent shall address an application for the purpose to the Zila Sainik kalyan Adhikari in the case of Armed Forces and the Officer Commanding the Para-Military Unit for Para-Military forces duly verified by the Head of the Unit where the deceased/ permanently incapacitated member of the Armed Forces/Para-Military Forces was serving at the time of death/ becoming permanently incapacitated. The application shall be considered in relaxation of the nonnal recruitment rules subject to the condition that the dependent fulfills the academic qualifications and expenetice, except for appointment to class IV for which educational qualification shall de and be relaxed, limit prescribed for the post and is also otherwise qualified for Government Service.

(5)The application of such dependent shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possessed by the dependent. In the event of no availability of vacancy in the District concerned the application shall be sent to the Divisional Commissioner who shall arrange appointment in any District under his jurisdiction. If vacant post is not available under the jurisdiction of the Divisional Commissioner, then the application shall be referred by the Divisional Commissioner to Government in the Department of Personnel for providing appointment.

(6)The application shall contain the following information: -

(i)Name and designation of the deceased/Permanently incapacitated Armed Force/Para-Military Personnel;

(ii)Unit in which he/she was working prior to death/becoming permanently incapacitated;

(iii)Date and place of death with death certificate issued by the Authority competent to declare him a battle casualty or becoming permanently incapacitated;

(iv)Name, date of birth, educational qualification of the applicant and his/her relation with the deceased (with certificates).

Explanation. - For purpose of this rule, -

(a)"Armed Force" means the Army, Navy and Air Force of the Union;

(b)"Dependent" means spouse of the deceased / permanently incapacitated person son/adopted son/unmarried daughter / unmarried adopted daughter who were wholly dependent on the deceased/permanently incapacitated Armed Forces Service Personnel / Para-Military Personnel;

Note. - Adopted son/daughter means legally adopted son / daughter by the deceased/Permanently incapacitated person during his/her life;

(c)"Para-Military Forces" means the Border Security Force, Central Reserve Police Force, Indo-Tibetan Border Police and any other Para-Military Force, as may be notified by Central and State Government, from time to time:

(d)"Permanently incapacitated" means a person who is covered under the definition of the term "person with disabilities" as provided in the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (Act No. 1 of 1996).

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 orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment and 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 candidates 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 for the post falling in its preview and by the Appointing in other cases and in the case promotes by the Departmental Promotion Committee or the Appointing Authority, as the case may be, 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.

(5)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 for direct recruitment in a particular year, the vacancies so reserved for them shall be carried forward to the subsequent three recruitment years. After the expiry of three recruitment years, such carried forward vacancies shall be filled in accordance with the normal procedure:Provided that if recruitment is not held in any recruitment year, such recruitment year shall not be counted for the purpose of this sub-rule.Provided further that filling up of the vacancies in accordance with the normal procedure under this sub-rule shall not affect the reservation of posts as per the post based roster and vacancies on the reserved posts available in the roster may be filled in from amongst the persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be, for which such vacancy is available in subsequent years.

(6)In the event of non availability of the eligible and suitable candidates for promotion 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 forwarded until the suitable Scheduled Castes and the Scheduled Tribes candidate(s), as the case may be, are available. In any circumstances no vacancy reserved for Scheduled Castes and Scheduled Tribes candidates shall be filled by promotion 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 Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidate(s) of that category become(s) available:Provided that there shall be no carry forward of the vacancies in posts or class/ category/group of posts in any cadre of Service to which promotions are made on the basis of merit alone under these rules.

9. Reservation of vacancies for Backward Classes, Special Backward Classes and Economically Backward Classes.

- Reservation of vacancies for Backward Classes, Special Backward Classes and Economically Backward Classes shall be in accordance with the provisions of law in force at the time of direct recruitment. In the event of nonavailability of eligible and suitable candidate amongst Backward Classics. Special Backward Classes and Economically Backward Classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure.

10. Reservation of vacancies for women.

- Reservation of vacancies for woman candidates shall be 30% category-wise in direct recruitment out of which 8% shall be for widows and 2% for divorced woman candidates. In the event of non-availability of eligible and suitable widows and divorced woman candidates in a particular year, the vacancies so received for widows and divorced woman candidates shall be filled up by other woman candidate's and in the event of non- availability of eligible and .suitable woman candidates, the vacancies so reserved for them shall be filled by male candidates and such vacancies shall not be carried forward to the subsequent year and the reservation shall be treated as horizontal reservation i.e. the reservation of woman candidates shall be adjusted proportionately in the respective category to which the woman candidates belong.Explanation. - In the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorce she will have to furnish the proof of divorce.

11. Reservation of vacancies for Outstanding Sports persons.

- Reservation of vacancies for outstanding sports person shall be 2% of the total vacancies outside the purview of the Commission in that year earmarked for direct recruitment under the Service. In the event of non-availability of the eligible and suitable sports persons in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year. The reservation for sports persons shall be treated a horizontal reservation and it shall be adjusted in the respective category to which the sports persons belong.Explanation: - "Outstanding sports persons" shall mean and include the sports persons belonging to the State who, -

(i)represented Indian Team in individual or in Team event in any International Tournament of any Sports & Games, recognized by the Indian Olympic Association or concerned recognized National Sports Federation;

(ii)represented Indian Team in individual or in Team event in any International Tournament of any Sports & Games, recognized by the Indian School Sports Federation or concerned recognized National School Games Federation:

(iii)Medal Winner in the individual or in team event in any National Tournament of any Sports & Games, recognized by the Indian Olympic Association or concerned recognized National Sports Federation:

(iv)Medal Winner in the All India Inter University Tournament in individual or in team event in any Sports & Games, recognized by the Indian Universities Association.

12. Nationality.

- A candidate for appointment to the service must be: -

(a)a citizen of India: or

(b)a subject of Nepal: or

(c)a subject of Bhutan: or

(d)a Tibetan refugee who came over to India before the 1.1.1962 with the intention of permanently settling in India; or

(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) Zambia, Malavi Zaire and Ethiopia with the intention to permanently settling in India:

Provided that a candidate belonging to categories (b) (c) (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government in the Department of Home Affairs and Justice after proper verification.

13. Conditions of eligibility of persons migrated from other countries to India.

- Notwithstanding anything contained in these rules provisions regarding eligibility' for recruitment to the service with regard to nationality, age limit and fee or other concessions to a person, who may migrate from other countries to India with the intention of permanently settling in India, shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.

14. Determination of vacancies.

(1)Subject to the provisions of these rules, the Appointing Authority shall determine on 1st April every year, the actual number of vacancies occurring during the financial year.

(2)Where a post is to be filled in by a single method as prescribed in the rule or Schedule, the vacancies so determined shall be filled in by that method.

(3)Where a post is to be filled in by more than one method as prescribed in the rule or Schedule, the apportionment of vacancies, determined under sub-rule (1) above, to each such method shall be done maintaining the prescribed proportion for the over-all number of posts already filled in. If any fraction of vacancies is left over after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.

(4)The Appointing Authority shall also determine the vacancies of earlier years year-wise, which were required to be filled in by promotion, if such vacancies were not determined and filled earlier in the year in which they were required to be filled in.

15. Age.

- A candidate for direct recruitment to a post(s) in the service must have attained the age of 21 years for State Service post(s) and 18 years for Subordinate Service post(s) and must not have attained the age of 35 years on the first day of July next following the last date fixed for receipt of applications:Provided that, -

(i)the upper age limit mentioned above shall be relaxed by:

(a)5 years in the case of male candidates belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes;

(b)5 years in the case of woman candidate belonging to General Category and Economically Backward Classes; and

(c)10 years in the case of woman candidates belonging to Scheduled Castes, Scheduled Tribes, Backward Classes and Special Backward Classes;

(ii)the upper age limit mentioned above shall not apply in the case of ex-prisoner who had served under Government on a substantive basis on any post before his conviction and was eligible for appointment under the rules:

(iii)the upper age limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of ex-prisoner who was not overage before his conviction and was eligible for appointment under the rules:

(iv)the persons appointed temporarily to a post in the Service shall be deemed to be within the age limit, had they been within the age limit when they were initially appointed even though they have crossed the age limit when they appear finally before the Commission and shall be allowed up to two chances had they been eligible as such at the time of their initial appointment:

(v)the upper age limit mentioned above shall be relaxable by a period equal to the service rendered in the N.C.C. in the case of Cadet instructors and if the resultant age does not exceed the prescribed maximum age limit of more than three years, they shall be deemed to be within the prescribed age limit;

(vi)the Released Emergency Commissioned Officers and Short Service Commissioned Officers after released from the Army shall be deemed to be within the age-limit even though they have crossed the age limit when they appear before the Commission had they been eligible as such at the time of their joining the Commission in the Army.

(vii)there shall be no age limit in the case of persons repatriated from Pakistan during the 1971 Indo-Pak war.

(viii)the upper age limit for persons serving in connection with the affairs of the State, Panchayat Samities and Zila Parishads and in the State Public Sector Undertaking Corporation in substantive capacity shall be 40 years.

(ix)there shall be no age limit in the case of widows and divorced woman.

Explanation. - In the case of a widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorce, she will have to furnish the proof of divorce.

(x)if a candidate would have been entitled in respect of his / her age for direct recruitment in any year in which no such recruitment was held he/she shall be deemed to be eligible in the next following recruitment, if he/ she is not overage by more than 3 years.

16. Academic and Technical qualification and experience.

- A candidate for direct recruitment to the posts enumerated in the Schedule shall possess, -

(i)the qualifications and experience prescribed in column 4 of the Schedules, and

(ii)working knowledge of Hindi written in Devnagri script and knowledge of Rajasthani culture:

Provided that the person who has appeared or is appearing in the final year examination of the course which is the requisite educational qualification for the posts as mentioned in the rules or schedule for direct recruitment shall be eligible to apply for the post but he/ she shall have to submit proof of having acquired the requisite educational qualification to the appropriate selection agency, -

(i)before appearing in the main examination, where selection is made through two stages of written examination and interview;

(ii)before appearing in interview where selection is made through written examination and interview;

(iii)before appearing in the written examination or interview where selection is made through only written examination or only interview, as the case may be.

17. Character.

- The character of a candidate for direct recruitment to the service must be such as to qualify him for employment in the service. He must produce a certificate of good character from the Principal/Academic Officer of the University or College or School in which he was last educated and two such certificates written not more than six months prior to the date of application from two responsible persons not connected with his School or College or University and not related to him.Note. - (1) A conviction by a Court of Law need not of itself involve the refusal of a certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association with crimes or violence or with a movement which has as its object the overthrow, by violent means, of Government as by law established, the mere conviction need not be regarded as a disqualification.

(2)Ex-Prisoners, who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of the previous conviction for the purpose of employment in the Service. Those, who are convicted of offence not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to that effect from the Superintendent, After Care Homo or if there are no such Homes in a particular district, from the Superintendent of Police of that district.

(3)Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, After Care Home, or if there is no such home in a particular district, from the Superintendent of Police of that district, endorsed by the Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in an After Care Home.

18. Physical Fitness.

- A candidate for direct recruitment to the service, must be in good mental or bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a member of service and if selected must produce a certificate to that effect from a Medical Authority notified by the Government for the purpose. The Appointing Authority may dispense with production of such certificate in the case of candidate who is already serving in connection with the affairs of the State if he has already been medically examined for the previous appointment and the essential standard of Medical Examination of the two posts held by him are to be comparable for efficient performance of duties of the new post and his age has not reduced his efficiency for the purpose.

19. Employment of irregular or improper means.

- A candidate, who is or has been declared by the Commission/Appointing Authority guilty of impersonation or of submitting fabricated documents which have been tampered with or of making statements which are incorrect or false, or of suppressing material information, or of using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview, shall, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period

(a)by the Commission / Appointing Authority from admission to any examination or appearance at any interview held by the Commission Appointing Authority for selection of candidates, and

(b)by the Government from employment under the Government.

20. Canvassing.

- No recommendation for direct recruitment either written or oral, other than that required under the rules, shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by any means, may disqualify him for recruitment.

Part IV – Procedure For Direct Recruitment

21. Competitive examination authority for conducting examination, syllabus and frequency of examination.

(1)The competitive examination direct recruitment to the posts included in the service, except Librarian Grade-II, Librarian Grade-Ill, Teacher (Sanskrit), Teacher (General), Physical Training Instructor Grade-Ill Teacher in Arts -Grade-II, Teacher in Crafts - Grade-II and Laboratory Assistant, shall be held by the Commission.

(2)The competitive examination direct recruitment to the posts of Librarian Grade-II, Librarian Grade-III Teacher (Sanskrit), Teacher (General), Physical Training Instructor Grade- III, Teacher in Arts-Grade-II, Teacher in Crafts - Grade-II and Laboratory Assistant, shall be held by the Appointing Authority.

(3)The detailed syllabus and scope for the paper for examination for the posts of Head Master, Praveshika School / Senior Deputy Inspector, Lecturer (School), Senior Teacher and Physical Training Instructor - Grade-II shall be prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.

(4)Direct recruitment to the posts specified in the Schedules, shall be held at least once a year unless the Government decides that direct recruitment for any of these posts shall not be held in any particular year.

22. inviting of applications.

- Applications for direct recruitment to posts in the service shall be invited by the Commission or Appointing Authority, as the case may be, by advertising the vacancies to be filled in the Official Gazette or in such manner, as may be deemed fit. The advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the Government, from time to time, during the period of probation and the Pay Band and Grade Pay of the post as shown else-where in the advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in these rules:Provided that while selecting candidates for the vacancies so advertised, the Commission/Appointing Authority may, if intimation of additional requirement not exceeding 50% of the advertised vacancies, is received by it before selection, also select suitable persons to meet such additional requirement.

23. Form of Application.

- The application shall be made in the form approved by the Commission or Appointing Authority, as the case may be, and obtainable from the office of the Commission or Appointing Authority on payment of such fee as may be fixed by the Commission or Appointing Authority, as the case may be, from time to time.

24. Application fee.

- A candidate for direct recruitment to the post in the service shall pay to the Commission / Appointing Authority such fees as are fixed by them / it from time to time, in such manner as may be indicated by them / it.

25. Scrutiny of applications.

- The Commission / Appointing Authority shall scrutinize the applications received by them / it and require as many candidates qualified for appointment under these rules, as seem to them / it desirable, to appear in written examination:Provided that the decision of the Commission/Appointing Authority regarding eligibility or otherwise of a candidate shall be final.

26. Recommendations of the Commission or the Appointing Authority.

- The Commission or Appointing Authority, as the case may be, shall prepare a list of candidates whom they consider suitable for appointment to the post concerned, arranged in the order of merit on the basis of marks obtained in the examination and forward the same to the Appointing Authority:Provided that the Commission or Appointing Authority may, to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list and the names of such candidates may, on the requisition, be recommended in the order of merit, to the Government within 6 months from the date on which the original list is forwarded by the Commission to the Government.

27. Recruitment by the Board.

- Notwithstanding any thing contained in this chapter if recruitment of any post included in the service is assigned to the Board by the State Government under the Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014, the Board shall invite the applications and select the candidates.

28. Disqualification for appointment.

(1)No male / female candidate, who has more than one wife /husband, living, shall be eligible for appointment to the service unless Government after being satisfied that there are special grounds for doing so. exempt any candidate from the operation of this rule.

(2)No female candidate, who is married to a person having already a wife living, shall be eligible for appointment to the service unless the Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

(3)No married candidate shall be eligible for appointment to the service if he/she had at the time of his/her marriage accepted any dowry;Explanation. - For the purpose of this rule, "Dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).

(4)No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002:Provided that, -

(i)the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children he/she has on 1.6.2002, does not increase.

(ii)where a candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.

(iii)the provisions of this sub-rule shall not be applicable to the appointment of a widow under the provisions of the Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996.

(iv)while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.

29. Selection by the Appointing Authority.

- Subject to the provisions of Rules 8, 9, 10 and 11 the Appointing Authority shall select candidates in the order of merit in the list prepared under Rule 26:Provided that the inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied after such enquiry as may be considered necessary, that such candidate is suitable in all other respects for appointment to the post concerned.

Part V – Procedure for Recruitment by Promotion

30. Constitution of Departmental Promotion Committee.

- The constitution of the Committee shall be as under:

(i)For post (s) falling in State Service:

1.	Chairman, of the Commission or a member thereofnominated by him	Chairman
2.	Additional Chief Secretary/ PrincipalSecretary/Secretary to the Government in the Department ofSanskrit Education,	Member
3.	Principal Secretary/ Secretary to the Governmentin the Department of Personnel or his nominee not below the rankof Joint Secretary / Deputy Secretary to the Government.	Member
4.	Director of Sanskrit Education	Member Secretary

(ii)for posts(s) failing in Subordinate Service:

(a)For post(s) falling within the purview of the Commission:

1.	Chairman of the Commission or a member thereofnominated by him	Chairman
2.	Additional Chief Secretary/PrincipalSecretary/Secretary to the Government in the Department ofSanskrit Education or his nominee not below the rank of JointSecretary Deputy Secretary to the Government.	Member
3.	Principal Secretary/Secretary to the Governmentin the Department of Personnel or his nominee not below the rankof Joint Secretary/Deputy Secretary to the Government.	Member
4.	Director of Sanskrit Education	Member Secretary

(b)For post (s) falling outside the purview of the Commission:

1.	Director of Sanskrit Education	Chairman
2.	Joint Secretary/ Deputy Secretary to theGovernment in the Department of Sanskrit Education	Member
3.	Joint Secretary / Deputy Secretary to theGovernment in the Department of Personnel.	Member
4.	Joint Director of Sanskrit Education	Member Secretary

Provided that in case any Member or Member Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member Secretary, as the case may be, of the Committee.

31. Criteria, eligibility and procedure for promotion.

(1)As soon as the Appointing Authority determines the number of vacancies under rule regarding determination of vacancies of these rules and decides that a certain number of posts are required to be filled in by promotion, it shall, subject to the provisions of sub-rule (6), prepare a correct and complete list of the senior most persons who are eligible and qualified under these rules for promotion on the basis of seniority-cum-merit or merit.

(2)The persons enumerated in the relevant column regarding post from which promotion is to be made, of the relevant Schedule shall be eligible for promotion to posts specified against them in column 2 thereof to the extent indicated in column 3 subject to their possessing minimum qualifications and experience on the first day of the month of April of the year of selection as specified in the relevant column regarding minimum qualification and experience for promotion.

(3)No person shall be considered for first promotion in the service unless he is regularly selected on the post from which promotion is to be made in accordance with one of the methods of recruitment prescribed under the provisions of these rules.Explanation. - In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year such of the persons who arc or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

(4)No person shall be considered for promotion for five recruitment years from the date on which his promotion becomes due, if he/she has more than two children on or after 1.6.2002:Provided that, -

(i)the persons having more than two children shall not be deemed to be disqualified for promotion so long as the number of children he/she had on 1.6.2002 does not increase.

(ii)where a person has only one child from the earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.

(iii)while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.

(5)Selection for promotion on the post included in the service shall be -made on the basis of seniority-cum-merit:Provided that promotion on the highest post in the State service, if it is at least third promotion shall be made on the basis of merit alone.Provided further that if the Committee is satisfied that suitable persons arc not available for selection by promotion to the highest post (s) strictly on the basis of merit in a particular year, selection by promotion to the highest post(s) on the basis of seniority-cum-merit may be made in the same manner as specified in these rules.

(6)

(i)The zone of consideration of persons eligible for promotion shall be as under

Number of vacancies	Number of eligible persons to be considered
(a) for one vacancy	five eligible persons
(b) for two vacancy	eight eligible persons
(c) for three vacancy	ten eligible persons
(d) for four or more vacancies	three times the number of vacancies

(ii)where the number of eligible persons for promotion to higher post is less than the number specified above, all the persons so eligible shall be considered.

(iii)where adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, arc not available within the zone of consideration specified above, the zone of consideration may be extended to seven times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be (and not any other), coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.

(iv)For any post in the Service, -

(a)if promotion is from more than one category of posts in the same Pay Band and/or Grade Pay, eligible persons up to two in number from each category of posts in the same Pay Band and/or Grade Pay shall be considered for promotion;

(b)if promotion is from more than one category of posts carrying different Pay Band and/or Grade Pay, eligible persons in the higher Pay Band and/or Grade Pay shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit or seniority cum merit, as the case may be, in the higher Pay Band and/or Grade Pay than only the eligible persons of other categories of posts in lower Pay Band and/ or Grade Pay shall be considered for promotion and so on and so forth. The zone of consideration for eligibility in this case shall be limited to five senior most eligible persons in all.

(7)Except as otherwise expressly provided in this rule, the conditions of eligibility for promotion, constitution of the Committee and procedure for selection shall be the same as prescribed elsewhere in these rules.

(8)The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of post(s) concerned under these rules and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these rules equal to the number of vacancies determined under these rules. The list so prepared on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, shall be arranged in the order of seniority of the category of post(s) from which selection is made.

(9)The Committee may also prepare a fist on the basis of seniority-cum-merit or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these rules, containing names of persons not exceeding the number of persons selected in the list prepared under sub-rule (8) above to fill temporary or permanent vacancies, which may occur subsequently. The list so prepared on the basis of seniority-cum-merit or on the basis of merit shall be arranged in the order of seniority in the- category of posts from which selection is made. Such a list shall be reviewed and revised by the Committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the year for which the meeting of the Committee is held.

(10)Lists prepared under sub-rule (8) and (9) shall be sent to the Appointing Authority together with Annual Performance Appraisal Reports and other Service Records of all the candidates included in the lists as also of those not selected, if any.Explanation. - For the purpose of selection for promotion on the basis of merit, no person shall be selected if he does not have Outstanding or Very Good record of at least four out of seven years preceding the year for which the meeting of the Committee is held.

(11)If in any subsequent year, after promulgation of these rules vacancies relating to any earlier year are determined under these rules which were required to be filled in by promotion, the Committee shall consider the cases of all such persons who would have been eligible in the year to which the vacancies relate irrespective of the year in which meeting of the Committee is held and such promotion shall be governed by the criteria and procedure for promotion as was applicable in the particular year to which the vacancies relate and the service/experience of an incumbent who has been so promoted for promotion to higher post for any period during which he has not actually performed the duties of the post to which he would have been promoted shall be counted. The pay of a person who has been so promoted shall be re-fixed at the pay which he would have derived at the time of his promotion, but no arrears of pay shall be allowed to him.

(12)The Government or the Appointing Authority may order for the review of the proceedings of the Committee held earlier on account of some mistake or error apparent on the face of record, or on account of a factual error substantially affecting the decision of the Committee or for any other sufficient reasons e.g. change in seniority, wrong determination of vacancies, judgment / direction of any Court or Tribunal, or where adverse entries in the Confidential Reports of an individual arc expunged or toned down or a punishment inflicted on him is set aside or reduced. The concurrence of the Department of Personnel and the Commission (where Commission is associated) shall always be obtained before holding the meeting of the review committee.

(13)Where consultation with the Commission is necessary, the lists prepared by the Committee shall be forwarded to the Commission by the Appointing Authority along-with the Personal Files and Annual Confidential Rolls/Annual Performance Appraisal Reports of all the persons whose names have been considered by the Committee.

(14)The Commission shall consider the lists prepared by the Committee along-with other relevant documents received from the Appointing Authority and unless any change is considered necessary, shall approve the lists. In case the Commission considers it necessary to make any change in the lists received from the Appointing Authority, it shall inform the Appointing Authority of the changes proposed by it. After taking into account the comments of the Commission, if any, the Appointing Authority may approve the lists finally with such modifications, as may in its opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the lists approved by the Commission shall be disturbed only with the approval of the Government.

(15)Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the preceding sub-rule (14) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised or remained in force, as the case may be.

(16)The Government may issue instructions for provisionally dealing with the promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceedings is under progress, at the time promotions are considered to a post to which they are eligible or would have been eligible but for such suspension or pendency of such enquiry or proceedings.

(17)The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any provision of these rules.

32. Restriction of promotion of persons foregoing promotions.

- In case a person on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis on the recommendations of the Departmental Promotion Committee, forgoes such an appointment through his written request, and if the concerned Department Office accepts his/her request, the person concerned shall be debarred for consideration for promotion (both on the basis of urgent temporary appointment or on regular basis) for subsequent two recruitment years for which the Departmental Promotion Committee is held and the name of such persons who foregoes promotion shall not be included in the seniority-cum-eligibility list to be placed before the Departmental Promotion Committee for subsequent two recruitment years.

Part VI – Appointments, Probation and Confirmation

33. Appointments to the service.

- Appointments to posts in the service by direct recruitment, or by promotion, as the case may be, shall be made by the Appointing Authority on occurrence of substantive vacancies from the candidates selected under Rule 26 in order of merit and by promotion from persons selected under Rule 31 of these rules.

34. Urgent temporary appointment.

(1)A vacancy in the service which cannot be filled in immediately either by direct recruitment or by promotion under these rules may be filled in by the Government or by the Authority competent to make appointments, as the case may be, by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the service, where such direct recruitment has been provided under the provisions of these rules:Provided that such an appointment shall not be continued beyond a period of one year without referring the case to the Commission for concurrence, where such concurrence is necessary, and shall be terminated immediately on its refusal to concur.Provided further that in respect of the service or a post in the service for which both the methods of recruitment have been prescribed, the Government or the Appointing Authority, as the case may be, competent to make appointment, shall not, save with the specific permission of the Government in the Department of Personnel in the case of State Services and Government in the Administrative Department concerned in respect of other services, fill the temporary vacancy against the direct recruitment quota by a whole-time appointment for a period exceeding three months, other-wise than out of person eligible for direct recruitment and after a short-term advertisement.

(2)In the event of non-availability of suitable persons fulfilling the requirements of eligibility for promotion, Government may notwithstanding the condition of eligibility for promotion required under sub-rule (1) above, lay down general instructions for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointments shall however be subject to concurrence of the Commission as required under the said sub-rule.

35. Seniority.

- Seniority of persons appointed to the post encadred in the service shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of these rules. Appointment on ad-hoc or urgent temporary basis shall not be deemed to be appointment after regular selection:Provided that, -

(i)the seniority inter-se of persons appointed to posts in a particular category by direct recruitment on the basis of one and the same selection, except those who do not join service when a post is offered to them, shall follow the order in which their names have been placed in the list prepared under Rule 26.

(ii)the seniority inter-se of persons appointed to posts in a particular category by promotion shall follow the order in which their name have been placed in the lists prepared under sub-rule (8) of Rule 31.

(iii)the seniority inter-se of persons appointed by promotion to posts in the same group from different posts in the same year, shall be determined from the date of their substantive appointment on the post from which promotion was made;

(iv)if two or more categories of staff are eligible for promotion, the seniority list of eligible candidates shall be prepared on the basis of date of regular appointment on the posts from which promotion is to be made.

(v)the persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection.

(vi)the seniority inter-se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.

(vii)the reservation for Scheduled Castes and Scheduled Tribes employees, with consequential seniority, shall continue till the roster points are exhausted and adequacy of promotion is achieved.

Once the roster points are complete the theory of replacement shall thereafter be exercised in promotion whenever vacancies earmarked for Scheduled Castes / Scheduled Tribes employees occur.If on the application of these provisions the Scheduled Castes / Scheduled Tribes employees who had been promoted earlier and are found in excess of the adequacy level, shall not be reverted and shall continue on ad-hoc basis and also any employee who had been promoted in pursuance to notification No. F.7(l)DOP/A-II/96 dt. 1.4.1997 shall not be reverted.Notification No.F.7(l)DOP/A-II/96 dt. 1.4.1997 shall be deemed to have been repealed w.e.f 1.4.1997.Explanation. - Adequate representation means 16% representation of the Scheduled Castes and 12% representation of the Scheduled Tribes in accordance with the roster point.

36. Period of probation.

(1)A person entering the service by direct recruitment against a clear vacancy shall be placed as probationer-trainee for a period of two years:Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

(2)During the period of probation specified in sub-rule (1). each such probationer-trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify.

37. Confirmation in certain cases.

(1)Notwithstanding anything to the contrary contained in the preceding rule, a person appointed to a post in the Service temporarily or on officiating basis who after regular recruitment by any one of the methods of recruitment prescribed under these rules, has not been confirmed, within a period of six months after satisfactory completion of the period of probation of two years service in case he is appointed by direct recruitment as a probationer-trainee or within a period of one year's service in case he is appointed by promotion, shall be entitled to be treated as confirmed in accordance with his seniority if -

(i)he has worked on the post or higher post under the same Appointing Authority or would have so worked but for his deputation or training;

(ii)he fulfills conditions as are prescribed under rule relating to confirmation subject to the quota prescribed under these rules; and

(iii)permanent vacancy is available in the department.

(2)If an employee referred to in sub-rule (1) above fails to fulfill the conditions mentioned in the said sub-rule the period mentioned in sub-rule (1) above, may be extended as prescribed for a probationer-trainee under the Rajasthan Civil Services (Departmental Examinations) Rules, 1959 and any other rules or by one year whichever is longer. If the employee still fails to fulfill the conditions mentioned in sub-rule (1) above, he will be liable to be discharged or terminated from such post in the same manner as a probationer-trainee or reverted to his substantive or lower post, if any, to which he may be entitled.

(3)The employee referred to in sub-rule (1) above, shall not be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his/her work are communicated to him within the said period of service.

(4)The reasons for not confirming of any employee referred to in sub-rule (1) above shall be recorded by the Appointing Authority in his Service Book and Annual Performance Appraisal Report.Explanation. - (i) Regular recruitment for the purpose of this rule shall mean -

(a)Appointment by cither method of recruitment or on initial constitution of service in accordance with the Rules made under the proviso to Art. 309 of the Constitution of India:

(b)Appointment to the post for which no Service Rules exist, if the post is within the purview of the Commission, recruitment in consultation with them;

(c)Appointment by transfer after regular recruitment where the service Rules specifically permit:

(d)Persons who have been made eligible for substantive appointment to a post under these rules shall be treated as having been regularly recruited:

Provided that it shall not include urgent temporary appointment or officiating promotion which is subject to review and revision.

(ii)Persons who hold hen on another cadre shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this rule. In the absence of any option to the contrary, they shall be deemed to have exercised option in favour of confirmation under this rule and their Hen on the previous post shall cease.

38. Unsatisfactory progress during period of probation.

(1)If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that services of a probationer trainee are not found to be satisfactory, the Appointing Authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as probationer trainee or in other cases may discharge or terminate him/her from service. The Appointing Authority, shall accord appropriate opportunity to the probationer-trainee before final orders are passed in this respect:Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any probationer-trainee by a specified period not exceeding one year.

39. Confirmation.

- A probationer shall be confirmed in his appointment at the end of his period of probation if, -

(a)he / she has passed the departmental examination-and has successfully undergone such training, as Government may, from time to time, specify:

(b)he / she has passed departmental test of proficiency in Hindi: and

(c)the Appointing Authority is satisfied that his her integrity is unquestionable and that he /she is otherwise fit for confirmation.

Part VII – Pay

40. Scale of pay.

- The scale of monthly pay of a person appointed to a post in the Service shall be such as may be admissible under the rules referred to in Rule 42 or as may be sanctioned by the Government from time to time.

41. Pay during probation.

- A probationer-trainee appointed to the service by direct recruitment, shall be paid monthly fixed remuneration during the period of probation at such rates as may be fixed by the Government from time to time:Provided that an employee having been regularly selected as per provisions of recruitment rules in the Government service may be allowed emoluments in his/her own Grade Pay in the existing running Pay Band of the post during service as probationer trainee or fixed remuneration of the new post whichever is advantageous to him/her.

42. Regulation of Pay, Leave, Allowances, Pension, Contributory Pension etc.

- Except as provided in these rules, the pay, allowances, contributory pension, leave and other conditions of service of the members of the service, shall be regulated by -

(i)The Rajasthan Service Rules, 1951. as amended from time to time;

(ii)The Rajasthan Civil Services (Classification. Control, and Appeal) Rules, 1958, as amended from time to time;

(iii)The Rajasthan Travelling Allowances Rules. 1971, as amended from time to-time:

(iv)The Rajasthan Civil Services (Conduct) Rules. 1971, as amended from time to time:

(v)The Rajasthan Civil Services (Pension) Rules, 1996, as amended from time to time:

(vi)The Rajasthan Civil Services (Revised Pay) Rules, 1998 as amended from time to time:

(vii)The Rajasthan Civil Services (Contributory Pension) Rules, 2005 as amended from time to time;

(viii)The Rajasthan Civil Services (Revised Pay) Rules, 2008 as amended from time to time:

(ix)Any other rules prescribing general conditions of service made by the appropriate authority under the proviso to Art. 309 of the Constitution of India and for the time being in force.

43. Removal of doubt.

- If any doubt arises relating to the application and scope of these rules, it shall be referred to the Government in the Department of Personnel whose decision thereon shall be final.

44. Repeal and Saving.

- The Rajasthan Sanskrit Education Service Rules, 1977, the Rajasthan Sanskrit Education Subordinate Service Rules, 1978 and orders issued in relation to the matters covered by these Rules are hereby repealed:Provided that any action taken under the rules and orders, so repealed, shall be deemed to have been taken under the provisions of these rules.

45. Power to relax rule.

- In exceptional cases where the Administrative Department of the Government is satisfied that operation of the rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Government is of the opinion that it is necessary or expedient to relax any of the provisions of these rules with respect to age or experience of any person, it may, with the concurrence of the Department of Personnel, and in consultation with the Commission where necessary by order dispense with or relax the relevant provisions of these rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable than the provisions already contained in these rules. Such cases of relaxation shall be referred to the Commission by Administrative Department concerned:Provided that relaxation in the prescribed period of service or experience under this rule shall only be granted to the extent of 1/3 period of the service or experience prescribed for promotion to any post before holding the meeting of the Departmental Promotion Committee.

I

State Service

S. No.	Name of post	Method of recruitment and percentage	Minimum qualification and experience fordirect recruitment	Post(s) from which promotion is to be made	Minimum qualifications and w experience forpromotion	Remarks
1	2	3	4	5	6	7
1	Joint Director	100% by promotion	-	Deputy Director	Three years' experience on the post mentioned inCol. No. 5	-
2	Deputy Director	100% by promotion	-	Divisional Sanskrit Education Officer/AssistantDirector/ Principal. Sanskrit Teachers' Training School	Three years' experience on the posts mentionedin Col. 5
3	Divisional Sanskrit Education Officer/AssistantDirector/Principal. Sanskrit Teachers' Training School	100% by promotion		Principal, Varishtha Upadhyaya School	Five years' experience on the post mentioned inCol. No. 5 Additional qualification for the post of Principal,Sanskrit Teachers Training School: Shikshacharya or M. Ed. Degreerecognized by the State Governmen
There will be only one cadre of DivisionalSanskrit Education Officer that will Sanskrit subject/DeputyInspector include the post of principal, SanskritTeachers'Training School and Assistant Director; post ofPrincipal, Sanskrit Teachers' Training School and AssistantDirector will be filled up from amongst this cadre.
4.	Principal, Varishtha Upadhyaya School	100% by promotion out of which 20% fromHeadmaster, Praveshika School/ Senior Deputy Inspector, and 80%from Lecturer in		1.Headmaster,Praveshika School/ Senior Deputy Inspector2. Lecturer in Sanskrit Subjects/DeputyInspector	Shastri or equivalenttraditional Sanskrit examination with Sanskrit medium and ShikshaShastri/Degree in Education recognized by NCTE and Second Classin Acharya degree having minimum 48% marks with(i) 7 years'experience on the post of Head Master, Praveshika School/ ,Senior Deputy Inspectoror
					(ii) 7 years' teaching experience on the post ofLecturer in Sanskrit subjects/Deputy Inspector
5.	Head Master, Praveshika School/ Senior Deputy Inspector	50% by direct recruitment and 50% by promotion	(a) Second Class inShastri or as equivalent traditional Sanskrit examination withSanskrit medium having minimum 48 % marks and Shiksha Shastri/Degree or Diploma in education recognized by National Councilfor Teacher Education(b) Minimum 5 years' teaching experience asSenior Teacher.	Senior Teacher (Sanskrit)	Second Class inShastri or an equivalent traditional Sanskrit examination withSanskrit medium having minimum 48% marks and Shiksha Shastri /Degree or Diploma in education recognized by National Council forTeacher Education(b) Minimum 5 years' teaching experience asSenior Teacher (Sanskrit)
There will be only one cadre of Head Master,Praveshika school that will include the post of Senior DeputyInspector, post of Senior Deputy Inspector will be filled up fromamongst this cadre.
6.	Lecturer (School) /Deputy Inspector	50% by direct recruitment and 50 % by promotion	(a) For Sanskrit subject: Shasrti or equivalenttraditional Sanskrit examination with Sanskrit medium and Secondclass Acharya degree or equivalent Sanskrit medium examination inthe concedrned subject having minimum 48 % marks with ShikshaShastri degree or equivalent.	Senior Teacher (Sanskrit)	Shastri or equivalent traditional Sanskritexamination with Sanskrit medium and Second Class Acharya inconcerned subject having minimum 48% marks with ShikshaShastri/Degree in Education recognized by NCTE, with 5 yearexperience on the posts mentioned in Col. No. 5
			(b) For other than Sanskrit subject Secondclass post-graduate degree in the concerned subject havingminimum 48% marks with Shiksha Shastri/ B.Ed. degree	Senior Teacher	Second Class Post-graduate in the concernedsubject, having minimum 48% marks with Shiksha Shastri/B.Ed.degree, with 5 years experience on the posts mentioned in Col.No. 5
There will be only one cadre of Lecturer(School) that will include the post of Deputy Inspector : post ofDeputy Inspector will be filled up from amongst this cadre.
For any year, DPC for the post of Head Master,Praveshika School, must be held before that for the post ofLecturer (School). The Department will take options from theSenior Teachers (Sanskrit) falling in the zone of considerationfor DPC for the post of Head Master, Praveshika School askingthem whether they would like to be considered for promotion tothe post of Head Master, Praveshika School or they would like tobe considered for the posts of Lecturer (School.)

II

Subordinate Service

S. No.	Name of the post	Method of recruitment (with percentage)	Minimum qualifications and experience for thedirect recruitment	Posts(s) from which promotion is to be made	Minimum qualifications and experience forpromotion	Remarks
1	2	3	4	5	6	7
1.	Senior Teacher1.Sanskrit2. Hindi3. English4. Maths5. Science6. Social Science	50% by direct recruitment and 50% by promotion	(a) For the post atserial No. 1 in column No. 2 Shastri or an equivalent traditionalSanskrit examination with Sanskrit medium, and Shiksha Shastri /Degree or diploma in Education recognized by National Council forTeacher Education(b) For the post atserial No. 2 to 4 in column No. 2Graduate or equivalentexamination with the concerned subject as optional subject, andDegree or Diploma in Education recognized by National Council forTeacher Education.(c) For the posts atserial No. 5 in column No. 2 Graduate or equivalent examinationwith at least two of the following subjects as optional subjects:Physics, Chemistry, Zoology, Botany, Micro biology,Bio-technology and Bio-chemistry and Degree or Diploma inEducation recognized by National Council for Teacher Education(d) For the posts at serial No. 6 in column No.2 Graduate or equivalent examination with at least two of thefollowing subjects as optional Subjects : History, Geography,Economics, Political Science, Sociology, Public Administrationand Philosophy, and Degree or Diploma in Education recognized byNational Council for Teacher Education.	Teacher (Sanskrit)1. Teacher2.Laboratory Assistant1. Teacher2. Laboratory Assistant1. Teacher2.Laboratory Assistant	Qualification as laiddown in column No. 4 with 5 years' teaching experience on thepost mentioned in Col. No. 5Qualification as laiddown in column No. 4 with 5 years' teaching experience on thepost mentioned in Col. No. 5. Qualification as laid down incolumn No. 4 with 5 years teaching experience on the postmentioned in Col. No. 5.Qualifications as laid down in column No. 4 with5 years teaching experience on the post mentioned in Col. No. 5.	-
2	Physical Training Instructor- Grade-II	50 % by direct recruitment & 50% bypromotion	Bachelor of Physical Education (B.P. Ed.)recognized by the National Council for Teacher Education.	Physical Training Instructor-Grade III	Bachelor of Physical Education (B.P. Ed.)recognized by the National Council for Teacher Education and 5years' experience on the post mentioned in Column No. 5.ORCertificate in Physical Education (C.P. Ed.) or Diploma inPhysical Education (D.P. Ed.) recognized by the National Councilfor Teacher Education and 10 years' experience on the postmentioned in Column No. 5
3.	Librarian II Grade %	50% by direct recruitment and 50% by promotion	Graduate with degree / Diploma in LibraryScience from a recognized institution.	Librarian-Ill Grade	Graduate with Degree/Diploma in Library Sciencefrom a recognized institution, and 5 years experience on the postmentioned in Col. No. 5	-
4.	Teacher in Arts-Grade II	100% by direct recruitment	Graduate in Arts with Drawing as one of theoptional subjects or diploma in Drawing or equivalent examinationrecognized by the State Government.	-	-	-
5.	Teacher in Craft Grade II	100% by direct recruitment	Graduate in Arts or Science with Degree/Diplomain Crafts or equivalent Technical Degree or Matriculation withcertificate in Crafts Training Plus 5 Years teaching experienceof Crafts.	-	-	-
6.	(a) Teacher(Sanskrit)Level-1 (Class I toV)Level-2 (Class VI toVIII)(b) Teacher(General)Level-1 (Class I toV)Level-2 (Class VI to VIII)	100 % by directrecruitment100 % by direct recruitment	Varishtha Upadhyayaor equivalent traditional Sanskrit examination with Sanskritmedium and eligible as per the norms prescribed by the academicauthority under sub-Section (1) of the Section 23 of Right of childrenof Free and Compulsory Education Act, 2009 (Central Act No. 35 of2009)Varishtha Upadhayayaor equivalent traditional Sanskrit examination with Sanskritmedium and eligible as per the norms prescribed by the academicauthority authorised under sub-Section (1) of the Section 23 of Rightof Children of Free and Compulsory Education Act, 2009 (CentralAct No. 35 of 2009)Eligible as per thenorms prescribed by the academic authority authorised undersub-Section (1) of the Section 23 of Right of Children of Free andCompulsory Education Act, 2009 (Central Act No. 35 of 2009)Eligible as per the norms prescribed by theacademic authority authorised under sub-Section (1) of the Section 23of Right of Children of Free and Compulsory Education Act, 2009(Central Act Noti. 35 of 2009)	-	-	-
7.	Physical Training Instructor -Grade III	100 % by direct recruitment	Bachelor of Physical Education (B.P.Ed.) orCertificate in Physical Education (C.P.Ed.) or diploma inphysical education (D.P.Ed.) recognized by the National Councilfor Teacher Education.	-	-	-
8	Librarian -Grade III	100 % by direct recruitment	Bachelor of Library Science (B.Lib.) orCertificate in Library Science (C.Lib.) recognized by the StateGovernment.	-	-	-
9	Laboratory Assistant	100 % by direct recruitment	Senior Secondary or Higher Secondary / VarishthaUpadhayaya with Science as optional subject.	-	-	-

III

Scheme and syllabus of competitive examination for the post of Head Master, Praveshikas School / Senior Deputy Inspector

1. The competitive examination shall carry 600 marks.

2. There will be two papers. Both the Papers shall be of 300 marks each. Duration of both Papers shall be 3 hours each.

3. All the questions in both the Papers shall be multiple choice type questions.

4. Negative marking shall be applicable in the evaluation of answers. For every wrong answer, one-third of the marks prescribed for that particular question can be deducted.

Explanation. - Wrong answer shall mean an incorrect answer or multiple answers.

5. Subjects included in both the Papers and the marks given to them are shown in the tables below.

Paper -1 General StudiesDuration: 3 hours

S. No.	Subject	Number of questions	Total marks
1.	Rajasthan Indian and World History with specialemphasis on Rajasthan culture and Indian National Movement.	40	80
2,	Indian Polity. Indian Economics with specialemphasis on Rajasthan.	40	80
3.	Use of computers and information technology inteaching	15	30
4.	Rajasthan, India, World Geography.	30	60
5.	General Science	25	50
	Total	150	300

Paper-II General awareness about education and educational administrationDuration: 3 hours

S. No.	Subject	Number of questions	Total marks
1.	Mental Ability Test	24	48
2.	Statistics (Praveshika level). Mathematics(Praveshika level)	24	48
3.	Educational Psychology, Pedagogy, EducationalManagement at School level. Educational scenario in Rajasthan	30	60
4.	Right of Children to Free and CompulsoryEducation Act, 2009, Rajasthan Service Rules, CCA Rules. GF&AR.	24	48
5.	Current Affairs	24	48
6.	Language ability test: Hindi, English	24	48
	Total	150	300

IV

Scheme and syllabus of competitive examination for the post of Lecturer (School)

1. The competitive examination shall carry 450 marks.

2. There will be two papers. Paper-1 shall be of 150 marks and Paper-II shall be of 300 marks. Duration of Paper-I shall be one and a half hours and the duration of Paper-II shall be three hours.

3. All the questions in both the Papers shall be multiple choice type questions.

4. Negative marking shall be applicable in the evaluation of answers. For every wrong answer, one-third of the marks prescribed for that particular question can be deducted -

Explanation. - Wrong answer shall mean an incorrect answer or multiple answers.

5. Subjects included in both the Papers and the marks given to them are shown in the tables below.

Paper -1 General Awareness and General StudiesDuration: One hour and thirty minute

S. No.	Subject	Number of questions	Total marks
1.	History of Rajasthan and Indian History withspecial emphasis on Indian National Movement	15	30
2.	Mental Ability Test. Statistics (secondaryLevel), Mathematics (Secondary Level), Language Ability Test:Hindi, English	20	40
3.	Current Affairs	10	20
4.	General Science, Indian Polity, Geography ofRajasthan	15	30
5.	Educational Management, Educational Scenario inRajasthan, Right to Education Act, 2009	15	30
	Total	75	150

Paper-II Subject ConcernedDuration: Three hours[a] For the post of Lecturer (School) - Sanskrit subjectsMedium of examination shall be Sanskrit language

S. No.	Subject	Number of questions	Total marks
1.	Knowledge of subject concerned: VarishthaUpadhyaya Level	55	110
2.	Knowledge of subject concerned: Shastri Level	55	110
3.	Knowledge of subject concerned; Acharya Level	10	20
4.	Educational Psychology, Pedagogy, TeachingLearning Material, Use of Computers and Information Technology inTeaching Learning	30	60
	Total	150	300

[b] For the post of Lecturer (School) - Other than Sanskrit subjects

S. No.	Subject	Number of questions	Total marks
1.	Knowledge of subject concerned: Senior SecondaryLevel	55	110
2.	Knowledge of subject concerned: Graduation Level	55	110
3.	Knowledge of subject concerned: Post-GraduationLevel	10	20
4.	Educational Psychology, Pedagogy, TeachingLearning Material Use of Computers and Information Technology inTeaching Learning	30	60
	Total	150	300

V

Scheme and syllabus of competitive examination for the post of Senior Teacher & Teacher in Art/Craft - Grade II, Librarian - Grade II & Physical TrainingInstructor - Grade IIPaper-IFor competitive examination for the post of Senior Teacher & Teacher in Art/Craft - Grade II, Librarian -Grade II & Physical Training Instructor - Grade II:• The question paper will carry maximum 200 marks.• Duration of question paper will be 2.00 hours.• The question paper will carry 100 questions of multiple choices.• Paper shall include following subjects carrying the number of marks as shown against them.

• Geographical Historical, Cultural and generalknowledge of Rajasthan.	80 marks
• Current Affairs of Rajasthan.	60 marks
• General knowledge of world and India.	40 marks
• Educational Psychology.	40 marks
Total	200 marks

• The detailed syllabus and scope of paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.Paper-IIA. For the post of Senior Teacher (Sanskrit) :• The question paper will carry maximum 300 marks.• Duration of question paper will be 2 hours 30 minutes.• The question paper will carry 150 questions of multiple choices.• Paper shall include following subjects carrying the number of marks as shown against them.

• Knowledge of Praveshika and Varistha Upadhyayastandard about relevant subject matter.	180 marks
• Knowledge of Shastri standard about relevantsubject matter.	80 marks
• Teaching Methods of relevant subject.	40 marks
Total	300 marks

• Medium of examination shall be Sanskrit language.• The detailed syllabus and scope of paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fir.B. For the post of Senior Teacher (Other than Sanskrit) & Teacher in Art/ Craft-Grade II• The question paper will carry maximum 300 marks.• Duration of question paper will be 2 hours 30 minutes.• The question paper will carry 150 questions of multiple choices.• Paper shall include following subjects carrying the number of marks as shown against them:

(i) Knowledge of secondary and senior secondary standard aboutrelevant subject matter.	180 marks
(ii) Knowledge of graduate standard about relevant subjectmatter.	80 marks
(iii) Teaching Methods of relevant subject.	40 marks
Total	300 marks

• The detailed syllabus and scope of paper for the examination will be as prescribed by the Commission from lime to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.C. For the post of Librarian-Grade II• The question paper will carry maximum 300 marks.• Duration of question paper will be 2 hours 30 minutes.• The question paper will carry 150 questions of multiple choices.• Paper shall include following subjects carrying the number of marks as shown against them:

(i) Knowledge of Library, Information and Society.	150 marks
(ii) Knowledge of Library and Information Centre Management.	100 marks
(iii) Computer Application in Libraries.	50 marks
Total	300 marks

• The detailed syllabus and scope of paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.D. For the post of Physical Training Instructor-Grade II• The question paper will carry maximum 260 marks and maximum 40 marks shall be awarded for participation in sports/tournaments (as per "Note" mentioned below).• Duration of question paper will be 2 hours.• The question paper will carry 130 questions of multiple choices.• Paper shall include following subjects carrying the number of marks as shown against them:

• General knowledge of Physical Education ofsecondary and senior secondary standard	60 marks
• General knowledge of sports and PhysicalEducation and current affairs	40 marks
• Theories, definitions and History of PhysicalEducation	20 marks
• Education and Games Psychology.	20marks
• Methods, Supervision and Organizations ofPhysical Education.	20 marks
• Theories of Training and Decisions.	20marks
• Since of basic Physical Anatomy, Function andHealth Education	40 marks
• Entertainment Camp and Yoga.	40marks
Total	260marks

• The detailed syllabus and scope of paper for the examination will be as prescribed by the Commission from time to time and will he intimated to the candidates within the stipulated time in the manner as the Commission deems fit.Note I. - Awardable marks on the basis of certificate of the participation & the position gained in sports competition shall be as under.

1. Participation at international level or winner at nationallevel	40 marks
2. II position at national level.	36 marks
3. III position at national level.	32 marks
4. Participation at national level or winner at state level.	28 marks
5. II position at state level.	24 marks
6. III position at state level.	20 marks
7. Participation at state level or winner at district level.	16 marks
8. II position at district level.	12 marks
9. III position at district level.	08 marks
10. Participation at district level.	04 marks

Note II. - Levels shall be as under

1. District level. - Following tournaments will be considered of district level:

a. District level school tournament of Elementary Education Department.b. District level school tournament of Secondary Education Department.c. Divisional level school tournament of Sanskrit Education Department.d. Cluster level school tournaments of Navodaya Vidyalaya Samiti and Central School Organization.e. Inter college tournament of Universities.

2. State level. - Following tournaments will be considered of state lever:

a. State level school tournament of Sanskrit Education Departmentb. State level school tournament of Elementary Education Departmentc. State level school tournament of Secondary Education Department.d. National level school tournament of Navodaya Vidyalaya Samiti and Central School Organization.e. Inter Universities tournament at zone level.

3. National Level. - Following tournaments will be considered of national level:

a. School games tournament organized by School Games Federation of India at national level.b. Inter University tournament at National or inter zone level.

4. International level. - Participation in international tournaments through any one of these organizations : School Games Federation of India, University Sports Association or Sports Federation of India.

Note III. - Verification of Sport Certificatesa. Sports certificates will be considered if they are verified by Secretary of Rajasthan Sports Council Or Head of the Institute with a mention that participant is a regular student of the Institution.b. Sports certificates of participation or acquired position in International tournament through School Games Federation of India, University Sports Association or Sports Federation of India will be considered only when the same is verified by the concerned federation / association."

VI

Scheme and syllabus of competitive examination for the post of Teacher (Sanskrit and General), Librarian Grade III, Physical Training Instructor Grade III and Laboratory AssistantPaper-1

(A)Scheme and syllabus of competitive examination far the post of Teacher Grade-III (Sanskrit) Level-I and Level-II: -

(1)The question paper shall carry maximum 200 marks.

(2)Duration of question paper shall be 2.00 hours.

(3)The question paper of written examination shall carry multiple choice type questions.

(4)Paper shall include following subjects carrying the number of marks as shown against them.

(i) General Knowledge and Current Affairs withspecial reference to Rajasthan	50 marks
(ii) Geographical, Historical & CulturalKnowledge of Rajasthan	50 marks
(iii) Educational Psychology	07 marks
(iv) School Subject: Sanskrit
Sangya Prakaran	04 marks
Sandhi Cyan	07 marks
Karak Gyan	07 marks
Samas	07 marks
Pratyaya	07 marks
Upsarga	03 marks
Avyaya	03 marks
Chhand	04 marks
Alankar	03 marks
Kosh	05 marks
Dhatu Roop Gyan	05 marks
Shabd Roop Gyan	05 marks
(v) Sanskrit Bhasha Dakshta	20 marks
Note.- Standard of contents of SchoolSubject shall be of the Praveshik standard for Level-1 andVarishtha Upadhyaya standard for Level-II.
(vi) Educational Methodology :
Sanskrit	13 marks
Total	200 Marks

(5)Medium of examination shall be Hindi/English language for subjects mentioned in Clause-4(i), 4(ii) and 4 (iii). Medium of examination shall be Sanskrit language for subjects mentioned in clause- 4 (iv) and 4 (v).

(6)The syllabus and scope of the paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.

(B)Scheme and syllabus of competitive examination for the post of Teacher Grade-Ill (General) Level-I and Level-II:-

(1)The competitive examination shall carry 200 marks.

(2)Duration of examination shall be two hours.

(3)The question paper of written examination shall carry multiple choice type questions.

(4)Paper shall include following subjects carrying the number of marks as shown against them: -

(i) General Knowledge and Current Affairs with specialreference to Rajasthan	60 marks
(ii) Geographical, Historical & Cultural Knowledge ofRajasthan	60 marks
(iii) Educational Psychology	07 marks
(iv) School Subjects:
(a) Hindi	07 marks
(b) English	07 marks
(c)Mathematics	07 marks
(d) GeneralScience	07 marks
(e) SocialStudies	07 marks
Note.- Standard of contents of School Subjects shall be of theSecondary standard.
(v) Educational methodology:
(a) Hindi	07 marks
(b) English	07 marks
(c)Mathematics	08 marks
(d) GeneralScience	08 marks
(e) SocialStudies	08 marks
Total	200 marks

(5)The syllabus and scope of the paper for the examination will be as proscribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.

(C)For the post of Librarian Grade III

(1)The question paper will carry maximum 300 marks.

(2)Duration of question paper will be 2 hours 30 minutes.

(3)The question paper will carry 150 questions of multiple choices.

(4)Paper shall include following subjects carrying the number of marks as shown against them.

(i) General Knowledge and Current Affairs with specialreference to Rajasthan	80 marks
(ii) Geographical, Historical & Cultural Knowledge ofRajasthan	50 marks
(iii) Educational Psychology	20 marks
(iv) Knowledge of Library and Information Science	150 marks
Total	300 marks

(5)The detailed syllabus and scope of the paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.

(D)For the post of Physical Training Instructor - Grade III

• The question paper will carry maximum 260 marks and maximum 40 marks shall be awarded for participation in sports/tournaments (as per "Note" mentioned below).• Duration of question paper will be 2 hours.• The question paper will carry 130 questions of multiple choices.• Paper shall include following subjects carrying the number of marks as shown against them:

• General knowledge of Physical Education of secondary andsenior secondary standard	60 marks
• General knowledge of sports and Physical Education and currentaffairs	40 marks
• Theories, definitions and History of Physical Education	20 marks
• Education and Games Psychology	20 marks
• Methods, Supervision and Organizations of Physical Education.	20 marks
• Theories of Training and Decisions.	20 marks
• Since of basic Physical Anatomy, Function and Health Education	40 marks
• Entertainment, Camp and Yoga.	40 marks
Total	260 marks

• The detailed syllabus and scope of paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.Note. 1. - Awardable marks on the basis of certificate of the participation & the position gained in sports competition shall be as under.

1. Participation at international level orwinner at national level	40 marks
2. II position at national level.	36 marks
3. III position at national level.	32 marks
4. Participation at national level or winner atstate level.	28 marks
5. II position at state level.	24 marks
6. III position at state level.	20 marks
7. Participation at state level or winner atdistrict level.	16 marks
8. II position at district level.	12 marks
9. III position at district level.	08 marks
10. Participation at district level.	04 marks

Note II. - Levels shall be as under

1. District level. - Following tournaments will be considered of district level:

2. State level. - Following tournaments will be considered of state lever:

a. State level school tournament of Sanskrit Education Departmentb. State level school tournament of Elementary Education Department,c. State level school tournament of Secondary Education Department.d. National level school tournament of Navodaya Vidyalaya Samiti and Central School Organization.e. Inter Universities tournament at zone level.

3. National Level. - Following tournaments will be considered of national level:

a. School games tournament organized by School Games Federation of India at national level.b. Inter University tournament at National or inter zone level.

4. International level. - Participation in international tournaments through any one of these organizations : School Games Federation of India, University Sports Association or Sports Federation of India.

(1)The competitive examination shall carry maximum 200 marks.

(2)Duration of question paper shall be two hours.

(3)The question paper of written examination shall carry multiple choice type questions.

(4)Paper shall include following subjects carrying the number of marks as shown against them: -

(i) General Knowledge and Current Affairs withspecial reference to Rajasthan	60 marks
(ii) Geographical, Historical & CulturalKnowledge of Rajasthan	60 marks
(iii) Educational Psychology	10 marks
(iv) School Subject (Genera Science)	40 marks
Note.- Standard of contents ofSchool subjects shall be of the Secondary standard
(v) Educational Methodology (Science)	30 marks

(5)The syllabus and scope of the paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.

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