Section 7E(a) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955
(a)Notwithstanding anything contained in rule 7, the persons who were appointed to the posts of Assistant Co-operative Inspectors in an ad hoc /officiating/temporary basis and have held such posts continuously for a period of at least six months on 1st April, 1974, shall be screened by a Committee consisting of the Registrar, the Deputy Secretary to the Government in the Co- operative Department and the Deputy Registrar (Administration) for adjudging their suitability for the posts held by them on 1st April, 1974 and be appointed to the said posts in the Service if they possess the requisite qualifications for the posts prescribed under the Rules either for direct recruitment or for promotion or the prescribed qualifications on the basis of which they were appointed on an ad hoc /officiating/ temporary capacity.
