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State of Rajasthan - Section

Section 3 in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954

3. Procedure for selection and appointment.

- The selection of Jagir employees to the State Service shall be carried out in the following manners:-
(a)The Revenue Officers or authorities mentioned in sub-rules (b) to (f) shall be the provisional appointing authority for the Jagir Employees belonging to the Revenue Department. Similarly for employees of the Departments other than Revenue Department, e.g. the Education, Medical, Forests and Mining, the Departmental Officer of the District in which the headquarters of the Jagir are situate, will be the provisional appointing authority, subject to the rules of the Department regarding the selection of officers, and its Schedule of Powers.
(b)The appointing authority mentioned in the foregoing clause will take into consideration the qualifications, experience, and record of service of a Jagir Employee for the purpose of his selection to the State Service. No person who has completed 30 years of service or the age of 55 years shall be selected for appointment.
(c)The Jagir Commissioner will invite applications wit hin a specified time from Jagir Employees who wish to be considered for absorption in State Service. The applications will be required to be submitted to the Collector.
(d)The Collector of the district in which the headquarters of the Jagir are situate shall select out of the persons who have duly applied under sub-rule (c), and make provisional appointments of officers of the Revenue Department which he can ordinarily appoint under the Schedule of Powers. For higher posts of the Revenue Department viz. Upper Division Clerks, Qanungos, Naib Tehsildars and Tehsildars, he will make a preliminary selection according to the above-mentioned criteria and forward the available record with his recommendations to the Commissioner of the Division for disposal as provided in sub-rule (e). The Collector shall forward the applications of Jagir Employees other than those of the Revenue Department to the Departmental Officer concerned of the district for disposal as provided in sub-rule (a).
(e)The Commissioner of the Division will select and provisionally appoint officers of the Revenue Department up to the rank of Upper Division Clerks, and Qanungos. For the posts of Naib Tehsildars, Tehsildars and for other posts belonging to the Subordinate Administrative Service, he will make a preliminary selection and forward the record with his remarks to the Chairman, Revenue Board, as stated in sub-rule (h).
(f)The Chairman, Revenue Board, will examine the Recommendations of the Commissioner, and make provisional appointments of Naib Tehsildars, Tehsildars and other officers in the cadre of Subordinate Administrative Service.
(g)Each Collector shall report the number of vacancies caused by creation of new posts along with available record of candidates to the Commissioner of the Division, sending separate lists of the appointments provisionally made by him and of those provisionally selected by him under sub-rule (d) and the vacancies still to be filled up.
(h)The Commissioner of the Division shall consolidate the statements received from the Collector and forward a copy of the consolidated statement to the Board of Revenue sending separate,list of appointments provisionally made by him under sub-rule (e) and of the vacancies still to be filled up.
(i)As soon as the final list of vacancies and candidates is ready in the Revenue Board, it shall be submitted fo0r final selection to a Committee consisting of the following members:-
(1) [ [Substituted by Notification No. F.9 (41) Revenue D. 61/Gr. I, dated 6-7-1962, published in Rajasthan Gazette, Part 4-C, dated 26-7-1962] Chairman, Revenue Board Chairman
(2) One member of the Revenue Board to be nominated by theChairman Member
(3) Jagir Commissioner, Rajasthan Member
(4) Settlement Commissioner, Rajasthan Member
(5) Secretary to the Government in the Revenue Department Member]
Provided that the final selection of candidates for appointment to vacancies in departments other than the Revenue Department shall be made by the respective officers of such departments according to the Schedule of Powers, and shall not be referred to the Committee.
(j)The Committee shall after interviewing the claimants prepare a list of candidates to be recommended for selection to the Public Service Commission for posts of Tehsildar, Naib Tehsildars and for any other posts belonging to the Sub-ordinate Administrative Service.
(k)Every candidate recommended under sub-rule (i) shall be required to state whether he would be willing to serve on any ministerial post if he is not selected by the Rajasthan Public Service Commission for the posts mentioned in that sub-rule.
(l)The Committee shall reserve a sufficient number of vacancies in ministerial service for the officials who are prepared to accept ministerial posts as mentioned in sub-rule (k) and declare that the appointment of other persons to such vacancies shall be treated as provisional.
(m)Subject to sub-rule (1) the vacancies of ministerial servants of the Revenue Department shall be filled up finally by the Committee; provided that the appointments to vacancies of class IV servants shall be finalised by the Collector and will not be referred to the Committee or next higher authority except by way of appeals against the order of appointment. The Committee may also draw up a separate list of such candidates out of the list of Jagir Employees mentioned in sub rule (i) who are surplus to the needs of recruitment as laid down under rule 2, and whom the Committee consider suitable for appointment against future vacancies in the ministerial cadre. Such lists will be sent by the Government to the Commissioners of the Divisions who will endeavour to get the candidates absorbed in the various departments functioning in the Division according to their suitability in preference to new entrants.
(n)If any official referred to in sub-rule (1) fails to join the post reserved for him under sub-rule (1) within one month of rejection by the Public Service Commission for a higher post, steps will be taken to fill up the post either by confirming the official working provisionally against the post or otherwise.
(o)For employees belonging to a Department other than the Revenue Department, the Appointing authority shall follow the same procedure as is described in sub-rules (e) to (n) above, as the case may be.