Section 8 in Rajasthan Jails Subordinate Service Rules, 1998
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/or by promotion.(2)The vacancies so reserved for promotion shall be filled in by seniority-cum-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 Board or the Commission, as the case may be, and by the Board in the case of promotion, irrespective of their relative rank compared with other candidates.(4)Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of eligible and suitable candidates amongst the Scheduled Cast and the Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years into and there after such reservation would lapse:Provided that there shall be no carry forward of the vacancies in the 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.
