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State of Rajasthan - Act

The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962

RAJASTHAN
India

The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962

Rule THE-RAJASTHAN-STATE-AND-SUBORDINATE-SERVICE-DIRECT-RECRUITMENT-BY-COMBINED-COMPETITIVE-EXAMINATION-RULES-1962 of 1962

Published on 13 September 1962
Commenced on 13 September 1962
[This is the version of this document from 13 September 1962.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962Published vide Notification No. F. 1(21) Apptts.(D)/60, dated 13th September, 1962, published in the Rajasthan Rajpatra, Extraordinary, Part 4(C), dated 13-9-1962In exercise of the powers conferred by the proviso to Article 309 of the Constitution of Indian the Governor of Rajasthan hereby makes the following Rules, namely:-

Part I – General

1. Short title and commencement.

- These rules may be called the Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations) Rules, 1962. They shall come into force at once.

2. Definitions.

(1)In these Rules, unless the context otherwise requires:-

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

(b)"Direct Recruitment" means recruitment made in accordance with these Rules;

(c)"Government" means the Government of Rajasthan; and

(d)"Schedule" means a Schedule appended to these Rules.

(2)All other words and expressions used in these Rules and not defined shall have the meanings respectively assigned to them in "the Rajasthan Service Rues, 1951", the Rajasthan Civil Services (Classification, Control and Appeal) Rules. 1958, and the Service Rules regulating the recruitment and the conditions of service of persons appointed to the services and posts in connection with the affairs of the State issued under proviso to Article 309 of the Constitution of India and for the time being in force.

3. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. 8 of 1955) shall apply for the interpretation of these Rules, as it applies for the interpretation of a Rajasthan Act.

4. [ Combined Competitive Examination for State and Subordinate Services. [Substituted by F. 5(25)DOP/A-II / 80, 10-8-82.]

(1)Notwithstanding anything contained in any rule governing direct recruitment through the agency or the Commission to the posts in State and Subordinate Services mentioned respectively in Schedule I and Schedule II. Direct recruitment to such posts shall be by a Combined Competitive Examination to be conducted by the Commission in accordance with these rules.Provided that 7% of the available vacancies in the State Services to be filled in by direct recruitment shall, subject to the provisions of sub-rule (2), be reserved for candidates, who are non-gazetted employees of the Government, Panchayat Samitis and Zila Parishads. The above reservation shall be determined in accordance with the roster prescribed by the Commission.]

(2)In order to be eligible to compete at the combined competitive examination, an employee referred to in sub-rule (1), must satisfy the following conditions, namely :-

(i)Educational Qualifications.- He must hold a degree in Arts, Science, Commerce or Agriculture of a University established by law in India or of a foreign University declared by the Government in consultation with the Commission to be equivalent of a degree of a University established by law in India.

(ii)Age.- He must have attained the age of 25 years and must not have attained the age of 40 years on the first day of January next following the last date fixed for receipt of applications.

(iii)Experience.- He must have completed not less than five years of service (whether officiating or substantive, on the 1st day of January next following the last date fixed for receipt of applications.

(iv)Chances in the Examination.- He shall not be allowed to avail of more than three chances under this rule.

(v)Eligibility.- He must not be eligible to appear in the examination as an open market candidate.

In filling the vacancies so reserved, candidates who are "employees" shall be eligible for appointment in the order in which their names appear in the list irrespective of their relative marks as compared with other candidates.If a sufficient number of candidates who are employees are not available for filling all the vacancies so reserved, the remaining vacancies shall be filled by appointment by other candidates in the list.

5.

[Deleted.] [Deleted by F. 5(25)DOP/A-II/80, 19-8-82.]

6. Frequency of examinations and provision for not holding an examination in a particular year.

- The Combined Competitive Examination for recruitment to the posts in the services specified in Schedule I and Schedule II, shall be held at least once a year unless Government in consultation with the Commission decide that a Combined Competitive Examination for any of these posts shall not be held in any particular year.

Part II – Procedure for holding Examinations

7. [ Syllabus for examination. [Substituted by F. 5(1)DOP/A-II/92, 3-2-93.]

- Notwithstanding anything to the contrary contained in the rules relating to a particular service, the scheme of examination will be as specified in schedule-III. The standard of the papers will be that of a degree examination of the University of Rajasthan, the Commission shall, however, give a brief outline of the scope & syllabus of each paper for general guidance of the candidates.]Previous position of rule 7:"7. Syllabus for examinations.-Notwithstanding anything contained to the contrary in the rules relating to a particular service the syllabus for these examinations shall be as specified in Schedule III."

8. [ Inviting of applications. [Substituted by F. 5(25)DOP/A-II/80, 19-8-82.]

- On requisitions having been received from the Government for specified posts to be filled by direct recruitment in Services mentioned in schedule -I and/or Schedule-II, the Commission shall call for applications for permission to appear in the examination by publishing a notice to that effect in the Official Gazette and in such other manner as the Commission may deem fit.]

9. Contents of Notice and instructions connected therewith.

(1)Subject to the provisions of these Rules [such notice] [Substituted by F. 5(25)DOP/A-II/80, 19-8-82.] shall among other things state-

(i)number of posts to be filled in the various service on the result of each examination, indicating separately the number of posts reserved for candidates of the Schedule Castes and the Schedule Tribes;

(ii)date of submission of application for admission;

(iii)Qualifications required for admission at the examination and the steps to be taken by the candidates to establish their eligibility, and

(iv)Date and place of examination.

(2)In addition to the notice, the Commission may issue, in such other manner as the Commission may deem fit, such instructions including the syllabus for the guidance of the candidates.

10. Form of application and examination fee.

(1)The application shall be made in the form approved by the Commission and obtainable from the Secretary to the Commission on payment of such fee, if any, as the Commission may, from time to time, fix:Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African Countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of cost of application form prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee:Provided further that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of Application fee or "Examination Fee" as the case may be, as prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee.

(2)A candidate for direct recruitment to the posts in the State or subordinate Services, specified in Schedule I or II, as the case may be, shall pay an examination fee fixed by the Commission, from time to time, in such manner as may be indicated by them.

(3)[ No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Commission because of withdrawal of requisition by the Requisitioning Authority or for any other reasons in which case the amount shall be refunded:Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Commission to the candidate.] [Substituted by F. 5(25)DOP/A-II/80, 8-4-93.]Previous position of sub-rule (3):"(3) No claim for the refund of any of these fees shall be entertained nor can any such fees be hold in abeyance for any examination or selection except when a candidate is not admitted to any examination to be conducted by the Commission in which case the amount shall be deducted by Rs. 5/- before a refund is made."

(4)Any person may apply to be admitted as a candidate for appointment to posts in any one or more of the services mentioned in the notice for which he is eligible. He shall state in the application the posts to the various services he wishes to complete for and the order of his preference for such posts in such case only one application and one payment of the fees shall be sufficient. [No request for alteration in the preference indicated by a candidate in respect of services for which he/she is competing or in respect of the cadres to which he/she would like to be considered for allotment would be considered unless the request for such alternation or new insertion, if any, is received in the office of the Commission within 30 days of the date of declaration of the result of the written examination. No communication either from the Commission or from the Government would be sent to the candidates asking them to indicate their revised preferences, if any, for the various cadres/services after, they have submitted their application.] [Substituted by F. 7(4)DOP/A-II/83, 29-10-84.]

11. Admission to the examination.

(1)The number of chances which a candidate, except in the case of candidates belonging to the Scheduled Castes or Scheduled Tribes, appearing at any of these examinations can avail of shall be restricted to [four] [Substituted for the word 'three' by F. 7(4)DOP/A-II/83, 31-7-91.], excluding the chances which he has already availed of at examinations or selection held before the promulgation of these Rules, for direct recruitment to posts specified in Schedule I or Schedule II, as the case may be.[Provided that a candidate who has already availed four chances before the change in syllabus and scheme of the examination vide notification No. F. 5(1)DOP/A-II/92 dated 3rd February, 1993 and who is otherwise eligible shall be permitted one more chance at any of the examinations to be held after the above mentioned notification.] [Added by F. 5(9)DOP/A-II/91, 15-5-93.]

(2)The eligibility, including factors relating to nationality and training of a candidate for admission to the examination for appointment to a particular post in a service shall be considered in accordance with the provisions contained in the rules in that behalf relating to that particular service.[(2-A) (1) The applications which are found to be incomplete and have not been filled in accordance with the instructions issued by the Commission shall be rejected by them at the initial stage. The Commission shall permit rest of those candidates to appear in the examination provisionally to whom they consider it proper to grant the certificate of admission. No candidate shall be admitted to an examination unless he holds a certificate of admission to that examination granted by the Commission. Before appearing at the examination, it should be ensured by the candidate himself/herself that he/she fulfills the condition in regard to age, educational qualifications, experience, number of chances, if any, etc. as provided in the Rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The Commission shall scrutinise later on the applications of such candidates only as qualify in the written examination and shall call only the eligible candidates to viva voce, if any.

(2)The decision of the Commission as to the admission of a candidate to an examination, eligibility and consequent admission to viva voce, if any, shall be final.]

(3)Notwithstanding anything contained about the calculation of age in any rule governing direct recruitment through the agency of the Commission to the posts in the State Services and in the Subordinate Services mentioned in Schedule I and Schedule II respectively, the age shall be calculated as on the first day of January next following the last date fixed for receipt of applications.

(4)The decision of the Commission as to the eligibility or otherwise of a candidate for admission to any of these examinations shall be final and no candidate shall be admitted to the examination unless he holds a certificate of admission from the Commission. Before granting such a certificate, the Commission shall satisfy themselves in each case that the application has been made strictly in accordance with the provisions of these Rules and the instructions issued by the Commission in this behalf:Provided that the Commission may at their discretion allow any bonafide mistake or deficiency made in the filling of the approved form or presentation of the application to be rectified or any certificate or certificates not furnished with the application to be furnished in good time before the commencement of the examination.

11A. [ Educational Qualifications. [Substituted by F. 5(1)DOP/A-II/77, 18-8-82.]

- Notwithstanding anything contained regarding educational qualifications in any of the Service Rules governing direct recruitment through the agency of the Commission to the posts in the State Services and in the Subordinate Services mentioned in Schedule I and in Schedule II respectively a candidate for direct recruitment to the post to be filled in by combined competitive examination conducted by the Commission under these rules must hold a degree of any of the Universities incorporated by an Act of the Central or State Legislature in India or other educational institutions established by an Act of Parliament or declared to be deemed as a University under section 3 of the University Grants Commission Act, 1956 or possession as equivalent qualification recognised by the Government in consultation with the Commission.] [Substituted by F. 7(5)DOP/A-II/83, 21-7-88.]

11B. Age.

- Notwithstanding anything contained regarding age limit through the agency of the commission to the posts in the State Service and in the Subordinate Services mentioned in Schedule I and in Schedule II respectively, a candidate for direct recruitment to the posts to be filled in by Combined Competitive examinations conducted by the Commission under these Rules must have attained the age of 21 years and must not have attained the age of [33] [Substituted for figure '31' by F. 7(2)DOP/A-II/84, 20-3-90 [25-1-90].] years on the first day of January next following the last date fixed for receipt of applications:Provided:-

(1)that the upper age limit mentioned above shall be relaxed by 5 years in the case of women candidates and the candidates belonging to the Scheduled Castes and the Scheduled Tribes of Rajasthan:

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

(3)that the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an ex-prisoner who was not over age before his conviction and was eligible for appointment under the rules;

(4)that 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 Instructor and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit;

(5)that the upper age limit for the reservist namely the defence personnel transferred to the reserve, and the ex-service personnel shall be 50 years;

(6)that the upper age limit for persons serving in connection with the affairs of the State in substantive capacity shall be [40] [Substituted for figure '43' by F. 7(21)DOP/A-II/78, 22-5-81.] years.

(7)that the Released Emergency Commissioned Officers and Short Service Commissioned Officers after release 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;

(8)that no relaxation or concession contained in the above provisos shall be allowed to candidate who has already attained the age of 50 years on the first day of January next following the last date fixed for receipt of applications;

(9)if a candidate would have been entitled in respect of his age to appear at the examination in any year in which no such examination was held, he shall be deemed to be entitled in respect of his age to appear at the next following examination;

(10)[ that there shall be no age limit in the case of widows and divorce women. [Added by F. 7(2)DOP/A-II/84, 20-3-90 [25-1-90].]Explanation.- That 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)[ that the upper age limit for persons serving in connection with the affairs of panchayat Samitis and zila parishads in substantive capacity for the posts in subordinate services, shall be 40 years.] [Added by F. 7(8)DOP/A-II/74, 18-12-89.]

(12)[ that the upper age limit for persons serving in State Public Sector Undertakings in substantive capacity shall be 40 years.] [Added by F. 7(1)DOP/A-II/78, 19-11-93.]

12. Employment by irregular or improper means.

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

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

(b)by Government from employment under Government.

13. [ Scheme of Examination, personality and Viva-voce Test. [Substituted by F. 5(1)DOP/A-II/92, 3-2-93.]

- The Competitive Examination shall be conducted by the Commission in two stages i.e. preliminary Examination and Main Examination as on the scheme specified in Schedule III. The marks obtained in the preliminary Examination by the candidates, who are declared qualified for admission to the Main Examination will not be counted for determining their final order of merit. The number of candidates to be admitted to the Main Examination will be 15 times the total approximate number of vacancies to be filled in the year in the various services and posts; provided they are other eligible, but in the said range all those candidates who secure the same percentage of marks as may be fixed by the Commission for any lowest range will be admitted to the Main Examination:Provided further that if adequate number of candidates belonging to the Scheduled Castes/Scheduled Tribes are not available amongst the candidates to be declared qualified for admission to the Main Examination, the Commission may at their discretion keep the cut off marks upto 5 (five) percent less than the General candidates.Candidates who obtain such minimum qualifying marks in the Main Examination as may be fixed by the Commission in their discretion shall be summoned by them for an interview. The Commission shall award marks to each candidate interviewed by them, having regard to their character, personality, address, physique and knowledge of Rajasthani Culture. However for selection the Rajasthan Police Service Candidates having "C" certificate of N.C.C. will be given preference. The marks so awarded shall be added to the marks obtained in the Main Examination by each such candidate.]Previous position of rule 13 :"13. Personality and Viva Voce Examination.- The written examination shall be conducted by the Commission in two stages. The compulsory paper of ''General Knowledge and General Science" shall be held first and all those candidates who obtain minimum of 35% marks in this paper shall be declared successful for appearing at the second stage of examination i.e. in the remaining two compulsory and four optional papers as prescribed in the syllabus. The marks obtained by successful candidates in the "General Knowledge and General Science" paper shall be added to the aggregate marks obtained in the second stage of examination. A candidate who has obtained a minimum of 40% marks in the aggregate for the written test shall be considered to have obtained qualifying marks at the examination. The Commission may in its discretion award grace marks upto one in each of the compulsory papers and upto three in the aggregate. Candidates who obtain such minimum qualifying marks in the second stage of written examination as may be fixed by the Commission in their discretion shall be summoned by them for an interview. The Commission shall award marks to each candidate interviewed by them, having regard to their character, personality, address, physique and knowledge of Rajasthani Culture.However for selection to the Rajasthan Police Service, candidates having "C" Certificate of N.C.C. shall be given preference. The marks so awarded shall be added to the marks obtained in written test by each such candidate.Notwithstanding anything contained in the service Rules regulating the recruitment to the posts specified in Schedule I and II to these rules, it will not be obligatory, for the candidates to obtain in percentage of qualifying marks in the compulsory subjects of General Hindi and General English prescribed in these Rules or in the relevant Service Rules, but the marks obtained in these subjects and in General knowledge and General Science paper will be added to the aggregate marks obtained by them."

14. Medical Examination Fee.

- Candidates who may be required to appear before a Medical Board shall pay to the President of the Medical Board in cash a non-refundable fee of Rs. 16/- or Rs. 8/- if they are members of the Scheduled Castes/Tribes, before the Medical examination is held.

15. Recommendation of the Commission.

(1)The Commission shall prepare for each Service, a list of the candidates arranged in order of merit of the candidates as disclosed by the aggregate marks finally awarded to each candidate. If two or more of such candidates obtain equal marks in the aggregate, the Commission shall arrange their names in the order of merit on the basis of their general suitability for the service :Provided that-

(i)The Commission shall not recommend any candidate for the R.A.S./R.P.S. who has failed to obtain a minimum of 33% marks in the personality and viva-voce examination and a minimum of 50% marks in the aggregate. It shall also not recommend any candidate for other services who has failed to obtain a minimum of 45% marks in the aggregate.

(ii)The Commission, on requisition, further recommend the names of the candidates in addition to the advertised vacancies against additional vacancies intimated by the Government or the Appointing Authority, as the case may be, before the final result of the Combined Competitive Examination is declared by the Commission.

(2)Notwithstanding anything contained in proviso (1), the Commission shall in case of candidates belonging to the Scheduled Castes or Scheduled Tribes recommend the names of such candidates, up to the number of vacancies reserved for them from amongst whose who have qualified for interview, even if they fail to obtain the minimum marks in VIVA VOCE or the aggregate prescribed under proviso (1) above.

(3)The Commission, while giving weight to the preference for the posts in the different services expressed by a candidate in his application, may recommend him for appointment to any post in any such service for which it considers him suitable.

(4)The list compiled under this rule shall be immediately sent to the Government and also be published for general information.

16. [Retotalling of marks. [Substituted by F. 7(5)DOP/A-II/81, 20-1-93.]

(1)The Commission may order retotalling of the marks obtained by a candidate during such period as may be decided by the Commission in their discretion on payment of such fee as may be fixed by the Commission from time to time but evaluation of the answer paper shall not be re-examined.

(2)The Commission may take steps to rectify such mistakes as are detected on retotalling of the marks in pursuance of the provisions of sub-rule (1).]Previous position of rule 16 :"16. Rechecking of the marks.- (1) The Commission may order arithmetical scrutiny and retotalling of marks obtained by a candidate on payment of a fee of Rs. 10/- per paper for posts mentioned in schedule I and in schedule II within 20 days from the date of issue of the marks sheet to the candidate.

(2)The Commission may take steps to rectify such mistakes as are detected on scrutiny, rechecking and re-totalling of the marks in pursuance of the provisions of sub-rule (1)."

(3)If as a result of such rectification the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the announcement of the result reposted to the Government and to that extent the recommendation of the Commission made under rule 15 shall stand protanto modified."

17. No right to appointment on inclusion of a name in the list.

- The inclusion of candidate's name in the list confers no right to appointment, unless the Government is satisfied, after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the service.

18. [ Selection by Government or by the Appointing Authority. [Substituted by F. 7(5)DOP/A-II/81, 18-8-82.]

(1)Subject to the number of posts specified in the notice issued under rule 8 and subject to reservations of posts in favour of candidates belonging to Scheduled Castes/Scheduled Tribes, Non-gazetted employees, physically handicapped persons and Ministerial Staff in respect of posts included in Schedule I and Schedule II, the Government or the Appointing Authority, as the case may be shall select candidates who stand highest in the order of merit in the list prepared by the Commission under rule 15 strictly in accordance with the order of preference given by the candidates in their application forms for different Services/Posts:Provided that it is satisfied after such enquiry as may be considered necessary that such candidates are suitable in all other respects for appointment to the posts in the service:Provided further that the order of preference once exercised by a candidate shall not be changed:Provided further also that the Government or the Appointing Authority, as the case may be, may further select, against additional vacancies in the order of merit from the list prepared under rule 15 by the Commission for appointment to posts in the service specified in Schedule I and Schedule II, candidates upto the number of vacancies intimated by them to the Commission before final declaration of the result of the Combined Competitive Examination conducted by the Commission.

(2)If a person, selected under sub-rule (1) above and appointed to a post/Service concerned in accordance with the relevant Service Rules against the vacancies of a particular year for which the Combined Competitive Examination was conducted by the Commission in accordance with these rules, [does not join on the post offered to him or] has resigned or expired in any subsequent year, in that event the said vacancies shall be treated as a fresh vacancies.]

19. Canvassing.

- Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by any means may be held by the Commission to disqualify him for recruitment.

20. Amendment of the Schedules.

- The Government may amend any or all of the Schedules to these Rules.

21. Removal of doubts.

- If any doubts apses relating to the interpretation of these Rules, it shall be referred to the Government in the Department of Personnel" whose decision thereon shall be final.

22. Repeal.

- The Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations) Rules, 1961, are hereby repealed.

I

(See rule 4)Posts in the following State Services to be filled by direct recruitment for which a combined competitive examination shall be held:-

S. No.	Name of the Service	Posts
1.	Rajasthan Administrative Service	R.A.S. Posts in the ordinary time scale.
2.	Rajasthan Police Service	R.P.S. Posts in the ordinary time scale.
3.	Rajasthan Accounts Service	R.Ac.S. posts in the ordinary time scale.
4.	Rajasthan Co-operative Service	Assistant Registrar.
5.	Rajasthan Employment Exchange Service	1. Assistant Employment Officer.2. DistrictEmployment Officer.3. Assistant Director.4.Sub-Regional Employment Officer.
6.	Rajasthan Jails Service	Deputy Superintendent
7.	Rajasthan Industries Service	1. Assistant Director2. Marketing Officer.
8.	Rajasthan State Insurance Service.	Assistant Director
9.	Rajasthan Commercial Taxes Services.	Assistant Commercial Taxes Officer.
	[Deleted] [S. 10 Deleted and S. No. 11, 12 and 13 shall be re-numbered as s. No. 10, 11 and 12 respectively by F. 5(12)DOP/A-II/81, 21-2-86.]
10.	Rajasthan Food & Civil Supplies Service.	District Supply Officer Gr. III.
11.	Rajasthan Tourism Service	Assistant Director.
12. [ [Added by F. 1(2)DOP/A-II/76, 8-1-81 [19-12-79].]	Rajasthan Transport Service [Added by F. 1(2)DOP/A-II/76, 8-1-81 [19-12-79].]	District Transport Officer.] [Added by F. 1(2)DOP/A-II/76, 8-1-81 [19-12-79].]

Note.- Posts also include posts in the Services mentioned at Nos. 5, 6, 7 above, direct recruitment to which will be made in case the Government decides in consultation with the Commission that in a particular year no person suitable for promotion is available.

II

[x x x] [The expression '(See Rule 5)' deleted by F. 5(25)DOP/A-II/80, 18-8-82.]

S. No.	Name of the Service	Posts
1.	Rajasthan Subordinate Devas-than Service	Inspector Grade II.
2.	Rajasthan Subordinate Cooperative Service	Inspector Grade II.
3.	Rajasthan Tehsildar Service	Naib-Tehsildar.
4.	Rajasthan Excise Subordinate Service	Excise Inspector Grade II.
5.	The Rajasthan Subordinate Services under the RajasthanSubordinate Services (Recruitment and Other Service Conditions)Rules, 1960.	1.Deleted.2.Deleted3.Junior Employment Officer.
6.	Rajasthan Industries Subordinate Service.	District Industries Officers.
7.	The Rajasthan Commercial Taxes Subordinate Service.	Commercial Taxes. Inspector Grade II.
8.	Rajasthan Food and Civil Supplies subordinate Service.	Enforcement Inspector.
9. [ [Added by F. 5(25)DOP/A-II/80, 28-2-90.]	The Rajasthan Land and Building Taxes Subordinate Serviceunder the Rajasthan Subordinate Services (Recruitment and otherservice conditions) Rules, 1960. [Added by F. 5(25)DOP/A-II/80, 28-2-90.]	Inspector Grade II.] [Added by F. 5(25)DOP/A-II/80, 28-2-90.]

[Schedule - III] [Substituted by F. 5(1)DOP/A-II/92, 3-2-93.](See Rule 7)Scheme of Examination for State (R.A.S. etc.) and Subordinate (R.T.S. etc.) Services Combined Competitive Examination.

1. Scheme of Examination.- The Competitive Examination will be held in two successive stages :

(i)Preliminary Examination;

(ii)Main Examination.

(i)Preliminary Examination.- The Preliminary Examination will consist of two papers, i.e. one Compulsory Paper and one Optional paper, which will be of objective type and carry a maximum of 400 marks in the subjects mentioned in section 'A' and 'B'. The Examination is meant to service as a screening test only. The marks obtained in the Preliminary Examination by the candidates, who are declared qualified for admission to the Main Examination will not be counted for determining their final order of merit. The number of candidates to be admitted to the Main Examination will be 15 times the total approximate number of vacancies to be filled in the various services and posts provided they are otherwise eligible, but in the said range all those candidates, who secure the same percentage of marks as may be fixed by the Commission for any lowest range, will be admitted to the Main Examination.

Provided further that if adequate number of candidates belonging to the Schedule Castes/Scheduled Tribes are not available amongst the candidates to be declared qualified for admission to the Main Examination, the Commission may at their discretion keep the cut off marks upto 5 (five) percent less than the general candidates.Section - A

Compulsory Paper	Maximum Marks	Time
General Knowledge & General Science	200	2 hours

Section - BList of Optional Papers.- (any one paper to be opted by a candidate).

	Maximum Marks	Time
Agriculture	200	Two hours
Animal Husbandry & Veterinary Science	200	Two hours
Botany	200	Two hours
Chemistry	200	Two hours
Civil Engineering	200	Two hours
Commerce	200	Two hours
Economics	200	Two hours
Electrical Engineering	200	Two hours
Geography	200	Two hours
Geology	200	Two hours
Indian History	200	Two hours
Law	200	Two hours
Mathematics	200	Two hours
Mechanical Engineering	200	Two hours
Philosophy	200	Two hours
Physics	200	Two hours
Political Science	200	Two hours
Psychology	200	Two hours
Public Administration	200	Two hours
Sociology	200	Two hours
Statistics	200	Two hours
Zoology	200	Two hours

(ii)Main Examination.- The written examination will consist of the following papers. A candidate must take all the compulsory subjects and four of the optional subjects listed below. A candidate shall, however, not be allowed to take more than two subjects as optional from any of the Group A, B, C, D, E, F, G, H, I, J, K & L. The time allowed for each paper shall be 3 hours.

Compulsory Subjects :-	Marks
(i)	General Knowledge and General Science	100
(ii)	General Knowledge of Rajasthan, Rajasthani, Language &Culture	100
(iii)	General Hindi	200
(iv)	General English	100
Optional Subjects :-
GROUP (A)
1.	Hindi	200
2.	Urdu	200
3.	Persian	200
4.	Sanskrit	200
5.	English	200
GROUP (B)
1.	Indian History-I	200
2.	Indian History-II	200
3.	World History	200
GROUP (C)
1.	Economics-I	200
2.	Economics-II	200
3.	Quantitative Economics	200
GROUP (D)
1.	Auditing & Accounting	200
2.	Commerce	200
3.	Insurance	200
GROUP (E)
1.	Pure Mathematics	200
2.	Applied Mathematics	200
3.	Applied Statistics	200
GROUP (F)
1.	Law-I	200
2.	Law-II	200
3.	Public International Law	200
4.	Indian Constitutional History & Law	200
GROUP (G)
1.	Physics-I	200
2.	Physics-II	200
3.	Chemistry-I	200
	GROUP (H)
1.	Agriculture-I	200
2.	Agriculture-II	200
3.	Animal Husbandry & Veterinary Science-I	200
4.	Animal Husbandry & Veterinary science-II	200
GROUP (I)
1.	Applied Mechanics-I	200
2.	Applied Mechanics-II	200
3.	Civil Engineering-I	200
4.	Civil Engineering-II	200
5.	Mechanical Engineering-I	200
6.	Mechanical Engineering-II	200
7.	Electrical Engineering-I	200
8.	Electrical Engineering-II	200
9.	Electronics & Tele-Communication Engineering-I	200
10.	Electronics & Tele-Communication Engineering-II	200
11.	Metallurgical Engineering-I	200
12.	Metallurgical Engineering-II	200
GROUP (J)
1.	Public Administration	200
2.	Management	200
3.	Moral Philosophy & Meta Physics	200
4.	Psychology	200
5.	Indian Philosophy	200
6.	Political Science-I	200
7.	Political Science-II	200
GROUP (K)
1.	Botany-I	200
2.	Botany-II	200
3.	Zoology-I	200
4.	Zoology-II	200
GROUP (L)
1.	Sociology	200
2.	Geography-I	200
3.	Geography-II	200
4.	Geology	200

2. Personality and Viva-Voce Examination (See Rule 13).- (i) Candidates who obtain such minimum qualifying marks in the written test of the Main Examination as may be fixed by the Commission in their discretion shall be summoned by them for an interview for a personality test which carries 160 marks. It is obligatory for a candidate to appear in the compulsory subjects.

(ii)The Commission shall award marks to each candidate interviewed by them. In interviewing the candidates besides awarding marks in respect of Character, personality, address, physique marks shall also be awarded for the candidates knowledge of Rajasthani Culture. However, for selection to the Rajasthan Police Service, candidates having 'C' Certificate of N.C.C. shall be given preference. The marks so awarded shall be added to the marks obtained in the written test by each such candidate.

(iii)The standard of the papers will be that of degree examination of the University of Rajasthan.

(iv)All papers unless specifically required, shall be answered either in Hindi or in English, but no candidate shall be permitted to answer any one paper partly in Hindi and partly in English, unless specifically allowed to do so. In papers of Sanskrit & Persian, the questions carrying 25% marks shall be answered in Sanskrit & Persian respectively except only when answers are specifically required to be given in Hindi or in English or in Urdu.

(v)If a candidate's hand-writing is not easily legible, a deduction will be made on this account from the total marks otherwise accruing to him.

(vi)Credit will be given for orderly, effective and exact expression combined with due economy of words in all subjects of the examination.

3. Syllabus and scope of papers.- The syllabus and scope of each 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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