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State of Rajasthan - Section

Section 26 in The Rajasthan Co-Operative Service Rules, 1954

26. Substantive Appointments to Senior Posts.

- Appointments (including in an officiating/ temporary capacity to senior posts shall be made by the Government from amongst members of the Service in accordance with the selection having been made on the basis of seniority-cum-merit and merit in accordance with rules 24 & 24B", on the recommendations of a Committee which shall consist of the following officers:-
(1) Chairman, Rajasthan Public Service Commission or a membernominated by him. Chairman
(2) Special Secretary to Govt. in Deptt. of Personnel or hisnominee not below the rank of Dy. Secretary. Member
(3) Secretary to Govt, in Co-operative Deptt. Member
(4) Registrar, Co-operative Societies, Rajasthan Member-Secretary
Provided that if the post of the Registrar, Co-operative Societies is held by the Secretary to the Government, Co-operative Department, the Committee shall consist of:-
(1) Chairman, Rajasthan Public Service Commission or a membernominated by him. Chairman
(2) Secretary to the Government, Co-operative Department andEx-officio Registrar Co-operative societies. Member-Secretary
(3) Special Secretary to the Government appointment Department orhis nominee not below the rank of Dy. Secretary. Member
The Committee shall consider the cases of the persons eligible for promotion by examining their Confidential Rolls and Personal Files, interviewing such of them as they deem necessary and shall select a number of candidates equal to the number of vacancies, likely to be filled by promotion:Provided-
(i)that if none of the members of the Service are considered by the Government to be suitable for appointment to the post of Deputy Registrar, an Officer of the Rajasthan Administrative Service may be appointed Deputy Registrar.
(ii)that Government may fill a vacancy in the senior grade temporarily by appointing thereto for a period not exceeding six months in an officiating capacity any member of the Service who is eligible for such appointment under these Rules:
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.