Section 20 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
20. Inviting of Applications.
- Applications for direct recruitment to the service shall be invited by the Commission/Appointing Authority, as the case may be, by advertising the vacancies to be filled in, in the Rajasthan Gazette or in such other manner as may be deemed fit by them/it [The advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the State Government from time to time during the period of probation and the scale of pay of the post as shown elsewhere in the advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the respective Recruitment Rules] [Inserted by the Rajasthan Various Service (Second Amendment) Rules, 2006,(Sl. No. 1 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) Dated, 24.1.2006.].Provided that while selecting candidates for the vacancies so advertised the Commission or the Appointing Authority, as the case may be, may, if intimation of additional requirement not exceeding 50% of the advertised vacancies, is received by them/it before selection, also select suitable persons to meet such additional requirement.
