Section 12 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Corruption Bureau) Rules, 2011
12. Procedure for Selection.
(1)As soon as it is decided that selection is to be made to fill a certain number of vacant posts as specified in Column number 2 of Schedule-I the Director General, ACB shall send a letter to the officer as mentioned in column number 5 of Schedule I against the post which is to be filled, who shall invite applications, from all eligible persons as mentioned in Column number 3 and 4 of the Schedule-I through their supervisory officer by a specified date through a general notice. The applications of the persons selection to the post(s) as specified in Column number 2 of Schedule-I under the provisions of these rules along with their Annual Performance Appraisal Reports and other Service record shall be forwarded by the concerned officers along with their comments, if any, to the Member Secretary concerned of the committee.(2)On receipt of the applications under sub-rule (1), above the Member-Secretary of the Committee, shall prepare a list, of all the eligible candidates and shall place the same along with Annual Performance Appraisal Reports and other Service record of the candidates whose names are included in the list before the Committee which shall select candidates equal to the number of vacancies likely to be filled in, in order of their suitability and forward the names of t he candidates so selected to the appointing authority concerned:Provided that the Committee may, if suitable persons are available, keep on reserve list more candidates whose number shall not exceed 50% of the vacancies determined. The name of such candidates may be considered for appointment if such vacancies actually occur during the same year.Provided further that the committee may recommend names of suitable officers suo-moto, if sufficient number of suitable persons do not apply or do not get selected.
