Section 7 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
7. [ Procedure relating to Direct Recruitment. [Substituted by Notification No. RSWC/HO/Adm./RSWC (Staff) Regulation 1974/45/(Part V)/90/4376, dated 22-3-1993, Published in Rajasthan Gazette, Extraordinary, Part 4(C)(1), dated 15-7-1993, page 71 and again by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/19377, dated 6-12-2006, Published in Rajasthan Gazette, Extraordinary, Part VII, dated 20-12-2006, page 137(1), w.e.f. 25-11-2006.]
- (i) When a post has to be filled in by the method of direct recruitment, the governing principle shall be to secure the services of the most suitable candidate for the post. To implement this', the method of recruitment should be invite applications by open advertisement in state level newspaper(s) as well as to notify to Employment Exchange having jurisdiction and also in such other manner as may be decided by the Executive Committee giving full information regarding the nature and duties of the posts, qualifications, experience and age limit required, prospects for promotion if any, and other relevant information. However, in case of direct recruitment through the Rajasthan Public Service Commission (RPSC), it will be not necessary to notify posts to Employment Exchange.All such advertisements 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 Corporation from time to time during the period of probation and the scale of pay of the post as shown else-where in the advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the respective Recruitment Rules.(ii)All vacancies shall be notified to the Employment Exchange having jurisdiction and the candidates forwarded by it shall be considered alongwith direct application. In case of direct recruitment, employees of the Corporation will also be eligible to apply alongwith outside applicants, provided they fulfill the requirements laid down for the concerned posts. However in their case upper age limit will be relaxable by 5 years. In case of direct recruitment to any post through the Rajasthan Public Service Commission (RPSC), it will be not necessary to notify posts to Employment Exchange.](iii)All applications received by the prescribed date shall be entered in a Register in chronological order and shall be examined for completeness in respect of required information.(iv)[ Selection from among the eligible candidates shall be made on the basis of interview and such written or practical test as may be considered necessary by The Rajasthan Public Service Commission (RPSC) or by the appointing authority as the case may be. [Substituted by Notification No. RSWC/HO/Adm./RSWC (Staff) Regulation 1974/45/(Part V)/90/4376, dated 22-3-1993, Published in Rajasthan Gazette, Extraordinary, Part 4(C)(1), dated 15-7-1993, page 71 and again by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/19377, dated 6-12-2006, Published in Rajasthan Gazette, Extraordinary, Part VII, dated 20-12-2006, page 137(1), w.e.f. 25-11-2006.](v)Direct recruitment to various categories of posts shall be made through the Rajasthan Public Service Commission (RPSC) or Selection Committee or by the Authorities competent to make the appointments. The Rajasthan Public Service Commission (RPSC) or the Selection Committee as the case may be, will arrange the names of the selected candidates in the order of their merit or preference as the case may be and the appointment authority will make appointments in that order. Names of selected candidates kept in reserve shall not exceed 50% of notified vacancies which shall remain in force for a period of six months.(vi)The appointing authority may take steps for preparation of a select list for a category of posts in advance as per procedure laid down above even before occurrence of actual vacancies.(vii)Appointment to posts shall be made by the Appointing Authority as and when vacancies occur from the list recommended by The Rajasthan Public Service Commission (RPSC) or by the Selection Committee, as the case may be.](viii)In making direct recruitment and/or promotions, representation to Scheduled Castes, Scheduled Tribes, ex-servicemen [physically handicapped, other backward classes] [Inserted by Notification No. RSWC/HO/RSWC (Staff) Regulation 1974/F. 60/10156, dated 20-6-1996, Published in Rajasthan Gazette, Part VII, dated 27-6-1996, page 78, enforcement date is to be notified.] etc. at such percentage of the total number of posts as may be prescribed by the Government of Rajasthan from time to time shall be given, subject to the availability of suitable candidates.II. (A) Procedure Relating to PromotionWhen a post is to be filled in by promotion, the principles and methods to be observed shall be:-(i)No employee will generally be promoted to a grade which is not immediately above his grade in the line of promotion as prescribed by the Corporation from time to time.(ii)No employee will be promoted to a post in Category III or above unless he possesses minimum educational qualifications of Matriculation or its equivalent.(iii)When a post is non-selection post, the basis of promotion shall be Seniority subject to fitness, as decided by the representative authority.(iv)When a post is a selection post, the basis of promotion shall be 'merit with due regard to seniority' merit being judged on the basis of a person's past performance by a Departmental Promotion Committee. The composition of the Departmental Promotion Committee, shall be the same as that of the Selection Committee of appointment. Selected persons shall be arranged in the order of their inter-seniority in the grade from which they are promoted. In exceptional cases, where a selected person is assessed to be so outstanding as to deserve special consideration, the Departmental Promotion Committee may after fully satisfying itself that the person has been adjudged outstanding not merely on the basis of his grading in the Confidential Roll but that this grading was based on his outstanding performance place him in such higher position, vis-a-vis seniors as the Committee may determine having regard to the relative merits and seniority of those senior to him.(v)A list of all persons held eligible for promotion under the Recruitment Rules of the post prepared in order of their seniority together with their service record and statement of particulars in respect of each candidate duly certified by the Officer Incharge, Establishment of the Corporation that no eligible person has been left out, shall be placed before the Departmental Promotion Committee.Only those person would be eligible who have completed requisite period of service prescribed in these Rules on the 1st day of the calendar year in which promotions are considered.(vi)The Selection Committee after considering the cases of all the candidates included in the list and after interviewing such of them as they deem necessary, shall select candidates equal to one and half times the vacancies likely to be filled by promotion and shall arrange their names in order of merit. The Selection committee shall also prepare a separate list of persons not considered for promotion, which will form an Annexure 'e' to the panel of elected candidates.(vii)Orders of promotion shall be issued by the Appointing Authority from the panel of selected candidates given by the Departmental promotion Committee as and when vacancies arise.(viii)A person who is found fit for appointment by promotion shall be so appointed on probation for one year extendable to another one year and will be confirmed on satisfactory completion of this period. If at the end of this period his performance is not found satisfactory, the appointing authority may revert him to the post held by him immediately before his promotion.(ix)A person who is not found fit for promotion at a particular meeting of the Departmental Promotion Committee, shall not be passed over merely on the ground that he was not found fit at an earlier meeting. Such a person shall invariably be considered afresh at every meeting along with other eligible persons.(B)Selection and Non-Selection Posts(i)All posts in Category I shall be considered as Selection Posts. Promotion in respect of these shall be made by selection on the basis of merit and seniority will be considered only in cases of equal merit.(ii)All posts in Categories II, III and IV shall be considered as non Selection Posts. Promotions to these posts will ordinarily be made on the basis of seniority subject to rejection of unfit.III. Procedure Relating to DeputationThe appointing authority may fill in any post by deputation of an employee of the State Government or Government Institution or Central Warehousing Corporation or any State Warehousing Corporation subject to the following conditions:-(a)A post to be filled by promotion shall not be filled by deputation unless eligible candidates are not available for promotion and if available are not found suitable;(b)The period of deputation in the first instance shall be one year which period may be further extended from time to time up to a period of three years. In exceptional cases it may be extended up to five years by the Executive Committee;(c)The terms and conditions of service of persons on deputation shall be governed by the terms of deputation mutually agreed upon between the parent Department and the Corporation.Notwithstanding anything contained in section IV above, the appointing authority may fill a post by transfer of an employee of the State Government, Central Warehousing Corporation or any State Warehousing Corporation possessing requisite qualifications and experience and the pay and seniority etc. of such person will be decided as hereinafter provided. Such appointment shall be subject to following further conditions.(i)Appointment by transfer shall be made ordinarily on posts available for direct recruitment.(ii)Pay of such person shall be fixed at minimum of the pay scale or at the stage equivalent to the pay he was getting in the present organisation or at the next higher stage in the pay scale of the Corporation, in case there is no equivalent stage. Higher pay in suitable cases may, however, be allowed by the Executive Committee, in view of the qualifications and experience.(iii)In case of an employee who is already on deputation with the Corporation, the pay will be fixed after adding the deputation allowance, he may be getting to his notional pay in the parent organisation; but the difference of pay under this clause over that admissible under clause (ii) will be treated as personal pay to be merged in future increments.(iv)The seniority of such officers shall be fixed in the particular grade with effect from the date of their original deputation to that grade.The Corporation will not accept any liability for retirement benefits etc. in respect of the past services of such employees except to the extent of the contribution agreed to be made by the parent organisation and actually received by the Corporation.Section V
