Section 6(1) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
(1)Recruitment to the post(s) in the service after the commencement of these rules shall be made by the following methods in proportion as indicated in column 3 and 4 of the Schedule-I, and Schedule-II, as the case may be, -(a)by direct recruitment in accordance with the procedure laid down in Part-IV of -these rules; and(b)by promotion in accordance with the procedure laid down in Part-V of these rules.Provide that: - the persons not covered under Rule 5, who were appointed to the posts enumerated in Schedule-I and Schedule-II on ad-hoc or officiating or urgent temporary basis and who have been continuously holding such post for at least one year on date of commencement of these rules shall be screened by a committee referred to in Rule 29 for adjusting their suitability on the post held, if they possessed the requisite qualifications prescribed in these rules either for direct recruitment or for promotion or the prescribed qualifications on the basis of which such persons were selected for ad-hoc/officiating/urgent temporary appointment. This provision shall be subject to the following conditions,-(i)a person appointed on ad-hoc/officiating/urgent temporary basis shall not be entitled to screening for a post higher than that to which he was initially appointed, if a person senior to him on a lower post who fulfilled the qualifications prescribed for the post was either not given such ad-hoc appointment or is not entitled to screening under these rules. Seniority for this purpose shall be determined according to the length of continuous service on the post.(ii)the Committee appointed under these rules for adjudging suitability by screening either as an exception to general method of requirement or as initial constitution of service, may ex-gratia method of requirement or as initial constitution of service, may ex-gratia recommend, if any of the employees with more than 3 years of service on a post of which he is to be screened is not adjudged suitable and if there after has no right to be appointed on a lower post, or such lower post being offered to him by absorption and there upon such an employee shall be treated as surplus employee under the provisions of the Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969 and such an employee may be absorbed on the lower post on the recommendations of the committee subject to such conditions as may be laid down by it.Note. - The provisions of screening under the above proviso has been intended to be the first step and after exhausting the vacancies required for screened persons irrespective of direct recruitment and promotion quota, the direct recruitment and promotion quota shall be applied.
