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State of Rajasthan - Act

Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

RAJASTHAN
India

Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

Rule RAJASTHAN-RURAL-DEVELOPMENT-AND-PANCHAYATI-RAJ-STATE-AND-SUBORDINATE-SERVICE-RULES-1998 of 1998

  • Published on 2 May 1998
  • Commenced on 2 May 1998
  • [This is the version of this document from 2 May 1998.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998Published vide Notification No. F. 1(1)/DOP/A-2/96, dated 2.5.1998. Rajasthan Government Gazette, Extraordinary, Part 2-C (1), dated 4.5.1998, p. 25(34)

Part I

General

1. Short title and commencement.

(1)These Rules may be called the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998.
(2)They shall come into force from the date of publication in the Rajasthan Rajpatra.

2. Definition.

- In these Rules unless the context otherwise requires: -
(a)"Appointing Authority" in respect of the State Service or post means the Government and in respect of Subordinate Service or post means the Director, Rural Development and Panchayati Raj Department;
(b)"Commission" means the Rajasthan Public Service Commission;
(c)"Committee" means a Committee constituted under Rule 27;
(d)"Direct Recruitment" means recruitment made according to the procedure laid down in Part-IV of these rules;
(e)"Director" means the Director of Rural Development and Panchayati Raj Department;
(f)"Government" means the Government of Rajasthan;
(g)[ "Member of the Service" means a person appointed to a post in the Service on the basis of regular selection under the provisions of these Rules or the Rules or orders superseded by these Rules;] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2002 (Sl. No. 62 in the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 16.10.2002.]
(h)"Service" means the Rajasthan Rural Development and Panchayati Raj State Service and the Rajasthan Rural Development and Panchayati Raj Subordinate Service, as the case may be;
(i)"Schedule" means the Schedule appended to these rules;
(j)"State" means the State of Rajasthan;
(k)"Substantive Appointment" means the an appointment made under the provisions of these Rules to substantive vacancy after due selection by any of the methods of recruitment laid down under these Rules and includes an appointment on probation or as a probationer followed by confirmation on completion of the probation period;
Note - Due selection by any of the methods of recruitment laid down under these Rules shall include recruitment either on initial constitution of Service or in accordance with the provisions of any Rules promulgated under proviso to Art. 309 of the Constitution of India, except an urgent temporary appointment.
(l)"Service" or "Experience" wherever laid down in these Rules as a condition for promotion from one service to another or within the Service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with Rules promulgated under proviso to Art. 309 of the Constitution of India.
Note - Absence during Service e.g., training, leave and deputation etc., which are treated as "duty" under the Rajasthan Service Rules, 1951, shall also be counted as service for computing experience or service required for promotion;
(m)"Year" means the financial year beginning from 1st April and ending on 31st March next.

3. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955) shall apply for the interpretation of these Rules as it applies for the interpretation of a Rajasthan Act.

Part II

Cadre

4. Composition and strength of the Service.

(1)The nature of posts included in each category of the Service shall be as specified in Column 2 of Schedules I and II appended to these Rules.
(2)The strength of the post in the Service shall be such as may be determined by the Government, from time to time :Provided that the Government may -
(a)create any post, permanent or temporary, from time to time, as may be found necessary and may abolish any such posts in the like manner without thereby entitling any person to any compensation, and
(b)leave unfilled or hold in abeyance or abolish any post, permanent or temporary, from time to time, without thereby entitling any person to any compensation.

5. Constitution of the Service.

- The Service shall consist of -
(a)All persons holding substantively the post/posts specified in Schedules I and II on the date of commencement of these Rules;
(b)All persons recruited to the post/posts included in the Service before the commencement of these Rules; and
(c)All persons recruited to the Service in accordance with the provisions of these Rules and in accordance with the Rajasthan Panchayat Service Rules, 1955. The Rajasthan Panchayat Subordinate Service Rules, 1973, and The Rajasthan Subordinate Services (Recruitment & other Service Conditions) Rules, 1960, except urgent temporary appointment under Rule 31.

Part III

Recruitment

6. Methods of Recruitment.

(1)Recruitment to the posts in the Service after the commencement of these Rules shall be made by the following methods in proportion as indicated in Columns 3 & 4 of Schedules I and II :
(a)by direct recruitment in accordance with the procedure prescribed in Part IV of these Rules; and
(b)by promotion in accordance with the procedure prescribed in Part V of these Rules :
Provided that -
(i)if the Appointing Authority is satisfied in consultation with the commission where necessary, that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion may be made in the same manner as specified in these Rules;
(ii)the persons not covered by Rule 5, who were appointed to the post of Asstt. Engineer on ad hoc or officiating or urgent temporary basis and who have been continuously holding such posts for at least one year on the date of commencement of these Rules shall be screened by a Committee referred to in Rule 27 for adjudging their suitability on the posts held, if they possess the requisite qualifications prescribed in the Rules either for direct recruitment or 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
(a)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 qualifications prescribed for the post was either not given such ad hoc appointment or is not entitled to screening under this Rule. Seniority for this purpose shall be determined according to length of continuous service on the post.
(b)the Committee appointed under these Rules for adjudging suitability by screening either as an exception to general methods of recruitment or as initial Constitution of service, may ex-gratia recommend, if any of the employees with more than three years of service on a post for which he is to be screened is not adjudged suitable and if thereafter 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 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 provision of screening under proviso (ii) of Rule 6 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.
(iii)the persons who were appointed to the post of Junior Engineer (Civil) on an adhoc/urgent temporary basis before 1.1.1986 by the Collectors of the District concerned against the post created by the Rural Development and Panchayati Raj Department and who have been continuously holding such post on the date of commencement of these Rules shall be screened by a committee referred to in Rule 27 for adjuding their suitability on the post of Junior Engineer (Civil) (Diploma Holders) if they possess Diploma in Civil/Electrical/Mechanical Engineering (3 Years' course).
(iv)[the persons who were appointed to the post of Junior Engineer (Civil) (Degree holder)/Junior Engineer (Civil) (Diploma holder), as the case may be, on an adhoc/urgent temporary basis before 1.5.1998 through Planning (Manpower & Gazetteers) Department against the post(s) created by the Panchayati Raj Department and who have been continuously holding such post for at least 3 years on the date this amendment comes into force shall be screened by the Committee referred to in Rule 27 for adjuding their suitability on the post of Junior Engineer (Degree holder)/Junior Engineer (Diploma holder), as the case may be, subject to their possessing requisite qualification prescribed for direct recruitment in these rules] [Inserted by the Rajasthan Panchayati Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 1.10.2008 with immediate effect.].
(2)Recruitment to the service by the aforesaid methods shall be made in such a manner that the persons appointed to the service by each method do not any time exceed the percentage laid down in the Rule/Schedule of the total cadre strength as sanctioned for each category from time to time.
(3)Notwithstanding anything contained in these Rules the recruitment, appointment, promotion, seniority and confirmation etc., of a person who joins the Army/Air Force/Navy during an Emergency shall be regulated by such orders and instructions as may be issued by the Government from time to time provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.
(4)Notwithstanding anything contained in these Rules the post of [Assistant Engineer] [Substituted 'Assistant Engineer (Civil)' by Notification No. G.S.R. 121, dated 7.3.2013 (w.e.f. 4.5.1998).] shall be filled by direct recruitment through combined Competitive Examination to be conducted by the Commission in accordance with the Rajasthan State Engineering Services (Direct Recruitment by Combined Competitive Examination) Rules, 1991.
(5)[ Notwithstanding anything contained in these Rules the persons, irregularly appointed on duly sanctioned posts and completed ten years service on 10.4.2006, without intervention by any Court or Tribunal, and continuously working as such on the date of commencement of these amendment rules, shall be screened by a Committee consisting of-
(a)in case of posts falling within the purview of commission :-
(i)Chairman of Commission or a member nominated by him;
(ii)Pr. Secretary/Secretary to the Government, Department of Personnel;
(iii)Pr. Secretary/Secretary to the Government, Finance Department or his nominee not below the rank of Deputy Secretary; and
(iv)Pr. Secretary/Secretary to the Government of the concerned department;
(b)in case of posts outsides the purview of the commission : -
(i)Pr. Secretary/Secretary to the Government, Department of Personel;
(ii)Pr. Secretary/Secretary to the Government, Finance Department or his nominee not below the rank of Deputy Secretary;
(iii)Pr. Secretary/Secretary to the Government of the concerned department :
Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue suitable appointment order of the person, who is adjudged suitable by the screening committee and appointment shall be effective from the date of issue of such appointment order] [Added by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 4 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 15.7.2009.].

7. Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes.

(1)Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the [Provisions of the Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in the Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 61 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 31.8.2009.] in force at the time of recruitment i.e., by direct recruitment and by promotion.
(2)The vacancies so reserved for promotion shall be filled in by seniority-cum-merit and merit.
(3)In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the Commission, for posts falling in its purview and by the Appointing Authority in other cases, and the Departmental Promotion Committee or the Appointing Authority, as the case may be, in the case of promotees irrespective of their relative rank as compared with other candidates.
(4)[ Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Castes and the Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be carried forward until the suitable Scheduled Caste and Scheduled Tribe candidate(s), as the case may be, are available. In any circumstances, no vacancy reserved for Scheduled Caste and Scheduled Tribe candidates shall be filled by promotion as well as by Direct Recruitment from General Category Candidates. However, in exceptional cases where in the public interest the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by promotion from the General Category candidates on urgent temporary basis, the Appointing Authority may make a reference to the Department of Personnel and after obtaining the prior approval of the Department of Personnel, they may fill up such post(s) by promoting the General Category candidate(s) on urgent temporary basis clearly stating in the promotion order that the General Category candidate(s) who are being promoted on urgent temporary basis against the vacant post reserved for Scheduled Castes or the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidates of that category become available] [Substituted by the Rajasthan Various Service (....Amendment) Rules, 2002 (Sl. No. 62 of the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 16.10.2002.].Provided that there shall be no carry forward of the vacancies in posts or class/category/ group of posts in any cadre of Service to which promotions are made on the basis of merit alone under these Rules.

8. [ Reservation of vacancies of Backward Classes, Special Backward Classes and Economically Backward Classes. - Reservation of vacancies for Backward Classes, Special Backward Classes and Economically Backward Classes shall be in accordance with the provisions of the Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of seats in Educational Institutions in the State and Appointment and Posts in Services under the State) Act, 2008, at the time of direct recruitment. In the event of non-availability of eligible and suitable candidates amongst Backward Classes, Special Backward Classes and Economically Backward Classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 61 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 31.8.2009.].

9. [ Reservation of vacancies for Woman candidates. - Reservation of vacancies for Woman candidates shall be 30% category-wise in direct recruitment out of which, 5% shall be for widow candidate. In the event of non-availability of the eligible and suitable woman candidates in a particular year, the vacancies so reserved for them shall be filled by other women candidates and in the event of non availability of eligible and suitable women candidates, the vacancies so reserved for them shall be filled up by male candidates and such vacancies shall not be carried forward to the subsequent year and the reservation shall be treated as horizontal reservation i.e. the reservation of woman candidates shall be adjusted proportional in the respective category to which the woman candidates belong.]

[Substituted by the Rajasthan Various Service (Amendment) Rules, 2007 (Sl. No. 100 of the Scheduled) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 29.6.2008.]

10. Reservation of vacancies for Outstanding Sports persons.

- Reservation of vacancies for Outstanding Sports persons shall be 2% of the total vacancies out side the purview of the Commission in that year earmarked for direct recruitment. In the event of non-availability of the eligible and suitable Sports persons in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year. The reservation for Sports persons shall be treated as horizontal reservation and it shall be adjusted in the respective category to which the Sports persons belong.Explanation - "Outstanding Sports persons" shall mean and include the Sports persons belonging to the State who have participated individually or in team, in the Sports & Games recognised by the International Olympic Committee and Indian Olympic Association or, in International championships in Badminton, Tennis, Chess and Cricket recognised by their respective National Level Association, Federation or Board; with the following descriptions for each class of the Civil Services: -
Class of Service Description
Subordinate Service Has represented India in Asian Games, Asian Championships,Common Wealth Games, World Championships, World University Games,World School, SAARC Games or Olympic Games where he (in anindividual item) or his team (in a team event) has obtained Ist,IInd or III position.

10A. Reservation of vacancies for ex-servicemen. - The reservation of vacancies for duly discharged ex-servicemen shall be 1/3 and of the total vacancies of direct recruitment for the post of driver. Such reservation shall be category-wise and an ex-servicemen selected on his own merit shall be counted against vacancies reserved for ex-servicemen. In the event of non-availability of suitable ex-servicemen in any category, the vacancy, shall be filled by other suitable candidates of the same category in order of their merit and shall not be carried forward, the reservation shall be treated as compartmentalised horizontal reservation] [Added by the Rajasthan Various Service (Eightith Amendment) Rules, 2008) Sl. No. 9 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 13.10.2008].

11. Nationality.

- A candidate for appointment to the Service must be -
(a)a citizen of India, or
(b)a subject of Nepal, or
(c)a subject of Bhutan, or
(d)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or
(e)a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tangayika and Zanzibar) Zambia, Malawi, Zaire and Ethiopia, with the intention of permanently settling in India :
Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or other recruiting authority and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government of India.

12. Conditions of eligibility of persons migrated from other countries to India.

- Notwithstanding anything contained in these Rules provisions regarding eligibility for recruitment to the Service with regard to nationality, age limit and fee or other concessions to a person who may migrate from other countries to India with the intention of permanently settling in India shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.

13. Determination of vacancies.

(1)
(a)Subject to the provisions of these Rules, the Appointing Authority shall determine on 1st April every year, the actual number of vacancies occurring during the Financial Year.
(b)Where a post is to be filled in by a single method as prescribed in the Rule or Schedule, the vacancies so determined shall be filled in by that method.
(c)Where a post is to be filled in by more than one method as prescribed in the Rule or Schedule, the appointment of vacancies, determined under Clause (a) above, to each such method shall be done maintaining the prescribed proportion for the over-all number of posts already filled in. If any fraction of vacancies is left over after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.
(2)The Appointing Authority shall also determine the vacancies of earlier years, year-wise which were required to be filled in by promotion, if such vacancies were not determined and fill earlier in the year in which they were required to be filled in.

14. Age.

- A candidate for direct recruitment -
(1)[ to the post of assistant engineer enumerated in Schedule-I must have attained the age of 21 years and must not have attained the age of 37 years. [Substituted by Rajasthan Notification No. G.S.R. 10, dated 13.5.2013 (w.e.f. 4.5.1998).]
(2)to the post of Junior Engineer and other post enumerated in Schedule II must have attained the age of 18 years and must not have attained the age of 37 years the post of junior engineer and 35 years for other post.]

15. Academic and Technical Qualifications and Experience.

- A candidate for direct recruitment to the post specified in Schedules I and II shall possess :
(i)the qualifications and experience as laid down in column 5 of the Schedule appended to these rules, and
(ii)working knowledge of Hindi written in Devnagari Script and knowledge of Rajasthani culture.
[Provided that the person who has appeared or is appearing in the final year examination of the course which is the requisite educational qualification for the post as mentioned in the rules or schedule for direct recruitment shall be eligible to apply for the post but he/she shall have to submit proof of having acquired the requisite educational qualification to the appropriable selection agency:
(i)before appearing in the main examination, where selection is made through two stops of written examination and interview;
(ii)before appearing in interview where selection is made through written examination and interview;
(iii)before appearing in the written examination or interview where selection is made through only written examination or only interview, as the case may be].

16. Character.

- The character of a candidate for direct recruitment to the Service must be such as will qualify him for employment in the Service, he must produce a certificate of good character from the Principal Academic Officer of the University of college in which he was last educated and two such certificates written not more than six months prior to the date of application from two responsible persons not connected with his college or University and not related to him.Note- (1) A conviction by a Court of law need not of itself involve the refusal of certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association with crimes or violence or with a movement which has as its object the over throw by violent means of Government as by law established, the mere conviction need not be regarded as a disqualification.
(2)Ex-prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed should not be discriminated against on grounds of the previous conviction for purposes of employment in the Service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to that effect from the Superintendent, 'After Care Home' or if there are no such homes in a particular district, from the Superintendent of Police of that District.
(3)Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, 'After Care Home' or if there is no such home in a particular district from the Superintendent of Police of that District, endorsed by the Inspector General of Prisons to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in an 'After Care Home'.

17. Physical fitness.

- A candidate for direct recruitment to the Service, must be good mental and bodily health and free from any mental and physical defect likely to interfere with the efficient performance of his duties as a member of the Service and if selected, must produce a certificate to that effect from a Medical Authority notified by the Government for the purpose. The Appointing Authority may dispense with production of such certificate in the case of candidate who is already serving in connection with the affairs of the State if he has already been medically examined for the previous appointment and the essential standards of medical examination of the two posts held by him are held to be comparable for efficient performance of duties of the new post and his age has not reduced his efficiency for the purpose.

18. Employment of irregular or improper means.

- Candidate who is or has been declared by the Commission/Appointing Authority guilty of impersonation or of sub-meeting fabricated documents, which have been tampered with or of making statements which are incorrect or false or of suppressing material information or using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview may, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specific period:
(a)by the Commission/Appointing from admission to any examination or appearance at any interview held by the Commission/Appointing Authority for selection of candidate; and
(b)by the Government from employment under the Government.

19. Canvassing.

- No recommendation for direct recruitment either written or oral other than that required under the rules, shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by any means may disqualify him/her for recruitment.

Part IV

Procedure for Direct Recruitment

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.

21. Form of Application.

- Title application shall be made in the form approved by the Commission/Appointing Authority, as the case may be, and obtainable from the Secretary to the Commission or from the office of the Rural Development & Panchayati Raj Department on payment of such fee, if any, as the Commission/Appointing Authority, as the case may be, may, from time to time, fix.

22. Application Fee.

- A candidate for direct recruitment to a post in the Service shall pay to the Commission/Appointing Authority, as the case may be, such fees as are fixed by them/it, from time to time in such manner as may be indicated by them/it.

23. Scrutiny of applications.

- The Commission or the Appointing Authority, as the case may be, shall scrutinize the applications received by them/it and requires as many candidates qualified for appointment under these Rules as seem to them/it desirable to appear before them/it for interview :[Provided that in case of appointment to the post of Junior Engineer, Assistant Programs Officer, Computer Instructor (PR), Account Assistant, Co-oridinator Training, Co-ordinator Training, Co-ordinator I.E.C. and Co-ordinator Supervision merit shall be prepared by the Appointing Authority on the basis of such weightage as may be specified by the State Government for the marks obtained in such minimum academic qualification or technical qualification, except allied qualifications, as mentioned in the Schedule of these rules and such marks as may be specified by the State Government having regard to the length of experience exceeding one year by persons on the similar work under MGNREGA, or any scheme or project of the Department of Rural Development and Panchayati Raj or the Department of Education in the State.Explanation. - (i) Wherever percentage of the marks can't be ascertained due to' grade awarded to the candidate in the particular examination, the median of the grade awarded to the candidate in such examination shall be basis for the preparation of the merit list.
(ii)For the purpose of this rule allied qualification means certificate diploma/degree relating to [knowledge of Computer Application or Dimploma in Journalism.]
(iii)For the purpose of this rule, experience on similar work shall be ascertained as under, namely:
S. No. Experience of working gained as To be considered for the post Remarks
1 2 3 4
1 Junior Technical Assistant/Senior TechnicalAssistant/Junior Engineer working in Department of RuralDevelopment and Panchayati Raj or the Department of the Education Junior Engineer  
2 Programme Officer/Assistant ProgrammeOfficer/Manager SGSY Assistant Programme Officer  
3 Programmer/MIS Manager Computer Instructor (PR)  
4 Lekha Sahayak/Accountant/Assistant AccountsOfficer Accounts Assistant  
5 Co-ordinator Training/Consultant Training Co-ordinator Training  
6 Co-ordinator I.E.C. Co ordinate I.E.C.  
7 Co-ordinator Supervision Co-ordinator Supervision]  
[Substituted by Notification No. G.S.R. 121, dated 7.3.2013 (w.e.f. 4.5.1998).]

24. Recommendations of the Commission/Appointing Authority.

(1)The Commission/Appointing Authority, as the case may be, shall prepare a list of candidates, whom they/it consider suitable for appointment to the post of posts concerned, arranged in order of merit and the Commission shall forward the list to the Appointing Authority.
(2)The Commission/Appointing Authority, as the case may be, may to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The names of such candidates may, on requisition, be recommended in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Commission to the Appointing Authority.

25. Disqualification for appointment.

(1)No male candidate who has more than one wife living shall be eligible for appointment to the Service unless the Government, after being satisfied that there are special grounds permissible under personal law for doing so, exempt any candidate from the operation of this Rule.
(2)No female candidate who is married to a person having already a wife living shall be eligible for appointment to the service unless Government, after being satisfied that there are special grounds permissible under personal law for doing so, exempt any female candidate from the operation of this rule.
(3)No married candidate shall be eligible for appointment to the Service he/she had at the time of his/her marriage accepted any dowry.Explanation.- For the purpose of this rule, 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).
(4)[ No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002 :Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children he/she has on 1.6.2002, does not increase :Provided further that where a candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the number of children.Provided also that the provision of this sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependants of Deceased Government Servants Rules, 1996] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2005 (Sl. No. 5 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 8.11.2005.].

26. Selection by the Appointing Authority.

- Subject to the provisions of Rules 7, 8 and 9 the Appointing Authority shall select candidates in the order of merit in the list prepared by the Commission/Appointing Authority under Rule 24 :Provided that including of a candidate's name in the list confers no right to appointment unless the Appointment Authority is satisfied after such enquiry as may be considered necessary that such candidate is suitable in all other respects for appointment to the post concerned

Part V

Procedure for Recruitment by Promotion

27. Constitution of the Committee.

- The constitution of the Committee shall be as under: -
(1)For the posts falling within the purview of the Commission: -
(i) Chairman of the Commission or a member there of nominated byhim. Chairman
(ii) Secretary to the Government in the Administrative Department Member
(iii) Secretary to the Government in the Department of Personnel orhis representative not below the rank of Deputy Secretary toGovernment in the Department of Personnel. Member
(iv) Director, Rural Development & Panchayati Raj Department Member Secretary
(2)For the posts falling outside the purview of the Commission: -
(i) Director, Rural Development & Panchayati Raj Department. Chairman
(ii) Dy. Secretary to the Government, in the Department ofpersonnel. Member
(iii) Dy. Secretary to the Government, Rural Development &Panchayati Raj Department Secretary Member
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 of Member Secretary, as the case may be, of the Committee.

28. Eligibility Criteria and Procedure for promotion.

(1)As soon as the Appointing Authority determines the number of vacancies under Rule 13 of these Rules and decides that a certain number of posts are required to be filled in by promotion, it shall subject to provisions of Sub-rule (8), prepare a correct and complete list of the senior most persons who are eligible and qualified under these Rules for promotion on the basis of seniority-cum-merit or on the basis of merit, as the case may be, to the class of posts concerned.
(2)The persons enumerated in Column 6 of Schedules I and II shall be eligible if for promotion to posts specified against them in Column 2 thereof to the extent indicated in Column 4 subject to their possessing minimum qualification and experience on the first day of the month of April of the year of selection as specified in Column 7.
(3)No person shall be considered for first promotion in the Service unless he is substantively appointed and confirmed on the lowest post in the Service. After first promotion in the Service, for subsequent promotion to higher posts in the Service a person shall be eligible if he has been appointed to such post from which promotion is to be made after selection in accordance with the provisions of these Rules :Provided that for first promotion in the Service if number of persons substantively appointed and confirmed on the lowest post, equal to the number of vacancies, are not available then persons who have been appointed to the lowest post in the Service after selection in accordance with one of the methods of recruitment prescribed under these Rules, shall also be eligible if they fulfil other conditions eligibility.Explanation. - In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.
(4)Selection for promotion in the regular line of promotion from the post/posts not included in Service to the lowest or category of post in the State Service shall be made strictly on the basis of merit and on the basis of seniority-cum-merit in the proportion of 50:50.Provided that if the Committee is satisfied that suitable persons are not available for selection by promotion strictly on the basis of merit in a particular year, selection by promotion on the basis of seniority-cum-merit may be made in the same manner as specified in these Rules.
(5)Subject to the provisions of Sub-rule (7), selection for promotion from the lowest post or category of post in the State Service to the next higher post or category of post in the State Service and for all posts in the Subordinate Service shall be made strictly on the basis of seniority-cum-merit from amongst the persons who have passed the qualifying examination, if any, prescribed under these Rules, and have put in the period of service prescribed in these Rules, on, the first day of the month of April of the year of selection on the post of category of post from which selection is to be made.
(6)Selection for promotion to all other higher posts or higher categories of posts in the State Service shall be made on the basis of merit and on the basis seniority-cum-merit in the proportion of 50:50.Provided that if the Committee is satisfied that suitable persons are not available for selection by promotion strictly on the basis of merit in a particular year, selection by promotion on the basis of seniority-cum-merit may be made in the same manner as specified in these Rules.Explanation - If in the service, in any category of post, number of posts available for promotion is an odd number then for purpose of determining the vacancies for selection by promotion on the basis of seniority-cum-merit and merit in the proportion of 50:50, the following cyclic order shall be followed:The first vacancy by seniority-cum-merit;The subsequent vacancy by merit;The cycle to the continued.
(7)Selection for promotion to the highest post/posts in the State Service shall always be made on the basis of merit alone:
(a)in the Service or Groups or Sections there under, where there are only two scales e.g., junior scale and senior scale and there is only on promotion then promotion shall be made on the basis of seniority-cum-merit alone;
(b)in the Service or groups or Sections thereunder, where there are three scales e.g., junior scale, senior scale and selection scale and there are two promotions then promotion shall be as under
(i)first promotion on the basis of seniority-cum-merit;
(ii)second promotion on the basis of seniority-cm-merit and merit in the proportion of 50:50;
(c)in the Service or Groups or Sections thereunder, where there are more than two promotions then first promotion shall be made on the basis of seniority-cum-merit alone and promotions to subsequent higher posts shall be made on the basis of seniority-cum-merit and merit in the proportion of 50:50 except to the highest post :
Provided further that if the Committee is satisfied that suitable persons are not available for selection by promotion to the highest post/posts strictly on the basis of merit in a particular year, selection by promotion to the highest post/posts on the basis of seniority-cum-merit may be made in the same manner as specified in these less.Explanation - Any doubt arises about the categorisation of the post as the next higher or highest post in the Service, the matter shall be referred to the Government in the Department of Personnel whose decision thereon shall be final.
(8)The zone of consideration of persons eligible for promotion shall be as under :-
(i) Number of vacancies Number of eligible persons to be Considered
(a) for one vacancy five eligible persons
(b) for two vacancies eight eligible persons
(c) for three vacancies ten eligible persons
(d) for four or more vacancies three times the number of vacancies
(ii)Where, the number of eligible persons for promotion to higher post is less than the number specified above all the persons so eligible shall be considered.
(iii)Where, adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to five times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, (and not any other) corning within the extended zone of consideration shall also be considered against the vacancies reserved form them.
(iv)For the highest post in the State Service: -
(a)if promotion is from one category of post, eligible persons up to five in number shall be considered for promotion;
(b)if promotion is from different categories of the posts in the same pay scale, eligible persons up to two in number from each category of posts in the same pay scale shall be considered for promotion;
(c)if promotion is from different categories of posts carrying different pay scales, eligible persons in the higher pay scale shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit in the higher pay scale then only the eligible persons of other categories of posts in lower pay scales shall be considered for promotion and so on and so forth. The zone of consideration for eligibility of this case shall be limited to five senior most eligible persons in all.
(9)Except as otherwise expressly provided in this Rule, the conditions of ability for promotion, constitution of the Committee and procedure for selection be the same as prescribed elsewhere in these Rules.
(10)
(a)The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of post concerned under these Rules and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these Rules, equal to the number of vacancies determined under Rule 13 of these Rules. The list so prepared on the basis of seniority-cum-merit and or on the basis of merit, as the case may be, shall be arranged in the order of seniority of the category of posts from which selection is made.
(b)The Committee shall also prepare a separate list on the basis of seniority cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these Rules, containing names of persons equal to the number of persons selected in the list prepared under (a) above to fill temporary or permanent vacancies. Which may occur subsequently. The list so prepared on the basis of seniority cum merit and/or on the basis of merit shall be arranged in the order of the seniority in the category of post from which selection shall be made. Such a list shall be reviewed and revised by the Departmental Promotion committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the next year or till the Departmental Promotion Committee meets, whichever is earlier.
(c)Such lists shall be sent to the Appointing Authority together with Annual Confidential Reports/Annual Performance Appraisal Reports and other Service Record of all the candidates included in the lists as also of those not selected, if any.
Explanation- For the purpose of selection for promotion on the basis of merit no person shall be selected if he does not have "Outstanding" or "Very Good" record in at least five out of the seven years preceding the year for which Departmental Promotion Committee is held.
(11)If in any subsequent year, after promulgation of these Rules vacancies relating to any earlier year are determined under Sub- rule (2) of Rule 13 which were required to be filled by promotion, the Departmental Promotion Committee shall consider the cases of all such persons who would have been eligible in the year to which the vacancies relate irrespective of the year in which the meeting of the Departmental Promotion Committee is held and such promotions shall be governed by the criteria and procedure for promotion as was applicable in the particular year to which the vacancies relate and the Service/experience of an incumbent who has been so promoted, for promotion to higher post for any period during which he has not actually performed the duties of the post to which he would have been promoted, shall be counted. The pay of a person who has been so promoted shall be refined at the pay which he would have derived at the time of his promotion but no arrears of pay shall be allowed to him.
(12)The Government or the Appointing Authority may order for the review of the proceedings of the Departmental Promotion committee held earlier on account of some mistake or error apparent on the face of record, or on account of a factual error substantially affecting the decision of the Departmental Promotion Committee or for any other sufficient reasons e.g., change in seniority, wrong determination of vacancies, judgment/direction of any Court or Tribunal, or where adverse entries in the APAR/Confidential Reports of an individual are expunged or toned down or a punishment inflicted on him is set aside or reduced. The concurrence of the Department of Personnel and the Commission (where Commission is associated) shall always be obtained before holding the meeting of the review Departmental Promotion Committee.
(13)Where consultation with the Commission is necessary the lists prepared by the Committee shall be forwarded to the Commission by the Appointing Authority along with the personal tiles and APAR/Annual Confidential Rolls of all the person whose names have been considered by the Committee.
(14)The Commission shall consider the lists prepared by the Committee along with other relevant documents received from the Appointing Authority and unless any change is considered necessary, shall approve the lists. In case the Commission consider it necessary to make any change in the lists received from the Appointing Authority, it shall inform the Appointing Authority of the changes proposed by it. After taking into account the comments of the Commission, if any, the Appointing Authority may approve the lists finally with such modifications, as may, in its opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the lists approved by the Commission shall be disturbed only with the approval of the Government.
(15)Appointments shall be made by the Appointing Authority taking persons out of the list finally approved under the preceding Sub-rule (14) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised, as the case may be.
(16)The Government may issue instructions for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceedings is under progress, at the time promotions are considered to a post to which they are eligible or would have been eligible but for such suspension or pendency of such enquiry or proceedings.

29. Restriction of Promotion of persons foregoing promotions.

- In case a person on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis on the recommendations of the Departmental Promotion Committee, fore goes such an appointment, he shall be considered again for appointment by promotion only after a period of one year (both on the basis of urgent temporary appointment or on regular basis, on the recommendations of the Departmental Promotion Committee).

Part VI

Appointments, Probation and Confirmation

30. Appointment to the Service.

- Appointment to posts in the service by direct recruitment or by promotion, as the case may be, shall be made by the Appointing Authority on occurrence of substantive vacancies from the candidates selected under Rule 26 in order or merit and by promotion from the persons selected under Rule 28 and persons adjudged suitable under proviso (ii) and (iii) to Rule 6.

31. Urgent temporary appointment.

(1)A vacancy in the service which cannot be filled in immediately either by direct recruitment or by promotion under these Rules may be filled in by the Appointing Authority by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the Service, where such direct recruitment has been provided under the portions of these Rules :Provided that such an appointment will not be continued beyond a period of one year without referring the case to the Commission for concurrence, where such concurrence necessary, and shall be terminated immediately on its refusal to concur:Provided further that in respect of a post in the Service for which both the methods of recruitment have been prescribed, the Appointing Authority shall not, save with the specific permission of the Government in the Department of Personnel in the case of State Service and Government in the Administrative Department concerned in respect of Subordinate service, fill the temporary vacancy against the direct recruitment quota by a whole time appointment for a period exceeding three months otherwise than out of persons eligible for direct recruitment and after a short term advertisement.
(2)In the event of non-availability of suitable persons, fulfilling the requirements of eligibility for promotion, Government may notwithstanding the condition of eligibility for promotion required under Sub-rule (1) above, lay down general instructions for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointments, shall however, be subject to concurrence of the Commission as required under the said Sub-rule (1).

32. Seniority.

- [Seniority of persons appointed to the post encadred in the service shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of these rules. Appointment on ad hoc or urgent temporary basis shall not be deemed to be appointment after regular selection :] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2002 (Sl. No. 62 the Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 16.10.2002.].Provided that :
(i)the persons adjudged suitable under proviso (ii) to Sub- rule (1) of Rule 6 shall rank en bloc junior to all the persons appointed regularly by direct recruitment or by promotion up to the date of commencement of these Rules and their inter se seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis.
(ii)the inter-se seniority of persons appointed to a post in a particular category by direct recruitment on the basis of one and the same selection except those who do not join service when a post is offered to them within a period of six weeks from the date of issue of order or longer, if extended by the Appointing Authority, shall follow the order in which their names have been placed in the list prepared under Rule 24.
(iii)if two or more persons are appointed to the service during the same year a person appointed by promotion shall be senior to a person appointed by direct recruitment.
(iv)the persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection.
(v)seniority inter-se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be the same as in next below grade.
(vi)the persons adjudged suitable under proviso (iii) to Sub-rule (1) of Rule 6 shall rank enbloc junior to all the persons appointed regularly by direct recruitment up to the date of commencement of these Rules and their inter-se seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis.
(vii)[ xxx xxx xxx] [Deleted by the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 1.10.2008.]
[Added by the Rajasthan Various Service (Amendment) Rules, 1999 (Sl. No. 52 in the Scheduled) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 23.9.1999.]
(viii)[ the persons screened under proviso (iv) to sub-rule (1) of Rule 6 inters seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis and if the length of service is the same, their inter-se seniority shall be determined in accordance with the merit of selection at the time of urgent temporary appointment. These persons shall rank en bloc junior to the persons who are selected and appointed regularly on the date this amendment comes into force] [Inserted by the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part TV-C (I) dated 1.10.2008.].
(ix)[ xxx xxx xxx] [Deleted by the Rajasthan Various Service Rules (Amendment) Rules, 2008 (Sl. No. 62 to Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 26.4.2008.]
(x)[ the inter-se seniority of the persons screened under proviso added by these amendment rules in rule relating to method of recruitment, shall be determined according to length of continuous service after their irregular appointment. These persons shall rank junior to the persons appointed regularly before the commencement of these amendment rules] [Inserted by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 4 to Schedule): Rajasthan Gazette Extraordinary Part IV-C (I) dated 15.7.2009.].

33. Period of Probation. - (1) A person entering the service by direct recruitment against a clear vacancy shall be placed as probationer trainee for a period of two years :

Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.
(2)During the period of probation specified in Sub-rule (1), each probationer may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time specify] [Substituted by the Rajasthan Various Service Rules (Second Amendment) Rules, 2006 (Sl. No. 1 to Schedule) : Rajasthan Gazette Extraordinary Part IV-C (1) dated 24.1.2006.].Explanation- In case of a person who dies or is due to retire on attaining the age of superannuation the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Government Service. The condition of passing the Departmental Examination in the Rule regarding confirmation shall be deemed to have been waived in case of death or retirement.

34. Confirmation in certain cases.

(1)Notwithstanding anything to the contrary contained in the preceding Rule a person appointed to a post in the Service temporarily or on officiating basis who, after regular recruitment by any one of the methods of recruitment prescribed under these Rules, has not been confirmed, within a period of six months on completion of a period of two years service in case he is appointed by direct recruitment or within a period of one year's service in case he is appointed by promotion, shall be entitled to be treated as confirmed in accordance with seniority, if:
(i)he has worked on the post or higher post under the same Appointing Authority or would have so worked but for his deputation or training;
(ii)he fulfils conditions as are prescribed under Rule relating to confirmation subject to the quota prescribed under these Rules; and
(iii)permanent vacancy is available in the Department.
(2)If an employee referred to in Sub-rule (1) above fails to fulfil the conditions mentioned in the said sub-rule, the period mentioned in Sub-rule (1) above, may be extended as prescribed for a probationer under the Rajasthan Civil Services Departmental Examinations Rules, 1959 and any other Rules or by one year, whichever is longer. If the employee still fails to fulfil the conditions mentioned in Sub-rule (1) above, he will be liable to be discharged or terminated from such post in the same manner as a probationer or reverted to his substantive or lower post, if any, to which he may be entitled.
(3)The employee referred to in Sub-rule (1) above, shall not be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period of service.
(4)The reasons for not confirming of any employee referred to in Sub-rule (1) above, shall be recorded by the Appointing Authority in his Service Book and Annual Performance Appraisal Report.Explanation- (i) Regular recruitment for the purpose of this Rule shall mean:
(a)appointment by either method of recruitment or on initial constitution of service in accordance with the Rules made under the proviso to Art. 309 of the Constitution of India.
(b)appointment to the post for which no Service Rules exists, if the posts are within the purview of the Commission, recruitment in consultation with them:
(c)appointment by transfer after regular recruitment where the Service Rules specifically permit;
(d)persons who have been made eligible for substantive appointment to a post under the Rules shall be treated as having been regularly recruited :
Provided that it shall not include urgent temporary appointment or officiating promotion which is subject to review and revision.
(ii)Persons who hold lien on another cader shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this rule. In the absence of any option to the contrary they shall be deemed to have exercised option in favour of confirmation under this rule and their on the previous post shall cease.

35. Unsatisfactory progress during probation. - If it appears to the Appointing Authority at any time, during or at the end of the period of probation that services of a probationer – trainee are not found to be satisfactory, the Appointing Authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as probationer – trainee or in other cases may discharge or terminate him/her from service. The Appointing Authority shall accord appropriate opportunity to the probationer – trainee before final orders are passed in this respect :]

[Substituted by the Rajasthan Various Service (Amendment) Rules, 2008 (Sl. No. 61 to Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 16.6.2008.]Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any probationer - trainee by a specified period not exceeding one year.

36. Confirmation.

- A person placed on probation under Rule 33 shall be confirmed in his appointment at the end of his period of probation, if
(a)he has passed the Departmental Examination and has successfully undergone such training as is referred to in Sub- rule (2) of Rule 33; and
(b)he has passed a departmental test of proficiency in Hindi; and
(c)the Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.

Part VII

Pay

37. Scale of pay.

- The scale of monthly pay of a person appointed to a post in the Service shall be such as may be admissible under the rules referred to in Rule 39 or as may be sanctioned by the Government from time to time.

38. [ xxx xxx xxx] [Deleted by the Rajasthan Various Service (Second Amendment) Rules, 2006 (Sl. No. 1 to Schedule) : Rajasthan Gazette Part IV-C (I) dated 24.1.2006.].

39. Regulation of pay, Leave, Allowances, Pension etc.

- Except as provided in these Rules, the pay, allowance, pension, leave, and other conditions of Service of the members of the service shall be regulated by: -
(1)The Rajasthan Service Rules, 1951, as amended from time to time;
(2)The Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958, as amended from time to time;
(3)The Rajasthan Travelling Allowance Rules, 1971, as amended from time to time;
(4)The Rajasthan Civil Services (Conduct) Rules, 1971;
(5)The Rajasthan Civil Services (Pension) Rules, 1996;
(6)The Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, as amended from time to time;
(7)Any other Rules prescribing general conditions of service made by the appropriate authority under the proviso to Article 309 of the Constitution of India and for the time being in force.

40. Removal of Doubts.

- If any doubt arises relating to the application, interpretation and scope of these Rules it shall be referred to the Government in the Department of Personnel whose decision there on shall be final.

41. Repeal and Saving.

- All rules and orders in relation to matters covered by these Rules and in force immediately before the commencement of these Rules are hereby repealed :Provided that any action taken under the Rules and orders so superseded shall be deemed to have been taken under the provisions of these Rules.

42. Power to relax Rules.

- In exceptional cases where the Administrative Department of the Government is satisfied that operation of the Rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Government is of the opinion that it is necessary or expedient to relax any of the provisions of these Rules with respect to age or experience of any persons, it may with the concurrence of the Department of Personnel and in consultation with the commission by orders dispense with or relax the relevant provisions of these Rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable that the provisions already contained in these rules. Such cases of relaxation shall be referred to the Commission by the Administrative Department concerned :Provided that relaxation in the prescribed period of service or experience under this rule shall only be granted to the extent of 1/3 period of the service or experience prescribed for promotion to any post before holding the meeting of the Departmental Promotion Committee.[Schedule I] [Substituted by Notification No. G.S.R. 121, dated 7.3.2013 (w.e.f. 4.5.1998).](Posts in State Service)Group-A General
S. No. Name of Post Source of Recruitment withPercentage Minimum Qualification & Experience fordirect recruitment Post from which Promotion is to bemade Minimum Qualification & Experience ForPromotion Remarks
Direct Promotion
1 2 3 4 5 6 7 8
1. Principal, Gram Sevak TrainingCenter _ 100% _ Lecturer 10 years' experience on the postmentioned in column No. 6. -
2. Lecturer - 100 - Assistant Secretary, Zila Parishad (1) Post Graduate Degree from anUniversity established by law in India in Economic or PoliticalScience or Public Administration.(2) 5 years', experience onthe post mentioned in Column No. 6. In case of non availability of suitable candidates, promotions shall be made on the basis of tenure (not less than the length required for promotion as Assistant Secretary) served as on the post of Instructor/Panchayat Extension Officer or Assistant Programme Officer (APO).
Group-B Engineering
1. Additional Chief Engineer - 100 - Superintending Engineer 2 year's experience on theestablished by law in India or qualification declared postmentioned in column No. 6 -
2. Superintending Engineer - 100 - Executive Engineer Degree in civil orAgricultural Engineering with 3 year's experience on thepost mentioned in column No. 6. -
3. Executive Engineer- - 100 - Assistant Junior Person having degreein Agriculture or civil EngineeringOrqualification declared equivalent thereto by the StateGovernment with 5 years experience or Diploma civil from a recognized institution with 15 years experience on the post mentioned in columnNo. 6. -
4. Assistant Engineer 50% Post of Assistant Engineer shall be filled through combined competitive examination in accordance with the provisions of the Rajasthan State Engineering Services (Direct Recruitment by combined competitive Examination) Rules 1991 20% from Junior Engineer Degreeholder and 30% from Junior Engineer Diploma (Civil)holder Decree in Civil/Agricultural Engineering from an University established by law in India or qualifications declared equivalent thereto by the State Government 1. Junior Engineer DegreeHolder2. Junior Engineer Diploma (Civil)Holder) Person having degree inAgriculture or civil Engineering or qualification declared equivalent thereto bythe State Government with 3 years experience or Diploma(Civil) form a recognized institution with 10 years experience on the post mentioned in column 6. -
[Schedule II] [Substituted by Notification No. G.S.R. 121, dated 7.3.2013 (w.e.f. 4.5.1998).](Posts in Subordinate Service)Group A-General
S. No. Name of Post Source of Recruitment withPercentage Minimum Qualification & Experience fordirect recruitment Post from which Promotion is to bemade Minimum Qualification & Experience ForPromotion Remarks
Direct Promotion
1 2 3 4 5 6 7 8
[1] [Substituted 'Assistant Secretary Zila Parishad' by Notification No. G.S.R. 124, dated 15.12.2015 (w.e.f 4.5.1998).] Assistant Secretary - 100% out of which 75% from Instructor/ PanchavatExtension Officer 25% from APO - Instructor/Panchayat Extension Officcr/APO Graduate from an University established by lawin India with 5 years experience as Instructor/ PanchayatExtension Officeror10 years as Assistant Programme Officer (APO) -
2 Instructor/Panchayat Extension Officer - 100 % - Village level worker selected under theRajasthan Panchayati Raj Rules, 1996 (a) Village Level Worker who has been working assenior Village Level Worker for at least 5 years continuously ina substantive or officiating capacity(b) Has completed 10 years service as villagelevel workers.(c) Has passed Village Level Worker’straining in both basic and extension recognized by the StateGovernment -
3 Assistant Programme Officer 85 15 MBA or equivalent degree from an Universityestablished by law in India or a qualification recognized asequivalent thereto by the State Government.andGraduate from an University established by law in India with“0” or higher level certificate course conducted byDOEACC under the control of Department of Electronics, Governmentof IndiaorGraduate in Computer Science/Computer Applications orElectronics from an University established by law in India.orPost Polytechnic Diploma in Computer Application or 3 yearsDiploma in Computer Science & Engineering from a polytechnicinstitution recognized by the Government.ORGraduate from an University established by law in India withDiploma in Computer Science/Computer Applications from anuniversity established by law in India or of an institutionrecognized by the Government.ORGraduate from an University established by law in India withComputer Operator & Programming Assistant (COPA)/ DataPreparation and Computer Software (DPCS) Certificate Organizedunder National State Council of Vocational Training Scheme.[Certificate Course in information Technology (RSCIT)conducted by Vardhaman Mahaveer Open University, Kota under control ofRajasthan Knowledge Corporation Limited.] [Added by Rajasthan Notification No. G.S.R. 10, dated 13.5.2013 (w.e.f. 4.5.1998).] Village Level Worker selected under theRajasthan Panchayati Raj Rules, 1996 7 years experience as Village Level Workerhaving requisite qualification prescribed for the directrecruitment. If suitable and eligible candidates are notavailable against promotion quota the vacant post filled up bythe direct recruitment.
4 Accounts Assistant 100 - Graduate in commerce/CA (inter)/ICWA (Inter)/CS (inter) froman University/institutions established by law in India,and"O" or Higher Levelcertificate course conducted by DOEACC under control of theDepartment of Electronics, Government of India.orComputer Operator , & Programming Assistant (COPA)/ DataPreparation and Computer Software (DPCS) certificate organizedunder National/State Council of Vocational Training Scheme.orDiploma in Computer Science/Computer Applications from anUniversity established by law in India or from an institutionrecognized by the Government.orDiploma in computer Science & Engineering from apolytechnic institution recognized by the Government.orCertificate Course in Information Technology (RSCIT) conductedby Vardhaman Mahaveer Open University, Kota under control ofRajasthan Knowledge Corporation Limited. - - -
5 Coordinator Training 100 - Graduate from any discipline or equivalentqualification from an University establish-hed by law in India - - Preference shall be given to graduate in SocialWork Rural Development/PG Diploma in Rural Development.
6 Coordinator IEC 100 - Graduate from anydiscipline or equivalent qualification from an Universityestablish-hed by law in IndiaandDiploma in Journalism - - Preference shall be given to the candidatehaving 5 year experience in Publicity, Information, Communicationand Educational Activities.
7 Coordinator Supervision 100 - Graduate from any discipline or equivalentqualification from an University establish-hed by law in India - - Preference shall be given to the candidatehaving graduation in Social Work/Rural Development LAW or PGDiploma in Rural Development.
8 Driver 90 10 Educated upto VIIIClass and having valid license to drive a light or heavytransport vehicles as per requirement of the head of departmentand 3 years’ experience as driver and must have:—(i) Sight 6x6 withor without glasses; and(ii) Knowledge of road side repairs of vehicle and efficiencyin driving to be examined through a trade test by the AppointingAuthority. Member of the class IV service of the Department concerned. Educated upto VIIIClass and having valid license to drive a light or heavytransport vehicles as per requirement of the head of departmentand 3 years' experience as driver and must have:—(i) Sight 6x6 withor without glasses; and(ii) Knowledge of road side repairs of vehicleand efficiency in driving to be examined through a trade test bythe Appointing Authority.  
Group B-Engineering
1(a)2(b) Junior Engineer[Degree Holder]Junior Engineer [Diploma (Civil) Holder] 100100 - (a) Decree in CivilOR Agriculture Engineering from an University established by lawin India or qualifications declared equivalent thereto by theGovernment(b) Diploma in Civil Engineering from arecognized Institution or Diploma in Civil Engineering recognizedby Institution of Engineers for the purpose of exemption fromstudentship examination -- -- --
Group C-Information & Technology
1 2 3 4 5 6 7 8
1 Computer Instructor (PR) 100 - (1) Graduate withComputer Science or Electronics and Communication or InformationTechnology from an University established by law in India.or3 year's Diploma inComputer Application from an Institution recognized by theGovernment.orGraduate from anUniversity established by law in India with “A” LevelCertificate course conducted by the DOEACC under the control ofDepartment of Electronics, Government of India.and(2)2 year's working experience of computeroperations in a Government Organization/ Government undertakings/Public Limited/ Private Limited company. - - -