Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Administrative Service Rules, 1954

(2)Recruitment to the service by 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 following percentage of the total cadre strength as sanctioned from time to time:
(a) by direct recruitment 75%
(b) by promotion 25%
Provided that-
(i)the Government in Special circumstances, consider recruiting persons by special selection not exceeding 5% of the total promotion quota posts in ordinary scale of the service in any particular year.
(ii)for direct recruitment by combined competitive examination, the vacancies shall be reserved for candidates who are non- gazetted employees in accordance with sub-rule (2) of rule 4 of the Rajasthan State and Subordinate Services (Direct recruitment by combined competitive examinations) Rules, 1962.