Section 64I(1) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
(1)Requirement to the Service after the commencement of these Rules, shall be made by the following methods:-(i)By direct recruitment;(ii)By promotion;(iii)By deputation from State Government;(iv)[ By absorption of employees of Government Undertakings declared surplus, or equal or below cadre posts:] [Added by Notification No. F. 15(24)/Agriculture/Group-2/85, dated 28.2.1996-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 2.3.1996, p. 221, vide G.S.R. 101, enforced w.e.f. 28.2.1996 = 1996 RSCS/Part II/P. 181/H. 229, w.e.f. 28.2.1996.]Provided that if the [Director] [Substituted by Notification No. F. 10(28) Agriculture/Group-II/78, dated 7.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 7.6.1980, p. 85, dated 7.6.1980.], or any authority, authorised in this respect, is satisfied that suitable persons are not available for appointment by either method or requirement in a particular year, appointment by either method, in relaxation of the prescribed proportion, may be made by in the same manner as specified in these Rules:Provided further that the persons, who have continuously held posts on temporary basis in the service for a period of not less than 6 months on 1.1.1975 shall be screened by the Selection Board referred to in Rule 65(i) for adjudging their suitability to the posts held on 1.1.1975, provided they possess the qualifications prescribed in the Rules either for direct requirement or for promotion, on the basis of which persons were selected for ad hoc temporary appointments.
