Section 6 in Rajasthan Police Subordinate Service Rules, 1989
6. Methods of Recruitment.
- Recruitment to the service shall be made:-(a)by direct recruitment, in accordance with Part-IV of these rules, provided that direct recruitment to posts in section-I of the schedule-I shall be made in Armed Branch only. Persons who are so recruited shall be eligible for transfer to the other branches in section-I of rule 4 after undergoing such induction course as may be prescribed by the Director General-cum-Inspector General of Police from time to time, strictly in accordance to the seniority:Provided further that in case there is no vacancy available in Armed Branch in a particular year or to meet unforeseen eventualities the Director General-cum-Inspector General of Police may allow recruitment to any other branch also:[Provided further that the direct recruitment to the post of Constable in Rajasthan Armed COnstabulary may be made from persons who have qualified the written examination conducted by the Director, Department of Mines and Geology, Rajasthan in the year 2013 for the post of Constable, Mineral Protection Force under the Rajasthan Mines and Geological Subordinate Service Rules, 1960 and after passing such physical Efficiency Test as may be specified by the Director General cum Inspector General of police.] [Added by Notification No. G.S.R. 19, dated 21.4.2015 (w.e.f. 14.8.1989).](b)by promotion in accordance with Part-V of these Rules provided that nothing in these Rules shall preclude the Government from appointing Officiating/Temporary Officials previously in the employment of the pre-reorganised State of Rajasthan, Ajmer, Bombay and Madhya Bharat, who had not been selected by any Public Service Commission to suitable posts after getting their suitability adjudged by the Commission in accordance with the Rules, order or directions governing the integration of their service. Their Seniority shall be according to their position in the interlaced seniority list of temporary officiating officials on 1-11-1956 as determined by the Government.
