Section 12 in Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012
12. Procedure for Selection.
(1)As soon as it is decided that selection is to be made to fill a certain number of vacant posts specified in column 2 of Schedule-I from amongst the persons mentioned in column 3 of Schedule-I, the Project Director, RUIDP or such other officer to whom he may direct for this purpose shall send a circular to all concerned department of the Central/Slate Government/Central Public Undertakings! Stale Public Undertakings for inviting application from all the eligible persons by a specified date.Provided that at the time of commencement of these rules all such persons, working on the posts shall be deemed to have applied for such posts as specified in column 2 of Schedule-I and shall be screened for their suitability adjudged for the posts held by them by the respective Committees referred to in Rule 10. Persons not found suitable may be reverted back to their parent departments.(2)After scrutiny of applications so received, a report on pending Departmental enquiry/prosecution, other service record or any such information for the person applied for, as may deem fit, be obtained from the concerned Department.(3)On receipt of reports desired under sub rule (2) above, the Project Director, RUIDP or the officer nominated by him, shall prepare a list of all the eligible candidates and shall place the same along with the Reports and other Service record of the candidates whose names are included in the list, before the respective Committees.(4)The respective Selection Committee shall select candidates equal to the number of vacancies likely to be filled in, in order of their merit and shall prepare a list containing names of the persons found suitable:Provided that the respective Committees may, if suitable persons are available, keep of reserve list more candidates whose number shall not exceed 50% of the vacancies determined. The names of such candidates may be considered for appointment if such vacancies actually occur within six months from the date of selection.(5)List prepared by the respective Selection Committees under sub- rule (4) above shall be sent to the Appointing Authority together with service records, if any, of all the candidates included in the list as also of those not selected, if any.
