Section 19 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
19. Registration of Selected Candidates.
- [(i) The names of candidates selected on the basis of the aggregate marks obtained by them shall be entered in order of merit in a bound register in the form given in Schedule III and each entry shall be initialed and dated by the appointing authority:Provided that no candidate who failed to secure 50% in the aggregate with at least 40% marks in each paper (as mentioned in Schedule-I), at the competitive examination shall be selected. If two or more of such candidates obtain equal marks in the aggregate, their names shall be arranged on the basis of general suitability. An entry shall be made in the remarks column against the name of a candidate who has qualified himself as Stenographer.[Provided further that relaxation of 5% marks in individual paper and in aggregate marks shall be provided to the candidates belonging to Specially abled persons.] [Substituted by Rajasthan Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).]Note. - (1) On the basis of qualifying marks secured in paper I & II, candidates to the extent of 15 times of total number of vacancies shall be declared qualified to be called for computer (efficiency and speed) test.(2)The result of qualifying candidates for efficiency test and thereafter, of finally successful candidates shall be exhibited on the web page of the Rajasthan High Court List of finally successful candidates shall be exhibited by showing the final marks obtained in the examination.(3)After declaring the result of successful candidates. Recruiting Authority shall forward the names of selected candidates to concerned District Judge for appointment in accordance with the guidelines issued by the High Court.](ii)The name of any candidate entered under sub-rule (1) may be removed for inefficiency or misconduct.(iii)If any such candidate has not been given an appointment offered in strict order of seniority according to the list in the bound register prescribed under rule (1) within one year from the date of declaration of the result of his recruitment test, his name shall be automatically removed from the register of recruited candidates. He must then take his chance with others for recruitment again in subsequent year.
