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State of Rajasthan - Section

Section 7A in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955

7A. Recruitment in the year 1961.

(1)Notwithstanding anything contained in rule 7 recruitment to the Service during the year 1961 shall be made by selection by a Committee for each district (hereinafter called the Committee) which will consist of the following:-
(i) Collector Chairman
(ii) The Pramukh of the Zila Parishad Member
(iii) The Asstt. Registrar of District Member Convenor
(2)The Registrar shall arrange to issue a short notice advertisement in the newspapers having circulation in the locality inviting applications for selection from the candidates possessing the qualifications and fulfilling other conditions regarding age etc. as laid down in these Rules.
(3)The Committee shall interview all the candidates who have applied for appointment to the Service and who are eligible under the rules and award marks to each candidate.
(4)The Committee shall then prepare a list of the candidates selected by it in the order of merit as disclosed by the marks obtained by them at the interview. If two or more of such candidates obtain equal marks in the interview, the Committee shall arrange them in the order of merit on the basis of their general suitability for the Service.
(5)The list so prepared by the Committee shall be sent to the Registrar, Co-operative Societies alongwith the applications.
(6)The Registrar shall, subject to the provisions of rule 8 and the number of vacancies allotted to each district, appoint to the Service candidates who stand highest in order of merit in the list prepared by the Committee, provided that he is satisfied after such enquiry as may be considered necessary, that such candidates are suitable in all respects for appointment to the Service
(7)The Registrar shall then prepare a consolidated list of seniority of all the candidates selected for the Service in accordance with the marks obtained by them.
(8)The provisions of other rules shall so far as may be, apply to the members of the Service recruited under this rule as they apply to the members of the Service recruited by direct recruitment.