Section 6 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
6. Methods of Recruitment.
(1)Recruitment to the posts in the Service after the commencement of these Rules shall be made by the following methods in proportion as indicated in Columns 3 & 4 of Schedules I and II :(a)by direct recruitment in accordance with the procedure prescribed in Part IV of these Rules; and(b)by promotion in accordance with the procedure prescribed in Part V of these Rules :Provided that -(i)if the Appointing Authority is satisfied in consultation with the commission where necessary, that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion may be made in the same manner as specified in these Rules;(ii)the persons not covered by Rule 5, who were appointed to the post of Asstt. Engineer on ad hoc or officiating or urgent temporary basis and who have been continuously holding such posts for at least one year on the date of commencement of these Rules shall be screened by a Committee referred to in Rule 27 for adjudging their suitability on the posts held, if they possess the requisite qualifications prescribed in the Rules either for direct recruitment or promotion or the prescribed qualifications on the basis of which such persons were selected for ad hoc/officiating/urgent temporary appointment. This provision shall be subject to the following conditions(a)a person appointed on ad hoc/officiating/urgent temporary basis shall not be entitled to screening for a post higher than that to which he was initially appointed, if a person senior to him on a lower post who fulfilled qualifications prescribed for the post was either not given such ad hoc appointment or is not entitled to screening under this Rule. Seniority for this purpose shall be determined according to length of continuous service on the post.(b)the Committee appointed under these Rules for adjudging suitability by screening either as an exception to general methods of recruitment or as initial Constitution of service, may ex-gratia recommend, if any of the employees with more than three years of service on a post for which he is to be screened is not adjudged suitable and if thereafter has no right to be appointed on a lower post, or such lower post being offered to him by absorption and there upon such an employee shall be treated as surplus employee under the provisions of the Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969 and such employee may be absorbed on the lower post on the recommendations of the Committee subject to such conditions as may be laid down by it.Note-The provision of screening under proviso (ii) of Rule 6 has been intended to be the first step and after exhausting the vacancies required for screened persons irrespective of direct recruitment and promotion quota, the direct recruitment and promotion quota shall be applied.(iii)the persons who were appointed to the post of Junior Engineer (Civil) on an adhoc/urgent temporary basis before 1.1.1986 by the Collectors of the District concerned against the post created by the Rural Development and Panchayati Raj Department and who have been continuously holding such post on the date of commencement of these Rules shall be screened by a committee referred to in Rule 27 for adjuding their suitability on the post of Junior Engineer (Civil) (Diploma Holders) if they possess Diploma in Civil/Electrical/Mechanical Engineering (3 Years' course).(iv)[the persons who were appointed to the post of Junior Engineer (Civil) (Degree holder)/Junior Engineer (Civil) (Diploma holder), as the case may be, on an adhoc/urgent temporary basis before 1.5.1998 through Planning (Manpower & Gazetteers) Department against the post(s) created by the Panchayati Raj Department and who have been continuously holding such post for at least 3 years on the date this amendment comes into force shall be screened by the Committee referred to in Rule 27 for adjuding their suitability on the post of Junior Engineer (Degree holder)/Junior Engineer (Diploma holder), as the case may be, subject to their possessing requisite qualification prescribed for direct recruitment in these rules] [Inserted by the Rajasthan Panchayati Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part IV-C (I) dated 1.10.2008 with immediate effect.].(2)Recruitment to the service by the aforesaid methods shall be made in such a manner that the persons appointed to the service by each method do not any time exceed the percentage laid down in the Rule/Schedule of the total cadre strength as sanctioned for each category from time to time.(3)Notwithstanding anything contained in these Rules the recruitment, appointment, promotion, seniority and confirmation etc., of a person who joins the Army/Air Force/Navy during an Emergency shall be regulated by such orders and instructions as may be issued by the Government from time to time provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India.(4)Notwithstanding anything contained in these Rules the post of [Assistant Engineer] [Substituted 'Assistant Engineer (Civil)' by Notification No. G.S.R. 121, dated 7.3.2013 (w.e.f. 4.5.1998).] shall be filled by direct recruitment through combined Competitive Examination to be conducted by the Commission in accordance with the Rajasthan State Engineering Services (Direct Recruitment by Combined Competitive Examination) Rules, 1991.(5)[ Notwithstanding anything contained in these Rules the persons, irregularly appointed on duly sanctioned posts and completed ten years service on 10.4.2006, without intervention by any Court or Tribunal, and continuously working as such on the date of commencement of these amendment rules, shall be screened by a Committee consisting of-(a)in case of posts falling within the purview of commission :-(i)Chairman of Commission or a member nominated by him;(ii)Pr. Secretary/Secretary to the Government, Department of Personnel;(iii)Pr. Secretary/Secretary to the Government, Finance Department or his nominee not below the rank of Deputy Secretary; and(iv)Pr. Secretary/Secretary to the Government of the concerned department;(b)in case of posts outsides the purview of the commission : -(i)Pr. Secretary/Secretary to the Government, Department of Personel;(ii)Pr. Secretary/Secretary to the Government, Finance Department or his nominee not below the rank of Deputy Secretary;(iii)Pr. Secretary/Secretary to the Government of the concerned department :Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue suitable appointment order of the person, who is adjudged suitable by the screening committee and appointment shall be effective from the date of issue of such appointment order] [Added by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 4 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 15.7.2009.].
