Section 7 in The Rajasthan Municipal Service Rules, 1963
7. Methods of recruitment.
- Vacancies in the service after first appointment by way of integration have been made shall be filled:-(a)by direct recruitment as specified in [column 3 of the schedule] [Substituted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553], or(b)by promotion from posts as specified in [column 4 of the schedule,] [Substituted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553] or(c)by transfer.Note. - Transfer includes transfer of an officer of the Government on deputation:Provided.-(i)that if Government is satisfied in consultation with the Commission that suitable persons are not available for appointment by either method of recruitment or promotion 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)that Government may fill any post by appointing a retired officer of the Government or a local authority on prescribed terms and conditions;[Provided further-(i)that the Executive Officer Class V appointed substantively by way of integration shall be deemed to have been substantively appointed as Executive Officer Class IV with effect from 1-3- 1973, the date when the Municipalities were re-classified vide Government's Notification No. Tax/F. 68/Misc./DLB/66/9562, dated 8- 2-1973;(ii)that the Executive Officer Class V appointed through the Rajasthan Public Service Commission shall be deemed to have been appointed as Executive Officer Class IV with effect from 1-3-1973 substantively or on probation, as the case may be;(iii)that the Executive Officer Class V appointed by direct recruitment vide rule 27 temporarily or in officiating capacity shall be deemed to have been so appointed as Executive Officer Class IV with effect from 1-3-1973 and shall be eligible for substantive appointment in accordance with the provisions of these rules;(iv)that the Executive Officer Class V appointed by way of promotion temporarily or in officiating capacity vide rule 27 shall be deemed to have been so as appointed as Executive Officer Class IV with effect from 1-3-1973 and his suitability shall be adjudged by screening by the Committee referred to in rule 25. In case any of the officers is not adjudged suitably he shall be reverted to such post from which he was so promoted.(v)that the names of existing Executive Officer Class III appointed by direct recruitment vide rule 27 temporarily or in officiating capacity shall be referred to the Commission to adjudge their suitability according to the qualifications etc. prescribed at the time of their appointments and their appointments shall be terminated immediately in case they are not adjudges suitable.](vi)[ That the name of Executive Officers Class IV and Revenue Officers Gr.II appointed vide rule 27 temporarily or in officiating capacity upto 31-3-1979, shall be referred to the Commission to adjudge their suitability according to the qualifications etc. prescribed at the time of their appointments and their appointments shall be terminated immediately in case they are not adjudged suitable.] [Inserted by Notification No. Est.(M) F. 18(111) DLB/ 75/741 dated 18-3-91, Published in Rajasthan Gazette, Part IV-C(I) 7-5-92, page, page 129](vii)[ That the cases of Executive Officers Class IV and Class V appointed under rule 27 temporarily or in Officiating capacity upto 9-1-81 and still working shall be referred to the Commission to adjudge their suitability according to the qualification etc. prescribed at the time of their appointments and on being adjudged suitable, they will be regularised from the date of this amendment and their seniority will also be determined from the date of this amendment. In case they are not adjudged suitable, their appointments shall be terminated immediately.] [Inserted by Notification No. P()(532)Karmik/RMS/ DLB/93/1457 dated 19-5-98, Published in Rajasthan Gazette, Part IV-C dated 1-6-98, page 39]
