Section 274 in Rajasthan Panchayati Raj Rules, 1996
274. Preparation of a merit list by the Committee.
(1)The committee shall prepare a merit list of candidates considered suitable for appointment to [each grade or category of posts except the post of Village level worker. Primary and Upper Primary School Teacher and Clerk Grade-II, in the district] [Substituted by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).] and shall on receipt of requisition from the Panchayati Samitis or Zila Parishads allot candidates from the list in the order in which their names occur in the list:Provided that: -(i)the number of candidates in the merit list prepared by the Committee shall not exceed one and a half time the number of vacancies actually available at the time such merit list is prepared; and(ii)the merit list of candidates so prepared shall remain valid for a period of one year in general and up to end of academic session for teachers. After expiry of such period, it will be deemed to have lapsed.(2)The Panchayat Samitis or Zila Parishads shall take into consideration the requirement of Rule 261 while sending their requisitions to the Committee.
