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State of Rajasthan - Section

Section 10 in The Rajasthan Municipalities (Class IV Service) Rules, 1964

10. Procedure for direct recruitment.

- The nearest Employment Exchange should be asked to send panel of names of suitable persons at least five times the number of vacancies to be so filled. The Commissioner/Chairman of a Board will then make appointments of the candidates considered suitable for appointment :[ ijUrq Hkafx;ksa rFkk esgrjksa fd fu;qfDr ds laca?k esa lsok ;kstuk dk;kZy; ls mi;ZqDr O;fDr;ksa dh ,lh ukekoyh eaxok;s tkus dh vko'k;drk ugha gS rFkk fjDr LFkku dh iwfrZ mEehnokj dh mi;ZqDrrk ij ohpkj djus ds i'pkr~ Hkj yh tk;sxh- [Added by Notification No. Tax/Rules/F. 21/DLB/64 9282-9532 dated 16-4-1968 Published in Rajasthan Gazette, Part IV-C dated 20-6-1968.]][Provided further that the persons, irregularly appointed on duly sanctioned posts and completed ten years service on 10.04.2006, without intervention of any court and continuously working as such on the date of commencement of these amendment rules, shall be screened by a committee consisting of-
(i) Chairperson of the Municipality Chairperson
(ii) Deputy Director (Regional) Member
(iii) Chief Municipal Officer of the Municipal Member-Secretary:
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 Appointment Authority shall issue 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:Provided also that, the inter-se seniority of the persons screened under above proviso shall be determined on the basis of the their length of such continuous service in the municipality after their irregular appointment. These persons shall rank junior to the persons appointed regularly before the commencement of these amendment rules.] [Added by Notification No. G.S.R. 90, dated 27.1.2011 (w.e.f. 2.4.1964).][Provided also that the Gotakhor/Snake Catcher shall be recruited on the basis of the experiences as may be specified by the State Government, from time to time.] [Added Notification No. F.8(Misc.) Rules/LSG/2011/19850, dated 2.11.2011-Rajasthan Gazette, Extra Ordinary, part 6(Ka), date 4.11.2011, p. 65.]