Section 17 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
17. Inviting of Applications.
- The applications for recruitment for the posts shall be invited by the Recruiting Authority through advertisement, in at least two newspapers, one of which must be in vernacular language having wide circulation in the State. The Form and the Fee of Application shall be as prescribed by Recruiting Authority from time to time. The advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the State Government from time to time during the period of probation and the scale of pay of the post as show elsewhere in the advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in these rules.]
