Section 6(1) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
(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 and 4 of Schedules :-(a)by direct recruitment in accordance with procedure prescribed in Part IV of these rules; and(b)by promotion in accordance with procedure prescribed in Part V of these rules.(c)by deputation or temporary transfer of an officer of the Government or local authority or Government controlled body.Provided that:(i)if the Board is satisfied in consultation with the Government 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 person not covered by Rule 5, who were appointed to the posts included in Schedules on adhoc 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 26 for adjudging their suitability on the posts held provided they possessed the requisite qualification prescribed in the rules either for direct recruitment or promotion or the prescribed qualification on the basis of which persons were selected for adhoc/officiating urgent temporary appointment. This provision shall be subject to the following conditions viz:-(a)A person appointed on adhoc 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 adhoc appointment or is not entitled to screening under this rule. Seniority for this purpose shall be determined according to length of continuous service on 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 for such lower post being offered to him by absorption and there upon such an employee shall be treated as surplus employee, and such employee may be absorbed on the lower post on the recommendation 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.
