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State of Rajasthan - Section

Section 24 in The Rajasthan Co-Operative Service Rules, 1954

24. Procedure for selection.

(1)As soon as it decided that a certain number of vacancies in the Service will be filled by promotion, the Registrar shall prepare a list of all the members of the Rajasthan Subordinate Cooperative Service (Class II) who are eligible for promotion to the Service under the provisions of these Rules and shall forward it together with the confidential rolls and personal files of the persons included in the list to the Secretary to Government in the Cooperative Department.
(2)A Committee consisting of the Chairman of the Commission or a member nominated by him as Chairman, the Secretary to Government in the Cooperative Department, or the Special Secretary concerned nominated by him, the Special Secretary in the Department of Personnel or his representative not below the rank of Dy. Secretary and the Registrar, Cooperative Societies, Rajasthan as Member-Secretary to the Committee shall consider the cases of all the persons included in the list, interviewing such of them as they may deem necessary and shall select a number of candidates twice the number of vacancies likely to be filled by promotion. The names of the candidates so selected shall be arranged in a list in order of preference:Provided that if the post of the Registrar, Cooperative Societies is held by the Secretary to the Government, Cooperative Department, the Committee shall consist of-
(i) Chairman, Rajasthan Public Service Commission or a membernominated by him. Chairman
(ii) Secretary to the Government Cooperative Department andEx-officio Registrar, Cooperative Societies. Member-Secretary
(iii) Special Secretary to the Government Appointments Department orhis nominee not below the rank of Dy. Secretary. Member
Provided that in case any Member, or Member-Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.
(3)The list prepared by the Committee shall be forwarded by , Government to the Commission together with the confidential rolls and personal files of the candidates included in the list and the Commission shall be requested to advise of their suitability for promotion. The Commission shall consider the cases of the persons included in the list in the same order in which they have been placed and shall, subject to their suitability approve as many of them as the number.of vacancies likely to be filled by promotion.
(4)The Commission shall arrange the names of the candidates approved by them in a list in the same order in which they were placed in the list forwarded to them and shall forward it to Government, who shall make appointments in the same order.
(5)
(a)The Committee shall also prepare a separate list containing names of persons who may be considered suitable to fill vacancies which are likely to occur till the next meeting of the Committee on a temporary or officiating basis and the list so prepared shall be reviewed and revised every year and shall remain in force until it is so reviewed or revised.
(b)The names of the candidates selected as suitable shall be arranged in the order of seniority.
(c)The procedure prescribed in the preceding rules for selection to the post shall, so far as may be, be followed in preparing the above mentioned lists.