Section 277B in Rajasthan Panchayati Raj Rules, 1996
277B. [ Procedure and method of direct recruitment for the post of Village level workers and Clerk Grade-II. [Inserted by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).]
- Notwithstanding anything contained in these rules, direct recruitment to the post of Village level workers and Clerk Grade-II shall be made in the following manner, namely:-(i)the posts of Village level workers and Clerk Grade-II shall be filled in by direct recruitment through a competitive examination conducted by the Rajasthan Subordinate and Ministerial Services, Selection Board in accordance with these rules;(ii)the syllabus for competitive examination for direct recruitment to the posts of Village level workers and Clerk Grade-II shall be as determined by the State Government from time to time;(iii)the application shall be invited by the Rajasthan Subordinate and Ministerial Services Selection Board by advertising the posts in such manner, as they may deem fit, and shall be made in such form as they may approve. Candidates shall be required to state in the application form, the names of all the 33 districts in order of their preference, in which they want to serve;(iv)subject to the provisions of these rules advertisement shall, among other things, contain,-(a)number of posts to be filled in as the result of such examination, indication separately the number of posts reserved for candidates of the Scheduled Castes, Scheduled Tribes, Other Backward Classes, Special Backward class, Woman, Persons with Disability and Sport Persons, if any, and posts of Scheduled Area;(b)date of submission of applications for admission;(c)qualification required for admission at the examination and the steps to be taken by candidates to establish their ability;(d)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 shown elsewhere in the advertisement shall be allowed only from the date of successful completion of the period of probation; and(v)in addition to the advertisement the Rajasthan Subordinate and Ministerial Services Selection Board may issue, in such other manner, as the Rajasthan Subordinate and Ministerial Services Selection Board may deem fit, such other instructions for the guidelines of the candidates;(vi)a candidate for direct recruitment to the post in the service shall pay to the Rajasthan Subordinate and Ministerial Services Selection Board such fee as is fixed by them, from time to time, in such manner, as may be indicated by them;(vii)no claim for the refund of the fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Rajasthan Subordinate and Ministerial Services Selection Board because of withdrawal of requisition by the Commissioner, Panchayati Raj or for any other reason in which case the amount shall be refunded :Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Rajasthan Subordinate and Ministerial Services Selection Board to the candidate;(viii)the applications which are found to be incomplete or have not been filled in accordance with the instructions issued by the Rajasthan Subordinate and Ministerial Services Selection Board shall be rejected by them at the initial stage. The Rajasthan Suborbital and Ministerial Services Selection Board shall permit rest of those candidates to appear in the examination provisionally to whom they consider it proper to grant the certificate of admission. No candidate shall be admitted to the examination unless he holds the certificate of admission to that examination granted by the Rajasthan Subordinate and Ministerial Services Selection Board before appearing at the examination, it should be ensured by the candidate himself/ herself that he/ she fulfills the conditions in regard to age. Educational qualification, experience if any, as provided in the rules. Being allowed to take the examination shall not entitle the candidate to presumption for eligibility. The Rajasthan Subordinate and Ministerial Services Selection Board shall scrutinize later on the application of such candidates only, who qualify in the written examination.(ix)the decision of the Rajasthan Subordinate and Ministerial Services Selection Board as to the admission of a candidate to an examination and eligibility shall be final.(x)the Rajasthan Subordinate and Ministerial Services Selection Board shall prepare category wise merit list of the candidates declared successful in the examination conducted for selection of Village level workers or Clerk Grade-II examination as the case may be :Provided that the Rajasthan Subordinate and Ministerial Services Selection Board may, to the extent of fifty percent of the finally intimated vacancies, keep names of suitable candidates on the reserve list. The Rajasthan Subordinate and Ministerial Services Selection Board may on requisition recommend the name of such candidates in the order of merit to the Commissioner, Panchayati Raj, within six months from the date on which original list was forwarded by the Rajasthan Subordinate and Ministerial Services Selection Board :Provided further that the Rajasthan Subordinate and Ministerial Services Selection Board shall prepare separate list of the candidates belonging to the Scheduled Castes, Scheduled Tribes, Other Backward classes, Special Backward class, Woman, Persons with Disabilities and Sports Persons in accordance with the reservation prescribed by the Government, from time to time.(xi)the name of the candidates shall be arranged in the respective list in the order of aggregate marks obtained by them in the examination.(xii)the Rajasthan Subordinate and Ministerial Services Selection Board shall send these lists to the Commissioner, Panchayati Raj who shall notify it for the information of concerned appointing authority. Out of these list of Commissioner, Panchayati Raj shall allot district to the candidates according to the preference of candidate written in application form.]Procedure for Recruitment by Promotion and Transfer
