Section 6 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
6. Method of recruitment.
(1)Recruitment to the posts in the Service after the commencement of these Rules and Regulations shall be made by the following methods:-(a)[ By direct recruitment in accordance with the procedure prescribed in Part-IV of these Rules and Regulations. [Inserted Vide errata Dated 18.04.2001.](b)By Promotion in accordance with the procedure prescribed in Part-V of these Rules and Regulations:-Provided that:-(i)If the Appointing Authority is satisfied that suitable persons are not available for appointment by either method of recruitment or in the proportion, so indicated in Column No. 3 of Schedule-I 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 and Regulations;(ii)The appointing Authority may appoint a physically handicapped person to any post of the Service in accordance with the provisions of the Rajasthan Employment of Physically Handicapped Rules, 1976. Such appointment shall be treated as regular appointment.(iii)The appointing Authority may appoint any one of the dependants of the deceased Government servant to a post in the Service in accordance with the provisions laid down in the Rajasthan Compassionate Appointment of Dependants of Deceased Government Servants Rules, 1996.(iv)Recruitment to fill 50% of the vacancies of stenographers in a particular year of recruitment shall be made by selection from amongst such of the [Clerk Grade II/Clerk Grade I] of the Commission who have passed the Competitive Examination prescribed for the stenographers in these Rules and Regulations subject to availability of such persons. Their selection shall, notwithstanding anything contained in Part-V of these Rules and Regulations be deemed to be promotion with effect from the date of their selection. If in any year, the requisite number of such candidates is not available, the remaining vacancies shall also be filled by direct recruitment through Competitive Examination according to the procedure laid down in Part-IV of these Rules and Regulations.](2)Recruitment to the Service by the aforesaid method shall be made in such a manner that the persons appointed to the service by each method do not at any time exceed the percentage laid down in the Rules and Regulation, schedule of the total cadre strength as sanctioned for each category, from time to time.(3)Notwithstanding anything contained in these Rules and Regulations the recruitment, promotion, seniority, and confirmation etc. of a person who joins the Army/Air Force/ Navy during an Emergency shall be regulated by such orders and instructions are may be issued by the Government from time to time, provided that these are regulated mutatis-mutandis according to the instructions issued on the subject by the Government of India.
