Section 6(5) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(5)[ Notwithstanding anything contained in these Rules the persons, irregularly appointed on duly sanctioned posts and completed ten years service on 10.4.2006, without intervention by any Court or Tribunal, and continuously working as such on the date of commencement of these amendment rules, shall be screened by a Committee consisting of-(a)in case of posts falling within the purview of commission :-(i)Chairman of Commission or a member nominated by him;(ii)Pr. Secretary/Secretary to the Government, Department of Personnel;(iii)Pr. Secretary/Secretary to the Government, Finance Department or his nominee not below the rank of Deputy Secretary; and(iv)Pr. Secretary/Secretary to the Government of the concerned department;(b)in case of posts outsides the purview of the commission : -(i)Pr. Secretary/Secretary to the Government, Department of Personel;(ii)Pr. Secretary/Secretary to the Government, Finance Department or his nominee not below the rank of Deputy Secretary;(iii)Pr. Secretary/Secretary to the Government of the concerned department :Provided they were eligible for appointment, as per rules on the date of their initial irregular appointment and vacancy is available at the time of screening. The Appointing Authority shall issue suitable appointment order of the person, who is adjudged suitable by the screening committee and appointment shall be effective from the date of issue of such appointment order] [Added by the Rajasthan Various Service (Amendment) Rules, 2009 (Sl. No. 4 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 15.7.2009.].
