Section 4 in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
4. [ Combined Competitive Examination for State and Subordinate Services. [Substituted by F. 5(25)DOP/A-II / 80, 10-8-82.]
(1)Notwithstanding anything contained in any rule governing direct recruitment through the agency or the Commission to the posts in State and Subordinate Services mentioned respectively in Schedule I and Schedule II. Direct recruitment to such posts shall be by a Combined Competitive Examination to be conducted by the Commission in accordance with these rules.Provided that 7% of the available vacancies in the State Services to be filled in by direct recruitment shall, subject to the provisions of sub-rule (2), be reserved for candidates, who are non-gazetted employees of the Government, Panchayat Samitis and Zila Parishads. The above reservation shall be determined in accordance with the roster prescribed by the Commission.](2)In order to be eligible to compete at the combined competitive examination, an employee referred to in sub-rule (1), must satisfy the following conditions, namely :-(i)Educational Qualifications.- He must hold a degree in Arts, Science, Commerce or Agriculture of a University established by law in India or of a foreign University declared by the Government in consultation with the Commission to be equivalent of a degree of a University established by law in India.(ii)Age.- He must have attained the age of 25 years and must not have attained the age of 40 years on the first day of January next following the last date fixed for receipt of applications.(iii)Experience.- He must have completed not less than five years of service (whether officiating or substantive, on the 1st day of January next following the last date fixed for receipt of applications.(iv)Chances in the Examination.- He shall not be allowed to avail of more than three chances under this rule.(v)Eligibility.- He must not be eligible to appear in the examination as an open market candidate.In filling the vacancies so reserved, candidates who are "employees" shall be eligible for appointment in the order in which their names appear in the list irrespective of their relative marks as compared with other candidates.If a sufficient number of candidates who are employees are not available for filling all the vacancies so reserved, the remaining vacancies shall be filled by appointment by other candidates in the list.
