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State of Rajasthan - Section

Section 7 in The Rajasthan Administrative Service Rules, 1954

7. [ Sources of recruitment. [Substituted by No. F. 7(2)DOP/A-II/84, 18-12-87.]

(1)Recruitment to the Service shall be made -
(a)by direct recruitment through combined competitive examination;
(b)by promotion of Tehsildars.
(2)Recruitment to the service by aforesaid methods shall be made in such a manner that the persons appointed to the Service by each method do not any time exceed the following percentage of the total cadre strength as sanctioned from time to time:
(a) by direct recruitment 75%
(b) by promotion 25%
Provided that-
(i)the Government in Special circumstances, consider recruiting persons by special selection not exceeding 5% of the total promotion quota posts in ordinary scale of the service in any particular year.
(ii)for direct recruitment by combined competitive examination, the vacancies shall be reserved for candidates who are non- gazetted employees in accordance with sub-rule (2) of rule 4 of the Rajasthan State and Subordinate Services (Direct recruitment by combined competitive examinations) Rules, 1962.
(3)The expression "No person shall be appointed to the Service by Special Selection unless he be less than 45 years of age on the first day of January next following the year in which the selection is made if he is already officiating on a post encadred in the Service, he was less than 45 years of age on the date from which he has been continuously so officiating:Provided that in the case of a Scheduled Caste or of a Scheduled Tribe the crucial age shall be 48 years:Provided further that till the 1st January, 1958 this Sub-rule shall not be in force occurring below proviso (iv) to rule 11 shall be deleted.]