Section 7 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
7. Compassionate Appointment of Dependents of the Deceased/Permanently incapacitated Armed Forces Service Personnel/Para Military Personnel.
(1)Notwithstanding anything contained in these rules the Appointing Authority may fill the vacancies of the,-(i)Posts up to Grade Pay No. 10 in (Rs. 2800/-) and to be filled in by direct recruitment by appointing on compassionate ground one of the dependents of a member of Armed Forces/Para Military Forces belonging to the State who becomes permanently incapacitated on or after 1.04.99 in any defence operations including counter insurgency operations and operations against terrorists.(ii)Posts up to Grade Pay No. 11 (Rs. 3200/-) to be filled in by direct recruitment by appointing on compassionate ground, one of the dependents of a member of Armed Forces/Para Military Forces belonging to the State who dies on or after 1.04.99 in any defence operations including counter insurgency operations and operations against terrorists;(iii)Post up to Grade Pay No. 10 (Rs. 2800/-) to be filled in by direct recruitment by appointing on compassionate ground, one of the dependent of a member of Armed Forces belonging to the State, who died or was permanently incapacitated in war or any defence operations including counter insurgency operations and operations against terrorists during the period from 1.01.71 to 31.03.99;Subject to fulfillment of the educational qualifications and other service conditions prescribed under the relevant service rules and with the concurrence of Department of Personnel and the Commission, if the post falls within the purview of the Commission:Provided that:-(a)the upper age limit shall be relaxed up to 45 years in case a dependent of a member of Armed Forces who died or was permanently incapacitated during the period from 1.01.71 to 31.03.99 applies for appointment within one year of the commencement of these rules.(b)if the Armed Forces/Para Military Personnel who are permanently incapacitated are capable of and desirous of obtaining employment for themselves under the State Government, employment shall be given to them.(c)if the widow or the children of the Armed Forces/Para Military Personnel who are killed or permanently incapacitated are not in a position to take up employment immediately, employment will be given to them on acquiring of eligibility for appointment.(2)Appointment shall be given to a dependent of Armed Forces/Para Military Personnel only if any one of them has not got appointment on any post under the provisions of concerned service rules prevailing in the Government of India.(3)Appointment shall not be given to such dependent if any of the other dependents of the Armed Forces/Para Military Personnel is already employed on regular basis under the Central/any State Government or Statutory Board/Organisation/ Corporation owned or controlled wholly or partially by the Central/any State Government at the time of death of the Armed Forces/Pam Military Personnel:Provided that this condition shall not apply where the widow seeks employment for herself.(4)Such dependent shall address an application for the purpose to Zila Sainik Kalyan Adhikari in the case of Armed Forces and the Officer Commanding the Para Military Unit for Para Military Forces duly verified by the Head of the Unit where the deceased/permanently incapacitated member of the Armed Forces/Para Military Forces was serving at the time of death/becoming permanently incapacitated. The application shall be considered in relaxation of the normal recruitment rules subject to the conditions that the dependent fulfils the academic qualifications and experience, except for appointment to class IV for which educational qualification shall be relaxed and age limit prescribed for the post and is also otherwise qualified for Government Service.(5)The application of such dependent shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possessed by the dependent. In the event of non availability of vacancy in the District concerned the application shall be sent to the Divisional Commissioner who shall arrange appointment in any district under his jurisdiction.(6)If vacant post is not available under the jurisdiction of the Divisional Commissioner, then the application shall be referred by the Divisional Commissioner to Government in the Department of Personnel for providing appointment.(7)The application shall contain the following information:(i)Name and designation of the deceased/permanently incapacitated Armed Force/Para Military Force Personnel;(ii)Unit in which he/she was working prior to death/becoming permanently incapacitated;(iii)Date and Place of death with death certificate issued by the Authority competent to declare him a battle causality or becoming permanently incapacitated; and(iv)Name, date of birth, educational qualification of the applicant and his/her relation with the deceased (with certificates).Explanation. - For purpose of this rule:(a)"Armed Force" means the Army, Navy and Air Force of the Union;(b)"Dependent" means spouse of the deceased/permanently incapacitated person, son/adopted son, unmarried daughter/unmarried adopted daughter who were wholly dependent on the deceased/permanently incapacitated Armed Forces Service Personnel I Pan Military Personnel; Note: Adopted son/daughter means legally adopted son/daughter by the deceased /permanently incapacitated person during his/her life.(c)"Para-Military Forces" means the Border Security Force, Central Reserve Police Force, Indo Tibetan Border Police and any other Para-Military Force, as may be notified by Central and State Government from time to time; and(d)"Permanently incapacitated" means a person who is covered under the definition of the term "person with disabilities" as provided in the Person with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (Central Act No. 1 of 1996).
