Rajasthan act 01973 of 2023 : The Rajasthan Ground Water Service Rules,1973

jktLFkku Hkw&ty v/khuLFk lsok fu;e] 1973

(ददन कां 31.01.2023 तक सशां ोदधत) र जस्थ न सरक र

क दमिक (क-2) दिभ ग

(सेि दनयम अद्यतन प्रकोष्ठ) श सन सदिि लय, जयपुर

[https://dop.rajasthan.gov.in]

GOVERNMENT OF RAJASTHAN

DEPARTMENT OF PERSONNEL

(A-Group-II)

No. F. 1(12)Apptts.(A-II)/67 Jaipur, December 26, 1973.

NOTIFICATION

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following Rules regulating the recruitment to posts in, and the conditions of Service of persons appointed to the Rajasthan Ground Water Subordinate Service, namely:-

THE RAJASTHAN GROUND WATER SUBORDINATE

SERVICE RULES, 1973

PART - I

General

1. Short title and commencement.- (1) These Rules may be called the Rajasthan Ground Water Subordinate Service Rules, 1973.

(2) They shall come into force at once.

*1A. Application.- These rules shall not apply to the posts governed by the Rajasthan scheduled area subordinate, ministerial and class-IV service (recruitment and other service conditions) rules, 2014, except as provided in those rules.

2. Definitions.- In these Rules, unless the context otherwise requires:

(a) "Appointing Authority" means the Chief Engineer and Secretary, Rajasthan Ground Water Department and includes in relation to a post in the Service, such other officer or authority as may, with the approval of the Government be specially empowered by the Chief Engineer and Secretary to exercise the powers and perform the functions of the Appointing Authority;

(b) "Commission" means the Rajasthan Public Service Commission;

(d) "Chief Engineer" means the Chief Engineer, Rajasthan Ground Water Department;

1 (e) "Government and State" mean, respectively the Government of Rajasthan and the State of Rajasthan;

____________________________________________________________________________

* Inserted vide Notification No. F. 7(1)DOP/A-II/2014 Dated 04.03.2014

Substituted for "(e) "Government" and "State" means respectively, the Government and the State of Rajasthan."

vide Notification No. F. 7(10)DOP(A-II)74, dated 10.02.1975.

2 (f) "Member of the Service" means a person appointed to a post in the service on the basis of regular selection under the provision of these rules or rules or order superseded by these rules.

(g) "Schedule" means the Schedule appended to these Rules;

(h) "Service" means the Rajasthan Ground Water Subordinate Service;

(i) "Substantive appointment" means an appointment to a permanent post against a substantive vacancy after due selection by any of the methods of recruitment provided in these Rules or in the rules or orders repealed by rule 37 and includes an appointment on probation followed by confirmation on the completion of the probationary period;

+ Note:- Due selection by any methods of recruitment prescribed under these Rules will include recruitment either on initial constitution of Service or in accordance with the provisions of any Rules promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment.

(j) "Service" or "Experience" wherever prescribed in these Rules as a condition for promotion from one Service to another or within the Service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with Rules promulgated under proviso to Article 309 of the Constitution of India.

Note.- Absence during service e.g. training, leave and deputation etc. which are treated as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion.

θ (k) "Year" means the financial year.

3. Interpretation.- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) shall apply for interpretation of these Rules as it applies for the interpretation of a Rajasthan Act. _____________________________________________________________________________________________

Substituted for "(f) "Member of the Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules or under rules or orders repealed by rule 37 and includes a person who is on probation under rule 27." vide Notification No. F. 7(1) DOP/(A-II)/96, dated 10.10.2002.

Added vide Notification No. F. 7(3) DOP/(A-II)/73, dated 05-07-1974.

* $

Substituted for (j) 'Service' or 'Experience' wherever prescribed in these Rules as a condition for promotion from one Service to another or within the Service from one category to another or to Senior Posts in the case of person holding such posts in substantive capacity shall include the period for which the person has continuously worked on such post after regular recruitment in accordance with the Rules promulgated under proviso to Article 309 and shall also include the experience gained by officiating, temporary or ad-hoc appointment, if such appointment is in the regular line of promotion and was not of stop-gap or fortuitous nature or invalid under any law and does not involve supersession of any senior official, except when such supersession was either due to want of prescribed academic and other qualifications, unfitness or non-selection by merit or

the default of the senior official concerned "or when such ad-hoc or urgent temporary appointment was in accordance with seniority-cum-merit."

Note:- Absences during service e.g., training and deputation which are treated as "duty" under R.S.R., shall also be counted as service for computing minimum experience of service required for promotion." vide Notification No. F. 6(2)DOP/A-II/71. dated 29.08.1982

Inserted vide Notification No. F. 6(2) Apptts./(A-II)/71-1, dated 09.10.1975 (Effective from 27-03-1973)

Inserted vide Notification No. F. 6(2)Apptts./(A-II)/71, dated 13.07.1976, effective from 1.10.1975.

Added vide Notification No. F. 7(2)DOP/A-II/81, dated 21-12-1981 w.e.f. 1.04.1981.

PART-II Cadre

4. Composition and Strength of Service.- (1) The Service shall consist of three wings, namely:

(i) Drilling Wing;

(ii) Blasting and Workshop Wing; and

(iii) Research and Survey Wing.

(2) The nature of posts in each Wing of the Service shall be as specified in Column 2 of the Schedule.

(3) The strength of posts in each Wing of the Service shall be such as may be determined by the Government from time to time:

Provided that:-

(i) the Government may create any post, permanent or temporary, from time to time, as may be found necessary and may abolish any such post in the like manner without thereby entitling any person to any compensation;

(ii) the Appointing Authority may leave unfilled or hold in abeyance or allow to lapse any post, permanent or temporary, from time to time, without thereby entitling any person to any compensation.

5. Constitution of the Service.- The Service shall consist of:-

(a) all persons in substantive appointment at the commencement of these Rules of a post specified in the Schedule; and

(b) all persons appointed to a post in the Service after such commencement in accordance with the provisions of these Rules except those appointed under rule 26.

PART-III Recruitment

6. Methods of Recruitment.- (1) Subject to the provisions hereinafter contained in these Rules, recruitment or appointment to posts in the Service shall be made by the following methods in the proportion as indicated in column 3 of the Schedule:-

(a) direct recruitment in accordance with part. IV of these Rules, and

(b) promotion in accordance with part V of these Rules. Provided that:-

(a) if the Appointing Authority is satisfied in consultation with the Commission, where necessary, that suitable persons are not available for appointment by either method of recruitment or in the proportion so indicated in a particular year, appointment by the other method in relaxation of the prescribed proportion nay be made in the same manner as specified in these Rules,

(b) nothing in these Rules shall preclude the Appointing Authority from appointing officers who were immediately before 1-11-56 in the employment of pre- reorganization States of Ajmer, Bombay and Madhya Bharat to suitable posts specified in the Schedule in accordance with the^*"directions" governing the integration of their services; and

(c) the first recruitment or appointment to posts in the Service shall be made by substantive appointment from amongst persons who were appointed initially on such posts in an ad hoc, officiating or temporary capacity and who are holding such post on the date of coming into force of these Rules in such capacity for a period not less than one year and are qualified under these Rules for direct recruitment or for promotion, by the method of getting them screened by a Committee referred to in sub-rule (2) of rule 24:

Provided that a person appointed on ad-hoc basis shall not be entitled to screening for a post higher than to which he was initially appointed, if a person senior to him on lower post who fulfilled qualifications prescribed for the post was either not given such ad hoc appointment or is not entitled to screening under this rule. Seniority for this purpose shall be determined according to length of continuous service to a post.

@ Provided further that the Committee appointed under these Rules for adjudging suitability by screening either as an exception to general methods of recruitment or as initial constitution of Service, may ex-gratia recommend, if any of the employees with more than three years' of service on a post for which he is to be screened is not adjudged suitable and if thereafter has no right to be appointed on a lower post, for such lower post being offered to him by absorption and thereupon such an employee shall be treated as surplus employee under the provisions of the Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969 and such employee may be absorbed on the lower post on the recommendations of the Committee subject to such conditions as may be laid down by it.

+ (d) The persons who have continuously held the post of Junior Engineer (Civil), Junior Engineer (Mechanical), Information Assistant, Laboratory Assistant, Technical Bearer, Tracer, Ferroman, Technical Assistant (Hydro-Meteorology) and Planning Assistant on an ad-hoc/ officiating/urgent temporary basis in the Service for a period not less than one year on 1st April , 1988 shall be screened by the Committee referred to in rule 24 for adjudging their suitability on post held on 1.4.88 provided that they possess the qualification prescribed in the rules either for direct recruitment or promotion or the qualification prescribed for the post at the time of their ad-hoc officiating/urgent temporary appointment.

____________________________________________________________________________________________

* Substituted for "rules" vide Notification No. F. 7(4)DOP/A-II/75, dated 27.05.1975.

Inserted vide Notification No. F. 7(7)DOP/A-11/73, dated 29.06.1974.

Added vide Notification No. F. 2(8)DOP/A-11/89 dated 10.01.1990.

# 6(1A). 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/Schedule of the total cadre strength as sanctioned for each category from time to time.

(2) Notwithstanding anything contained in these Rules 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 as 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.

β (3) Notwithstanding anything contained in these rules the persons, irregularly appointed on duly sanctioned posts and completed ten years" service on 10-04-2006, without intervention of 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 the commission:-

(i) Chairman of commission or a member nominated by him,

(ii) Pr. Secretary/secretary of the Government, Department of personnel,

(iii) Pr. Secretary/secretary of the Government, Finance department or his nominee not below the rank of deputy secretary, and

(iv) Pr. Secretary/secretary of the Government, of the concerned department.

(b) in case of the posts outside the purview of the commission:-

(i) Pr. Secretary/Secretary of the Government, Department of Personnel

(ii) Pr. Secretary/Secretary of the Government, Finance Department or his nominee not below the rank of Deputy Secretary,

(iii) Pr. Secretary/Secretary of 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 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 vide Notification No. F. 7(2) DOP/A-II/81 dated 13.11.1996.

Added vide Notification No. F. 5(2) DOP/A-II/2008 pt-I, dated 08.07.2009

@ 6A. Compassionate appointment of dependents of the deceased/ permanently incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard.- (1) Notwithstanding anything contained in these rules, the Appointing Authority may fill the vacancies, subject to fulfillment of the educational qualifications and other service conditions prescribed under these rules with the concurrence of Department of Personnel and the Rajasthan Public Service Commission, if the post falls within the purview of the Commission, of the,- ____________________________________________________________________

@ #

Substituted for "6A.Compassionate Appointment of Dependents of the Deceased/Permanently incapacitated Armed Force 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 pay scale number 9A 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 01-04-1999" in any defence operations including counter insurgency operation and operation against terrorists;

(ii) posts up to pay scale number 11 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 01-04-1999" in any defence operation including counter-insurgency operation and operation against terrorists;

(iii) post up to pay scale number 9A to be filled in by direct recruitment by appointing on compassionate ground, one of the dependent of 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 01.01.1971 to

31.03.1999.

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 Rajasthan Public Service Commission if the post falls within the purview of the Commission:

Provided that:-

(i) that 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 01-01-1971 to31-03-1999, applies for appointment with-in one year of the commencement of these amendment rules.

(ii) 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.

(iii) If the widow or the children of the Armed Forces/Para military personnel who are killed or permanently incapacitated are not 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 Organization/Corporation owned or controlled wholly or partially by the Central/any State Government at the time of death of the Armed Forces/Para 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 the Zila Sanik 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 incapacitate 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 condition that the dependent fulfills 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.

"If the 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."

(6) 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 or the Authority competent to declare him a battle casualty or becoming permanently incapacitated.

(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/Para Military Personnel;

Inserted vide Notification No. F. 5(3)DOP/A-II/94.Dated: 10.06.2008.

Substituted for "the dependents of a member of Armed Forces/Para Military Forces belonging to the State shall be considered for appointment to the lowest post of the service (up to pay scale number 9A in case of permanently incapacitated personnel of Armed Forces/Para Military Forces and up to pay scale No. 11 in case he dies) at which direct recruitment is made, according to the qualification possessed by the dependent." vide Notification No. F. 5(3)DOP/A-II/94.Dated: 10.06.2008.

3 Added vide Notification No. F. 5(3)DOP/A-II/94. Dated: 10.06.2008.

(i) posts up to level in pay matrix L-10 to be filled in by direct recruitment by appointing on compassionate ground to one of the dependents of a member of Armed Forces who was or is a bonafide resident of the State and died/dies or became/becomes permanently incapacitated on or after 01.01.1972, in any defence operations including counter insurgency/counter terrorism operations and declared Battle Casualty by the Ministry of Defence, Government of India;

(ii) posts up to level in pay matrix L-10 to be filled in by direct recruitment by appointing on compassionate ground to one of the dependents of a member of Armed Forces who was or is a bonafide resident of the State and died/dies or became/becomes permanently incapacitated in any incident on or after 01.04.1999 and declared Physical Casualty by the Competent Authority of respective Headquarters of the Armed Forces; and

(iii) posts up to level in pay matrix L-10 to be filled in by direct recruitment by appointing on compassionate ground to one of the dependents of a member of Central Armed Police Forces (CAPF) and Indian Coast Guard who was or is a bonafide resident of the State and died/dies or became/becomes permanently incapacitated on or after 01.04.1999 in any defence operations including counter insurgency/counter terrorism operations and declared Operational Casualty by the Ministry of Home/Defence, Government of India:

(c) "Para-Military Force" 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; Note:-1 „Adopted son/daughter" means legally adopted son/daughter by the deceased/permanently incapacitated person during his/her life.

(d) "Permanently incapacitated" means a person who is covered under the definition of the term "person with disabilities" as provided in the persons with Disabilities (Equal Opportunities, protection of Rights and Full Participation) Act, 1995 (Act No. 1 of 1996)" vide Notification No. F. 5(1)DOP/A-II/18 Pt. Dated 07.12.2022.

# *"

Substituted for Compassionate Appointment of Dependents of the Deceased/Permanently incapacitated Armed force Service Personnel/Para-Military Personnel:- (1) Notwithstanding anything contained in these rules the Appointing Authority may fill the vacancies of the post of Lower Division Clerk Class-IV Employee and post in Subordinate Service up to Scale No. 9 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 or becomes permanently incapacitated in action on or after commencement of this provision, in operations at the International Border or at the Line of Control.

Provided that in so far as appointment in subordinate service is concerned the dependents shall be considered for appointment to the lowest post upscale No. 9 at which direct recruitment is made according to the qualification possessed by the Dependent.

(2) Such dependent shall address an application for the purpose to the Zila Sainik Kalyan Adhikari in the case of Armed Force 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 condition that the dependent fulfills 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.

(3) 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.

(4) The application shall contain the following information:-

1. Name and designation of the deceased/permanently incapacitated Armed Force/Para Military Force Personnel;

2. Unit in which he/she was working prior to death/becoming permanently incapacitated'

3. The date of place of death with death certificate issued by the Authority competent to declared him a battle casualty or becoming permanently incapacitated;

4. Name, date of birth, educational qualifications of the applicant and his/her relation with the deceased (with certificates). Explanation:- For purposes of this rule:-

(a) 'Armed Force' means the Army, Navy and Air Force of the Union.

(b) 'Dependent' shall mean spouse/son/adopted son, unmarried daughter/unmarried adopted daughter who were wholly dependent on the deceased/permanently incapacitated defence service personnel/Para-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. (d)'Permanently incapacitated' means a person who has suffered more than 80% permanent physical impairment for more than 75% permanent neurological impairment in operation rendering him/her unfit for any kind of employment in future. Note: 2- Assessment of permanent impairment would be in accordance with the Manual for Doctors to Evaluate Permanent Physical Impairment (DGHS-WHO AIIMS, New Delhi 1981)and certified by the Army Authorities and countersigned by Assistant Director, Medical Service IIQ 61(1) Sub Area Jaipur or certified by a Medical Board consisting of Head of Department of Orthopedics, Head of Department of Physical Medicine & Rehabilitation and Head of Department of Forensic Science of Medical College in Rajasthan." vide Notification No. F. 5(3) DOP/A-II/94.Dated: 01.10.2002. w.e.f. 01.04.1999.

* Added vide Notification No. F. 5(3)DOP/A-II/94. Date: 07.02.2000.

Provided that,

(a) the permanently incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard who are capable of and desirous of obtaining employment for themselves under the State Government then the employment shall be given to them.

(b) the widow/widower or the dependent of deceased or permanently incapacitated personnel of the Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard are not in a position to take up employment immediately, employment will be given to them on acquiring of eligibility.

(2) Appointment shall not be given to such dependent or any of the other dependents of the Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard, if any one of the dependents is already employed on regular basis under the Central Government, any State Government or Statutory Board/Organization/ Corporation owned or controlled wholly or partially by the Central or any State Government at the time of death of personnel or permanent incapacitation of personnel of Armed Forces, Central Armed Police Force (CAPF) and Indian Coast Guard:

Provided that this condition shall not apply where the incapacitated person or widow/widower seeks employment for himself/ herself.

(3) Permanently incapacitated personnel/such dependent shall submit an application for the appointment to Zila Sainik Kalyan Adhikari and the Zila Sainik Kalyan Adhikari shall process with concerned Record Office/Designated Office/ Service Headquarters of the personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard for verification. The application shall be considered in relaxation of the normal recruitment rules subject to the condition that respective Service HQ/Records Office/Designated office duly verifies and the applicant fulfills the academic qualifications, experience and age limit prescribed for a particular post and also otherwise qualified for the Government Service.

(4) After fulfilling conditions mentioned in sub-rule (3) above, the application of such dependent/permanently incapacitated personnel shall be forwarded to the District Collector concerned for suitable appointment according to the qualifications possessed by the permanently incapacitated personnel/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 of districts under his jurisdiction. If vacant post is not available under the jurisdiction of the Divisional Commissioner, then the application shall be referred by the Divisional Commissioner to the Department of Personnel (A-II) for providing appointment.

(5) The application shall contain the following information, namely:-

(a) Name and designation of deceased/permanently incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard;

(b) Unit in which he/she was serving prior to death/becoming permanently incapacitated;

(c) Date and place of death with death certificate issued by the Authority competent to declare him/her a Battle Casualty/Operational Casualty/ Physical Casualty ;

(d) Certificate of permanent incapacitation (Disability Certificate); and

(e) Name, date of birth, educational qualifications of the applicant and his/ her relation with the deceased/permanently incapacitated personnel (Battle Casualty/Operational Casualty/Physical Casualty).

Explanation: For the purpose of this rule,-

(i) "Armed Forces" means the Army, Navy and Air Force of the Indian Union.

(ii) "Central Armed Police Forces (CAPF)" means Border Security Force, Central Reserve Police Force, Indo-Tibetan Border Police, Central Industrial Security Force, National Security Guard, Assam Riffles, Sashastra Seema Bal, as may be notified by Central or State Government, from time to time.

(iii) "Indian Coast Guard" means the force to ensure the security of Indian Coastal Regions and are working under the Ministry of Defence, Government of India.

(iv) "Dependent" means,-

(a) Spouse, or

(b) Son/son adopted by the deceased/permanently incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF), Indian Coast Guard before the time of his/her death/ permanent incapacitation; or

(c) Unmarried daughter/unmarried adopted daughter, widowed daughter/divorced daughter who is wholly dependent on deceased/permanent incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF), Indian Coast Guard before his/her death/permanent incapacitation, or

(d) Married daughter, if no other dependents of the deceased/ permanently incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard mentioned in clause (b) and (c) above is available , or

(e) Mother, father, unmarried brother or unmarried sister in case of unmarried deceased/permanent incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard

Note: "Adopted son/daughter" means legally adopted son/daughter under the Hindu Adoption and Maintenance Act, 1956. For dependents belonging to other than Hindu religion, case will be referred to Department of Personnel (A-II) for necessary clarification.

(v) "Permanently incapacitated" means a soldier/person having minimum 40% disability and who has been declared permanently incapacitated by the respective Approving and Confirming Medical Authority of Army, Indian Navy, Indian Air Force, Central Armed Police Forces (CAPF) or Indian Coast Guard, as the case may be.

@ 6-C. Compassionate appointment of dependents of the deceased persons, who died or declare dead after missing in Uttarakhand Tragedy-2013.-

(1) Notwithstanding anything contained in these rules the Appointing Authority may fill the vacancies of the post up to level in pay matrix L-9 to be filled in by direct recruitment by appointing on compassionate ground to one of the dependents of a person who was bonafide resident of the State of Rajasthan and died in the Uttarakhand tragedy-2013, subject to the condition that,-

(i) The dependent must be a bonafide resident of the State of Rajasthan; and

(ii) The dependent fulfills academic and other qualifications and other conditions prescribed under these rules for respective post:

Provided that the procedural requirement for selection such as,-

(a) Computer qualification shall not be insisted upon at the time of appointment. The dependent shall have to possess any of the computer qualification as prescribed in the relevant rules within the period of probation, failing which his/her probation shall be deemed to be extended, unless the appointing authority terminates his/her services finding the performance wholly unsatisfactory;

(b) Training or departmental examination or typing on computer shall not be insisted upon at the time of appointment. The dependents shall however, be required to clear such training or departmental examination or typing test on computer in any one language, either in English or in Hindi, within a period of three years, unless the period is relaxed by Department of Personnel, for entitlement for confirmation, failing which his/her appointment shall be allowed until he/she acquires such qualification. On acquiring such qualification, annual grade increments shall be allowed notionally from the date of appointment but no arrears shall be paid. Provided further that the widow appointed under the provisions of these rules shall be exempted from having computer qualification and passing the typing test on computer.

Provided also that the person with benchmark disability appointed under the provisions of this rule shall be exempted from passing the typing test on computer.

(2) Appointment shall not be given to such dependent, if any one of the dependents of such deceased or declared as dead after missing is already employed on regular basis under the Central/any State Government or Statutory Board/Organization/ Corporation owned or controlled wholly or partially by the Central/any State Government at the time of death of the deceased or declaration of death of missing person:

Provided that this condition shall not apply where the widow seeks employment for herself.

Provided further that in case, the number of persons who died or declared dead after missing are more than one of any family, only one dependent shall be considered for appointment on compassionate ground.

____________________________________________________________________________

Added vide Notification No. F. 3(9)DOP/A-II/2013 Dated 08-08-2022.

(3) Such dependent shall submit an application for appointment to the District Collector concerned. The District Collector shall forward the application with his recommendations to the Disaster Management, Relief & Civil Defence Department for verification. After the verification of death or declaration of death of such deceased, the application of such dependent shall be forwarded to the District Collector concerned for suitable appointment. In the event of non-availability of vacancy in the district concerned, the application shall be sent to the Divisional Commissioner who will arrange appointment in any District under his jurisdiction.

If vacant post is not available under the jurisdiction of the Divisional Commissioner, the application shall be referred by the Divisional Commissioner to the Department of Personnel (A-II) for providing appointment.

Explanation: For the purpose of this rule Dependent means,-

(i) spouse; or

(ii) son including son legally adopted by the person died or declared dead after missing during his/her life time; or

(iii) unmarried/widowed/divorced daughter including legally adopted daughter by the person died or declared dead after missing during his/her life time; or

(iv) married daughter, if no other dependent mentioned in clause (ii) and (iii) above is available; or

(v) mother, father, unmarried brother or unmarried sister in case of unmarried person died or declared dead after missing, who was wholly dependent on the person died or declared dead after missing at the time of his/her death.

(4) Notwithstanding anything contained in this rule persons who were appointed in pursuance of relief package dated 29-07-2013 issued by the Disaster Management and Relief Department shall be deemed to be appointed under the provisions of this rule from the date of commencement of the Rajasthan Various Service (V^thAmendment) Rules, 2022, if they are otherwise eligible for appointment under this rule."

7. Reservation of Vacancies for the Scheduled Castes and Scheduled Tribes.- (1) Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with^£

"the provisions of the Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008" at the time of recruitment i.e. by direct recruitment and by promotion.

(2) the vacancies so reserved for promotion shall be filled in by^θ"Seniority- cum-merit and merit."

(3) In Filling the Vacancies so reserved the eligible candidates who are members of the Schedule Castes and Scheduled Tribes shall be considered for appointment in the order which their names appear in the list prepared for Direct Recruitment by the Commission, for posts falling in its purview, and by the Appointing Authority in other cases, and the Departmental Promotion Committee or the Appointing authority, as the case may be, in the case of promotees, irrespective of their relative rank as compared with other Candidates.

£ Substituted for "orders of the Government for such reservation in force" vide Notification No. F. 7(8) DOP/A-II/2008, dated

28.08.2009.

θ *

Substituted for "merit alone:" vide Notification No. F. 7(4) DOP/A-II/73, dated 29-01-1981.

Substituted for "Merit-cum-seniority" vide Notification No. F. 7(6)Karmik (Ka-II),75-III, dated 31-10-1975.

$ "(4) Appointments shall be made strictly in accordance with the roster prescribed separately for direct recruitment and promotion.

(4A) In the event of non- availability of the eligible and suitable candidates amongst the Scheduled Castes or Scheduled Tribes, as the case may be, for direct recruitment, in a particular year, the vacancies so reserved for them shall be carried forward to the subsequent three recruitment years. After the expiry of three recruitment years, such carried forward vacancies shall be filled in accordance with the normal procedure:

Provided that if recruitment is not held in any recruitment year, such recruitment year shall not be counted for the purpose of this sub-rule:

Provided further that filling up of the vacancies in accordance with the normal procedure under this sub-rule shall not affect the reservation of posts as per the post based roster and vacancies on the reserved posts available in the roster may be filled in from amongst the persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be, for which such vacancy is available in subsequent years.

$ + Substituted for "(4) Appointment shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst the Scheduled Castes and the Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be carried forward until the suitable Scheduled Castes and the Scheduled Tribes Candidate(s), as the case may be, are available.

In any circumstances no vacancy reserved for Scheduled Castes and the Schedules Tribes candidates shall be filled by promotion as well as by Direct recruitment from General category candidates. However, in exceptional cases where in the public Interest the Appointing Authority feels that it is necessary to fill the vacant reserved post(s) by promotion from the General category candidates on urgent temporary basis, the Appointing Authority may make a reference to the Department of Personnel and after obtaining prior approval of the Department of Personnel, they may fill up such post(s) by promoting the General Category candidate(s) on urgent temporary basis clearly stating in the promotion order that the General category candidate(s) who are being promoted on urgent Schedules Tribes candidates, as the case may be, shall have to vacate the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidate(s) of that category become available." vide Notification No. F. 7(1)DOP/A-II/2008, dated 17.01.2013.

+ £

Substituted for "(4) Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure, and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years in total, and thereafter such reservation would lapse.

Provided that there shall be no carry forward of the vacancies in posts of class/category/group of posts in any cadre of Service to which promotions are made on the basis of *(Deleted) merit alone, under these Rules." vide Notification No. F. 7(4) DOP/A-II/2002 dated 10-10-2002.

Substituted for "(4) In the event of non-availability of a sufficient number of the eligible and suitable candidates amongst the Scheduled Castes and Scheduled Tribes in a particular year", vacancies shall be carried forward and shall be filled in accordance with the normal procedure." vide Notification No. F. 7(4)/Karmik (Ka-II)/73, dated 10-02-1975.

Deleted the words "both merit and Seniority-cum-merit" and not by Seniority cum-" vide Notification No. F. 7(6) Karmik (Ka-II)75-III, dated 31-10-1975.

[

(4B) In the event of non-availability of the eligible and suitable candidates for promotion amongst the Scheduled Castes and the Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be carried forwarded until the suitable Scheduled Castes and the Scheduled Tribes candidate(s), as the case may be, are available. In any circumstances no vacancy reserved for Scheduled Castes and the Scheduled Tribes candidates shall be filled by promotion from General category candidates. In exceptional cases, where in the public interest the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by promotion from the General category candidates on urgent temporary basis, the Appointing Authority may make a reference to the Department of Personnel and after obtaining prior approval of the Department of Personnel, they may fill up such post(s) by promoting the General category candidate(s) on urgent temporary basis clearly stating in the promotion order that the General category candidate (s) who are being promoted on urgent temporary basis against the vacant post reserved for Scheduled Castes or the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the Candidate(s) of that category become available:

Provided that there shall be no carry forward of the vacancies in posts or class/category/group of posts in any cadre of Service to which promotions are made on the basis of merit alone, under these rules,"

$ 7A. Reservation of vacancies of Backward Classes, Special Backward Classes and Economically Backward Classes.- Reservation of vacancies of Backward Classes, Special Backward Classes and Economically Backward Classes shall be in accordance with the provisions of the Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008 at the time of direct recruitment. In the event of non-availability of eligible and suitable candidate amongst Backward Classes, Special Backward Classes and Economically Backward Classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure.

% 7B. Reservation of vacancies for women.- Reservation of vacancies for women candidates shall be 30% category wise in the direct recruitment, out of which one third shall be for widows and divorced women candidates in the ratio of 80:20.

$ * Substituted for "7A. Reservation of vacancies for Other Backward Classes:- Reservation of vacancies for Other Backward Classes shall be in accordance with the orders of the Govt. for such reservation in force at the time of direct Recruitment. In the event of non-availability of eligible and suitable candidates amongst Other Backward Classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure." vide Notification No. F. 7(8) DOP/AII/2008 dated 28-08-2009.

Added wide Notification No. F. 7(2)DOP/A-II/93 dated 24-05-1994 w.e.f. 28-09-1993

% +

Substituted for "7B.Reservation of vacancies for women.- Reservation of vacancies for women candidates shall be 30% category wise in direct recruitment out of which 8% shall be for widows and 2% for divorced Women candidates. In the event of non- availability of eligible and suitable widows and divorced women candidates in a particular year, the vacancies so reserved for widows and divorced women candidates shall be filled by other women candidates and in the event of non-availability of eligible and suitable women candidates, the vacancies so reserved for them shall be filled up by male candidates and such vacancies shall not be carried forward to the subsequent year and the reservation shall be treated as horizontal reservation i.e. the reservation of women candidates shall be adjusted proportionately in the respective category to which the women candidates belong. Explanation:- In the case of widow, she will have to furnish a certificate of death of her husband from the competent Authority and in case of divorcee she will have to furnish the proof of divorce." vide Notification No. F. 7(2)DOP/AII/88 pt-I dated 22-12-2015.

+ £ Substituted for "7B. Reservation of vacancies for women candidates:- Reservation of vacancies for woman candidates shall be 30%, category wise in direct recruitment out of which 5% shall be for widow candidates. In the event of non-availability of the eligible and suitable widow candidates in a particular year, the vacancies so reserved for widow candidates shall be filled by other women candidates and in the event of non-availability of eligible and suitable women candidates, the vacancies so reserved for them shall be filled up be male candidates and such vacancies shall not be carried forward to the subsequent year and the reservation shall be treated as horizontal reservation i.e. the reservation of woman candidates shall be adjust proportionately in the respective category to which the woman candidates belong." vide Notification F. 7(2) DOP/A-II/88 pt-I dated 24-01-2011.

Substituted for^ϟ

7B. Reservation of vacancies for women candidates:- Reservation of vacancies for woman candidates shall be

"30%", category wise, in direct recruitment. In the event of non-availability of the eligible and suitable woman candidates in a

In the event of non-availability of eligible and suitable candidates, either in widow or in divorcee, in a particular year, the vacancies may first be filled by interchange, i.e. vacancies reserved for widows to the divorcees or vice versa. In the event of non- availability of sufficient widow and divorcee candidates, the unfilled vacancies, shall be filled by other women of the same category and in the event of non-availability of eligible and suitable women candidates, the vacancies so reserved for them shall be filled up by male candidates of the category for which vacancy is reserved. The vacancy so reserved for women candidates shall not he carried forward to the subsequent year. The reservation for women including widows and divorcee women shall be treated as horizontal reservation, within the category, i.e. even the women selected in general merit of the category shall first be adjusted against the women quota.

Explanation: In the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorcee she will have to furnish the proof of divorce."

$ 7C."Reservation of vacancies for outstanding sports persons:- Reservation of vacancies for outstanding sports persons shall be 2% of the total vacancies outside the purview of the commission in that year earmarked for direct recruitment. In the event of non-availability of the eligible and suitable sportspersons in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year. The reservation for sportspersons shall be treated as horizontal reservation and it shall be adjusted in the respective category to which the sportspersons belong.

particular year, the vacancies so reserved for them shall be filled "up by male candidates" and such vacancies shall not be carried forward to the subsequent year and the reservation shall be treated as horizontal reservation i.e. the reservation of woman candidates shall be adjust proportionately in the respective category to which the woman candidates belong." vide Notification No. F. 7(2)DOP/AII/88 pt-I dated 21.09.2007.

ϟAdded vide Notification No. F. 7(2) DOP/A-II/88 pt-I dated 22-1-1997.

Substituted for "20%" vide Notification No. F. 7(2) DOP/A-II/88 dated 07-06-99 w.e.f. 01-04-1999.

Substituted for "in accordance with the normal procedure" vide Notification No. F. 7(2)DOP/A-II/88 dated 07.06.99 w.e.f. 01-04-1999.

$ +"

Substituted for 7C. Reservation of vacancies for Outstanding Sportspersons:- Reservation of vacancies for Outstanding Sportspersons shall be 2% of the total vacancies outside the purview of the Commission in that year earmarked for direct recruitment. In the event of non-availability of the eligible and suitable Sportspersons in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year. The reservation for Sportspersons shall be treated horizontal reservation and it shall be adjusted in the respective category to which Sportspersons belong.

EXPLANATION:- 'Outstanding Sportspersons" shall mean and include the Sportspersons the Sportspersons belonging to the State who have participated individually or in team in the Sports and Games recognized by the International Olympic Committee and Indian Olympic Association or, in Championships in Badminton, Tennis, Chess and Cricket recognized by their respective National Level Association, Federation or Board; with the following descriptions for each class of the civil Services:-

S. No. Class of service Description

1. Subordinate Has represented India in Asian Games, Asian Championships,

2. Ministerial Common Wealth Games, World Championships, World Common Wealth Games, World Championships, World University Games, World School Games, SAARC Games or Olympic games where he (in an individual item) or his team (In a team event) has obtained I st, 2^ndor 3^rdposition. vide Notification No. F. 5(31)DOP/A-II/84 dated 15-03-2013.

Added vide Notification No. F. 5(31) DOP/A-II/84 dated 23-09-1997.

£ "EXPLAINATION:- "Outstanding sportspersons" shall mean sportspersons who are bonafide resident of the state of Rajasthan, and,-

(i) represented Indian Team in Individual or in Team event in any International Tournament/championship of any Sports and Games mentioned in column no. 3 of table given below organized by the International sports body mentioned in column no. 2 of the said table-

Table

S.No	International Sports Body	Name of the Tournament/ Championship
1	2	3
1	International Olympic Committee (IOC)	Olympic Games (Summer)
2	Olympic Council of Asia (OCA)	Asian Games
3	South Asian Olympic Council (SAOC)	South Asian Games; commonly known as SAF games
4	Commonwealth Games Federation (CGF)	Commonwealth Games
5	International Sports Federation Affiliated to IOC	World Cup/ World Championship
6	Asian Sports Federation Affiliated to OCA	Asian Championship
7	International School sports Federation (ISSF)	International School Games / Championships
8	Asian School Sports Federation (ASSF)	Asian School Games/ Championships

(ii) Medal Winner in the Individual or in Team event in any School National Games of any sports and games organized by the school games federation of India; or

(iii) Medal Winner in the Individual or in Team event in any national tournament championship of any sports and games organized by the Indian Olympic Association or its affiliated National Sports Federation (NSF); or

(iv) Medal winner in the all India inter University in individual even or in team event in any sports and games, organized by the association of Indian universities;

(v) Represented Rajasthan in individual or in a team event in national games/national para games or national championships/para national championships of any sports and games, organized by the Indian Olympic Association/Para Olympic Committee of India or its affiliated National Sports Federation."

_____________________________________________________________________________________________

Substituted for:- "EXPLANATION :- "Outstanding sportspersons" shall mean and include the sportspersons belonging to the State, who,-

(i) represented Indian Team in Individual or in Team event in any International Tournament of any Sports and Games, recognized by the Indian Olympic Association or concerned recognized National Sports Federation;

(ii) represented Indian Team in Individual or an Team event in any International Tournament of any Sports and Games, recognized by the Indian School Sport Federation or concerned recognized National School Games Federation; or

(iii)Medal Winner in the Individual or in Team event in any National Tournament of any Sports and Games, recognized by the Indian Olympic Association or concerned recognized National Sports Federation;

(iv) Medal Winner in the All India Inter University Tournament in Individual event or in Team event in the any Sports and Games, recognized by Indian Universities Association." vide Notification No. F. 5(31)DOP/A-II/84 dated 21-11-2019.

$ 7D. Reservation of vacancies for ex-servicemen.- The reservation of vacancies for duly discharged ex-servicemen shall be 1/3^rdof the total vacancies of direct recruitment for the post of driver. Such reservation shall be category wise and an ex-servicemen selected on his own merit shall be counted against vacancies reserved for ex- servicemen. In the event of non-availability of suitable ex-servicemen in any category, the vacancy shall be filled by other suitable candidates of the same category in order of their merit and shall not be carried forward. The reservation shall be treated as compartmentalized horizontal reservation.

# 7DD. Reservation of vacancies for Economically Weaker Sections.-

Reservation of vacancies for Economically Weaker Sections shall be 10% in direct recruitment in addition to the existing reservation. In the event of non-availability of eligible and suitable candidate amongst Economically Weaker Sections in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure.

Explanation: For the purpose of this rule 'Economically Weaker Sections' shall be the persons who are bonafide resident of Rajasthan and not covered under the existing scheme of reservations for the Scheduled Castes, the Scheduled Tribes, the Backward Classes, the More Backward Classes and whose family has gross annual income below rupees 8.00 lakh. Family for this purpose will include the person who seeks benefit of reservation, his/her parents and siblings below the age of 18 years as also his/her spouse and children below the age of 18 years. The income shall include income from all sources i.e. salary, agriculture, business, profession etc. and it will be income for the financial year prior to the year of application.

$ Added vide Notification No. F. 5(1)DOP/A-II/2008 dated 10.10.2008.

# + Substituted for "7D.- Reservation of vacancies for Economically Weaker Sections:- Reservation of vacancies for Economically Weaker Sections shall be 10% in direct recruitment in addition to the existing reservation. In the event of non- availability of eligible and suitable candidate amongst Economically Weaker Sections in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure. Explanation: For the purpose of this rule 'Economically Weaker Sections' shall be the persons who are bonafide resident of Rajasthan and not covered under the existing scheme of reservations for the Scheduled Castes, the Scheduled Tribes, the Backward Classes, the More Backward Classes and whose family has gross annual income below rupees 8.00 lakh. Family for this purpose will include the person who seeks benefit of reservation, his/her parents and siblings below the age of 18 years as also his/her spouse and children below the age of 18 years. The income shall include income from all sources i.e. salary, agriculture, business, profession etc. and it will be income for the financial year prior to the year of application. Also persons whose family owns or possesses any of the following assets shall be excluded from being identified as, 'Economically Weaker Sections', irrespective of the family income:-

(i) 5 acres of Agricultural Land and above;

(ii) Residential flat of 1000 sq. ft. and above;

(iii) Residential plot of 100 sq. yards and above in notified municipalities; or

(iv) Residential plot of 200 sq. yards and above in areas other than the notified municipalities."

vide Notification No. F. 7(1) DOP/A-II/2019 dated 20.10.2019.

+ Added vide Notification No. F. 7(1) DOP/A-II/2019 dated 19.02.2019.

8. Nationality - A candidate for appointment to the service must be:-

(a) A citizen of India, or

(b) A subject of Nepal, or

(d) A Tibetan refugee who came over to India before the 1^stJanuary, 1962 with the intention of permanently settling in India, or

(e) A person of Indian origin who has migrated from Pakistan, Burma, Shri Lanka and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar)^@"Zambia, Malawi, Zaire and Ethiopia" with the intention of permanently settling in India;

Provided that a candidate belonging to categories (b), (c), (d), and (e) shall be a person in whose favour a certificate of eligibility has been issued by the^*"Government in the Department of Home Affairs and Justice after proper verification";

$ [deleted]

% 8-A. £ "Conditions of eligibility of persons migrated from other countries to India":- Notwithstanding anything contained in these Rules provisions regarding eligibility for recruitment to the Service with regard to Nationality, age- limit and fee or other concessions to a persons who may migrate from other Countries to India with the intention of permanently settling in India shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated Mutatis Mutandis according to the instructions issued on the subject by the Government of India."

____________________________________________________________________________________________

"Nationality:-A candidate for appointment to the Service must be:

(a) a citizen of India; or (b) a subject of Sikkim, or

(e) a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or

(f) a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India:

Provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favors a certificate of eligibility has been given by the Government of India and if he belongs to category (f) the certificate of eligibility will be issued for a period of one year, after which-such a candidate will be retained in service subject to his having acquired Indian citizenship."

A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or other recruiting authority as the case may be, and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government." vide Notification No. F. 7(4) DOP/A-11/76, dated 07-09-1976.

Inserted vide Notification No. F. 7(4) DOP/A-II/76, dated 4-06-1977. ^*Substituted for "Government of India" vide Notification No. F. 7(2)DOP/A-II/2002 dated 17-02-2003. ^$Deleted "A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or other recruiting authority and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government." vide Notification No. F. 7(2)DOP/A-II/2002 dated 17-02-2003.

% Added vide Notification No. F. 7(5) DOP/A-II/76, dated 20.06.1977.

Inserted vide Notification No. F. 2(4) DOP/A-II/79, dated 22.11.1984.

9. Age.- A candidate for direct recruitment to a post enumerated in the Schedule must have attained the age of 20 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:-

Provided:-

¥ (i) The upper age limit mentioned above shall be relaxed by:-

(a) 5 years in the case of male candidates belonging to the Schedule Casts, Schedule Tribes, Backward Classes, More Backward Classes and Economically Weaker Sections,

(b) 5 years in the case of woman candidates belonging to general category; and

(c) 10 years in the case of woman candidates belonging to the schedule casts, schedule tribes, Backward Classes, More Backward Classes and Economically Weaker Sections.

(ii) that the upper age-limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on a substantive basis on any post before his conviction and was eligible for appointment under the rules;

(iii) that in the case of other ex-prisoners; the upper age-limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him provided he was not overage before his conviction and was eligible for appointment under these Rules;

(iv) that persons appointed temporarily^*"to a post in the Service" shall be deemed to be within the age limit had they been within the age-limit when they were initially appointed even though they have crossed the age limit when they appear finally before the Commission or the Appointing Authority and shall be allowed up to two chances had they been eligible as such at the time of their initial appointment;

(v) that the upper age-limit mentioned above shall be relaxed by a period equal to the service rendered in the N.C.C. in the case of Cadet Instructors and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit,

£ (vi) that for recruitment to the post not within the purview of the Commission the upper age-limit for persons who were retrenched from the State Government Service for want of a vacancy or due to abolition of post shall be 40 years if they were within the age-limit prescribed under these Rules, when they were initially appointed to the post from which they were first retrenched provided that normal prescribed channels of recruitment relating to qualifications, character, medical fitness etc. are fulfilled and they were not retrenched on account of complaint or delinquency and they produce a certificate of having rendered good services from the last Appointing Authority;

__________________________________________________________________________

^δSubstituted for the figure"37" vide Notification No .F. 7(2) DOP/A-II/84 pt., dated 06.03.2018.

Substituted for "35 years" vide Notification No. F. 7(2)/DOP/A-2/84, Dated 25.06.2004.

¥ $

Substituted for "(i) that the upper age limit mentioned above shall relaxed-

(a) by 5 years in the case of male candidates belonging to the Scheduled castes and the Scheduled Tribes,

(b) by 5 years in the case of "women candidate belonging to General category, Economically backward classes and Economically Weaker Section." and

(c) by 10 years in the case of women candidates belonging to Schedules castes, Scheduled Tribes and the „Backward Classes and Special backward classes" vide Notification No. F. 7(1) DOP/A-II/2019, dated 16.04.2021.

* Inserted vide Notification No. F. 1(39)DOP(A-II)/73, dated 25.12.1974.

Inserted vide Notification No. F. 5(2)DOP/A-11/73, dated 21.12.1973.

θ (vii) that the upper age-limit mentioned above shall be relaxed up to 45 years for the persons repatriated from Burma and Ceylon on or after 1-3-1963 and East African countries of Kenya, Tanganyika, Uganda and Zanzibar with a further relaxation up to 5 years in the case of persons belonging to the Scheduled Castes or the Scheduled Tribes;

@ (viii) that there shall be no age-limit in the case of persons repatriated from East African countries of Kenya, Tanganyika, Uganda and Zanzibar;

% (ix) notwithstanding anything contained contrary in these Rules in the case of persons serving in connection with the affairs of the State in substantive capacity, the upper age limit shall be 40 years for direct recruitment to posts filled in by competitive examinations or in case of posts filled in through the Commission by interview. This relaxation shall not apply to urgent temporary appointments;

Ω (x) that the Released Emergency Commissioned Officers and Short Service Commissioned Officers after release from the Army shall be deemed to be within the age-limit even though they have crossed the age limit when they appear before the Commission had they been eligible as such at the time of their joining the Commission in the Army; and

£ (xi) that there shall be no age-limit in case of persons repatriated from Pakistan during the 1971 Indo-Pak War.

+ (xii) "that there shall be no age limit in the case of widows and divorce women.

Explanation:- That in the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in case of divorces she will have to furnish the proof of divorce."

1 (xiii) that the upper age limit for persons serving in connection with the affairs of the Panchayat Samitis and Zila Parishad and in the State Public Sector Undertakings/ Corporation in substantive capacity shall be 40 years.

< (xiv) the person who was within the age limit on 31.12.2020 shall be deemed to be within the age limit up to 31.12.2024.

__________________________________________________________________________

Substituted for "(i) that the upper age limit mentioned above shall be relaxed by 5 years in the case of woman candidates and candidates belonging to the Scheduled Castes or the Scheduled Tribes." vide notification No F. 7(2) DOP/A-II/84/pt., dated

30.04.2001.

Ø 2

Substituted for „women candidate belonging to General category and Economically Backward Classes", vide Notification No. F. 7(1) DOP/A-II/2019, dated 19-02-2019

1 Substituted for „Other Backward Classes" vide Notification No. F. 7(8)DOP/A-II/2008 dt-28-08-2009

2 Substituted for „women candidate belonging to General category" vide Notification No. F. 7(8)DOP/A-II/2008 dated28-08-

2009

θ δ

Substituted for "(vii) that the upper age limit mentioned above shall be relaxed up to 45 years for the persons repatriated from Burma, Ceylon on or after 1.3.1963 and 1.11.1964 and East African countries of Kenya, Tanganyika, Uganda and Zanzibar with a further relaxation up to 5 years in the case of persons belonging to the Scheduled Castes and the Scheduled Tribes." vide Notification No. F. 1(20) Apptts./A-II/67, dated 20.09.1975 (effective up to 28.02.1977).

Inserted vide Notification No. F. 1(20) Apptts./A-II/67, dated 13.12.1974, (Effective up to 28.02.1975)

Inserted vide Notification No. F. 1(20)Apptts./A-II/67, dated 13.12.1974.

Inserted vide Notification No. F. 7(8)DOP/A-II/74, dated 31.12.1974.

Ω

Inserted vide Notification No. F.7 (2)DOP/A-II/75, dated 20.09.1975.

Added vide Notification No. F. 15(25) DOP/A-II/79, dated 19.02.1980.

Added vide Notification No. F. 7(2)DOP/A-II/84 dated 18.12.1987.

Added vide Notification No. F. 7(1) DOP/A -II/98 dated 30-11-1998

Added vide Notification No. F. 7(2)DOP/A-II/84 pt., dated 23.09.2022.

10. Academic and technical qualifications and experience.- A candidate for direct recruitment to the posts enumerated in the Schedule shall in additions to such experiences as is required, possess:

(i) the qualifications given in Column 6 of the Schedule, and

$ (ii) Working knowledge of Hindi written in Devnagri script and knowledge of Rajasthani culture.

+ "Provided that the person who has appeared or is appearing in the final year examination of the course which is the requisite educational qualification for the post as mentioned in the rules or schedule for direct recruitment, shall be eligible to apply for the post but he/she shall have to submit proof of having acquired the requisite educational qualification to the appropriate selection agency:

(i) before appearing in the main examination, where selection is made through two stages of written examination and interview;

(ii) before appearing in interview where selection is made through written examination and interview;

(iii) before appearing in the written examination or interview where selection is made through only written examination or only interview, as the case may be."

11. Character.- (1) The Character of a candidate for direct recruitment to the Service must be such as will qualify him for employment in the Service. He must produce a certificate of good Character from the Principal Academic Officer of the University or College or School in which he was last educated and two such certificates written not more than six months prior to the date of application, from two responsible persons not connected with his College or University or School and not related to him.

Explanation.- In the case of conviction of a candidate for an offence by a court of law, the circumstances of the conviction shall be taken into account, and

(a) if they involve no moral turpitude and he produces a report from the Superintendent, After Care Home or if there is no such Home in a particular district, from the Superintendent of Police of that district to the effect that while in prison and by his subsequent conduct, he has proved to be completely reformed; and

(b) if they involve moral turpitude, he produces a certificate from the Superintendent, After Care Home endorsed by the Inspector General of Prisons to the effect that he has proved to be completely reformed by disciplined life while in prison and by his subsequent good conduct in an After Care Home and is suitable for employment, the mere conviction shall not be regarded as disqualification.

(2) If a candidate was convicted for a criminal offence by a court of law and if the circumstances of the conviction reveal association of such candidate with crimes of violence or with a movement which had as its object over-throw by violent means of the Government as by law established, the conviction shall operate as disqualification for recruitment.

____________________________________________________________________________________________

$ Substituted for "(ii) working knowledge of Hindi written in Devnagri Script and one of the Rajasthani dialects."

vide Notification No. F. 5(1) DOP/A-11/77/Pt. I dated 30.01.1984 .

Added vide Notification No. F. 8(7)/DOP/A-II/97 dated 17.09.1999.

12. Physical fitness.- A candidate for direct recruitment to the Service, must be in good mental or bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a member of Service and if selected must produce a certificate for the purpose.

13. Employment of irregular or improper means.- A candidate who is or has been declared by the Commission/Appointing Authority, as the case may be, guilty of impersonation or of submitting fabricated documents or documents which have been tempered with or of making statements which are incorrect or false or of suppressing material information or of using or attempting to use unfair means in the examination or interview, or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or interview, may, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period;

(a) by the Commission or the Appointing Authority, as the case may be, from admission to any examination or appearance at any interview held by the Commission or the Appointing Authority for selection of candidates; and

(b) by the Government from employment under the Government.

14. Canvassing.- No recommendation for recruitment either written or oral other than that required under the rules shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by any means^#"shall" disqualify him for recruitment.

$ 15. Determination of vacancies.- (1) (a) Subject to the provisions of these Rules, the Appointing Authority shall determine on 1^stApril every year, the actual number of vacancies occurring during the financial year;

(b) Where a post is to be filled in by a single method as prescribed in the rule or Schedule, the vacancies so determined shall be filled in by that method; ______________________________________________________________________

Substituted for "may" vide Notification No. F. 1(4) DOP/A-II/80 dated 13.05.1980.

$ Substituted for *"15. Determination of vacancies:- (1) (a) Subject to the provisions of these Rules, the Appointing Authority shall determine every year the number of existing vacancies and those anticipated during the following twelve months and the number of persons likely to be appointed to the Service by each method. The next determination of vacancies shall be done just before the expiry of twelve months of the last determination of vacancies;

(b) In calculating the actual number of vacancies to be filled in by each method on the basis of percentage prescribed in the Schedule, the Appointing Authority shall adopt an appropriate continuous cyclic order to correspond with the proportion laid down in the Schedule by giving precedence to promotion quota.

(2) The Appointing Authority shall determine every year the number of existing vacancies and those anticipated in next twelve months which are to be filled by promotion of persons already in the Service.

(3) The Appointing Authority shall also determine the corresponding vacancies of earlier years, if any, year wise which were required to be filled in by promotion, if such vacancies were not determined and filled earlier in the year in which they were required to be filled in accordance with sub-rule (2)." vide Notification No. F. 7(2)DOP/A-II/81, dated 21.12.1981 w.e.f.

01.04.1981.

*Substituted for "15. Determination of vacancies:- (1) Subject to the provisions of these Rules, the Appointing Authority shall determine each year the number of vacancies anticipated during the following twelve months and the number of persons likely to be recruited by each method. Such vacancies shall be determined again before the expiry of 12 months of the last determination of such vacancies.

(2) In calculating the actual number to be filled by each method on the basis of the percentage prescribed in the Schedule, the Appointing Authority shall adopt an appropriate cyclic order to correspond with the proportion laid down in the Schedule by giving precedence to promotion quota over direct recruitment quota i.e. where the appointment by direct recruitment and promotion is in the percentage of 75 and 25, respectively, the cycle shall run as follows:

1. By promotion, 2. By direct recruitment,

3. By direct recruitment, 4. By direct recruitment,

5. By promotion, 6. By direct recruitment,

7. By direct recruitment, 8. By direct recruitment,

9. By promotion, and so on." vide Notification No. F. 5(3)DOP/A-11/77, dated 06.10.1979.

(c) Where a post is to be filled in by more than one method as prescribed in the rules or Schedule, the apportionment of vacancies, determined under clause (a) above, to each such method shall be done maintaining the prescribed proportion for the over- all number of posts already filled in. If any fraction of vacancies is left over, after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.

(2) The Appointing Authority shall also determine the vacancies of earlier years, year wise which were required to be filled in by promotion, if such vacancies were not determined and filled earlier in the year in which they were required to be filled in.

PART-IV Procedure for Direct Recruitment

16. Inviting of applications.- Applications for direct recruitment to posts in the Service shall be invited by the Commission or the Appointing Authority within whose purview the post lies, by advertising the vacancies to be filled in the official Gazette or in such other manner, as may be deemed^$"fit."

& The advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/her shall be paid monthly fixed remuneration at the rate fixed by the State Government from time to time during the period of probation and the scale of pay of the post as shown else-where in the Advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the respective Recruitment Rules:

+ 16A. Frequency of direct recruitment.- Direct recruitment to the post specified in the Schedule shall be held at least once a year unless the Government decides that a direct recruitment for any of these posts shall not be held in any particular year.

17. Form of application.- The application shall be made in the form approved by the Commission or the Appointing Authority, as the case may be and obtainable from the Secretary to the Commission or from the office of the Appointing Authority, as the case may be, on payment of such fee as the Commission or the Appointing Authority, from time to time, fix:

£ Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of Application fee or "Examination fee" as the case may be, as prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee.

18. Application fee.- A candidate for direct recruitment to a post in the Service must pay the fee fixed by the Commission or the Appointing Authority, as the case may be, in such manner as may be indicated by them:

________________________________________________________________________

Substituted for "fit:" vide Notification No. F. 7(2)DOP/A-II/2005 dated 20.01.2006.

Added vide Notification No. F. 7(2) DOP/A-II/2005 dated 20.01.2006.

+ Added vide Notification No. F. 7(6) DOP/A-II/2008 Dated-23.09.2008.

Substituted for *"Provided that the persons repatriated from Burma, Ceylon on or after 1.3.1963 and 1.11.1964 and East African countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of the application fee prescribed by the Commission or the Appointing Authority, as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee." vide Notification No. F. 1(20) Apptts/A-II/67, dated 20.9.1975. (effective up to 28.2.1977)

* Inserted vide Notification No.1 (20) Apptts./A-11/67, dated 13.12.1964 (w.e.f. 28.02.1975) and Corrigendum dated 6.5.1975.

$ Provided that the persons repatriated from Burma and Ceylon on or after 1-3-1963 and from East African countries of Kenya, Tanganyika, Uganda and Zanzibar shall be exempted from payment of cost of application form prescribed by the Commission or the Appointing Authority as the case may be, subject to the condition that the Commission or the Appointing Authority, as the case may be, is satisfied that such persons are not in a position to pay such fee.

Г 19. Scrutiny of applications and examinations.- (1) The applications received by the Commission, for the posts falling under the purview of the Commission, which are found to be incomplete shall be rejected by them. Before appearing in the examination, it should be ensured by the candidate himself/herself that he/she fulfills the conditions in regard to age, educational qualifications, experience, if any, etc. as provided in these rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The candidates shall have to appear in the written examination. The Commission shall scrutinize later on the applications of such candidates only as qualify in the written examination.

(2) The Scheme and Syllabus of written examination shall be such as may be decided by the Commission, from time to time.

(3) The applications received by the Board or the Appointing Authority, as the case may be, for the posts not falling under the purview of the Commission, which are found to be incomplete shall be rejected by it. Before appearing in the examination, it should be ensured by the candidate himself/herself that he/she fulfills the conditions in regard to age, educational qualification, experience, if any, etc. as provided in these rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The candidates shall have to appear in the written examination. The Board or the Appointing Authority, as the case may be shall scrutinize later on the applications of such candidates only as qualify in the written examination.

(4) The decision of the Commission/Board or the Appointing Authority, as the case may be, regarding the eligibility or otherwise of a candidate shall be final."

20. Recommendation of the Commission or the Appointing Authority.- The Commission or the Appointing Authority, as the case may be, shall prepare a list of the candidates whom they consider suitable for appointment to the posts concerned, arranged in the order of merit. The Commission shall forward the list to the Appointing Authority;

__________________________________________________________________________

* Inserted vide Notification No.1 (20) Apptts./A-11/67, dated 13.12.1964 (w.e.f. 28.02.1975) and Corrigendum dated 6.5.1975.

Substituted for "19. Scrutiny of applications.- The Commission or the Appointing Authority, as the case may be, shall scrutinize the applications received by them and require as many candidates qualified for appointment under these Rules as seem to them desirable to appear before them for interview and for test by such manner as the Commission or the Appointing Authority may deem fit:

Provided that the decision of the Commission or the Appointing Authority, as the case may be, regarding the eligibility or otherwise of a candidate, shall be final." vide Notification No. F. 1(2) DOP/A-II/97 Pt., dated 23.05.2022

Provided that the Commission or the Appointing Authority, as the case may be, may to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The Commission may, on requisition, recommend the name of such candidates in the order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Commission to the Appointing Authority.

21. Disqualification for appointment.- (1) No male candidate who has more than one wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.

(2) No female candidate who is married to a person having already a wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

* (3) Deleted.

@ (4) No married candidate shall be eligible for appointment to the Service if he/she had at the time of his/her marriage accepted any dowry;

Explanation:- For the purpose of this rule, "dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).

¥ (5) "No candidate shall be eligible for appointment to the service who has more than two children on or after 1.06.2002.

Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children he/she as on 1^st June 2002 does not increase.

____________________________________________________________________________________________

* θ

Deleted "(3) No candidate male or female who has more than three children shall be eligible for appointment to the Service unless one of the spouses has undergone sterilization or in the case of a female candidate, she is above 45 years of age:

Provided that any married candidate, male or female, who had no child for the last 10 years shall be exempted from the operation of this sub-rule.

Explanation:- (1) For purpose of this sub-rule, a child shall include an adopted child or a step-child; and

(2) For claiming exemption under the proviso to this sub-rule, the candidate shall have to produce a certificate either from a Registered Medical Practitioner or swear an affidavit to the effect that the age of his or her youngest child is not less than 10 years." vide Notification No. F. 7 (3) DOP/A-11/76 dated 15-02-1977.

Inserted vide Notification No. F. 7(3)DOP/A-II/76, dated 21.05.1974.

Inserted vide Notification No. F. 15(9)DOP/A-II/74 dated 05.01.1977.

¥ $ Substituted for "No candidate shall be eligible for appointment to the service who has more than two children on or after

01.06.2002.

Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as

the number of children he/ she has on 1 June, 2002, does not increase. Provided further that where o candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children."

vide Notification No. F. 7(1)DOP/A-II/95 dated 29.10.2005

$ Ω

Substituted for "No candidate shall be eligible for appointment to the service who has more than two children on or after

1.6.2002.

Provided that where a candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery the children so born shall be deemed to be one entity while counting the total number of children." vide Notification No. F. 7(1) DOP/A-II/95 dated 08.04.2003

Ω Added vide Notification No. F. 7(1)DOP/A-II/95 dated 20.06.2001.

Provided further that where a candidate has only one child from earlier delivery out more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children. Provided also that the provisions of this sub-rule shall not be applicable to the appointment of a widow, to be made under The Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996."

`@ Provided also that while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.

β Provided also that any candidate who performed remarriage which is not against any law and before such remarriage he is not disqualified for appointment under this sub-rule, he shall not be disqualified if any child is born out of single delivery from such remarriage.

22. Selection by the Appointing Authority.- Subject to the provisions of rule

"7, 7A and 7B", the Appointing Authority shall select candidates who stand highest in the order of merit in the list prepared under rule 20:

Provided that the inclusion of a candidate"s name in the list confers no right to appointment unless the Appointing Authority is satisfied after such inquiry as may be considered necessary that such candidate is suitable in all other respects for appointment to the post concerned.

PART V

Procedure for Recruitment by Promotion

23. Criteria for appointment by promotion.- (1)^£"Selection for" higher posts other than the post of (i) Assistant Driller, (ii) Compressor Driver, (iii) Mechanic (Pump), (iv) Pump Operator, (v) Blaster, (vi) Mechanic Gr. II, (vii) Welder Gr. Í, (viii) Machine Man, (ix) Lathe Man, (x) Turner, (xi) Electrician, (xii) Painter, (xiii) Carpenter Gr. I (xiv) Blacksmith and (XV) Assistant Black-smith shall be made

$ "(Deleted)" strictly on the basis of merit and on the basis of seniority-cum-merit in proportion of 1:2.

Appointment to the post of :- (i) Assistant Driller, (ii) Compressor Driver, (iii) Mechanic (Pump), (iv) Pump Operator, (v) Blaster, (vi) Mechanic Gr. II, (vii) Welder Gr. I. (viii) Machine Man, (ix) Lathe Man, (x) Turner, (xi) Electrician, (xii) Painter,

(xiii) Carpenter Gr. I, (xiv) Blacksmith and (xv) Assistant Blacksmith by promotion shall be made solely on the basis of seniority-cum-merit:

______________________________________________________________________

Added vide Notification No. F. 7(1) DOP/A-II/95 Pt.-II dated 24.02.2011

Added vide Notification No. F. 7(1) DOP/A-II/95 Pt.-II dated 20.11.2015 (w.e.f. 01.04.2015).

+ #

Substituted for "(7 "and 7A")" vide Notification No. F. 7(2) DOP/A-11/88 dated 22-1-1997.

Inserted vide Notification No. F. 7(2) DOP/A-11/93, dated 24-5-1994 w.e.f. 28-9-1993.

Substituted for "Appointment to" vide Notification No. F. 7(6) DOP/A-II/74 dated 15-10-1974 (w.e.f. 15-01-1973).

Deleted "by selection" vide Notification No. F. 7(6)DOP/ A-11/74 dated 15.1.1974 (effective from 15.01.1973)

Provided that if the^@"Departmental Promotion Committee" is satisfied that suitable persons are not available for^£"selection" by promotion strictly on the basis of merit in a particular year, appointment by promotion on the basis of the seniority-cum- merit may be made in the same manner as specified in these Rules.

(2) The persons enumerated in Column 5 of the Schedule, shall be eligible for promotion to posts specified against them in Column 2 thereof to the extent indicated in Column 3 subject to their possessing minimum qualifications and experience^%"on the first day of the month of April of the year of Selection" as specified in Column 5, provided that for the first promotion within the Service against the merit quota only such of the persons shall unless a longer period is prescribed elsewhere in these Rules be eligible who have put in not less than six years' Service after regular selection on the post from which promotion is made.

θ Explanation.- In case direct recruitment to a post has been made earlier than regular selection for promotion in a particular year, such of the persons, who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

* 23A. No officer shall be considered for promotion unless he is substantively appointed and confirmed on the next lower post. If no officer substantive in next lower post is eligible for promotion, officers who have been appointed on such post on officiating basis after selection in accordance with one of the methods of recruitment or under any Service Rules promulgated under proviso to Article 309 of the Constitution of India, may be considered for promotion on officiating basis only in the order of seniority in which they would have been had they been substantive on the said lower post.

24. Procedure for appointment by promotion.- (1) As soon as the Appointing Authority determines the number of vacancies under rule 15 and decides that a certain number of posts are required to be filled by promotion, it shall prepare a correct and

complete list containing names up to "five" times the number of vacancies out of the senior most persons, who are qualified under these Rules for promotion on the basis of seniority-cum-merit or on the basis of merit.

(2) For the posts falling within the purview of the Commission, a Committee consisting of the Chairman of the Commission or a member thereof nominated by him as Chairman, the Chief Engineer, Deputy Secretary to the Government in the Department of Personnel,

______________________________________________________________________

Substituted for "Appointing Authority" vide Notification No. F. 7(6)DOP/A-II/74 dated 15.1.1974 (effective from 15.1.1973)

Substituted for "Appointment" vide Notification No. F. 7(6)DOP/A-II/74 dated 15.1.1974. (w.e.f. 15.1.1973)

Inserted vide Notification No. F. 1(4)DOP/A-11/73, dated 13.06.1974.

Added vide Notification No. F. 7(1)DOP/A-II/75, dated 20.09.1975.

* Inserted vide Notification No. F. 7(1)DOP/A-II/74, dated 05.07.1974.

# Substituted for "ten" vide Notification No. F. 7(3)DOP/A-II/75, dated 05.04.1975.

Deputy Secretary to the Government in the Agriculture Department as Members, and such officer as may be appointed by the State Government as Member Secretary and for the posts falling outside the purview of the Commission, a Committee consisting of the Chief Engineer as Chairman, Deputy Secretary to the Government in the Department of Personnel, Deputy Secretary to the Government in the Agriculture Department as Members and such Officer as may be appointed by the State Government as Member-Secretary, shall consider the cases of all persons included in the list referred to in sub-rule (1), interviewing such of them as it may deem necessary and shall prepare separate lists containing names of suitable candidates to be promoted on the basis of seniority-cum-merit and merit respectively up to one and a half the number of posts to be filled in on the respective basis. The Committee may co-opt suitable experts to assist it in selecting the candidates:

Provided that in case any Member or Member-Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member- Secretary, as the case may be, of the Committee.

$ (2-a). For the first promotion within the Service against the merit quota only such of the persons shall, unless a longer period is prescribed elsewhere in these Rules, be eligible who have put in not less than six years' service on the first day of the month of April of the year of selection on the post from which promotion is to be made:

Provided that the persons, who were promoted after regular selection by the Departmental Promotion Committee on a category of post on the basis of merit, shall be eligible for subsequent promotions to the next higher category of post on the basis of merit only when they have put in at least six years' service on the post to which they were last so promoted on the basis of merit."

(3) The names of the candidates selected on the basis of seniority cum-merit and merit shall be arranged in their respective lists in order of seniority.

(4) The two lists prepared by each of the Committees shall be sent by them to the Appointing Authority.

(5) Where consultation with the Commission is necessary, the lists prepared in accordance with sub-rule (3) shall be forwarded by the Appointing Authority to the Commission along with the Confidential Rolls and Personal Files of all officials whose names are indicated in the lists along with Confidential Rolls and Personal Files of all officials who are proposed to be superseded by the concerned Committee.

(6) If the Committee is satisfied, in consultation with the Commission where necessary, that suitable persons are not available for appointment by promotion strictly on the basis of merit in a particular year, appointment by promotion on the basis of Seniority-cum-merit may be made in the manner as specified in this rule. ____________________________________________________________________________ £

Added vide Notification No. F. 7(5)DOP/A-11/78, dated 21.12.1978, w.e.f. 7.03.1978.

Inserted vide Notification No. F. 1(4)DOP(A-11)/73, dated 13.06.1974.

Inserted vide Notification No. F. 7(3) DOP/(A-II/75 dated 5.04.1975.

(7) The Commission shall consider the lists prepared by each Committee along with other documents received from the Appointing Authority and unless it considers it necessary to make any change in the lists received from the Appointing Authority shall send the lists duly approved to the Appointing Authority, along with the changes, if any, proposed and the Appointing Authority after taking into account the comments of the Commission, if any, may approve the lists finally with such modification as may in his opinion be just and proper.

@ (7A) The names of the persons included in the two lists finally approved by the Appointing Authority shall be re-arranged in a list in order of seniority.

+ (8) Appointment shall be made by the Appointing Authority taking persons out of the list finally approved under the preceding sub-rule in the order in which they have been placed in the list, till such list is exhausted.

(9) In making the appointments, the following cyclic order shall be followed:

The first one by merit;

The next two by seniority-cum-merit;

The next one by merit;

The next two by seniority-cum-merit;

The cycle to be repeated.

Ħ 24-A. Criteria, Eligibility and Procedure for Promotion:- (1) As soon as the Appointing Authority determines the number of vacancies under rule regarding determination of vacancies of these rules and decides that a certain number of post are required to be filled in by promotion, it shall subject to the provisions of sub-rule (6), prepare a correct and complete list of the senior most persons who are eligible and qualified under these rules for promotion on the basis of seniority cum merit or on the basis of merit to the class of posts concerned.

@ Inserted vide Notification No. F. 7(6) DOP/A-II/74, dated 15.10.1974.

Substituted for "(8) Appointment shall be made by the Appointing Authority taking persons out of the lists finally approved under sub-rule (7) in the order in which they have been placed in the lists." vide Notification No. F. 7(6) DOP/A-II/74, dated

15.10.1974.

Ħ Г Substituted for "24-A. Revised Criteria, Eligibility and Procedure for Promotion to Junior, Senior and other posts encadred in the Service:- (1) As soon as the Appointing Authority determines the number of vacancies under rule regarding determination of vacancies of these Rules and decides that a certain number of posts are required to be filled in by promotion, it shall, subject to provisions of sub-rule (9), prepare a correct and complete list of the senior-most persons who are eligible and qualified under these Rules for promotion on the basis of seniority cum-merit or on the basis of merit to the class of posts concerned.

(1A) No person shall be consider for promotion for 5 recruitment years from the date on which his promotion becomes due, if he/ she has more than two children on or after 1^stJune, 2002.

Provided that the person having more than two children shall not be deemed to be disqualified from promotion so long as the number of children he/ she has on 1^stJune, 2002, does not increase.

Provided further that where a Government Servant has only one child from the earlier deliver but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to e one entity while counting the total number of children.

(2) The persons enumerated in Column 5 or the relevant Column regarding "post from which promotion is to be made", as the case may be, of the relevant Schedule shall be eligible for promotion to posts specified against them in Column 2 thereof to the extent indicated in Column 3 subject to their possessing minimum qualifications and experience on the first day of the month of April of the year of selection as specified in Column 6 or in the relevant Column regarding "minimum qualification and experience for promotion", as the case may be.

(3) No person shall be considered for first promotion in the Service unless he is substantively appointed and confirmed in the lowest post in the Service. After first promotion in the Service, for subsequent promotions to higher posts in the Service, a person shall be eligible if he has been appointed to such post from which promotion is to be made after selection in accordance with one of the methods of recruitment under any Service Rules promulgated under proviso to Article 309 of the Constitution of India.

Added vide Notification No. F. 7(1) DOP/A-II/95, dated 20-06-2001.

$ *

Substituted for:- "(3) No officer shall be considered for promotion unless he is substantively appointed and confirmed on the next lower post. If no officer substantive in the next lower post is eligible for promotion, officers who have been appointed on such posts on officiating basis after selection in accordance with one of the methods of recruitment or under any Service Rules promulgated under proviso to Article 309 of the Constitution of India may be considered for promotion on officiating basis only in the order of seniority in which they would have been, had they been substantive on the said lower post." vide Notification No. F.7(8) DOP/A-II/78, dated 20-07-1979.

(2) The persons enumerated in the relevant column regarding post from which promotion is to be made, of the relevant Schedule shall be eligible for promotion to posts specified against them in column 2 thereof to the extent indicated in column 3 subject to their possessing minimum qualifications and experience on the first day of the month of April of the year of selection as specified in the relevant column regarding minimum qualification and experience for promotion.

* Added vide Notification No. F. 7(1)DOP/A-II/74 dated 24-07-1974.

"Provided that for first promotion in the Service if number of persons substantively appointed and confirmed on the lowest post, equal to the number of vacancies, are not available then persons who have been appointed to the lowest post in the Service after selection in accordance with one of the methods of recruitment prescribed under these Rules, shall also be eligible if they fulfill other conditions of eligibility."

Explanation:- In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year, such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

(4) Selection for promotion in the regular line of promotion from the post/posts not included in Service to the lowest post or category of post in the Service shall be made strictly on the basis of merit and on the basis of seniority-cum-merit in the proportion of 50:50.

Provided that if the Committee is satisfied that suitable persons are not available for selection by promotion strictly on the basis of merit in a particular year, selection by promotion on the basis of seniority-cum-merit may be made in the same manner as specified in these Rules.

(5) Deleted.

(6) Selection for promotion to all other higher posts or higher categories of posts in the State Service shall be made on the basis of merit and on the basis on seniority-cum-merit in the proportion of 50:50.

(7) Selection for promotion to the highest post or highest categories of posts in the State Service shall always be made on the basis of merit alone.

(8) Deleted. Explanation:- If any doubt arises about the categorization of the post as the lowest, next higher or highest post in the Service, the matter shall be referred to the Government in the Department of Personnel and Administrative Reforms whose decision thereon shall be final.

Added vide Notification No. F. 7(8) DOP/A-II/78, dated 13.05.1980.

¶ Deleted "(5) Subject to the provisions of sub-rule (8), selection for promotion from the lowest post or category of post in the State Service to the next higher post or category of post in the State Service and for all posts in the Subordinate Service and in the Ministerial Services shall be made strictly on the basis of seniority-cum-merit from amongst the persons who have passed the qualifying examination, if any, prescribed under these Rules, and have put in at least five years" service, unless a different period is prescribed elsewhere in these Rules, on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made:

Provided that in the event of non-availability of the persons with the requisite period of Service of five years, the Committee may consider the persons having less than the prescribed period of service, if they fulfill the qualifications and other conditions for promotion prescribed elsewhere in these Rules, and are found otherwise suitable for promotion on the basis of seniority-cum-merit. vide Notification No. F.7(3) DOP/A-II/95 dated 18-02-1998.

deleted "(8) The persons having been selected and appointed by promotion to a post or category of post on the basis of merit, shall be eligible for promotion to the next higher post or category of post, which is to be filled in by merit, only when they have put in after regular selection, at least five years" service, unless a higher period of service is prescribed else were in these Rules, on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made:

Provided that the condition of five years" service shall not be applicable to a person if any person junior to him is eligible for consideration for promotion on the basis of merit:

Provided further that in the event of non-availability of persons, equal to the number of vacancies to be filled in, eligible for promotion in the category of posts next lower from which promotion is made, the Committee may consider the persons having less than five years" service if they are found otherwise suitable for promotion on the basis of merit alone." vide Notification No. F. 7(6) DOP/A-II/75, dated 15-7-1992.

(9) "The Zone of consideration of persons eligible for promotion shall be as under:-

(i) Number of Vacancies Number of eligible persons to be considered.

(a) for one vacancy Five eligible persons.

(b) for two vacancies Eight eligible persons.

(d) for four or more vacancies. Three times the number of vacancies.

(ii) Where, the number of eligible persons for promotion to higher post is less than the number specified above, all the persons so eligible shall be considered.

(iii) Where, adequate number of the candidates belonging to the Scheduled Castes of the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to *„seven"

times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be (and not any other) coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.

(3) No person shall be considered for first promotion in the service unless he is regularly selected on the post from which promotion is to be made in accordance with one of the methods of recruitment prescribed under the provisions of these rules. _______________________________________________________________________

(iv) For the highest post in a State Service :-

(a) if promotion is from one category of post, eligible persons up to five in number shall be considered for promotion;

(b) if promotion is from different categories of the post in the same pay scale, eligible persons up to two in number from each category of posts in the same pay scale shall be considered for promotion;

(c) if promotion is from different categories of posts carrying different pay scales, eligible persons in the higher pay scale shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit in the higher pay scale then only the eligible persons of other categories of posts in lower pay scales shall be considered for promotion and so on and so forth. The zone of consideration for eligibility in this case shall be limited to five senior most eligible persons in all."

Substituted for "(9) The zone of consideration of persons eligible for promotion shall be under:-

(i) "The zone of eligibility for promotion shall be five times the number of vacancies to be filled in on the basis of seniority- cum-merit or merit or by both, as the case may be."

(ii) For the highest post in a service:

(a) if promotion is from one category of post eligible person up to five in number shall be considered for promotion;

(b) if promotion is from different categories of posts in the same pay scale, eligible persons up to two in number from each category of posts in the same pay scale shall be considered for promotion;

(c) if promotion is from different categories of posts carrying different pay scales, eligible persons in the higher pay scale shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit in the higher pay scale then only the eligible persons of other categories of posts in lower pay scales shall be considered for promotion and so on so forth. The zone of consideration for eligibility in this case shall be limited to five senior-most eligible persons in all."

vide Notification No. F.7 (1) DOP/A-II/81, dated 06-07-1983 w.e.f. 1-4-1984.

£ Substituted for :-

(i) Number of Vacancies Number of eligible persons to be considered.

(a) 1 to 5 vacancies 4 times of the number of vacancies.

(b) 6 to 10 vacancies. 3 times, but at least 20 eligible persons to be considered.

(c) Above 10 vacancies 2 times, but at least 30 eligible persons to be considered. vide Notification No. F. 7(1) DOP/A-II/81, dated 29-01-1981.

Added vide Notification No. F7(1) DOP/A-II/81 dated 10-5-1984.

Substituted for „five" vide Notification No. F.7(1) DOP/A-II/81 dated 07-04-2003.

(10) Except as otherwise expressly provided in this rule, the conditions of eligibility for promotion, constitution of the Committee and procedure for selection shall be the same as prescribed elsewhere in these Rules.

µ "(11)(a) The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of posts concerned under these Rules and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these Rules, equal to the number of vacancies determined under rule relating to "Determination of vacancies" of these Rules. The list so prepared on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, shall be arranged in the order of seniority on the category of posts from which selection is made.

(b) The Committee shall also prepare a separate list on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in the rules, containing names of persons equal to the number of persons selected in the list prepared under (a) above to fill temporary or permanent vacancies, which may occur subsequently. The list so prepared on the basis of seniority-cum-merit and/or on the basis of merit shall be arranged in the order of the seniority in the category of posts from which selection shall be made. Such a list shall be reviewed and revised by the Departmental Promotion Committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the next year or till the Departmental Promotion Committee meets, whichever is earlier.

(c) "Such lists shall be sent to the Appointing Authority together with Annual Confidential Reports/Annual Performance Appraisal Reports and other Service Records of all the candidates included in the lists as also of those not selected, if any."

Explanation:- For the purpose of selection on the basis of merit, the list of officers graded as „Outstanding" and „Very Good"

shall be classified in the First category in the order of seniority, the officers graded as „Good" shall be classified in the Second category in the order of seniority and the officers graded as „Average" and „Not Selected" shall be classified in the Third category. The officers graded and classified in the second category list shall be placed below the officers graded and classified in the first category list and such officers shall be appointed from this category only if the officers graded and classified in the first category list is exhausted otherwise they shall not be appointed to the Service by promotion. The officers graded and classified in the third category list shall be considered for appointment by promotion.

µ Substituted for "(11) The Committee shall consider the cases of all the senior most persons who are eligible and qualified for

promotion to the class of posts concerned under these Rules, "interviewing such of them as they may deem necessary" and shall prepare a list containing names of the suitable persons equal to the number of existing vacancies and the vacancies anticipated to occur during the next twelve months after the determination of vacancies. The Committee shall also prepare a separate list containing the names of persons equal to 50% of the persons selected in the aforesaid list or select one more person if the number of vacancies is one only, who may be considered suitable to fill temporary or permanent vacancies, which may occur till the next meeting of the Committee, on a temporary or officiating basis and the list so prepared shall be reviewed and revised every year and shall remain in force until it is so reviewed and revised. The lists so prepared on the basis of merit and on the basis of seniority-cum-merit shall be arranged in the order of seniority on the category of post from which selection is to be made. Such lists shall be sent to the concerned Appointing Authority together with the Annual Confidential Rolls and Personal Files of all the candidates included in them as also those not selected, if any." vide Notification No. F. 7 (2) DOP/A-II/81, dated 19-02-1982 w.e.f. 01-04-1981

Explanation: In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

Inserted vide Notification No. F. 11 (1) DOP/A-II/77, dated 20-3-80.

(11-A) If in any subsequent year, after promulgation of these Rules, vacancies relating to any earlier year are determined under sub-rule (2) of rule relating to determination of vacancies which were required to be filled by promotion, the Departmental Promotion Committee shall consider the cases of all such persons who would have been eligible in the year to which the vacancies relate irrespective of the year in which the meeting of the Departmental Promotion Committee is held and such promotions shall be governed by the criteria and procedure for promotion as was applicable in the particular year to which the vacancies relate, and the service/experience of an incumbent who has been so promoted, for promotion to higher post for any period during which he has not actually performed the duties of the post to which he would have been promoted, shall be counted. The pay of a person who has been so promoted shall be re-fixed at the pay which he would have derived at the time of his promotion but no arrears of pay shall be allowed to him."

(11-B) The Government or the Appointing Authority may order for the review of the proceedings of the D.P.C. held earlier on account of some mistake or error apparent on the face of record, or on account of a factual error substantially affecting the decision of the D.P.C. or for any other sufficient reasons e.g. change in seniority, wrong determination of vacancies, judgment/direction of any Court or Tribunal, or where adverse entries in the confidential reports of an individual are expunged or toned down or a punishment inflicted on him is set aside or reduced. The concurrence of the Department of Personnel and the Commission (where Commission is associated) shall always be obtained before holding the meeting of the review D.P.C.

(12) Where consultation with the Commission is necessary, the lists prepared by the Committee shall be forwarded to the Commission by the Appointing Authority along with the Personal Files and Annual Confidential Rolls of all the persons whose names have been considered by the Committee.

(13) The Commission shall consider the lists prepared by the Committee along with other relevant documents received from the Appointing Authority and, unless any change is considered necessary, shall approve the lists. In case the Commission consider it necessary to make any change in the lists received from the Appointing Authority, it shall inform the Appointing Authority of the changes proposed by it. After taking into account the comments of the Commission, if any, the Appointing Authority may approve the lists finally with such modifications, as may in its opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the lists approved by the Commission shall be disturbed only with the approval of the Government.

(14) Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the preceding sub-rule (13) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised, as the case may be.

(15) The Government may issue instructions for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceeding is under progress, at the time promotions are considered to a post to which they are eligible or would have been eligible but for such suspension or pendency of such enquiry or proceedings.

(16) The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any provision of these Rules." vide Notification No. F.7(5)DOP/A-II/2002 dated 23-07-2003.

¥ Ñ

Substituted for "(11-A) If in any subsequent year, after promulgation of these Rules, vacancies relating to any earlier year are determined under sub-rule (3) of rule mentioned in column 3 of the Schedule which are required to be filled by promotion, the Departmental Promotion Committee shall consider the cases of all such persons who would have been eligible in the year to which the vacancies relate, irrespective of the year in which the meeting of the Departmental Promotion Committee is held and such promotions shall be governed by the rules in force at the time, the meeting of the Departmental Promotion Committee is held. The person who has been so promoted shall not be entitled to claim any arrears of pay or re-fixation of his pay or to count his service/experience for promotion to higher post for any period during which he has not actually performed the duties of the post to which he has been promoted." vide Notification No. F. 5 (3) DOP/A-II/77, dated 18-08-1982. w.e.f. 1-4-1981

Ñ Added vide Notification No. F.5 (3) DOP/A-II/71, dated 06-10-1979.

Æ Added vide Notification No. F. 7(1) DOP/A-II/86, dated 14-6-1988.

Substituted for "24-A. Revised Criteria. Eligibility and Procedure for Promotion to Junior, Senior and other posts encadred in the Service.- (1) Selection for promotion in the regular line of promotion from the post not included in this Service to the lowest post or category of post in the Service shall be made strictly on the basis of merit.

(2) Subject to the provisions of sub-rule (4), selection for promotion from the lowest post or category of post in the Service to the next higher post or category of post in the Service and for all post up to Scale No. 11, sanctioned under the Rajasthan Civil Services (New Pay Scales) Rules, 1969 or equivalent scales as may be declared by the Government from time to time, shall be made solely on the basis of seniority-cum-merit from amongst the persons who have passed the qualifying examination, if any, prescribed under these Rules, and have put in at least five years" service. unless a different period is prescribed elsewhere is these Rules, on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made:

(4) No person shall be considered for promotion for^#"three recruitment years"

from the date on which his promotion becomes due, if he/she has more than two children on or after 1^stJune, 2002.

Provided further that in respect of posts included in the State Services in which the method of recruitment to the lowest post provides for appointment by promotion, and where such posts are required to be filled on the base of seniority-cum-merit under this sub-rule, the Committee may select for promotion such persons of outstanding merit available within the zone of consideration, who may not be selected on the basis of seniority-cum-merit, to the extent of one- fourth of the number of vacancies to be filled in by promotion and if the number of vacancies exceeds one but is less than four, the Committee may select one person on the basis of merit alone and if the vacancies are more than four and the calculation of the number of vacancies to be filled by merit alone according to the aforesaid basis results in a fraction, the Committee may select one more person against a fraction of half or more. On being so selected, for the purpose of determination of seniority, such persons shall be deemed to have been selected on the basis of seniority-cum-merit.

(3) Selection for promotion to all other higher post or higher categories of posts in the Service shall be made on the basis of merit alone.

(4) Selection for promotion to the highest post or highest category of post in the Service shall always be made on the basis of merit alone.

(5) The persons having been selected and appointed by promotion to a post or category of post on the basis of merit, shall be eligible for promotion to the next higher post or category of post, which is to be filled in by merit, only when they have put in after regular selection at least five years" service, unless a higher period of service is prescribed elsewhere in these Rules, on the first day on the month of April of the year of selection on the post or category of post from which selection is to be made :

Provided that the condition of five years" service shall not be applicable to a person, if any person junior to him is eligible for consideration for promotion on the basis of merit :

Provided further that in the event of non-availability of person, equal to the number of vacancies to be filled in, eligible for promotion in the category of posts next lower from which promotion is made, the Committee may consider the persons having less than five years" service if they are found otherwise suitable for promotion on the basis of merit alone. Explanation.- If any doubt arises about the categorization of the post as the lowest, next higher or highest post in the Service, the matter shall be referred to The Government in the Department of Personnel and Administrative Reforms whose decision thereon shall be final.

(6) The zone of eligibility for promotion shall be five times the number of vacancies to be filled in on the basis of seniority- cum-merit or merit as the case may be :

Provided that in case of non-availability of sufficient number of suitable persons for selection on the basis of merit, the Committee may at its discretion consider persons of outstanding merit outside the zone of eligibility but falling within six times the number of vacancies to be filled in on the basis of merit.

(7) Except as otherwise expressly provided in this rule, the conditions of eligibility for promotion, constitution of the Committee and procedure for selection shall be the same as prescribed elsewhere in these Rules.

(8) The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of posts concerned under these Rules, interviewing such of them at it may deem necessary and shall prepare a list containing names of the suitable persons equal to the number of existing vacancies and the vacancies anticipated to occur during the next twelve months after the determination of vacancies. The Committee shall also prepare a separate list

containing names of persons "equal to 50% of the persons selected in the aforesaid list" or select one more person if the number of vacancies is one only, who may be considered suitable to fill temporary or permanent vacancies, which may occur till the next meeting of the Committee, on a temporary or officiating basis and the list so prepared shall be reviewed and revised every year and shall remain in force until it is so reviewed or revised.

The lists so prepared on the basis of merit shall be arranged in order of preference and the list prepared on the basis of seniority-cum-merit shall be arranged in order of seniority on the category of post from which selection has been made. Such lists shall be sent to the concerned Appointing Authority together with the Annual Confidential Rolls and Personal Files of all the candidates included in them as also of those not selected, if any.

Explanation:- The list of preference shall classify the officers in order as „outstanding", „very good" and „good" on the basis of merit. In each class the officers shall maintain their inter-se seniority of the next below grade.

(9) Where consultation with the Commission is necessary, the lists prepared by the Committee shall be forwarded to the Commission by the Appointing Authority Along with the Personal Files and Annual Confidential Rolls of all the persons whose names have been considered by the Committee.

(10) The Commission shall consider the lists prepared by the Committee along with other relevant documents received from the Appointing Authority, and unless any change is considered necessary, shall approve the list. In case the Commission consider it necessary to make any change in the list received from the Appointing Authority, it shall inform the Appointing Authority of the changes proposed by it. After taking into account the comments of the Commission, if any, the Appointing Authority may approve the lists finally with such modifications, as may, in its opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the list approved by the Commission should be disturbed only with the approval of the Government.

(11) Appointment shall be made by the Appointing Authority taking persons out of the lists finally approved under the preceding sub-rule (10) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised, as the case may be.

(11-A) Government may issue instructions for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of persons or who may be under suspension, or again whom departmental proceeding is under progress at the time promotions are considered to a post to which they are eligible or would have been eligible but for such suspension or pendency of such enquiry or proceedings.

(12) The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any provision of these Rules." vide Notification No. F. 7(10) DOP/(A-II)/77, dated 7-03-1978

Inserted vide Notification No. F. 7(6)DOP/A-II/76, dated 11.06.1976.

Inserted vide Notification No. F. 10(1)Karmik/K-II/75-I, dated 05.03.1976. w.e.f. 01.11.1976.

Inserted vide Notification No. F. 7(6)DOP/A-II/75, dated 30.11.1975.

Substituted for "Five recruitment years" vide Notification No. F. 7(1) DOP/A-II/95 Pt-III, dated 19.09.2017.

Provided that, -

(i) the persons having more than two children shall not be deemed to be disqualified for promotion so long as the number of children he/she has on 1^stJune, 2002 does not increase.

(ii) where a Government servant has only one child from the earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.

$ (iii)Provided also that while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.

Ø (iv) Provided also that any person who performed remarriage which is not against any law and before such remarriage he is not disqualified for promotion under this sub-rule, he shall not be deemed to be disqualified with effect from 01.06.2002, if any child is born out of single delivery from such remarriage.

(5) Selection for promotion on the post included in the service shall be made on the basis of seniority-cum-merit.

Provided that promotion on the highest post in the state service if it is at least third promotion shall be made on the basis of merit alone. Provided further that if the Committee is satisfied that suitable persons are not available for selection by promotion to the highest post(s) strictly on the basis of merit in a particular year, selection by promotion to the highest post(s) on the basis of seniority cum merit may be made in the same manner as specified in these rules.

(6) The zone of consideration of persons eligible for promotion shall be as under :-

(i) Number of vacancies Number of eligible persons to be considered

(a) For one vacancy Five eligible persons

(b) For two vacancies Eight eligible persons

(d) For four or more Three times the number of vacancies. vacancies

(ii) where, the number of eligible persons for promotion to higher post is less than the number specified above, all the persons so eligible shall be considered.

(iii) where, adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended up to seven times the number of vacancies and the candidates belonging to the Scheduled Casts or the Scheduled Tribes, as the case may be (and not any other) coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.

(iv) For any post in the Service:

(a) if promotion is from more than one categories of posts in the same pay scale, eligible persons up to two in number from each category of posts in the same pay scale shall be considered for promotion;

____________________________________________________________________

Added vide Notification No. F. 7(1) DOP/A-II/95 Pt-II, dated 24-02-2011 w.e.f. from 01-06-2002 vide Notification dated

03.07.2019.

Ø £

Substituted for "Provided also that any person who performed remarriage which is not against any law and before such remarriage he is not disqualified for promotion under this sub-rule, he shall not e disqualified if any child is born out of single delivery from such remarriage." vide Notification No. F. 7(1) DOP/A-II/95 Pt-II, dated 18.08.2020

Added vide Notification No. F. 7(1) DOP/A-II/95 Pt-II, dated 20.11.2015

(b) if promotion is from more than one categories of posts carrying different pay scales, eligible persons in the higher pay scale shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit or seniority cum merit, as the case may be, in the higher pay scale than only the eligible persons of other categories of posts in lower pay scales shall be considered for promotion and so on and so forth, The zone of consideration for eligibility in this case shall be limited to five senior most eligible persons in all.

(7) Except as otherwise expressly provided in this rule, the conditions of eligibility for promotion, constitution of the committee and procedure for selection shall be the same as prescribed elsewhere in these rules.

(8) The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of post(s) concerned under these rules and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these rules equal to the number of vacancies determined under these rules. The list so prepared on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, shall be arranged in the order of seniority of the category of post(s) from which selection is made.

(9) The Committee may also prepare a list on the basis of seniority-cum-merit or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these rule, containing names of persons not exceeding the number of persons selected in the list prepared under sub-rule (8) above to fill temporary or permanent vacancies, which may occur subsequently. The list so prepared on the basis of seniority-cum-merit or on the basis of merit shall be arranged in the order of seniority in the category of posts from which selection shall be made. Such a list shall be reviewed and revised by the Committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the year for which the meeting of the Committee is held.

(10) Lists prepared under sub-rule (8) and (9) shall be sent to the Appointing Authority together with Annual confidential Reports/Annul Performance Appraisal Reports and other Service Records of all the candidates included in the Lists as also of those not selected, if any.

Explanation:- For the purpose of selection for promotion on the basis of merit, no person shall be selected if the does not have "Outstanding" or "Very Good" record of at least four out of seven years preceding the year for which the meeting of the Committee is held.

(11) If in any subsequent year, after promulgation of these rules vacancies relating to any earlier year are determined under these rules which were required to be filled in by promotion, the Committee shall consider the cases of all such persons who would have been eligible in the year to which the vacancies relate irrespective of the year in which meeting of the Committee is held and such promotion shall be governed by the criteria and procedure for promotion as was applicable in the particular year to which the vacancies relate and the Service/Experience of an incumbent who has been so promoted, for promotion to higher post for any period during which he has not actually performed the duties of the post to which he would have been promoted, shall be counted. The pay of a person who has been so promoted shall be re-fixed at the pay which he would have derived at the time of his promotion, but no arrears of pay shall be allowed to him.

(12) The Government or the Appointing Authority may order for the review of the proceedings of the Committee held earlier on account of some mistake or error apparent on the face of record, or on account of a factual error substantially affecting the decision of the Committee or for any other sufficient reasons e.g. change in seniority, wrong determination of vacancies, judgment/direction of any Court or Tribunal, or where adverse entries in the Confidential Reports of an Individual are expunged or toned down or a punishment inflicted on him is set aside or reduced. The concurrence of the Department of Personnel and the Commission (where Commission is associated) shall always be obtained before holding the meeting of the review committee.

(13) Where consultation with the Commission is necessary the lists prepared by the Committee shall be forwarded to the Commission by the Appointing Authority along-with the Personal files and Annual Confidential Rolls /Annual Performance Appraisal Reports of all the persons whose names have been considered by the Committee.

(14) The Commission shall consider the lists prepared by the Committee along- with other relevant documents received from the Appointing Authority and unless any change is considered necessary, shall approve the lists. In case the Commission consider it necessary to make any change in the lists received from the Appointing Authority, it shall inform the Appointing Authority of the changes proposed by it. After taking into account the comments of the Commission, if any, the Appointing Authority may approve the lists finally with such modifications, as may in its opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the lists approved by the Commission shall be disturbed only with approval of the Government.

(15) Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the preceding sub-rule (14) in the order in which they have been placed in the lists, till such lists are exhausted or reviewed and revised or remained in force, as the case may be.

(16) The Government may issue instructions for provisionally dealing with the promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceedings is under progress, at the time promotions are considered to a post to which they are eligible or would have been eligible but for such suspension or pendency of such enquiry or proceedings.

(17) The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any provision of these Rules.

% 24 AA. Restriction on promotion of persons foregoing promotions.- In case a person, on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis on the recommendations of the Departmental Promotion Committee, foregoes such an appointment, through his written request and if the concerned Appointing Authority accepts his/her request, the person concerned shall be debarred from consideration for promotion (both on the basis or urgent, temporary appointment or on regular basis) for subsequent two recruitment years for which the Departmental Promotion Committee is held and the name of such

________________________________________________________________________________________________________________________ % # Substituted for "Restriction on promotion of persons foregoing promotions:- In case a person, on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis on the recommendations of the Departmental Promotion Committee, foregoes such an appointment, he shall be considered again for appointment by promotion only after a period of one year (both on the basis of urgent temporary appointment or on regular basis, on the recommendations of the Departmental Promotion Committee)." vide Notification No. F. 7(1)DOP/A-II/98 Dated 05.08.1998

Added vide Notification No. F. 5(16) DOP/A-11/80 dated 30.11.1981.

person who forgoes promotion shall not be included in the seniority-cum-eligibility list to be placed before the Departmental Promotion Committee for subsequent two recruitment years.

£ "24 B.- Notwithstanding anything contained in these Rules, a person belonging to the Scheduled Caste or the Scheduled Tribe promoted to higher post in the Service may be posted by the Appointing Authority in a District or Zone or Range or Division, other than his Home District or Zone or Range or Division.

Provided that:

(i) for purpose of promotion to higher post, for the persons belonging to Scheduled Caste/Scheduled Tribe, subject to provisions contained in rule relating to

"Seniority' the inter-se-seniority on lower post shall be determined at State Level:

(ii) in case a person belonging to Scheduled Caste/Scheduled Tribe is promoted on higher post and posted by the Appointing Authority against a vacancy available in District or Zone or Range or Division, other than the Home District or Zone or Range or Division, he shall be eligible for transfer to his Home District or Zone or Range or Division, only when he has served for a period of not less than five years in the District or Zone or Range or Division, in which he has been posted on promotion to higher post ;

(iii) in case a person belonging to Scheduled Caste/Scheduled Tribes, does not want his promotion in another District or Zone or Range or Division, in that event a chance shall be extended for promotion to higher post by the Appointing Authority to the next junior persons ;

(iv) in case if in a District or Zone or Range or Division, the persons belonging to the Scheduled Castes/Scheduled Tribes, are not available for promotion to higher post against reserved vacancies, in that event such reserved vacancies shall be filled in from amongst the persons belonging to the Scheduled Castes or the Scheduled Tribes, available in another District or Zone or Range or Division."

PART VI

Appointments, Probation and Confirmation.

25. Appointments to the Service.- Appointment to the posts in the Service by direct recruitment or by promotion, as the case may be, shall be made by the Appointing Authority on occurrence of substantive vacancies from the candidates selected under rule 22 in order of merit and by promotion of the persons selected under sub-rule (4) of rule 24 in accordance with these Rules.

____________________________________________________________________________

£ Added vide Notification No. F. 7(2) DOP/A-II/80 dated 30-08-1983.

* 25A. Appointment of screened persons.- Appointment to posts in the Service shall be made by the Appointing Authority from amongst the persons adjudged suitable under rule 6 of these Rules.

26. Urgent Temporary Appointments.- (1) A vacancy in the Service which cannot be filled in immediately either by direct recruitment or by promotion under the rules may be filled in by the Appointing Authority by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the Service, where such direct recruitment has been provided under the provisions of these Rules:

Provided that such appointment will not be continued beyond a period of one year without referring the case to the Commission for concurrence and shall be terminated immediately on its refusal to concur:

Provided further that in respect of a post in the Service for which both the above methods of recruitment have been prescribed, the Appointing Authority shall not, save with the specific permission of the Government in the Agriculture Department, fill the temporary vacancy against the direct recruitment quota by a whole time appointment for a period exceeding three months, otherwise than out of persons eligible for direct recruitment and after a short-term advertisement.

# (2) In the event of non-availability of suitable persons, fulfilling the requirements of eligibility for promotion, Government may, notwithstanding the condition of eligibility for promotion required under clause (i) above, lay down general instructions for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointments shall, however, be subject to concurrence of the Commission as required under the said clause.

£ 27. Period of probation.- (1) A person entering the service by Direct Recruitment against a clear vacancy shall be placed as Probationer-trainee for a period of 2 years.

Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

_____________________________________________________________________

Inserted vide Notification No. F. 7(1)DOP/A-11/75, dated 23.09.1975.

Inserted vide Notification No. F. 7(7)DOP/A-II/75, dated 31.10.1975.

£ @ x

Substituted for "27. Period of probation:- "(1) All persons appointed to the Service by direct recruitment against a substantive vacancy shall be placed on probation for a period of two years and those appointed to the Service by promotion/Special Selection against a substantive vacancy shall be placed on probation for a period of one year."

(2) During the period of probation specified in sub-rule (1), each probationer trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify."

Explanation:- In case of a person who dies or is due to retire on attainting the age of superannuation the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Government Service. The condition of passing the Departmental Examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.

$ (3) Deleted. ___________________________________________________________________________ Provided that-

(i) Such of them as have, previous to their appointment by promotion/special selection or by direct recruitment against a substantive vacancy, officiated temporarily on the post which is followed by regular selection may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation. This shall, however, not amount to involve supersession of any senior person or disturb the order of their preference in respective quota or reservation in recruitment;

(ii) any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

(2) During the period of probation specified in sub-rule (1), each probationer may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify."

Explanation:- In case of a person who dies or is due to retire on attaining the age of superannuation, the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Government Service. The condition of passing the Departmental Examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement." vide Notification No. F. 7(2) DOP/A-II/2005, Dated 20.01.2006.

@ Substituted for "27. Probation.- (1) All persons on appointment to the posts of Junior Accountants and Accountants shall be on probation for a period of two years in the case of direct recruitment and one year in the case of promotion.

Provided that such of them as have previous to such appointment officiated or served temporarily on a post encadred in the service, may be permitted by the Government to count such officiating or temporary service towards the period of probation up to a maximum of six months.

Provided further that persons appointed to the service under sub-rule (3) of rule 27 shall not be placed on probation.

(2) During the period of probation, each probationer shall be required to pass such departmental examination and to undergo such training as the Government may, from time to time specify. Explanation:- In case of a person who dies or is due to retire on attaining the age of superannuation, the period of probation shall be reduced so as to end on the date immediately preceding the date of his death or retirement from Government services." vide Notification No. F. 1(35) Karmik/Ka-II/74, dated 04-05-1977.

x Substituted for "(1) Every person appointed against a substantive vacancy in the Service by direct recruitment

shall be placed on probation for a period of two years & those appointed by promotion "/special selection" to any post against such a vacancy shall be on probation for a period of one year." vide Notification No. F. 1(35) DOP/A-II/74, dated 09.04.1979.

Inserted vide Notification No. F. 1(35)Karmik/Ka-II/74 dated 03.08.1977.

$ Deleted * "(3) The period spent as probationer trainee shall not be counted for experience and eligibility for promotion." vide Notification No. F. 7(2)DOP/A-II/2005 dated 26.04.2011. w.e.f. 20-01-2006.

Added vide Notification No. F. 7(2)DOP/A-II/2005 dated 13-06-2008.

Ω 28. Confirmation in certain cases.- * "(1) Notwithstanding anything to the contrary contained in the preceding rule, a person on appointed to a post in the service by direct recruitment as a probationer trainee under these rules has not been confirmed within six months after satisfactory completion of probation for a period of two years shall be entitled to be treated as confirmed in accordance with his/her seniority if,-

(i) he/she has worked on the post or higher post under the same Appointing Authority or would have so worked but for his/her deputation or training ;

(ii) he/she fulfills conditions as arc prescribed under rule relating to confirmation subject to the quota prescribed under these rules; and

(iii) he has been appointed against a substantive vacancy."

Substituted for " (1) Notwithstanding anything to the contrary contained in the preceding rule a person appointed to a post in the Service temporally or on officiating basis who, after regular recruitment by any one of the methods of recruitment prescribed under these rules, has not been confirmed, within a period of six months on completion of a period of two years" service in case he is appointed by direct recruitment of within a period of one years' service in case be is appointed by promotion, shall be entitled to be treated as confirmed in accordance with his seniority, if:-

(i) He has worked on the post or higher post under the same Appointing Authority or would have so worked but for his deputation or training;

(ii) He fulfills conditions as are prescribed under rules relating to confirmation subject to the quota prescribed under these rules; and

(iii) Permanent vacancy is available in the department vide Notification No. F. 7(1)DOP/A-II/2020. Dated: 04.02.2022. w.e.f. 20.01.2006

Ω £

Substituted for "28. (a) Notwithstanding anything contained in the rule if no order of confirmation is issued by the Appointing Authority within a period of six months, an employee appointed on temporary or officiating basis who has, after the date of his regular recruitment by either method of recruitment completed a period of two years' service, or less in the case of those appointed by promotion where the period of probation prescribed is less in the poster a higher post under the same Appointing Authority or would have so worked hut for his deputation or training shall on the recurrence of permanent vacancies be entitled to be treated as confirmed if the same conditions as are prescribed under the Rules for the confirmation of a probationer are fulfilled subject to the quota prescribed under the Rules and in accordance with his seniority

Provided that if the employee has failed to give satisfaction or has not fulfilled any of the conditions prescribed for confirmation, such as passing of Departmental Examination, training or promotion cadre course etc., the aforesaid period may be Departmental Examination Rules, 1959 and any other Rules, or by one year, whichever extended as prescribed for probation or under the Rajasthan Civil Services is longer. If the employee still fails to fulfill the prescribed conditions or fails to give satisfaction, he will be liable to be discharged from such post in the same manner as a probationer or reverted to his substantive or lower post, if any, to which he may be entitled.

Provided further that no person shall be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period.

(b) The reasons for not confirming an employee referred to in the second proviso to clause (a) shall in the case of a non-gazetted employee, be also immediately, recorded by the Appointing Authority in his Service Book and C. R. file and in the case of Gazetted Officer communicated to the Accountant General, Rajasthan and in his confidential Report File. A written acknowledgement shall be kept on record in all these cases. Explanation:- (i) Regular recruitment for the purpose of this rule shall mean appointment after either of the methods of recruitment or on initial Constitution of Service in accordance with any of the Service Rules promulgated under proviso to Article 309 of the Constitution of India or for posts for which no Service Rules exists, if the posts are within the purview of Rajasthan Public Service Commission recruitment in consultation with them but it shall not include an urgent temporary appointment, ad-hoc appointment or officiating promotion against temporary or lien vacancies which are liable to review/revision from year to year. In case where the Service Rules specifically permit appointment by transfer, such appointment shall be treated regular recruitment if the appointment to the post from which the official was transferred was after regular recruitment. Persons who have been made eligible for substantive appointment to a post under the rules shall be treated as having been regularly recruited.

(ii) Persons who hold lien in another cadre shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this rule. In the absence of any option to the contrary, they shall be deemed to have exercise option in favour of confirmation under this rule and their lien on the previous post shall cease,"

vide Notification No. F. 2(4)DOP/A-11/79 dated 22.11.1984.

(2) If an employee referred to in sub-rule (1) above fails to fulfill the conditions mentioned in the said sub-rule, the period mentioned in sub-rule (1) above, may be extended as prescribed for a probation or under the Rajasthan Civil Services (Departmental Examinations) Rules, 1959 and any other rules or by one year, whichever is longer. If the employee still fails to fulfill the conditions mentioned in sub-rule (1) above, he will be liable to be discharged or terminated from such post in the same manner as a probationer or reverted to his substantive or lower post, if any, to which he may be entitled.

(3) The employee referred to in sub-rule (1) above, shall not be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period of service.

(4) The reason for not confirming of any employee referred to in sub-rule (1) above shall be recorded by the Appointing Authority in his Service Book and Annual Performance Appraisal Report.

Explanation:- (i) Regular recruitment for the purpose of this rule shall mean:

(a) appointment by either method of recruitment or on initial constitution of service in accordance with the Rules made under the proviso to Article 309 of the Constitution of India;

(b) appointment to the posts for which no Service Rules exists, if the posts are within the purview of the Commission, recruitment in consultation with them;

(d) persons who have been made eligible for substantive appointment to a post under the rules shall be treated as having been regularly recruited; Provided that it shall not include urgent temporary appointment or officiating promotion which is subject to review and revision.

(ii) Persons who hold lien on another cadre shall be eligible to be confirmed under this rule and they will be eligible to exercise an option whether they do not elect to be confirmed on the expiry of two years of their temporary appointment under this Rule. In the absence of any option to the contrary, they shall be deemed to have exercised option in favour of confirmation under this rule and their lien on the provisions post shall cease.

___________________________________________________________________________

£ $

Substituted for "Notwithstanding anything contained in the rule preceding to the specified in column 3 of the service rules specified in Col. 2, Schedule I, on a permanent vacancy available a person who has been appointed on a regular post against a temporary vacancy after a regular selection, and has thereafter put in more than 2 years' service on such post or higher post shall be deemed to have completed the period of probation and shall be confirmed provided he fulfills other conditions of confirmation as laid down in these Rules." vide Notification No. F. 7 (7)DOP/A-II/74, dated 28.12.1974.

$ Substituted for "28. Persons regularly recruited against temporary vacancy not to be placed on probation. Notwithstanding anything contained in rule 27, on a permanent vacancy being available, a person who has been regularly recruited against a temporary vacancy and has put in more than 2 years' service after such regular recruitment shall be deemed to have completed the period of probation but he shall be confirmed only after he has fulfilled the conditions of confirmation as laid down in the rules." vide Notification No. F. 1 (14) DOP/A- 11/70, dated 22.01.1974.

$ 29. Unsatisfactory progress during probation.- If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that services of a probationer-trainee are not found to be satisfactory, the appointing authority may revert him/her to the post on which he/she is regularly selected immediately preceding his/her appointment as probationer trainee or in other cases may discharge or terminate him/her from service. The appointing authority shall accord appropriate opportunity to the probationer-trainee before final orders are passed in this respect;

Provided that the appointing authority may, if it so thinks fit in any case or class or cases, extend the period of probation of any probationer-trainee by a specified period not exceeding one year.

30. Confirmation:- A person placed on probation under Rule 27 shall be confirmed in his appointment at the end of his period of probation, if

(a) he has passed the departmental examination, if any, and has successfully undergone such training as is referred to in sub-rule (2) of rule 27;

(b) he has passed a departmental test of proficiency in Hindi; and

(c) the Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.

______________________________________________________________________

$ @

Substituted for "29. Unsatisfactory progress during probation.- (1) If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that a member of the Service has not made sufficient use of his opportunities or that he has failed to give satisfaction, the Appointing Authority may revert him to the post held substantively by him immediately preceding his appointment, provided he holds a lien thereon or in other case may discharge or terminate him from service.

Provided that the Appointing Authority may, if it so thinks fit in any case or class of cases, extend the period of probation of any member of Service by a specified period not exceeding two years in case of person appointed to a post in the Service by direct recruitment and one year in the case of person appointed by

promotion "special selection" to such post:

"Provided further that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be, extend the period of probation by a period not exceeding one year at a time and a total extension not exceeding three years."

(2) Notwithstanding anything contained in the above proviso, during the period of probation, if a probationer is placed under suspension, or disciplinary proceeding is contemplated or started against him, the period of his probation may be extended till such period the Appointing Authority thinks fit in the circumstances.

(3) A probationer reverted or discharged from Service during or at the end of the period of probation under sub- rule (1) shall not be entitle to any compensation." vide Notification No. F. 7(2)DOP/A-II/2005 Dated 13-06-2008. w.e.f. 20-01-2006

Substituted for "29. unsatisfactory progress during probation.- (1) If it appears to the appointing authority, at any time during or at the end of the period of probation that a member of the Service has not made sufficient use of his opportunities or that he has failed to give satisfaction, the Appointing Authority may revert him to the post held substantively by him immediately preceding his appointment.

Provided he holds a lien thereon, or in other cases, may discharge him from service. Provided further that the Appointing Authority may extend the period of probation of any member of the Service by a specified period not exceeding one year.

(2) A probationer reverted or discharged from Service during or at end of the period of probation under sub-rule

(1) shall not be entitled to any compensation." vide Notification No. F. 1(35) Karmik/Ka-II/74, dated 03-08-1977.

Inserted vide Notification No. F. 1(35) Karmik/Ka-II/74 dated 3-8-1977.

Inserted vide Notification No. F. 7(6) DOP/A-II/77, dated 26-10- 1977. Effective from 1-1-1973.

31. Seniority.- Seniority of persons appointed to the post encadred in the service shall be determined from the date of appointment on the post after regular selection in accordance with the provisions of these rules. Appointment on ad-hoc or urgent temporary basis shall not be deemed to be appointment after regular selection. Provided:

(1) that the seniority inter se of the persons appointed to the Service before the commencement of these rules and/or in the process of integration of the service of the Pre-reorganization State of Rajasthan. or the service of the New State of Rajasthan established by the States Re-organization Act, 1956, shall be determined, modified or altered by the Appointing Authority, on an ad-hoc basis;

(2) that the seniority inter se of the persons adjudged suitable under proviso (c) of Rule 6 be determined by the Appointing Authority on the recommendations of the Committee referred to in Rule 24;

(3) that if two or more persons are appointed to a post in the same Wing in the same year, a person appointed by promotion shall be senior to a person appointed by direct recruitment;

(4) that the seniority inter se of persons appointed to a post in a particular Wing by direct recruitment on the basis of one and the same selection except those who do not join Service when a post is offered to them, within a period of two months from the date of issue of order or longer if extended by the Appointing Authority shall follow the order in which their names have been placed in the list prepared under Rule 20;

(5) that the seniority inter se of persons appointed to a post in a particular Wing by promotion shall follow the order in which their names have been placed in the lists prepared under Rule 24; and

(6) that the persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection. Seniority-cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.

£ (7) Deleted. ____________________________________________________________________________

* Substituted for "Seniority of persons appointed to the lowest post of the Service or lowest categories of posts in each of the Group/Section of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other higher categories of posts in each of the Group/Section in the Service, as the case may be, shall be determined from the date of their regular selection to such posts." vide Notification No. F. 7(1) DOP/A-II/96 dated 10.10.2002.

π +

Substituted for "(6) that the persons selected and appointed as a result of selection which is not subject to review and revision, shall rank senior to the persons who are selected, and appointed as a result of subsequent selection. Seniority inter se of persons selected on the basis of seniority-cum-merit shall be the same as in the next below grade, except in cases of continued officiation on higher posts when it shall be in accordance with the length of continued officiation, provided that such officiation was not ad- hoc or fortuitous." vide Notification No. F. 7(10)DOP/A-II/77 dated 17.06.1978.

Substituted for "(6) that the seniority inter se of persons appointed by promotion to a class of posts on the same date shall be the same as in the next below grade, except in cases of continued officiation on higher posts when it shall be in accordance with the length of such continued officiation, provided that such officiation was not ad- hoc or fortuitous. vide Notification No. F. 7(6)DOP/ A-II/75/II, dated 31.10.1975.

£ θ

Deleted "(7) that the seniority inter-se of persons selected as a result of one and the same selection and appointed on the basis of merit alone shall be in the same order in which their names appear in the select list, irrespective of the period of continuous officiation." vide Notification No. F. 7(6)DOP/A-11/75, dated

3.11.1978.

Inserted vide Notification No. F.7(10)DOP/A-II/77, dated 17.06.1976.

β (8) Deleted

# (9) Withdrawn

Г (10) the inter-se seniority of the persons screened under proviso added by these amendment rules in rule relating to method of recruitment, shall be determined according to the length of continuous service after their irregular appointment. These persons shall rank junior to the persons appointed regularly before the commencement of these amendment rules.

δ (11) Provided that reservation for Scheduled Castes and Scheduled Tribes employees, with consequential seniority, shall continue till the roster points are exhausted, and adequacy of promotion is achieved .

Once the roster points are complete the theory of replacement shall thereafter be exercised in promotion whenever vacancies earmarked for Scheduled Castes/Scheduled Tribes employees occur.

If on the application of these provisions the Scheduled Castes/Scheduled Tribes employees who had been promoted earlier and are found in excess of the adequacy level, shall not be reverted and shall continue on ad-hoc basis, and also any employee who had been promoted in pursuance to Notification No. F. 7(1)DOP/A-II/96 dated 1-4-1997 shall not be reverted.

Notification No. F. 7(1)DOP/A-II/96 dated 1-4-1997 shall be deemed to have been repealed w.e.f. 1-4-1997.

Explanation:- Adequate representation means 16% representation of the Scheduled Castes and 12% representation of the Scheduled Tribes in accordance with the roster point.

__________________________________________________________________________

β ¥

Deleted "That if candidate belonging to the Scheduled Caste/Scheduled Tribe is promoted to an immediate higher post/grade against a reserved vacancy earlier than his senior general, /O.B.C. candidate who is promoted later to the said immediate higher post/grade, the general/O.B.C. candidate will regain his seniority over such earlier promoted candidate of the Scheduled Caste/Scheduled Tribe in the immediate higher post/grade." vide Notification No. F. 7(1)DOP/A-II/2002 dated 28.12.2002.

Added vide Notification No. F. 7(1)DOP/A-II/96. Date: 01.04.1997.

# θ £

Withdrawn " (Notification No. F. 7(1) DOP/A-II/2002 dated 28.12.2002) and (F. 7(3) DOP/A-II/2008 dated 25.04.2008) from the date they were issued" vide Notification No. F. 7(3) DOP/A-II/2008 dated 11.09.2011.

£ θ

Deleted "Provided that a candidate who has got the benefit of proviso inserted vide Notification No. F.7(1)DOP/A-II/96 dated 01.04.1997 on promotion to an Immediate higher post shall not be reverted and his seniority shall remain unaffected. This proviso is subject to final decision of the Hon"ble Supreme Court of India in Writ Petition (Civil) No. 234/2002 All India Equality Forum V/S Union of India and Others." vide Notification No. F. 7(3)DOP/A-II/2008. Dated: 25-04-2008. w.e.f. 28.12.2002.

Added vide Notification No. F.7(1)DOP/A-II/2002 dated 28.12.2002

Г Added vide Notification No. F. 5(2)DOP/A-II/2008 Pt-I, Dated 08-07-2009 .

Added vide Notification No. F. 7(3)DOP/A-II/2008, Dated 11-09-2011 w.e.f. 01-04-1997.

PART VII

Pay

$ 32. Pay during probation.- A probationer trainee appointed to the service by direct recruitment, shall be paid monthly fixed remuneration during the period of probation at such rates as may be fixed by the Government from time to time.

Provided that an employee having been regularly selected as per provisions of recruitment rules in the Government service may be allowed emoluments in his/her own pay scale in the existing pay scale of the post during service as probationer trainee or fixed remuneration of the new post, whichever is advantageous to him/her.

£ 33. Deleted

34. Criteria for crossing efficiency bar.- No member of the Service shall be allowed to cross an efficiency bar unless in the opinion of the Appointing Authority he has worked satisfactorily and his integrity is unquestionable.

35. Regulation of pay, leave, allowances, pension etc..- Except as provided in these Rules, the pay, allowances, pension, leave and other conditions of Service of the members of the Service shall be regulated by:

(1) The Rajasthan Civil Services (Unification of Pay Scales) Rules, 1950 as amended from time to time;

(2) The Rajasthan Service Rules, 1951 as amended from time to time;

(3) The Rajasthan Civil Services (Rationalization of Pay Scales) Rules, 1956 as amended from time to time;

(4) The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time;

(5) The Rajasthan Civil Services (Revised Pay Scales) Rules, 1961 as amended from time to time;

(6) The Rajasthan Civil Services (New Pay Scales Rules, 1969 as amended from time to time;

(7) The Rajasthan Travelling Allowance Rules, 1971 as amended from time to time;

(8) Any other rule prescribing general conditions of service made by the appropriate authority under the proviso to Article 309 of the Constitution of India, and for the time being in force.

___________________________________________________________________________

$ #

Substituted for "32. Pay during probation.- The initial pay of a person appointed by direct recruitment to a post in the Service/Cadre shall be the minimum of the scale of pay of the post;" vide Notification No. 7(2)DOP/A- II/2005 dated 20-01-2006.

Substituted for "32. Scale of pay:- The scale of monthly pay of a person appointed to a post in the Service, shall be such as may be admissible under as referred to in rule 38 or as may be sanctioned by the Government from time to time" vide Notification No. F 1(15) Apptts(A-II)/67, dated 06.02.1969.

Substituted for "Provided that the pay of a person already serving in connection with the affairs of the State shall be fixed in accordance with the provisions of the Rajasthan Service Rules, 1951." vide Notification No. F. 7(2)DOP/A-II/2005 Dated 13.06.2008. w.e.f. 20-01-2006.

Deleted "33. Increments during probation.- A probationer shall draw increments in the scale of pay admissible to him during the period of probation in accordance with the provisions of the Rajasthan Service Rules, 1951."

vide Notification No. F.7(2)DOP/A-II/2005 dated 20-01-2006.

36. Removal of doubts.- If any doubt arises relating to the application, interpretation and scope of these rules, it shall be referred to Government in the Department of Personnel whose decision thereon shall be final.

37. Repeal and Saving.- All rules and orders in relation to matters covered by these Rules and in force immediately before the commencement of these Rules are hereby repealed:

Provided that any action taken under the rules and orders so superseded shall be deemed to have been taken under the provisions of these Rules.

@ 38. Power to relax rules.- In exceptional cases where the Administrative Department of the Government is satisfied that operation of the rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Government is of the opinion that it is necessary or expedient to relax any of the provisions of these Rules with respect to age or experience of any persons, it may with the concurrence of the Department of Personnel and Administrative Reforms and in consultation with the Commission by orders dispense with or relax the relevant provisions of these Rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable than the provisions already contained in these Rules. Such cases of relaxation shall be referred to the Rajasthan Public Service Commission by the^£"Administrative Department concerned".

Г Provided that relaxation in the prescribed period of service or experience under this rule shall only be granted to the extent of 1/3 period of the service or experience prescribed for promotion to any post before holding the meeting of the Departmental Promotion Committee.

+ Provided further that where the prescribed period of experience for promotion to any post is less than 6 years, a committee headed by the Chief Secretary comprising of Principal Secretary Finance, Principal Secretary/Secretary of the Administrative Department, may consider the cases where forty five percent or more posts are vacant. The committee is empowered to suggest the quantum of relaxation in experience which may be granted in such cases to address the issue of large number of vacancies in promotional posts subject to condition that such relaxation in experience shall not be more than two years.

____________________________________________________________________________________________

Added vide Notification No. F. 11(2)DOP/A-II/75, dated 27.12.1978.

£ Substituted for "Department of Personnel and Administrative Reforms (Department of Personnel/A-Group-II)"

vide Notification No. F. 11(2)DOP/A-11/75, dated 18.08.1982.

Added vide Notification No. F. 7(3)DOP/A-II/95 dated 18-02-1998.

+ Added vide Notification No. F. 7(3)DOP/A-II/95 Pt. Dated-18.07.2017

SCHEDULE

S. No. Name of Post Source of recruitment Posts from which Qualifications for promotion Qualification for direct recruitment with percentage promotion is to

be made

1 2 3 4 5 6

GROUP Á"- DRILLING

1. Drilling Foreman 75% by promotion Driller (Rotary Matriculate or proficiency certificate Diploma in Mechanical Engineering from any 25% by direct recruitment Rig.) in drilling from any^{@ "}Deleted" Institution recognized by the State Govt. with 3 Training Institute of Central or State years" experience in drilling operations with water

Govt. & 6 years" experience on the well rotary drilling and must have done at least 12000

post of driller & must have done ft. of drilling.

25000 ft. of drilling with rotary rig.

For Diploma holders the minimum

experience shall be 3 years with

12000 ft. of drilling by a rotary rig.

# Note:- Dying cadre- No fresh recruitment/promotion to the post of Drilling Foreman shall be made. The existing persons already working on the post of Drilling Foreman after regular selection will continue as such till their retirement or promotion on higher post.

+ " 2 Drilling 100% by promotion Driller 5 years" experience on the post "

Supervisor mentioned in column 4. ______________________________________________________________________________________________________

Deleted "Industrial" vide Notification No. F.1 (12)Apptts/A-II/67, dated 26.12.1973 & Corrigendum of even No. dated 12.12.1975

Added "Note" vide Notification No. F.2(8)DOP/A-II/89 dated 10.01.1990

+ S.No. 2 and entries Substituted for :-

2 Drilling Supervisor 75% by promotion 25% Driller (Percussion Matriculation or proficiency certificate in drilling from a recognised Diploma in Mechanical Engineering from any Institution recognised by the by direct recruitment Rig.) Training Institute of Central or State Govt. with 5 years" experience State Govt. with two years" experience in drilling operations with on the post of driller & must have done 45000 ft. of drilling with percussion drilling rig and must have done 2000 ft. of drilling.

percussion rig. For Diploma holders the minimum experience shall

be 2 years with 2000 ft. of drilling on percussion rig.

vide Notification No. F.2(8)DOP/A-II/89 dated 10.1.1990.

1	2	3	4	5	6
x 3	Driller	50% by promotion & 50% by direct recruitment	Assistant Driller	Secondary of a recognized Board with Proficiency certificate in drilling from any institution recognized by the State Government and 5 years‟ experience on the post mentioned in Col. 4.	Three years‟ Diploma in Mechanical/Electrical Engineering of recognized Institute.
£ 4	Assistant Driller	25% by promotion & 75% by direct recruitment.	Helper	1. Secondary of a recognized Board with proficiency Certificate in Drilling OR 2. 5 years‟ experience after regular appointment on the post mentioned in Col. 4	Proficiency Certificate in Drilling of any Institution recognized by the State Govt. or Secondary with practical experience in operating Rotary or percussion Rigs with 4000 ft. and 1000 ft. respectively.

_____________________________________________________________________________________________________________

S. No. 3 and 4 and entries thereto substituted for-

3.	Driller (Rotary/Air)	75% by promotion 25% by direct recruitment	Assistant Driller (Rotary/Air.)	Matriculate or proficiency certificate from any Institution recognized by the State Govt. and 3 years‟ experience on the posts of Assistant Driller with Rotary/Air Rig and should have done 12000 ft. of drilling..	Diploma in Mechanical/Electrical Engineering from any recognized Institution with one years‟ experience having done 5000 ft. of drilling with Rotary/Air Rig.
4.	Driller (Percussion)	75% by promotion 25% by direct recruitment	Assistant Driller (Percussion )	Matriculate or proficiency certificate from any Institution recognized by the State Govt. and 3 years‟ experience on the post of Assistant Driller with Percussion Rig and should have done 4000 ft. of drilling..	Diploma in Mechanical/Electrical Engineering from any recognized Institution with one years‟ experience having done 1500 ft. of drilling.

vide Notification No. F. 2(8)DOP/A-II/89 dated 10.1.1990

Renumbered S. No. 5 to 9 as 4 to 8 respectively and Renumbered entry at S. No. 4 substituted for-

"4Assistant Driller 25% by promotion & 1. Compressor Driver 1. Proficiency Certificate in drilling from any Institution recognized by the State Matriculate with proficiency certificate in 75% by direct 2. Helper Government. OR drilling or 3 years" practical experience in

recruitment. 2. Matriculate with practical experience in operation of Rotary or Percussion operation of Rotary or Percussion Rig with Rig with 4000 ft. and 1000 ft. respectively. at least 4000 ft. of drilling.

3. VIII class passed from a recognized Institution with 8 years" practical experience in operation of Rotary and Percussion Rig with 16000 ft. and 4000 ft. respectively.

vide Notification No. F. 2(8)/DOP/A-II/89 dated 10.1.1990

1	2	3	4	5	6
£ 5.	Compressor Driver	75% by Promotion 25% by direct recruitment	1. Helper 2. Class IV servant	Two years‟ experience after regular appointment as Helper and 3 years‟ experience as Class IV Servant	Literate with 3 years‟ practical experience of operation and maintenance of Pneumatic Air Compressors used for blasting purposes or development of tube-wells.

Matriculation with Instrument Technician Certificate

issued by the National Council of vocational Trade and

4 years" experience in repairing electronic equipment.

£ 8 Pump Operator 75% by direct *"Helper/ Cleaner *"2 years" experience after regular Literate with proficiency certificate in Pump Operation. recruitment 25% Class-IV" appointment as Helper or as cleaner/

by promotion Class IV"

_________

____________________________________________________________________________________________________

£ 6.	Mechanic (Pump)	50% by promotion 50% by direct recruitment	Pump Operator	3 years‟ experience after regular appointment as Pump Operator	Certificate in the Trade from Industrial Training Institute with 2 years‟ Practical experience in repairing turbine, submersible centrifugal and diesel engines generating sets as wells. OR Matriculate with 3 years‟ experience in repairing of pumps mentioned above.
£ 7.	Instrument Technician	100% by direct recruitment		"	B.Sc. with Physics and two years‟ experience of repairing electronic equipment. OR Matriculation with Instrument Technician Certificate issued by the National Council of vocational Trade and 4 years‟ experience in repairing electronic equipment.
£ 8	Pump Operator	75% by direct recruitment 25% by promotion	*“Helper/ Cleaner Class-IV”	*“2 years‟ experience after regular appointment as Helper or as cleaner/ Class IV”	Literate with proficiency certificate in Pump Operation.

_________

____________________________________________________________________________________________________

S. No. 5 to 9 renumbered as 4 to 8 respectively vide Notification No. F. 2(8)DOP/A-II/89 dated 10.01.1990

* Entry at Column 4-5 of renumbered entry at S. No. 8 substituted for-

1	2	3	4	5	6
			Helper	Two years‟ experience after regular appointment as Helper

vide Notification No. F. 2(8)DOP /A-II/89 dated 10.1.1990 w.e.f. 27.12.1973

1 2 3 4 5 6

9. Mason 100% by direct _ _ Literate with 5 years" experience of Building construction recruitment. works.

10. Project Operator 100% by direct _ _ 1. I.T.I. certificate in the trade and certificate from Chief recruitment. Electrical Inspector.

2. 5 years" experience of operation and maintenance of Cine Projectors.

11. Helper/Head 100% by 1. Cleaner-cum- 5 years" experience on the post Guard promotion Chowkidar mentioned in Col. 4.

2. Cleaner.

θ 12. Cleaner 100% by direct _ _ Literate with experience of working on heavy duty Trucks. recruitment

θ 13. Cleaner-cum- 100% by direct _ _ Literate with experience of work on State Tube wells or on Chowkidar recruitment. Drilling Rigs"

GROUP „B" - BLASTING & WORKSHOP

10. Blasting 75% by promotion Blaster Matriculate or proficiency Diploma in Mechanical Engineering from a recognized Supervisor 25% by direct certificate in blasting from Institution having 2 years" practical experience of Blasting recruitment^@recognized "Deleted" Training with 10,000 holes of drilling & blasting Institute with 5 years" experience

on the post of Blaster and must

have done 20,000 holes drilling

and Blasting. For diploma holders

the experience shall be two years

with 10,000 holes drilling and

Blasting.

_____________________________________________________________________________________________________________________________

After the renumbered entry at S. No. 8, new entries at S. No. 9 to 13 added vide Notification No. F. 2(8)/DOP/A-II/89 dated 10.01.1990. w.e.f. 27.12.1973, @ Deleted „Industrial"vide Notification No. F. 1(12)Apptts.(A-II) dated 26.12.1973 and Corrigendum of even No. dated 12.12.1975.

1 2 3 4 5 6

11. Blaster 75% by direct Borer Matriculate or proficiency (i) Diploma in Mechanical Engineering OR recruitment 25% by certificate in Blasting from a (ii) Proficiency certificate of Blaster having done 8000 promotion recognized institution with practical holes drilling and Blasting. experience as Borer having done (iii) Matriculate with practical experience as Borer having 5000 holes drilling. 8000 holes drilling and Blasting.

12. Borer 25% by promotion Cleaner VIII Class pass from a recognized VIII class pass from a recognized institution with three 75% by direct institution with 3 years" experience years" experience of the operation of pneumatic equipment recruitment as Cleaner for blasting work.

13. Work-shop 75% by promotion Chargeman or Matriculate or certificate in the Diploma in Mechanical or Automobile Engineering from a Supervisor 25% by direct Mechanic Gr.-I Automobile Trade from Industrial recognized Institution having 5 years" practical experience. recruitment Training Institute having experience Candidates having degree in Mech. or Automobile for 3 years in the workshop on the Engineering may have only 3 years" experience.

post mentioned in Column No. 4

"NOTE :- Dying Cadre: No fresh recruitment/ promotion to the post of Workshop Supervisor shall be made. The existing persons already working on the post of Workshop Supervisor after regular selection will continue as such till their retirement or promotion on higher post."

14. Chargeman 50% by promotion Mechanical Gr. I Matriculate or certificate in the Diploma in Mechanical or Automobile Engineering from a 50% by direct Automobile Trade from I.T.I. recognized institution having 2 years" experience in the recruitment having experience for 3 years in the repairs and maintenance of Automobile Diesel Engines and workshop on the post mentioned in machinery.

Column No. 4

15. Mechanic Gr. I 75% by promotion (i) Mechanic Literate with 5 years" experience Diploma in Mechanical or Electrical Engineering with one 25% by direct Gr. II on the post mentioned in Col. 4 year"s practical experience in repairing of petrol and Diesel recruitment (ii) Welder machines.

16. Mechanic Gr. II 50% by promotion F itter Literate with 5 years" experience on Certificate in the Trade from Industrial Training Institute 50% by direct the post of Fitter with 2 years practical experience in repairing petrol and

recruitment Diesel Trucks, Compressors and Drilling Rigs.

Added vide Notification No. F. 2(8)DOP/A-II/89 dated 10.1.1990.

1	2	3	4	5	6
17.	Welder	50% by promotion 50% by direct recruitment	Fitter	3 years‟ experience on the post of Fitter with knowledge of Electrical and Gas welding including hard facing with special alloy electrodes.	Certificate in welding from Industrial Training Institute with 2 years‟ practical experience in gas & electric welding. Should be capable to work independently in welding plates including hard facing with special alloy electrodes.
18.	Fitter	100% by direct recruitment	-	-	Certificate from Industrial Training Institute in concerned trade or literate with 3 years‟ experience in fitting & assembling of Diesel and Petrol Engines.
19. 20.	Machine man Lathe man	50% by promotion 50% by direct recruitment	Turner	3 years‟ experience on the post of Turner	Certificate in the trade with 2 years‟ experience in machine shaft specially on the long centre in heavy duty lathes.
21.	Turner	50% by promotion 50% by direct recruitment	Class IV Servant	5 years‟ experience as Class IV Servant in Machine Shop after regulator appointment.	Industrial Training Institute Certificate for Turner. OR Literate with at least 3 years‟ experience in Machine Shop specially on lathes.
22.	Electrician	50% by promotion 50% by direct recruitment	Fitter	3 years‟ experience after regular appointment as a Fitter in Electrical shop.	Industrial Training Institute Certificate in the Trade of Electrician with 2 years‟ practical Experience in repairing maintenance and wiring of A.C. and D.C. Motors, Generators, Transformers. Should be able to repair wire looms and instruments of different kinds of automobiles and industrial engines independently. OR Matriculate with 3 years‟ experience as described above.

1	2	3	4	5	6
23.	Painter	50% by promotion 50% by direct recruitment	Class IV Servant	5 years‟ experience after regular appointment as Class IV servant attached to Painter and proficiency in spray painting of Motor Cars, Trucks etc.	Literate with practical experience of 5 years‟ of general painting work including spray painting with synthetic enamel paints.
24.	Carpenter Gr.-I	50% by promotion 50% by direct recruitment	Assistant Carpenter	3 years‟ experience after regular appointment on the post of Assistant Carpenter	Industrial Training Institute Certificate in Carpentry. OR Literate with 5 years‟ practical experience in general Carpentry work.
25.	Assistant Carpenter	100% by direct recruitment	-	-	Literate with 3 years‟ practical experience in general carpentry work.
26.	Blacksmith	50% by direct recruitment 50% by promotion	1. Assistant Black Smith 2. Hammer man	2 years‟ experience after regular appointment on the post of Assistant Black Smith or 5 years‟ experience on the post of Hammer man.	Industrial Training Institute Certificate in Black Smithy with 2 years‟ experience in general Blacksmithy work. OR Literate with at least 5 years‟ experience in general Blacksmithy work.
27.	Assistant Black Smith	50% by promotion 50% by direct recruitment	Hammer man	2 years‟ experience after regular appointment as Hammer man	Literate with 3 years‟ experience in general Black smithy work.
28.	Crank Shaft Grinder	100% by direct recruitment	-	-	Industrial Training Institute Certificate in Crank Shaft Grinding or matriculate with at least 5 years‟ working experience on Crank Shaft Grinding Machine with knowledge of using measuring Instruments such as Warden-Micrometer, Dial Gauge etc.
29.	Miller	50% by promotion 50% by direct recruitment	1. Machine man 2. Lathe man	3 years‟ experience after regular appointment on the post mentioned in column No. 4	Industrial Training Institute Certificate in the Trade or Matriculate with 5 years‟ experience of working on Milling Machine and knowledge of using Measuring Instrument.
30.	Cylinder, Boring, Honning Operator	100% by direct recruitment	-	-	Industrial Training Institute Certificate in the trade or Matriculate with 5 years‟ experience of working on Cylinder, Boring and Honning Machines and should have knowledge of using precision Measuring Instruments.

31. Mechanic- cum- 100% by direct 1. Machine 3 years" experience after regular Industrial Training Institute Certificate in the automobile Estimater recruitment man appointment on the post mentioned in Trade or equivalent. OR

2. Lathe man column No. 4 Matriculation with 2 years" experience in Automobiles workshop of repute.

1	2	3	4	5	6
@ 32.	Driver	25% by promotion & 75% by direct recruitment	10% Class IV servant of the Deptt. and 15% Cleaner/ Vehicle Helper	Education up to VIII Class of a recognized school with heavy & light duty Driving License and 3 years‟ experience as a Driver & must also possess the following: (1) Weight not more than 65 Kg. (2) Sight 6x6 with or without glasses. (3) Knowledge of road side repairs & efficiency in driving to be examined through a trade test by the Appointing Authority.	Education up to VIII Class of a recognized School with heavy & light duty Driving Licence and 3 years‟ experience as a Driver and must also possess the following:- (1) Weight not more than 65 Kg. (2) Sight 6x6 with or without glasses. (3) Knowledge of road side repairs & efficiency in driving to be examined through a trade test by the Appointing Authority.

S. No. 32 and entries there to substituted for :-

1	2	3	4	5	6
32.	Driver	100% by direct Recruitment	-	-	Must possess Driving licence of heavy duty vehicles and should have 5 years‟ practical experience for effecting emergent and road side repairing and detection of defects.

vide Notification No. F. 2(8)DOP/A-II/89 dated 10.01.1990.

1	2	3	4	5	6
* 32A	Crane Operator	100% by promotion	Driver	Literate with 8 years‟ experience of Driving, repairing and maintenance of heavy duty vehicle. He must pass a written and practical test conducted by the Department.	-
*32B	Tractor Driver	100% by Promotion	Driver	1. Literate with 8 years‟ experience of Driving, repairing & maintenance of heavy duty vehicles. 2. He must pass written & practical test conducted by the Department.	-
*32C	Operator Service Lift.	100% by Promotion	Helper (in workshop)	5 years‟ experience on the post mentioned in Col. 4	-
*32D	Saddler	100% by direct recruitment	Cleaner	-	Literate with 5 years‟ experience of Saddler‟s work particularly for vehicle seats etc.
*32E	Tin smith	100% by direct recruitment	-	-	8 years‟ experience of repairing of Radiators. Inter collars & Oil Collers etc.

*Added vide Notification No. F. 2(8)DOP/A-II/89 dated 10.01.1990 w.e.f. 27.12.1973

1 2 3 4 5 6

GROUP-C : RESEARCH & SURVEY $ 33. Technical Assistant 100% by direct - - M.Sc./M.Tech./M.SC.(Tech.) in Geology or ( HydroGeology) recruitment Applied Geology from a University established by law in India, or Diploma in Applied Geology from

Indian School of Mines, Dhanbad .

34. Technical Assistant 50% by direct Chemical 5 years" experience on the post M. Sc. in Chemistry. (Chemistry) recruitment Assistant as mentioned in Column-4

50% by

promotion

*35. Chemical Assistant 50% by Laboratory 5 years" experience on the post B. Sc. in Chemistry of a University established by Promotion and Assistant mentioned in Column No. 4 law in India."

50% by direct

recruitment

36. Surveyor 50% by direct Fieldman Matriculate with certificate of Diploma in Civil Engineering from a recognized recruitment Surveyor from any recognized Institution.

50% by Vocational institution and

Promotion having 2 years" experience on

the post mentioned in Col. 4

Substituted for-

33. Technical Assistant (Geology) 100% by direct recruitment - - M.Sc. in Geology. vide Notification No. F.1(3)DOP/A-II/86 dated 06.1.1998

* Substituted for -

35. Chemical Assistant 100% by direct recruitment - - B.Sc. in Chemistry. vide Notification No. F.2(8)DOP/A-II/89 dated 10.1.1990

1	2	3	4	5	6
37.	Fieldman	100% by direct recruitment	--	--	Matriculate with 2 years' experience of field survey. Preference to those having Surveyors Certificate from Industrial Training Institute.
38.	Technical Assistant (Geophysics)	100% by direct recruitment	--	--	At least II class M. Sc., M. Tech. in Geophysics from a recognized University.
θ 39		Junior Engineer (Civil)	100% by direct recruitment	--	--	3 years Diploma in Civil /Engineering from any Institution recognized by the State Government.
θ 40		Junior Engineer (Mechanical)	100% by direct recruitment	--	--	3 years Diploma in Mechanical Engineering from any Institution recognised by the State Government.
θ 41.		Information Assistant	100% by direct recruitment	--	--	Post Graduate Degree in Hindi or English of a University established by Law in India. OR Graduate of a University established by Law in India with recognized Diploma in Journalism. OR Graduate in Arts/Science/Commerce with 2 years‟ experience in organizing Exhibition in Govt. Department.
θ 42	Laboratory Assistant	100% by direct recruitment	--	--	Higher Secondary, Science of a recognized Board.
θ 43		Chainman	100% by Promotion	Technical Bearer	Literate with 5 years' experience on the post of Technical Bearer.	--
θ 44		Technical Bearer	100% by direct recruitment	--	--	VIIIth class passed of a recognized School with knowledge of handling of chain in the Survey work.

Added S. No. 39 to 44 and entries vide Notification No. F.2(8)DOP/A-II/89 dated 10.1.1990.

1	2	3	4	5	6
o 45.	Head Draftsman	100% by promotion	Senior Draftsman	5 years' experience on the post mentioned in Column No. 4	--
o 46	Senior Draftsman.	100% by Promotion	Draftsman.	5 years' experience on the post mentioned in Col. 4	--
o 47.	Draftsman	100% by promotion	Tracer	5 years' experience on the post mentioned in Col. 4	--
o 48.	Planning Assistant	100% by direct recruitment	--	--	Must possess Masters Degree in Economics with Statistics as a subject or must be M. Sc. (Maths) with Statistics as a subject or M. Com. with Statistics as a subject.
*49.	Tracer	100% by direct recruitment.	--	--	Certificate in the Trade of Draftsmanship from I.T.I. in mechanical and Civil recognized by the Govt.
*50.	Ferroman	100% by direct recruitment.	--	--	Secondary of a recognized Board with knowledge of operation of ammonia printing machine.
*51.	Technical Assistant (Hydrometeorology)	100% by direct recruitment.	--	--	M.Sc. (Tech)/M.Tech in Geophysics with specialisation in Meterology or Mathematics of a University established by Law in India.

___________________________________________________________________________________________________________________________________________________________________________________________ o

Added and shall always be deemed to have been added w.e.f. 27.12.1973 vide Notification No. F.2(8)DOP/A-II/89, dt. 10.1.1990.

* Added vide Notification No. F. 2(8)DOP/A-II/89 dated 10.01.1990. By order and in the name of the Governor.

V.I. Rajgopal,

Special Secretary to Government.

Rajasthan act 01973 of 2023 : The Rajasthan Ground Water Service Rules,1973

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