Rajasthan act 01969 of 2023 : The Rajasthan Ground Water Service Rules,1969

jktLFkku Hkw&ty lsok fu;e] 1969

(ददन कां 30.04.2023 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

APPOINTMENT (A-II) DEPARTMENT No. F. 1(11) Apptts. (A-II) 67 Jaipur, April 24, 1969.

NOTIFICATION

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan makes the following Rules regulating the recruitment to posts in, and the conditions of Service of persons appointed to the Rajasthan Ground Water^@"Deleted" Service.

THE RAJASTHAN GROUND WATER ^@"DELETED" SERVICE

RULES, 1969

Part-I General

1. Short title and commencement.- These Rules may be called the Rajasthan Ground Water^@"deleted" Service Rules, 1969.

They shall come into force at once.

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

(a) "Appointing Authority" means the Government of Rajasthan; ^*(b) Omitted

(d) "Direct Recruitment" means recruitment made otherwise than by promotion, as prescribed in rule 6.

(e) "Engineer Incharge and Secretary" means the Engineer Incharge and the Secretary, Rajasthan Ground Water Board;

$ (f) "Government and State" mean respectively, "the Government of Rajasthan and the State of Rajasthan".

& (g) "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to a post in the service on the basis of regular selection under the provision of these rules or rules or order superseded by these rules";

(h) "Schedule" means Schedule appended to these rules, and

(i) "Service" means the Rajasthan Ground Water^@"deleted" service. _______________

Deleted "Board." vide Notification No. F. 12(56) Agri./V/71 dated 30.06.1973.

Omitted "(b) "Board" means the Rajasthan Ground Water Board, Rajasthan" and renumbered clause (c) to (i) as

(b) to (h); vide Notification No. F. 12(56) Agri./V/71 dated 30.06.1973.

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

vide Notification No. F. 7(10)DOP/A-II/74 dated 10-02-1975.

Substituted for "(g) "Member of the Service" means a person appointed in a substantive capacity to a post in the service under the provision of these rules or the rules of orders superseded by these rules, and included a person placed on probation" vide Notification No. 7(1) DOP/A-II /1996 dated 10.10.2002.

θ (j) "Substantive Appointment" means an appointment made under the provisions of these Rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these Rules and includes an appointment on probation or as a probationer 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.

@ (k) "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.

$ (l) "Year" means the financial year.

3. Interpretation.- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955) shall apply for the interpretation of these rules as it applies for the interpretation of a Rajasthan Act.

PART II - Cadre.

4. Composition and strength of the Service.- (1) The Service shall consist of the following wings namely:-

(i) Engineering Wing.

(ii) Research and Survey Wing. The nature of posts included in each wing of the Service shall be as specified in Column 2 of the Schedule.

(2) The strength of posts in each wing of the Service shall be such may be determined by Government, from time to time.

______________________________________________________________________

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:- Absence during service e.g., training and deputation which are treated as "duty" under the R.S.R., shall also be counted as service for computing minimum experience or 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 dated 9.10.1975.

* Inserted vide Notification No. F. 6 (2) Apptts/A-II/71 dated 13.07.1976 w.e.f. 9.10.1975.

Added vide Notification No. F. 7(2)DOP/A-II/81 dated 21.12.1981 w.e.f. 01.04.1981

Provided that Government may-

(a) Create any post, permanent or temporary, from time to time, as may be found necessary, and

(b) Leave unfilled or hold in abeyance or abolish 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 holding substantively, at the commencement of these rules, the posts specified in the Schedule; and

(b) All persons appointed to the Service after such commencement in accordance with the provisions of these Rules except those appointed under Rule 27.

PART III - Recruitment.

6. Methods of Recruitment.- (1) Recruitment to the Service after the commencement of these rules 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):

£ (2) 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.

Provided:-

(1) that if the Government is satisfied in consultation with the commission, where necessary, that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion, may be made in the same manner as specified in these rules;

(2) that nothing in these rules shall preclude the Government from appointing officers previously in the employment of pre-reorganizations States of Ajmer, Bombay and Madhya Bharat to suitable posts in the Schedule in accordance with the *"directions" governing the integration of their services;

# (3) (a) that soon after the commencement of the Rajasthan Ground Water Service (Amendment) Rules, 1973 all persons who were holding on 28-4-1969 the posts encadred in the Service in an ad hoc, temporary or officiating capacity are qualified under these rules for holding such posts or persons transferred to this department will be screened once only by a Committee consisting of the following :-

Substituted for "5. Initial Constitution of the Service:- The Service shall consist of:-

(a) All persons holding substantively the post specified in the Schedule.

(b) All persons recruited to the Service before the commencement of these rules; and

(c) All persons recruited to the Service in accordance with the provisions of these rule." vide Notification No. F. 12(56) Agri. II/IV/61, dated 26.07.1972. w.e.f. 28.04.1969.

Added vide Notification No. F. 7(2)DOP/A-II/81, dated 13.11.1996.

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

# % Substituted for "(3) that the first recruitment to posts higher than the posts of Assistant Engineer, Junior Geologist and Junior Hydrologist, shall be made by substantive appointment from amongst persons who were appointed initially on such higher posts in an ad hoc or temporary capacity through open advertisement by

(1) The Chairman of the Commission or a member there of nominated by him as Chairman.

(2)^$"Secretary to Government in the Administrative Department" as member.

(3)^#"Secretary/Special Secretary to Government in the Department of Personnel" or his nominee not below the rank of Deputy Secretary as member, and

(4) the Chief Engineer, Rajasthan Ground Water Department as Member Secretary.

(b) The committee shall assess the suitability of the officers for the posts which they are holding or for lower posts and shall make recommendations to the Government for their substantive appointment to the posts for which they are found suitable and regarding the seniority to be assigned to them.

(c) The Government shall make substantive appointment of the officers to the posts for which they are found suitable and recommended by the Committee straightway and also assign them the seniority as recommended by the Committee.

Provided that such Officers as aforesaid shall not be assigned seniority over officers recruited to the Service before the commencement of the Rajasthan Ground Water Service (Amendment) Rules, 1973.

£ (4) provided further that the Committee appointed under these rules for adjudging suitability by screening, either as an exception of general methods of recruitment or as initial Constitution of Service, may ex-gratia recommended, 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 posts, for such lower post being offered to him by absorption and there upon 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.

____________________________________________________________________________ selection through a Committee constituted by the Government and who are holding such posts on the date of coming into force of these rules in such capacity and are qualified under these rules for holding such posts, by the method of getting them screened through a Committee consisting of :-

(a) the Chairman of the Commission or a member thereof nominated by him as Chairman.

(b) the Secretary to the Government in the Agriculture Department as member

(c) Special Secretary to the Government in the Department of Personnel or his nominee not below the rank of a Deputy Secretary as member; and

(d) the Chief Engineer-cum-Secretary, Rajasthan Ground Water Board as Member-Secretary." vide Notification No. F. 12(56)Agri/V/71 dated 30.6.1973

% Inserted vide Notification No. F. 12(56) Agri. II/VI/61, dated 26.7.1972 (Effective from 28.04.1969).

$ Substituted for "Secretary to Government in the Agriculture Department" vide Notification No. F. 6(136)Agri./V/72, Dated 20.12.1974.

# Substituted for "Special Secretary to Government in the Department of Personnel" vide Notification No. F. 7(1)DOP/A-II/94, Dated 24.07.1995.

Added vide Notification No. F. 7(7)DOP/A-II/73 dated 29-06-1974.

# 6-A. Notwithstanding anything contained in these rules recruitment, appointment, 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.

% 7. Reservation of vacancies for the Schedule Castes and the Scheduled Tribes.- (1) Reservation of vacancies for the Scheduled Castes and Scheduled Tribes shall be in accordance with^&"the provisions of the Rajasthan Schedule Case, Schedule Tribe, Backward Classes, Special Backward Class and Economically Backward Classes (Reservation of Seats in Education Institution in the State and of Appointment and Post in Service 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^@"Seniority- cum-merit and merit."

(3) In filling the vacancies so reserved the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in 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 the other cases and the Departmental Promotion Committee or the Appointing Authority, as the case may be, in the case of promote, irrespective of their relative rank as compared with other candidates.

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

______________________________________________________________________

Added vide Notification No. F. 21(12)Apptts/C/55 Pt.-II dated 29.08.1973.

Substituted for "7 Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes:- (1) Reservation of vacancies for the Schedule Casts and the Schedule Tribes shall be in accordance with the orders of Government for such reservation as are in force at the time of recruitment.

(2) In filling the vacancies so reserved the candidates who are members of the Schedule Casts and the Schedule Tribes shall be considered for appointment in the order in which their names appear in the list irrespective of their relative ranks as compared with other candidates.

(3) In the event of non-availability of a sufficient number of candidates amongst the Schedule Casts and the Schedule Tribes in a particular year, vacancies need not be kept reserved and shall be filled in accordance with normal procedure. Note:- The reservation shall be calculated on the basis of total vacancies in a particular year. The adjustment of fractions shall be made over a period of five years.

(4) Promotions shall be made irrespective of consideration of caste or tribe." vide Notification No. F. 7(4)DOP/A-II/72, dated 03.10.1973.

Substituted for "order of the Government for such reservation in force" vide Notification No. F.7 (8) DOP (A-II)/2008 dated 28.08.2009.

Substituted for the words *"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) DOP/A-II/75 III dated 31.10.1975.

Г θ 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 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." vide Notification No. F. 7(1)DOP/A-II/2008 dated

17.01.2013.

(4A) 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 to the subsequent three recruitment years. After the expiry of three recruitment years, such carry 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 Casts or Scheduled Tribes, as the case may be, for which such vacancy is available in subsequent years.

(4B) In the event of non-availability of the eligible and suitable candidates for promotion amongst the Scheduled Castes or 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 or Scheduled Tribes candidate (s), as the case may be, are available, In any circumstances no vacancy reserved for the 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 promoting order that the General category candidate(s) who are being promoted on urgent temporary basis against the vacant post reserved for the Scheduled Castes or Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidates(s) of that category become available:

Provided that there shall be no carry forward of vacancies in posts or class/category/group of posts in any cadre or 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

θ $

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 or class/category/group of the posts in any cadre of

Service to which promotions are made on the basis of a"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 eligible and suitable candidates amongst the Schedule Casts and the Schedule Tribes in a particular year, vacancies shall not be carried forward and shall be filled in accordance with the normal procedure." vide Notification No. F. 7(4) DOP/A-II/73 dated 10.02.1975

Deleted "both merit and Seniority-cum-Merit and not by Seniority-cum" vide Notification No. 7(6)DOP/A-2/75 dated 31.10.1975.

# δ Substituted for "7(A). Reservation of vacancies for other backward classes:- reservation of vacancies for other backward classes shall be in accordance with order 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 vacancy so reserved for them shall be filled in accordance with the normal procedure." vide Notification No. F. 7(8) DOP/A-II/2008 dated 28.08.2009

Added vide Notification No. F. 7(2) DOP/A-II/93 dated. 24.05.1994 effect from 28.09.1993

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 candidates.- Reservation of vacancies for women candidates shall be 30%, category wise in direct recruitment, out of which one third shall be for widows and divorced women candidates in the ratio of 80:20. In the event of non-availability of the eligible and suitable women candidates, either in widow or in divorcee, in a particular year, the vacancies may first filled by interchange, i.e. vacancies reserved for widows to the divorcees or vice versa. In the event of non-availability of sufficient widows and divorcee candidates, the unfilled vacancies, shall be filled by other women of the same category and the event of non- availability of eligible and a suitable women candidates, the vacancies so reserved for them shall be filled up by male candidates of the category for which vacancy his a reserved. The vacancy so reserved for women candidates shall not be carried forward to the subsequent year. The reservation for women including widows and a 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.

$ %

Substituted for"7(B). Reservation of vacancies for women candidates:- Reservation of vacancies for women candidates shall be 30%, category wise, in direct recruitment out of which 8% shall be for widows and 2% divorced women candidates In the event of non-availability of the eligible and suitable 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 a 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 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 divorcee."vide Notification No. F. 7(2) DOP/A-II/88. Pt-I dated 22.12.2015

% &

Substituted for "7(B). Reservation of vacancies for woman candidates:- Reservation of vacancies for women 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 not 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." vide Notification No. F. 7(2)DOP/A-II/88/ Pt. I dated 24.01.2011

& @ Substituted for "7(B). Reservation of vacancies for woman candidates:- Reservation of vacancies for women candidates shall be *"30%" category wise in direct recruitment. In the event of non-availability of the eligible

and suitable widow candidates in a 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.

* Substituted for "20%" vide Notification No. No. F.7(2)DOP/A-II/88 dated 07.06.1999

Substituted for "in accordance with the normal procedure" vide Notification No. F. 7(2)DOP/A-II/88 dated 07-06-1999 w.e.f. 01-04-1999.

Added vide Notification No. F. 7(2) Karmik/A-II/88 dated 22.01.1997

% 7(D). 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 filed in accordance with the normal procedure.

Explanation: For the purpose of this rule 'Economically Weaker Section' 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 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.

@ 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 _____________________________________________________________________________________________

% Substituted for

"7(D). 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 filed in accordance with the normal procedure.

Explanation: For the purpose of this rule 'Economically Weaker Section' 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 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

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

(a) a citizen of India, or

(b) a subject of Sikkim, or

(d) a subject of Bhutan, or

(e) a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of Permanently setting 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 setting in India:

Provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour 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 India 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 necessary certificate being given to him by the Government." vide Notification No. F. 7(4)DOP/A-II/76 dated 07.09.1976.

(e) a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar)^Г"Zambia, Malawi, Zaire and Ethiopia" with the intention of permanently setting in India.

Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favor a certificate of eligibility has been issued by the^$"Government in the department of home affairs and Justice after proper verification."

& Deleted.

@ 8A. *"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 person who may migrate from other countries to India with the intention of permanently setting in India shall be regulated by such orders or instructions as may be issued by 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.

# 9. 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.

(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 the manner prescribed above, the same shall be apportioned to the quota of various method prescribed in a continuous cyclic order given precedence to the promotion quota.

Г 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 necessary certificate being given to him by the Govt. of India. Vide Notification No. F. 7(2)DOP/A-II/2002 dated 17.02.2003.

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

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

# Ω

Substituted for "9. 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 year, 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 effective from 01.04.1981.

Cont……

(2) The Appointing Authority shall also determine the vacancies of earlier year, 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."

10. Age.- A candidate for direct recruitment for posts 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 day fixed for receipt of applications:

Provided -

1 (i) "the upper age limit mentioned above, shall relaxed by,:-

(a) 5 years in the case of male candidates and candidates belonging to Scheduled Castes, Scheduled Tribes, backward classes, more backward classes and economically weaker sections;

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

(c) 10 years in the case of woman candidates belonging to the Scheduled Castes, Schedules Tribes, Backward Classes, More Backward Classes and Economically Weaker Sections."

Ω δ

Substituted for "9. 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 month 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 e.g. where 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-II/77 dated 06.10.1979.

δ Substituted for "9. Determination of Vacancies:- (1) Subject to the provisions of these rules, Govt. shall determine at the commencement of each calendar year the number of vacancies anticipated during the year and the number of person likely to be recruited by each method.

(2) that such vacancies as remain unfilled from non-availability of suitable candidates or otherwise shall be carried forward from year to year;

Provided that the additional vacancies or such of them as are not filled shall lapse at the end of the second year." vide Notification No. F. 7(1)DOP/A-II/73, dated 16.10.1973.

& δ

Substituted for the figure "37 years" 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

1 % Substituted for "that the upper age limit mentioned above shall relaxed-

(a) By 5 years in the case of male candidate belonging to the Scheduled Cates, Scheduled Tribes, Backward Classed, More Backward Classed and Economically Weaker Sections;

(b) By 5 years in the case of *^"woman candidates belonging to General Category; Economically Backward Classed and Economically Weaker Sections",

@ "Backward Classes, and Special Backward Classes" Added vide Notification No. F. 7(1) DOP/A- II/2019 Dated-16.04.2021.

π *Substituted for "woman candidates belonging to the general category, Economically Backward Classes" vide Notification- No .F. 7(1) DOP/A-II/2019 Dated-19.02.2019.

π Substituted for "woman candidates belonging to the general category, vide Notification No. F. 7(8) DOP/A- II/2008 Dated-28.08.2009

@ Substituted for "Other Backward Classed" vide Notification No. F. 7(8) DOP/A-II/2008 Dated-28.08.2009

% Substituted "that the upper age limit mentioned above, shall relaxed by 5 years in the case of women candidates and candidates belonging to Scheduled Castes or Scheduled Tribes; vide Notification No. F. 7(2) DOP/A-II/84 Dated 30.04.2001.

(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 conviction and was eligible for appointment under the rules;

(iii) that the upper age limit mentioned above shall be relax-able by a period equal to the term of imprisonment served in the case of an Ex-prisoner who was not over age before his conviction and was eligible for appointment under the rules.

(iv) that the persons appointed temporarily to a post^δ"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 and shall be allowed up-to two chances to be selected.

(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) 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 examination or in case of posts filled in through the Commission by interview.^#(Deleted)

$ (vii) 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.

β "(viii) 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 divorce, she will have to furnish proof of divorce".

θ (ix) That the upper age limit for person serving in connection with the affairs of the Panchayat Samitis and a Zila Parishad and in the state"s public sector undertakings/corporation in substantive capacity shall be 40 years.

3 (x) the upper age limit mentioned above shall be relaxed by 5 years in the case of male candidates belonging to the Other Backward Classes.

+ (xi) If a candidate would have been entitled in respect of his/her age for direct recruitment in any year in which no such recruitment was held, he/she shall be deemed to be eligible in the next following recruitment, if he/she his not overage by more than 3 years.

£ (xii) 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.

____________________________________________________________

Inserted vide Notification No. F. (39)DOP/ A-II/73 dated 25-12-1974.

Inserted vide Notification No. F. 7(8) DOP(A-II)/74 dated 31.12.1974 & corrigendum dated 25.07.1975. w.e.f. 28-10-1974

# Deleted "this relaxation shall not apply to urgent temporary appointment." vide Notification No. F. 7(8) DOP/(A-II)/74 dated

26.06.1997

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

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

Added vide Notification No. F. 7(1)DOP/A-II/78 dated 30.11.1998

Added vide Notification No. F. 7(2)DOP/A-II/93 pt. dated 25.05.2000

Inserted vide Notification No. F. 7(6)DOP/A-II/2008 dated 23.09.2008

£ Added vide Notification No. F. 7(2)DOP/A-II/84 pt., dated 23-09-2022.

11. Academic Qualification and Experience.- A candidates for direct recruitment to the Posts enumerated in the Schedule shall, in addition to such experience as is required, possess -

(i) the qualifications given in column 4 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 schedules for direct recruitment, shall be eligible to apply for the post but he/she shall have to submit the proof of having acquired the requisite educational qualification to 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 were selection is made through written Examination and interview; or

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

12. Character.- The character of 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 the College or University or School and not related to him.

Note:- (1) A conviction by a Court of Law need not of itself involve the refusal of a certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association with crimes of violence or with a movement which has as its object the overthrow by violent means of Government as by law established, the mere conviction need not be regarded as a disqualification.

(2) Ex-Prisoners who by their disciplined life while in prison and by their subsequent good conduct, have proved to be completely reformed should not be discriminated against on grounds of their previous conviction for purposes of employment in the Service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to the effect from the Superintendent, „After Care Home" or if there are no such Homes in a particular district, from the Superintendent of Police of that district.

(3) Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, „After Care Home", endorsed by Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in an „After Care Home".

_____________________________________________________

Substituted for "Working knowledge of Hindi written in Devnagari Script and one of the Rajasthani dialects"

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

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

Г 13. 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 to that effect from a Medical Authority notified by the Government for the Purpose. The Appointing Authority may dispense with production of such certificate in the case of candidate promoted in the regular line of promotion, or who is already serving in connection with the affairs of the State if he has already been medically examined for the previous appointment and the essential standards of medical examination of the two posts held by him are to be comparable for efficient performance of duties of the new post and his age has not reduced his efficiency for the purpose.

14. Employment of irregular or improper means.- A candidate who is or has been declared by the Commission or the Government, as the case may be, guilty of impersonation or of submitting fabricated document or document which have been tempered with or of making statements which are incorrect or false or 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 or otherwise resorting to any other irregular or improper mean for obtaining admission to the examination for interview may in addition to rendering himself liable to criminal prosecution be debarred either permanently or for a specified period.

(a) by the Commission from admission to any examination or appearance at any interview held by the Commission for any post in any service, and

(b) by Government from employment to any post in any service under the State Government.

15 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 may disqualify him for recruitment.

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 by advertising the vacancies to be filled in the official Gazette^@"or" in such other manner, as may be deemed^#"fit."

Substituted for "13. Physical Fitness:- A candidate for direct recruitment to the service, must be in good mental and bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a member of the service and if selected must produce a certificate to that effect from a Medical Authority notified by Government for the Purpose." vide Notification No. F. 7(2)DOP/A-II/74 dated 05.07.1974.

Substituted for "and" vide Notification No. F. 9(24)DOP/A-II/12 dated 04.06.1973.

Substituted for "fit:" vide Notification No. F. 7(2)/DOP/A-II/2005, Dated 20-01-2006

& 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.""

Provided that while selecting candidates for the vacancies so advertised, the Commission may, if intimation of additional requirement not exceeding 50% of the advertised vacancies, is received by them before selection, also select suitable persons to meet such additional requirement.

# 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 Applications.- The application shall be made in the form prescribed by the Commission and obtainable from the Secretary to the Commission on payment of such fee as the Commission may from time to time, prescribe.

18. Application Fee.- A candidate for direct recruitment to a post in the Service must pay the fees fixed by the Commission in such manner as may be indicated by them.

* 19. Scrutiny of applications and examinations.- (1) The applications received by 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 decision of the commission regarding the eligibility or otherwise of a candidate shall be final.

20. Recommendations of the Commission.- The Commission shall prepare a list of the candidates whom they considers suitable for appointment to the post concerned, arranged in the order of merit. The Commission shall forward the list to Government.

______________________________________________________________________

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 "17. Form of Application:- The applications shall be made in the form approved by the Commission and obtainable from the Secretary to the Commission on payment of such fee as the Commission may, from time to time, fix." vide Notification No. F. 7(2) DOP/A-II/73 dated 05.11.1973.

Substituted for "19. Scrutiny of application- The Commission or the appointing authority, as the case may be, shall scrutinize the applications received by them/it and require as many candidates qualified for appointment under these rules as seem to them/it desirable to appear before them/it for interview:

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

Provided that the Commission or Government 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 names of such candidates in the order of merit to Government within six months from the date on which the original list is forwarded by the Commission to Government.

21. Disqualifications 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) 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. No. 28 of

1961).

& (4) No candidate shall be eligible for appointment to the service who has more than two children on or after 01.06.2002.

Њ "Provided that

(i) 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 1st June, 2002, does not increase.

(ii) 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.

_____________________________________________________________________

Inserted vide Notification No. F. 15(9)DOP(A-II)/74, dated 5.1.1977.

& #

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^stJune 2002, does not increase.

Provided further 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 29.10.2005

# %

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 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

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

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

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.

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." vide Notification No. F. 7(1)DOP/A-II/95/Pt. dated 16-03-2023.

Added vide Notification No. F. 7(1)DOP/A-II/95Pt.-II dated 24-02-2011.

Added vide Notification No. F. 7(1)DOP/A-II/95Pt.-II dated 20-11-2015 w.e.f. 01-04-2015.

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

(iv) any candidate who performed remarriage which is not against any law and before such the 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.

(v) the provisions of this sub-rule shall not be applicable to the appointment of a widow and divorcee women."

22. Selection by Appointing Authority.- Subject to the provisions of rule^#"7, 7A & 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 appointment authority is satisfied after such enquiry 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. Eligibility and criteria for selection.- The persons holding enumerated in column 5 of the Schedule, shall be eligible, on the basis of merit and seniority-cum- merit, for promotion to such posts specified in column 2 to the extent indicated in column 3 subject to their possessing minimum qualification and experience^*"on the first day of the month of April of the year of selection as specified in column 6".

^%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 Rule 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 been substantive on the said lower post.

24. Procedure for Selection.- (1) As soon as it is decided that a certain number of post shall be filled by promotion, the Chief Ground Water Engineer and Secretary shall prepare a correct and complete list containing names not exceeding five times the number of vacancies out of the senior most persons who are qualified under the rules for promotion to the class of posts concerned. He shall forward the list of persons along with their confidential rolls and personal file to the Secretary to Government in the Agriculture Department.

_____________________________________________________________________

# 1

Substituted for "7 (& 7A)" vide Notification No. F. 7(2)DOP/(A-II) /88 dated 22.1.1997

1 Inserted "& 7A" vide Notification No. F. 7(2)DOP/A-II/93, dated 24.05.1994 (w.e.f. 28.9.1993)

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

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

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

(2) (a) A Committee consisting of the Chairman of the Commission or when the Chairman is unable to attend any other member thereof nominated by him, Secretary to Government in the Agriculture Department, Special Secretary to Government in the Department of personnel or his representative not below the rank of a Deputy Secretary, as Members and Chief Ground Water Engineer and Secretary as member- Secretary shall consider the cases of the persons included in the list, interviewing such of them as they may deem necessary and shall prepare a list, containing names of suitable candidates up to twice the number of such posts as are indicated in sub-rule (1). When the post of Chief Ground Water Engineer and Secretary is to be filled in by promotion, the lists of the eligible persons for promotion shall be prepared by the Secretary to Government in the Agriculture Department and the Chief Ground Water Engineer and Secretary shall not be a member of the promotion Committee.

(b) The Chairman or, the member of the Commission shall preside at the meeting of the Committee at which he is present.

θ 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.

(3) The Committee shall also repair a separate list containing names of persons who may be selected to fill officiating vacancies already existing or such as are likely tooccur till the next meeting of the committee:

(a) The lists so prepared shall be reviewed and revised every year;

(b) The list shall ordinarily be in force unit it is reviewed or revised in accordance with clause (a) of sub rule (3).

(4) The names of the candidates selected as suitable shall be arranged in the order of seniority.

(5) The list prepared by the Commission shall be sent to Government together with the confidential rolls and personal files of the candidates included therein.

(6) The Committee may co-opt a suitable expert from outside to assist the Committee for selection of candidates for the posts to be filled by promotion.

(7) Where consultation with the Commission is necessary the list prepared in accordance with sub-rules (2) and (3) shall be forwarded to the Commission by the Appointing Authority along with.

(a) Confidential rolls and personal files of all officers whose names are included in the list;

(b) The confidential rolls and personal files of all officers who are proposed to be superseded by the Recommendations made by the Committee.

(8) The Commission shall consider the lists prepared by the Committee along with the other documents received from the Appointing Authority and unless they consider any changes necessary, shall approve the lists and if the Commission consider it necessary to make any changes in the lists received from Government, the Commission shall inform Government, of the changes proposed, and after taking into account the comments of the Commission, if any, Government may approve the lists finally with such modifications, as may, in his opinion, be just and proper.

Added vide Notification No. F. 7(5) DOP (A-II)/78, dated 21-12-1978 (Effective from 07-03-1978)

ξ 25. 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 posts 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.

ξ X Substituted for "24A. 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 considered 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 1st June, 2002.

Provided that the person 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 1st June, 2002, does not increase. Provided further that 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.

£ Added vide Notification F. 7(1)DOP/A-II/95 dated 20-06-2001

(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.

a "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."

a Added vide Notification No.F.7(8)DOP/A-II/78 dated 13-05-1980

b "(3) No person shall be considered for first promotion in the Service unless he is substantively appointed and confirmed on 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."

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.

b Substituted for "(3) No person shall be considered for promotion unless he is substantively appointed and confirmed. If no person substantive in the next lower post is eligible for promotion, persons 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, had they been substantive on the said lower post." vide Notification No. F. 7(8)DOP/A-II/78 dated 20.07.1979

(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.

(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.

(5) Subject to the provisions of sub rule (7), selection for promotion form 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 Services 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;

* Deleted Proviso

* Deleted " 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.

(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 of seniority-cum-merit in the proportion of 50:50:

"Explanation:- If in a service, in any category of post, number of posts available for promotion is an odd number then for purpose of determining the vacancies for selection by promotion on the basis of seniority-cum-merit and merit in the proportion of 50:50, the following cyclic order shall be followed :

The first vacancy by seniority-cum-merit;

The subsequent vacancy by merit;

The cycle to be repeated."

c Added vide Notification No.F.7(10)DOP/A-II/77 dated 17-08-1978 (effective from 12-05-1978)

d "(7) Selection for promotion to the highest post/ posts in the State Service shall always be made on the basis of merit alone:

Provided that:-

(a) in a Service or Groups or Sections thereunder, where there are only two scales e.g. junior scale or senior scale and there is only one promotion then promotion shall be made on the basis of seniority-cum-merit alone:

(b) in a Service or Groups or Sections thereunder, where there are three scales e.g. junior scale, senior scale and selection scale and there are two promotions then promotion shall be as under:-

(i) first promotion on the basis of seniority-cum-merit;

(ii) second promotion on the basis of seniority-cum-merit and merit in the proportion of 50:50;

(c) in Services or Groups or Sections thereunder, where there are more than two promotions then first promotion shall be made on the basis of seniority-cum- merit alone and promotions to subsequent higher posts shall be made on the basis of seniority-cum-merit and merit in the proportion of 50:50 except to the highest post."

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

d Substituted for "(7) Selection for promotion to the highest post or highest categories of post in the State Service shall always be made on the basis of merit alone" vide Notification No. F. 7(10)DOP/A-II/77 dated 12-05-1978

Added vide Notification No. F. 7(10)DOP/A-II/77 dated 31-03-1980

(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.

f 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 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:

(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. 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 15-07-1992.

(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 of 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.

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.

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

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

(b) if promotion is from different categories of the posts in the same pay scale, eligible persons upto 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."

g Substituted for "(9) @ (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

"State" Service:-

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

(b) if promotion is from different categories of posts in the same pay scale, eligible persons upto 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 persons 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 and effect from 01-04-1984 vide even Notification dated 10.05.1984.

@ Clause (i) of sub-rule (9) substituted for "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) 1 to 5 vacancies 4 times of the number of vacancies

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

vide Notification No. F. 7(1)DOP/A-II/81 dated 29-01-1981

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

Inserted vide Notification No. F. 7(10)DOP/A-II/77 dated 26-09-1978

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.

(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.

h "(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 maybe, 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 Record of all the candidates included in the lists as also of those not selected, if any."

I "Explanation:- For the purpose of selection for promotion on the basis of merit no person shall be selected if he does not have "outstanding" or "Very Good" record in at least five out of the 7 years preceding the year for which D.P.C. is held"

h 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 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

Inserted vide Notification No. F. 11(1)DOP/A-II/77 dated 20-03-1980

Substituted for^ϟ"Explanation:- For purpose of selection for promotion on the basis of merit, officers with "Outstanding" or consistently "Very Good" record shall only be selected and their names arranged in the order of seniority."

vide Notification No. F. 7(10)DOP/A-II/77 dated 30-11-1991

ϟ Substituted for "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 not be considered for appointment by promotion." vide Notification No. F. 7(10)DOP/A-II/77 dated 11.04.1979

j" (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."

j £ 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 case 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 rule in force at the time, the meeting of the Departmental Promotion Committee is held. The persons 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.

£ Added vide Notification No. F. 5(3)DOP/A-II/77 dated 06-10-1979

Њ "(4) The person who had not been considered for promotion upto the year 2019-2020 because he/she had more than two children on or after 1^stJune 2002 shall be considered for promotion from the date on which his/her promotion was due and on such promotion his/her pay shall be refixed at the pay which he/she would have drawn but no arrear shall be paid and if any person who has more than two children on or after 1^stJune, 2002 and his promotion becomes due in the year 2020-2021 or thereafter shall be considered for promotion from the date on which his/her promotion becomes due and his/her pay shall be fixed for the promotional post, but he/she shall be entitled for annual increment notionally for three subsequent years and after such three years he/she shall be allowed actual benefits of such increments, however no arrears shall be paid for such notional increments. There shall be no consequential effect on subsequent promotions of the person promoted as per provisions of this sub-rule. The person already promoted shall not be reverted due to implementation of this sub-rule:"

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.

k "(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."

Added vide Notification No. F. 7(1)DOP/A-II/86 dated 14-06-1988

(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 Personnel 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

Substituted for (4) No person shall be considered for promotion *"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;" vide Notification No. F. 7(1)/DOP/A-II/95/pt., dated 16.03.2023.

*Substituted for "five recruitment years" vide Notification No. F. 7(1)/DOP/A-II/95pt.III, dated 19.09.2017.(w.e.f. 01-04-17)

X Q Substituted for "24A. 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 the 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 posts upto 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 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;

€ (iii) while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted. (w.e.f. 01.06.2002) 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, experience and other conditions for promotion prescribed elsewhere in these rules and are found otherwise suitable for promotion on the basis of seniority-cum-merit;

Provided further that in respect of posts that included in the State Services in which the methods of recruitment to the lowest post provides for appointment by promotion, and where such posts are required to be filled on the basis 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 posts 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 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 eligible and 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, 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 as 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 and 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 concerned Appointing Authority together with the Annual Confidential Rolls and Personal Files of 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 the persons whose names have been considered by the Committee.

(10) The Commission shall consider the list 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 change 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 should be disturbed only with the approval of the Government.

(11) Appointments 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.

€ b

Substituted for "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." vide Notification No. F. 7(1) DOP/A-II/95/Pt.-III dated 03.07.2019 (w.e.f. 01.06.2002)

Added vide Notification No. F. 7(1)DOP/A-11/95/Pt.-II dated 24.02.2011

β (iv) 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 atleast 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 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 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 upto 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.

(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;

(11-A) 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 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.

(12) The provisions of this rule shall have effect not withstanding 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. 10(1)Karmik/Ka-II/75-I dated 05.03.1976 (w.e.f. 01.11.1975)

β µ Substituted for "(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 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/95pt.II, dated 20-11-2015. (w.e.f. 01-04-2015)

Substituted for "25.- Promotion on basis of merit.- (1) Appointment by promotion to posts in the Service shall be made by selection strictly on the basis of merit and on the basis of seniority-cum-merit in proportion of 1:2:

Provided that if Government is satisfied in consultation with the commission, 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 same manner as specified in these rules.

(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.

(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 rules, 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/Annual Performance Appraisal Reports and other Service Records of all the candidates included in the lists as also of those not selected, if any.

(2) Selection strictly on the basis of merit shall be made from amongst persons who are otherwise eligible for promotion under these rules; the number of eligible candidates to be considered for the purpose shall be ten times the total number of vacancies to be filled in on the basis of merit and seniority-cum-merit provided such number is available; where the number of eligible candidates exceeds the times the number of vacancies, the requisite number of senior-most persons shall be considered for the purpose:

Provided that for the first promotion within the service against the merit quota, only such of the persons shall, unless a higher period is prescribed elsewhere in these rules, be eligible who have put in not less than six years service on the post from which promotion is made.

(3) Except as otherwise expressly provided in this rule, the procedure prescribed for selection to the post on the basis of seniority-cum-merit so far as may be, be followed in making selection strictly on the basis of merit.

(4) The Committee shall prepare a separate list of candidates selected by it on the basis of merit and shall arrange their names in order of preference.

Explanation:- For the purpose of selection for promotion on the basis of merit, no person shall be selected if he 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.

(5) Where consultation with the Commission is necessary, the list prepared by the Committee shall be forwarded to the Commission by Government alongwith the personal files and confidential rolls of all persons whose names have been considered by the Committee.

(6) The Commission shall consider the lists prepared by the Committee along with other documents received from Government and unless any change is considered necessary, shall approve the lists and if the Commission consider it necessary to make any change in the lists received from Government . the Commission shall inform Government of the change proposed and Government after taking into account the comments if any, may approve the lists finally with such modifications, as may, in his opinion, be just and proper.

(7) Appointment shall be made by Government 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.

(8) Among persons appointed to the posts in a wing during the same year, persons appointed on the basis of seniority-cum-merit shall rank senior to those appointed by promotion on the basis of merit; the seniority inter se of persons appointed in the same class, category or grade of posts by promotion strictly on merit shall, without regard to the order of preference, be determined as if such persons had been appointed by promotion on the seniority-cum- merit.

(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 the 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.

(9) The provisions of this rule shall have effect notwithstanding anything to the contrary contained in any other provisions of these rules.

Explanation;- For the purpose of determining the number of vacancies to be filled on either basis under sub-rule (1), the following cyclic order shall be followed:

"The first by merit The next by seniority-cum-merit The next one by merit

The next one by seniority-cum-merit The cycle to be repeated." vide Notification No. F. 7(6)/DOP/A-II//75-I, dated 31-10-1975.

d 25A. Restriction of 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 recommendation of the Departmental Promotion Committee, forgoes 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 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.

PART VI

APPOINTMENTS PROMOTIONS AND CONFIRMATION

26. Appointment to the Service.- Appointment to posts in the Service by direct recruitment or by promotion, as the case may be, shall be made by Government on occurrence of substantive vacancies, by selection of persons in the manner indicated in rule 22 or in rules 24 and 25.

@ 27. Urgent Temporary Appointment.- (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 Government or by the^#"Authority competent to make appointments", as the case may be, by appointing in the officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily there to a person eligible for direct recruitment to the Service, where such direct recruitment has been provided under the provisions of these rules:

_____________________________________________________________________

d z

Substituted for "Restriction of promotion of parsons 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, forgoes such on 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-11/38, Dated 05.08.1998.

Added vide Notification No. F. 15(16)DOP/A-11/30 Dated 30.11.1981

Substituted for "27. Temporary or officiating appointments.- (1) A temporary vacancy in the Service, may be filled by Government by the Appointing Authority by appointing thereto in an officiating capacity an officer whose name is included in the lists prepared under rule 20 or in the lists prepared under sub-rules(2) and (3) of Rule 24, as may be required:

Provided that till the preparation of the first list or in case the list is exhausted, a vacant post may be filled by

Government by Appointing there to a "Person" eligible for appointment to the post by promotion or by appointing thereto temporarily a person eligible for appointment to the Service by direct recruitment under the provisions of these rules:

(2) A temporary vacancy in the junior post may he filled by the Appointing Authority by appointing thereto a person eligible for appointment to the post by promotion or by appointment thereto temporarily a person eligible for appointment by direct recruitment to the Service under the provisions of these Rules

(3) No appointment made under sub-rules (1) and (2) above shall be continued beyond a period of one year without referring it to the Commission for their concurrence and shall be terminated immediately on their refusal to concur."

vide Notification No. F. 1(10)DOP/A-II/ 72 dated 19-02-1973.

Substituted for "member of the Service" vide Notification No. F. 12(56) Agr. I/61, Dated 12.02.1971.

Substituted for "Appointing Authority" vide Notification No. F. 1(10)DOP/A-II /72 Dated 17.03.1973 & 12-9-1973, second Proviso effective from 19-02-1973.

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

* Provided further that in respect of the Service or a post in the Service for which both the above methods of recruitment have been prescribed, the Government or the Authority competent to make appointment, as the case may be shall not, save with the specific permission of the Government in the Department of Personnel in the case of State Services and Government in the Administrative Department concerned in respect of other services, 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 sub-rule (1) 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 sub rule."

L 28. 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 urgent temporary basis shall not be deemed to be appointment after regular selection."

Provided:-

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

(2) that if to 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;

______________________________________________________________________

Substituted for "Provided further that in respect of a Service or a post in a Service for which both the Method of recruitment have been prescribed the Government or the Appointing Authority as the case may be shall not fill the temporary vacancy by Appointing a person eligible for direct recruitment unless no suitable person eligible for promotion is available." vide Notification No .F 1(10) DOP/A-II/72 dated 28-11-1973.

$ Inserted vide Notification No. F. 7(7)Kamik/ Ka-II/75 dated 31-10-1975

L @ Substituted for "Seniority in each wing of the Service shall be determined by the year of substantive appointment to a post in a particular wing" vide Notification No. F. 7(1)DOP/A-II/96 dated 10.10.2002

Substituted for "Seniority the Service shall be determined in each category the Service by the year substantive appointment.de Notification No.F.7(8)DOP/A-II/78 dated 20.07.1979

Substituted for "29. Seniority-Seniority in each Group of the Service shall determine by the year of substantive appointment to post in a particular group vide Notification No. F. 7(6)DOP/A-II/73 dated 15.11.1976.

(3) that the seniority inter-se of persons appointed to a post in a particular wing by direct recruitment on basis of one and the same selection except those who do not join Service when a post is offered to them, shall follow order in which their names have been placed in the list prepared under rule 20;

(4) that the seniority inter-se of persons appointed to a posts in a particular wing by promotion shall follow the order in which their names have been placed in list prepared under sub-rule (2), (3) and (8) of rule 24; and

π (5) that the seniority inter-se of persons appointed by promotion in a particular class of posts on the same date shall be the same as in the next below grade, except in the case of continued officiation on higher post when it shall be in accordance with the length of such continued officiation, provided that such officiation was not ad-hoc or fortuitous.

δ (6) Deleted

$ (7) If two or more persons are appointed to the post of Assistant Engineer by promotion from different categories carrying different pay scale of post, persons carrying higher pay scale shall be placed senior to persons carrying lower pay scale

& (8) Deleted

B (9) Withdrawn

4 (10) that reservation for Scheduled Castes and Scheduled Tribes Employees with consequential seniority, shall continue till the roaster points are exhausted, and adequacy of promotion is achieved.

Once the roaster points are complete the theory of replacement shall thereafter be exercise 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 1.04.1997 shall not be reverted.

________________________________________________________________________________

Substituted for "that the person 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 inter se of persons selected on the basis of seniority cum-merit shall be the same as in the best below grade, except an case 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.

Deleted "(6) that the seniority inter se of persons selected as a result of one and the same selection and appointed on the basis merit alone shall be in the same order in which their names appear the select list, irrespective of period continuous officiation." vide Notification No. F. 7(10) DOP/(A-II)77 dated 17.06.1978

Added vide Notification No. F. 1(3)DOP/A-II/86, dated 6.07.1990.

Deleted *''that if a candidate belonging to 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. (w.e.f. 1.04.1997)

* Added vide Notification No. F. 7(1)DOP/A-II/96 dated 1-04-1997.

B 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 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)

Inserted 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 dated 11.09.2011

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

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

# "29. 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.

(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 Government may, from time to time, specify."

^ (3) Deleted

$ 29-A. 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.

# Å ¥

Substituted for "(29) 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."

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 "29. Probation:- (1) All persons appointed to the Service by direct recruitment or promotion shall be on probation for a period of two years in the case of direct recruitment and one year in the case of promotion.

(2) All persons promoted to senior posts in the Service shall be on probation for a period of six months:

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 Appointing Authority to count such officiating or temporary service towards the period of probation up to a maximum of six months.

(3) During the period of probation each probationer shall be required to pass such departmental examination and to undergo such training as Government may, from time to time specify." vide Notification No. F. 1(35)Karmik/Ka-II/74 dated 4-05-1977.

Substituted for "(29). Period of Probation:- (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 and 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 9-04-1979.

* Inserted vide Notification No. F. 1(35)Karmik/Ka-2/74 dated 3-08-1977.

Deleted^ϟ"(3)The period spent a 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

ϟAdded vide Notification No. F. 7(2)DOP/A-II/2005 dated: 13.06.2008

$ Added vide Notification No. F. 7(2)DOP/A-II/2005 dated 13.06.2008 (w.e.f. 20.01.2006)

β" 29-B." Confirmation in certain cases.- % "(1) Notwithstanding anything to the contrary contained in the preceding role person appointed to post the service by direct recruitment as probationer rules has been confirmed within after satisfactory completion of probation for period of years shall be entitled to be treated as in with his/her seniority if,-

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

(ii) he/she fulfills conditions as are prescribed under rule to confirmation quota prescribed under and these rules; and

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

(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.

β θ

Renumbered Rule "29-A" as Rule "29-B" vide Notification No. F. 7(2)DOP/A-II/2005 dated 13-06-2008.

^@Substituted for "29-A. "(a) Notwithstanding anything contained in the preceding 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 methods 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, on the post or a higher post under the same Appointing Authority or would have so worked but for his deputation or training, shall on the occurrence 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 extended as prescribed for probation or under the Rajasthan Civil Services (Departmental Examination)Rules,1959 and any other rules, or by one year whichever 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 exist, 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 and 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 eligible or 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 exercised 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-II/79 dated 22-11-1984.

@ £

Substituted for "29-A. Notwithstanding anything contained in Rule 29, a person who has been regularly recruited against a temporary post and has put in two years service after such regular recruitment shall not be placed on probation on conversion of such post into a permanent one but he shall be confirmed only after he has fulfilled the conditions of confirmation has laid down in the rule." vide Notification No. F. 7(7)DOP/A-II/74, dated 28.12.1974.

£ Inserted vide Notification No. F. 1(14) Apptts.(A-II)/70, dated 16.09.1971.

% Substituted for " (1) Notwithstanding anything to the contrary contained in the preceding rule a person appointed to a post in the Service temporarily 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 or within a period of one year service in case he 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 rule 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.

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

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

Explanation:- (1) 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 Rule 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 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.

Г 30. 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 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:

____________________________________________________________________

Г δ

Substituted for "30. 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 services of a probationer-trainee are not found to be satisfactory, the appointing authority may revert him/her appointment as probationer trainee or in other cased may discharge or terminate him/her from service. Provided that the appointing authority may, if it so think 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 persons 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 are 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 entitled 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 "31. Unsatisfactory progress during probation:- (1) If 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 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 the Service during or at the end of the period of probation under sub rule (1) shall not be entitled to any compensation. vide Notification No. F. 1(35) Kamik/Ka-174 dared 04.05.1977

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 probationer-trainee by a specified period not exceeding one year.

31. Confirmation.- A probationer shall be confirmed in his appointment at the end of his period of probation if:

(a) he has passed the departmental examination and has successfully undergone such training as the Government may, from time to time, specify;

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

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

% 31A.- Notwithstanding anything contained in Rule 32, a probationer shall be confirmed in his appointment at the end of his period of probation even if the prescribed Departmental Examination/Training/Proficiency test in Hindi, if any, are not held during the period of probation laid down in the rules provided:

(i) he is otherwise fit for confirmation and the

(ii) period of probation expired on or before the date of publication of this amendment in the Rajasthan Rajpatra.

PART VII - PAY

32. Scale of pay.- The scale of monthly pay of persons appointed to a post in the Service shall be such as may be admissible under the Rules referred to in rule 36 or as may be sanctioned by the Government, from time to time.

@ 33. Deleted.

34. Criteria for crossing an 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. Regulations of pay, leave, allowances, pension etc.- Except as provided in these Rules, the pay, allowances, pension, leave and other conditions of service of a member of the Service shall be regulated by &

(1) The Rajasthan Traveling Allowance Rules, 1971:

(2) The Rajasthan Civil Services (Conduct) Rules, 1971.

(3) The Rajasthan Civil Service (Unification of Pay Scale) Rules, 1950;

(4) The Rajasthan Civil Service (Rationalization of Pay Scales) Rules, 1956;

(5) The Rajasthan Service Rules, 1951:

(6) The Rajasthan Civil Services (Classification, Control and Appeal) Rules,1958.

(7) The Rajasthan Civil Services (Revised pay) Rules, 1961.

(8) The Rajasthan Civil Services (Pension) Rules, 1996

(9) The Rajasthan Civil Services (Revised Pay Scales) Rules, 1998

(10) The Rajasthan Civil Services (Contributory Pension) Rules, 2005

(11) The Rajasthan Civil Services (Revised Pay) Rules, 2008 ______________________________________________________________________ * Inserted vide Notification No. F. 1(35) Karmik (ka-II)/74 dated 03.08.1977.

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

Inserted vide Notification No. F. 1(12) Apptts. (A-II)/68. Pt.V, dated 17.10.1970

@ £

Deleted "Increment during probation & A probationer shall draw increment, in the scale of pay admissible to him 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

Substituted for "33. Increments during probation:- A probationer shall draw increments in the scale of pay admissible to him during the period of probation as they accrue, provided that, if the probation is extended on account of failure to give satisfaction or he could not make sufficient use of his opportunity such extension shall not count for increment unless the authority granting the extension directs otherwise." vide Notification No. F. 3(11)Apptts. (A-II)/58, Pt.. IV dated 16.10.1973.

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

@ 39. 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 favorable than the provisions already contained in these rules. Such cases of relaxation shall be referred to the Rajasthan Public Service Commission by the⁶"Administrative Department concerned".

# 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.

7 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 Department of Personnel and 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 the 27.12.1978.

6 Substituted for "Department of Personnel and Administrative Reforms" vide Notification No. F. 11(2)DOP/A- II/75 dated, 18.08.1982

# Added vide Notification No. F. 7(3)DOP/A-II/95 dated 18.02.1998.

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

@ SCHEDULE I

S. Name of the Method of recruitment with Minimum qualification & Post from which Minimum qualification Remarks No. Post percentage experience for direct recruitment promotion is to be made and experience for promotion

1 2 3 4 5 6 7

STATE SERVICE - ENGINEERING WING

1. Chief By promotion 100% Must hold a Degree in Superintending Engineer Must have degree in Upper age limit shall Engineer Mechanical Engineering or or Director, Survey & Mechanical Engineering be relaxed up to 45 Mechanical & Electrical Research (holding a or Electrical and years in case of direct Engineering of a University degree in Mechanical or Mechanical Engineering recruitment. established by law in India or a Mechanical & Electrical of a University established degree or Diploma in Mechanical Engineering) by law in India or degree

Engineering of a Foreign of diploma of Foreign

University or Institution declared University or Institution

by Government to be equivalent declared by Government

to a Degree of University to be equivalent to a

established by law in India. degree of University

Must also have a post Graduate established by law in India

Diploma in Water Development with three years"

resources or hydrology. experience on the post of

10 years' experience in Blasting Superintending Engineer

or Drilling (Experience in or Director Survey &

Drilling for at least three years Research (From

essential) of which 5 years must Engineering wing ).

be on a post of the rank

equivalent to Additional Chief

Engineer or Superintending

Engineer.

@ δ

Numbered "Schedule" as "Schedule I"; vide Notification No. F. 1(3)DOP/A-II/86 dated 24-01-1992.

Substituted Complete Schedule; vide Agriculture department Notification No. F. 6(136)Agri./Gr.V/72, dated 30-09-1974. (Available Page 44 to 46)

1	2	3	4	5	6	7
2.	Superintending Engineer	100% by promotion	Superintending Engineer or Dy. Chief Engineer must hold a degree in Mechanical Engineering or Mechanical & Electrical Engineering of a University established by law in India or a degree or diploma in Mechanical Engineering of a Foreign University or Institution declared by Government to be equivalent to a degree of University established by law in India. Must hold a post graduate diploma in Water Development Resources or Hydrology. 8 years' experience in drilling or Blasting work (at least 3 years‟ experience in drilling essential) of which three years must be on a supervisory rank of Executive Engineer.	Executive Engineer	5 years‟ experience in the case of degree holders.	Upper age limit shall be relaxed to 40 years, if the post is fill by direct recruitment 3 years‟ experience on the post mentioned in Column 5 applicable up st to 31 Dec. 1974
3.	Executive Engineer	100% by promotion	Must hold a degree in Mechanical Engineering or Mechanical & Electrical Engineering of a University established by law in India or a degree or diploma in Mechanical Engineering of a Foreign University or Institution declared by Government to be equivalent to a degree of University established by law in India. 5 years' experience in Blasting or Drilling work. At least 2 years' experience in drilling essential on post equivalent to Assistant Engineer. Must hold a post graduate diploma in water development resources or Hydrology.	Assistant Engineer	5 years' experience in respect of degree holders. 15 years' experience for diploma holders on the post mentioned in Column No. 5.	Upper age limit shall be relaxed up to 40 years if the post is filled by direct recruitment. Relaxable to 7 years' for diploma holders up to 31 December, 1974.

1	2	3	4	5	6	7
% 4.		Assistant Engineer (Mechanical)	50% by direct recruitment and 50% by promotion:- 17% from- 1) Workshop Supervisor 2) Drilling foreman 33% from- 1.Drilling Supervisor 2.Blasting Supervisor 3.Store Supervisor 4.Supervisor State Tube well 5.Chargeman 6.Pump Foreman 7.Junior Engineer(Mech.)	B.E. (Mech.) of a University established by law in India or qualification declared equivalent thereto by the Government or Degree or Diploma in Mechanical Engineering of a Foreign University or Institution declared by Government to be equivalent to a Degree of a University established by law in India.	1.Workshop Supervisor 2.Drilling foreman 3.Drilling Supervisor 4.Blasting Supervisor 5.Store Supervisor 6.Supervisor State tube well 7.Chargeman 8.Pump foreman 9. Junior Engineer (Mechanical.)	B.E.(Mech.) or qualification declared equivalent thereto by the Govt. and 3 years‟ experience of any post mentioned in Col. 5 or Diploma in Mechanical Engineering with 10 years' experience of any post mentioned in Col. 5. Or Secondary with 15 years‟ experience of any post mentioned in Col. 5.	The seniority inter se of persons for the purpose of consideration for promotion to the post of Assistant Engineer shall be determined on the basis of length of officiation after regular selection on the post from which promotion is to be made.

Substituted for-

1	2	3	4	5	6	7
4.	Assistant Engineer	75% by direct recruitment 25% by promotion.	Must hold a degree in Mechanical Engineering of a University established by law in India or a degree or diploma in Mechanical Engineering of a Foreign University or Institution declared by Government to be equivalent to a degree of University established by law in India .	1. Blasting Supervisor. 2. Workshop Supervisor . 3. Store Supervisor. 4. Drilling Foreman. 5. Drilling Supervisor. 6. Supervisor State Tube Wells. 7. Junior Engineer. 8. Electrical Supervisor. 9. Chargeman.	5 years' experience on any post mentioned in column 5 in respect of those who are diploma holders. 8 years' experience for those who are either matriculates or those who possess proficiency certificates recognized by Government.	-

vide Notification No. F. 1(3) DOP/A-II/86 dated 6.07.1990.

STATE SERVICE - SURVEY & RESEARCH WING.
1	2	3	4	5	6	7
5.	Director Survey & Research	100% by Promotion	(i) M.Sc. or M. Tech. or M.Sc. (Tech.) in Geology or Applied Geology from a University or Institution established by law in India or Diploma in Applied Geology from Indian School of Mines Dhanbad. (ii) 10 years' field experience in Geological or Hydrogeological studies including at least 5 years' experience in ground water investigation. Or (i) Must hold a degree in Mechanical Engineering or Mechanical & Electrical Engineering of a University established by law in India or a degree or diploma in Mechanical Engineering of a Foreign University or Institution declared by Government to be equivalent to a degree of University established by law in India. (ii) Must also have a post graduate diploma in Water Development Resources or Hydrology. (iii) 10 years' experience in Blasting or Drilling work (Experience in drilling for at least three years must be on a post of the rank equivalent to Superintending Engineer).	Superintending Hydrogeologist. In case Superintending Hydrogeologist is not available or is in- eligible or unsuitable then Superintending Engineer.	3 years' experience on the posts mentioned in Column No. 5	Upper age limit shall be relaxed up to 40 years in case of direct recruitment.

Upper age

6. Superintending 100% by M. Sc. or M. Tech. or M.Sc. (Tech.) in Geology or Applied Senior 5 years' limit will be

Hydrogeologist promotio Geology from a University or Institution established by law in Hydrogeologist experience on relaxed up to

n India or Diploma in Applied Geology from Indian School of the post

40 years, if

Mines, Dhanbad. mentioned in

the post is

8 years' field experience in Geological studies including at Column No. 5.

filled by

least 3 years' experience of Ground Water Investigation.

direct

recruitment.

jjjj

1	2	3	4	5	6	7
7.	Senior Hydrogeologist	100% by promotion	M. Sc. or M. Tech. or M.Sc. (Tech.) in Geology or Applied Geology from a University or Institution established by law in India or Diploma in Applied Geology from Indian School of Mines, Dhanbad. 5 years' field experience in Geological studies including at least 2 years' experience of Ground Water Investigation.	Junior Hydrogeologist	5 years experience on the post mentioned in Column No. 5	Upper age limit be relaxed up to 40 years, if the post is filled by direct recruitment.
8.	Senior Geophysicist	100% by promotion	M.Sc. in Geophysics or M.Tech. (Electronics) from a University or Institution established by law in India. 5 years' experience in Geophysical work.	Junior Geophysicist.	5 years' experience on the post mentioned in Column No. 5.	Upper age limit shall be relaxed up to 40 years, if the post is filled by direct recruitment.
9.	Senior Chemist	100% by Promotion	M. Sc. in Inorganic Chemistry or Analytical Chemistry. 5 years' experience of water & silicate analysis.	Junior Chemist.	5 years' experience on the post mentioned in Column No. 5	Upper age limit shall be relaxed up to 40 years. If the post is filled by direct recruitment.
Г 10.	Junior Hydrogeologist	50% by direct recruitment and 50% by promotion	M.Sc./ M.Tech./M. Sc. (Tech.) in Geology or Applied Geology from a University established by law in India, or Diploma in Applied Geology from Indian School of Mines, Dhanbad.	Technical Assistant (Hydrogeology)	5 years' experience on the post mentioned in Column No. 5."	-

Substituted for-

1	2	3	4	5	6	7
10.	Junior Hydrogeologist	75% by direct recruitment and 25% by Promotion	M.Sc.or M.Tech.or M. Sc. (Tech.) in Geology or Applied Geology from a University or Institution established by law in India, or Diploma in Applied Geology from Indian School of Mines, Dhanbad . 2 years' field experience in Geological studies & mapping. Preference will be give to those who have experience of Ground Water Investigation .	Technical Assistant	2 years' experience on the post mentioned in Column No. 5	upper age limit shall be relaxed upto 35 years, if the post is filled by direct recruitment.

vide Notification No. F. 1(3)DOP/A-II/86 dated 6.01.1998.

1	2	3	4	5	6	7
*11.	Junior Geophysicist .	50% by direct recruitment and 50% by promotion	M. Sc. Geophysics or M. Tech. (Electronics) from a University or institution established by law in India. 2 Years' experience of handling geophysical equipment.	Technical Assistant (Geophysics)	5 Years experience on the post mentioned in Column No. 5.	-
12.	Junior Chemist	75% by direct recruitment & 25% by promotion	M. Sc. In Inorganic Chemistry or Analytical Chemistry from a University or Institution established by law in India. 2 years' experience of water and Silicate analysis.	Technical Assistant (Chemistry)	2 Years' experience on the post mentioned in Column No. 5.	-

*Substituted for:-

1	2	3	4	5	6	7
11.	Junior Geophysicist.	75% by direct recruitment & 25% by promotion	M. Sc. Geophysics or M. Tech. (Electronics) from a University or institution established by law in India. 2 Years' experience of handling geophysical equipment.	Technical Assistant (Geophysics)	2 Years' experience on the post mentioned in Column No. 5.

vide Notification No. F. 1(3)DOP/A-II/86 dated 23.02.2022

S. No.	Name of the Post	Method of recruitment with percentage	Minimum qualification & experience for direct recruitment	Post from which promotion is to be made	Minimum qualification and experience for promotion	Remarks
1	2	3	4	5	6	7
θ 13		Assistant Engineer (Civil)	50% by direct recruitment 20% by Promotion from Jr. Engineer (Degree Holder) 30% by Promotion from Jr. Engineer (Diploma Holder & Others) .	Must hold a Degree in Civil Engineering of a University established by law in India or a Degree/Diploma of a Foreign University or Institution declared equivalent thereto by the G o vernment.	1. Jr. Engineer (Degree Holder (Civil) 2. Jr. Engineer (Diploma Holder (Civil) 3. Surveyor .	5 years' experience for Degree holders in Civil Engineering or 10 years' experience. For 3 years' Diploma holders in Civil Engineering or 15 years' experience for those who are Matriculates/of a recognized secondary Board on the post mentioned in Col. 5, st 1 preference should be given Degree holders.	Note: - The Experience as overseer (civil) or sub Engineer (Civil) prior to this amendment shall be treated as experience as Jr. Engineer (Civil) Degree holder or Jr. Engineer (Civil) Diploma holders'.
@ 14	Junior Hydro- meteorologist	75% by direct recruitment and 25% promotion	M.Sc. in meteorology/ Geophysics/ Applied physics/Maths from a University established by law in India. Two years' experience of river basin studie; Installation, handling and maintenance of hydrometeorological equipment‟s and interpretation of dates as evidenced by technical reports publications.	Technical Assistant (hydrometeorology)	Two year 's experience on the post mentioned in column number 5 .	-

_____________________________________________

Substituted for-

1	2	3	4	5	6	7
13	Assistant Engineer (Civil)	100% by direct recruitment	Must hold a degree in Civil Engineering of a University established by law in India or a degree or diploma of a Foreign University or Institution declared equivalent to a degree of University established by law in India.	Engineering subordinate (Civil)	Bachelor of Engineering (Civil) or equivalent qualification with 2 years services as Engineering subordinate. 5 years experience on the post mentioned in Col.. No. 5 in case of diploma holders and 8 years' experience on the post for those who are matriculate and possess proficiency certificate recognized by Government.	-

vide Notification No. F. 1(3) DOP/A-II/86 dated 3.09.1992

@ Added vide Notification No. F. 1(14)DOP/A-II/83 dated 15.11.1983

¥ SCHEDULE-II [See Rule 4(2)]

S. No.	Name of the Post	Method of recruitment.	Post from which promotion is to be made	Minimum Qualification and experience for promotion	Minimum qualification & experience for direct recruitment	Remarks
1	2	3	4	5	6	7
1	Executive Engineer (Civil)	100% by promotion failing which by deputation from other department	Assistant Engineer (Civil)	B.E. (Civil) or qualification declared equivalent by the Government with 5 years' experience as Assistant Engineer (Civil) or if Diploma holder from recognized institution with 15 years' service as Assistant Engineer (Civil).

¥ Added vide Notification No. F. 1(3) DOP/A-II/86 dated 24.01.1992.

SCHEDULE (Prior to 30.09.1974)

S. Name of the Post Method of Minimum qualification & experience for direct recruitment Post from which Minimum Remarks No. recruitment with promotion is to be qualification and

percentage made experience for

promotion

1 2 3 4 5 6 7

STATE SERVICE- ENGINEERING WING Must hold a

1.^@

degree in Mech. Engg. or Mech. & Elec. Engg. of University Chief Engineer & 100% by promotion¹[Dy. Chief 3 years' experience - established by law in India/or a degree or diploma in Mech. Engg. of a Secretary Eng./Director, on the post

foreign University or Institution declared by Govt. to be equivalent to a Survey and mentioned in Col.

degree of University established by law in India.

Research]/ Supdt. No. 5.

1 0 years' experience in Blasting or Drilling work or both of which 3 years Engineer. must be on the post of¹[Dy. Chief Eng./Director Survey & Research] Supdt. Engg. 2. Dy. Chief Engineer/ 100% by promotion Must hold a degree in Mech. Engg. or Mech. & Elec. Engg. of a Executive Engineer 3 years' experience The nature & period of Director(Survey & University established by Law in India or a degree or diploma in Mech. on the post experience may be revised Research) Supdt. Engg. of a foreign University or Institution declared by Govt. to be mentioned in Col. after a period of three years Engg. equivalent of a degree of University established by law in India. No. 5. after the commencement of

1 0 years' experience in Blasting or Drilling work or both of which 3 years the rules.^£"Upper age limit must be on the post of Executive Engineer. shall be relaxed upto 45 years, if the post is filled by direct recruitment." @ Substituted for "Engineer Incharge & Secretary" vide Notification No. F. 12(56)Agri./II/Gr. V/61 dated 20-03-1972. 1 Added vide Notification No. F. 12(56)Agri/II/Gr. V/61 dated 20-03-1972. £ Added vide Notification No. F. 12(56)Agri Gr-II/V/61, dated 12.10.1971

1 2 3 4 5 6 7

3. Executive 100% by Must hold a degree in Mech. Engg. or Mech. & Elect. Assistant Engineer 5 years' experience in respect of degree The nature & period of Engineer Promotion Eng. of a University established by Law in India or a holders and 7 years' experience for experience may be revised degree or diploma of a foreign University or Institution diploma holders on the post as after a period of 3 years after declared by Govt. to be equivalent of a degree of mentioned above in Col. No. 5. the commencement of the

University established by law in India. rules.

5 years' experience in Blasting or Drilling work or both^£"Upper age limit shall be

of which at least 3 years must be on a post of Assistant relaxed upto 45 years, if the

Engineer. post is filled by direct

recruitment".

4. Assistant 75% by direct Must hold a degree in Mech. Engg. of a University A. (i) Blasting 5 years experience on any post Engineer recruitment 25% established by Law in India or a degree or diploma of a Supervisor mentioned in Col. No. 5 in respect of by Promotion foreign University or Institution declared by (ii) Workshop those who are diploma holder or 8 -

Government to be equivalent of a degree of University Supervisor years' experience for those who are established by Law in India. (iii) Store Supervisor matriculate or for those who passes OR B. (i) Drilling proficiency certificate recognized to be

*"A degree in Mining Engg. of a University established Foreman equivalent to the diploma. by law in India if the candidates be in the service of the (ii) Drilling Supervisor Rajasthan Ground Water Board on the date of (iii) Supervisor State publication of these rules."Tube Wells

(iv) Junior Engineer.

5. Electrical 100% by direct M.Sc. in Geology/Geophysics/ Physics from a - - - Logging recruitment. University established by law in India. Technician 3 years' experience in handling electronic instruments. Preference to be given to those having experience in

operation of electric logger and knowledge of electric log interpretation.

RESEARCH AND SURVEY WING

6. Geohydrologist 100% by M.Sc. in Geology from a University established by law Junior Geologist. - - Promotion in India or diploma in applied Geology from Indian

School of Mines, Dhanbad.

5 years' experience of Geological Survey & Ground

Water Survey.

________________________ £ Added vide Notification No. F. 12(56)Agri Gr-II/IV/61, dated 12-10-1971. * Added vide Notification No. F. 12(56)Agri /II/61, dated 6-08-1970.

1 2 3 4 5 6 7

RESEARCH AND SURVEY WING

* 9.	Junior Geologist.	75% by direct recruitment & 25% by promotion	M. Sc. In Geology from a University established by law in India or diploma in applied Geology from Indian School of Mines, Dhanbad. 2 years' field experience in the field of Geological Studies and Mapping. Preference will be given to those who have experience of Ground Water Investigation.	Technical Assistant.	2 years' experience for those possessing qualification as mentioned in Col. No. 3 5 years' experience for others.	-
θ 10.	Senior Chemist	100% by Promotion	M.Sc. in Organic Chemistry with Analytical Chemistry as Special paper. 5 years' practical experience of Water & Silicate analysis	Chemist	5 years' experience on the post mentioned in Col. No. 5.	-
θ 11.	Chemist	£ “75% by direct recruitment and 25% by promotion”]	M. Sc. in Inorganic Chemistry from a University established by law in India. 2 years' experience of Water and Silicate analysis.	% Technical Assistant (Chemistry)	% Two years' experience for those possessing qualification on the post as mentioned in Column No. 4 and five years' experience for others.	-
θ 12.	Junior Hydrologist	75% by direct recruitment & 25% by promotion	M. Sc. in Geology or applied Geology from any recognized University or Institution & at least 2 years' experience in hydrogeological Studies. OR Degree in Civil Engineering or equivalent from any recognized University and at least 2 years' experience in Hydrogeological studies.	Technical Assistant	2 years' experience for those possessing qualification as mentioned in Col. No. 3 and 5 years' experience for others.	@ Upper age limit shall be relaxed up to 35 years if the post is filled by direct recruitment.

Added new item No. 7, 8 & 11 and previous item No. 7 & 8 renumbered as item 9 , 10 respectively; vide Notification No. F. 12(56)Agri II/ Gr. VI/61, dated 12-10-1971.

θ Added new item No. 10 & previous item No. 10 renumbered as item No 11 & item No 11. Renumbered as item No 12 respectively; vide Notification No. F. 12(56)Agri II /Gr. VI/61, dated 13-01-1972. £ Substituted for "100% by direct recruitment" vide Notification No. F. 12(56)Agri/II Gr.V/, 61 dated 12.07.1972.

% Inserted vide Notification No. F. 12(56) Agri/II/Gr. V/61, dated 12.07.1972.

@ Added vide Notification No. F. 2(63)Agri /II/ Gr. VI/69, dated 6/7-01-1972.

Rajasthan act 01969 of 2023 : The Rajasthan Ground Water Service Rules,1969

SECTIONS X

SECTIONS