Jaipur Development Authority Employees (Recruitment & Promotions) (Amendment) Regulations, 2024

[06th November 2024]

PREAMBLE

In exercise of the powers conferred by the Section 96 read with Section 9 of the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982), the Jaipur Development Authority hereby makes the following Regulations further to amend the Jaipur Development Authority Employees (Recruitment & Promotions) Regulations, 2023, namely:-

Regulation 1. Short title and commencement.

(1)     These regulations may be called the Jaipur Development Authority Employees (Recruitment & Promotions) (Amendment) Regulations, 2024.

(2)     They shall come into force with immediate effect.

Regulation 2. Amendment of Regulation 2.

In regulation 2 of the Jaipur Development Authority Employees (Recruitment & Promotions) Regulations, 2023, hereinafter referred to as the said regulations, -

(i)       the existing sub-regulation (c) shall be substituted by the following, namely:-

"(c) "Board" means the Rajasthan Staff Selection Board, Rajasthan, Jaipur."

(ii)      After the existing sub-regulation (d), the new sub-regulation (dd) shall be added, namely:-

"(dd) "CET" means the Common Eligibility Test conducted by the Rajasthan Staff Selection Board for deciding the eligibility of a candidate for appearing in examination for recruitment to the post mentioned in the schedules appended to the Rajasthan Subordinate and Ministerial Services (Common Eligibility Test) Rules 2022"

(iii)     After the existing sub-regulation (k), the new sub-regulation (kk) shall be added, namely:-

"(kk)"Recruiting Agency" means RPSC, Board, Appointing Authority or any other agency authorized under regulation 23 of these regulations, as the case may be;"

Regulation 3. Amendment in Regulation 6.

After the existing proviso (c) of regulation 6 of the said regulations, the following new proviso (d) shall be added, namely:-

"(d) Screening of persons appointed on Contract.-

(1)     If any specific contractual post of the any scheme/project of the Jaipur Development Authority is converted into regular post and included in any service, the person working on that contractual post and who have completed five years satisfactory service shall be screened for adjudging their suitability on the post by a Committee consisting of

(2)     Experience of the past service of the persons working on the posts so created on contract basis prior to the commencement of the Rajasthan Contractual Hiring to Civil Posts Rules, 2022, shall be given a weightage of one for every completed three years of service.

Example:

Note-

(i)       The experience of completed of service shall be counted as on 1st April of he year. For thepurpose of calculation of weightage under this subregulation, the fractions if any shall be ignored.

(ii)      Experience required for appointment on contractual post shall not be counted for the purpose of this sub-regulation.

(3)     The Appointing Authority shall issue the appointment order of the person, who is adjudged suitable for the post by the screening committee. The appointment order shall be effective from the date of issue of such order and the period of contract service under these regulations shall not be counted as service for any purpose:

Provided that the person working on the contractual post of any Scheme/ Project of the J.D.A. and who have completed three years satisfactory service for the year 2023-24 shall be screened for adjudging their suitability on the post by screening committee."

Regulation 4. Amendment in Regulation 8.

The existing regulation 8 of the said regulations shall be substituted by the following, namely:-

"8. Compassionate Appointment of Dependents of the Deceased/Permanently incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard.-

(1)     Notwithstanding anything contained in these regulations, the Appointing Authority may fill the vacancies, subject to fulfilment of the educational qualifications and other service conditions prescribed under these regulations with the concurrence of Department of Urban Development & Housing, of the,-

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

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

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

Provided that,-

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

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

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

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

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

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

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

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

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

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

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

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

Explanation: for the purpose of this rule, -

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

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

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

(iv)    "Dependent" means,-

(i)       Spouse, or

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

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

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

(v)      Mother, Father. Unmarried Brother or unmarried sister in case of unmarried deceased/permanently incapacitated personnel of Armed Forces, Central Armed Police Forces (CAPF) and Indian Coast Guard.

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

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

Regulation 5. Amendment in Regulation 10.

The existing regulation 10 of the said regulations shall be substituted by the following, namely:-

"10. Reservation of vacancies for Backward Classes and More Backward Classes.-

Reservation of vacancies for Backward Classes and More Backward Classes shall be in accordance with the provisions of law in force at the time of direct recruitment. In the event of non-availability of eligible and suitable candidates amongst Backward Classes and More Backward Classes, as the case may be, for direct recruitment, in a particular year, the vacancies so reserved for them shall be carried forward to the subsequent three recruitment years. After the expiry of three recruitment years, such carried forward vacancies shall be filled in accordance with the normal procedure:

Provided that,-

(i)       if recruitment is not held in any recruitment year, such recruitment year shall not be counted for the purpose of this rule;

(ii)      Filling up of the vacancies in accordance with the normal procedure under this 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 Backward Classes and More Backward Classes, as the case may be, for which such vacancy is available in subsequent years."

Regulation 6. Substitution of Regulation 29.

The existing regulation 29 of the said regulation shall be substituted by the following, namely:-

"29.- Recruitment by the RPSC/Board.- Notwithstanding anything contained in this Chapter, if recruitmentof any post included in the service is assigned to the RPSC or the Rajasthan Staff Selection Board, as the case may be, by the Authority, the RPSC or the Board, as the case may be, the RPSC or the Board shall invite applications and select the candidates.

Provided that the direct recruitment to the posts of Subordinate and Ministerial Services mentionedin Schedule-I and Schedule-II of the Rajasthan Subordinate & Ministerial Services (Common Eligibility Test) Rules, 2022, no person shall be eligibleto appear in written examination or interview or both conductedfor selection to the posts mentioned in Schedule-I or Schedule-II of Rules 2022, as the case may be, if he fails to obtain such minimum marks in the CET conducted by the Board, as may be determined by the recruitment agency, while determining the minimum marks, the recruiting agency shall consider that fifteen timesof candidates of total vacancies advertised for the post mentioned inSchedule-I or Schedule-IIof Rules, 2022, as the case may be, will be eligible to apply for vacancies soadvertised but in the said range all those candidates who secure the same marks as may be fixed by the recruiting agency for any lower range will be admitted in written examination or interview or both conducted for selection to the posts mentioned in Schedule-I or Schedule-II, as the case may be.

Provided further that if the recruitment agency is of the opinion that sufficient number of candidates belonging to reserved category is not available on the basis of general standard for appearing in the written examination or interview or both conducted for recruitment on the post mentioned in Schedule-I or Schedule-II of Rules, 2022, as the case may be, relaxed standard may be applied by the recruiting agency for admitting for admitting candidates belonging to such reserved category so that sufficient number of candidates in that category are available to appear in the written examination or interviewor both. For this purpose, the zone of consideration of fifteen times the total approximate number of vacancies shall stand extended. However, candidates so additionally qualified to appear in written examination or interview or both, will be eligible for selection to the posts reserved for respective categories only.

Provided further also that-

(i)       for the postof Junior Assistant, the Board shall not recommend any candidate who has failed to obtain a minimum of 40% marks in each of the paper of the Phase-I and a minimum of 36% marks in each of the paper of the Phase-II of the competitive examination. However, relaxation in minimum marks up to 5% shall be given in each paper of each phase of examination to the candidates belonging to Scheduled Castes/ Scheduled Tribes categories.

(ii)      for the post of Stenographer-

(a)      the candidates securing minimum 40% marks in each of the paper of Phase-I shall only be admitted to the Phase-II subject to fifteen times of total approximate number of vacancies to be filled in the year through the examination but in the said range all those candidates who secure the same marks as may be fixed by the Board for any lower range will be admitted to the Phase-II.

(b)      if the Board is of the opinion that sufficient number of candidates belonging to reserved category is not available on the basis of general standard for appearing in the Phase-II, relaxed standard may be applied by the Board for admitting candidates belonging to such reserved category so that sufficient number of candidates in that category are available to appear in the Phase-II. For this purpose, the zone of consideration of 15 times the total approximate number of vacancies shall stand relaxed. However, candidates so additionally qualified for the Phase-II will be eligible for selection to the posts reserved for respective categories only.

(c)      the Board will not recommend any candidate who make mores more than 20% mistakes/error in the paper opted in Phase-II of the competitive examination for the post of Stenographer. However relaxation in maximum permissible mistakes/error in paper opted in Phase-II, up to 5% shall be available to Scheduled Castes/Scheduled Tribes category candidates.

(d)      if the Board is of the opinion that sufficient number of candidates are not available in any category, Board may further relax maximum permissible mistakes/error up to 5% in Phase-II.

Regulation 7. Amendment in Regulation 30.

The existing sub-regulation (4) of Regulation 30 of the said regulations shall be substituted by the following, namely:-

"(4) No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002.

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.

(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 re-marriage, which is not against any law, and before such re-marriage 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 re-marriage.

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

Regulation 8. Amendment in Regulation 33.

The existing sub-regulation (4) of Regulation 33of the said regulations shall be substituted by the following, namely:-

"(4) The person who has more than two children on or after 1st June, 2002 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:

Provided that,

(i)       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 1 June 2002, does not increase.

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

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

(iv)    any person who performed remarriage which is not against any law, and before such remarriage not disqualified for promotion under this sub-rule, he shall not be disqualified with effect from 01-06-2002, if any child is born out of single delivery from such remarriage."

Regulation 9. Amendment in Schedule VIII.

The existing serial No. 1 under head "TECHNICAL WING" shall be renumbered as 4 and before the serial number 4 and entries thereto, so renumbered, the following new serial number1,2,3 and entries thereto shall be added, namely:-