RAJASTHAN CIVIL SERVICES (ABSORPTION OF EX-SERVICEMEN) (AMENDMENT) RULES, 2021

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following rules further to amend the Rajasthan Civil Services (Absorption of Ex-servicemen) Rules, 1988, namely:-

Rule - 1. Short title and commencement.

(1)     These rules may be called the Rajasthan Civil Services (Absorption of Ex-servicemen) (Amendment) Rules, 2021.

(2)     They shall be deemed to have come into force with effect from 01.07.2021.

Rule - 2. Amendment of rule 2.

After the existing sub- rule (4) of rule 2 of the Rajasthan Civil Services (Absorption of Ex-servicemen) Rules, 1988, hereinafter referred to as the said rules, the following new sub-rule (5) shall be added, namely:-

"(5) Reservation to ex-servicemen will be admissible to only those who have settled in the State ."

Rule - 3. Amendment of rule 3.

In clause (a) of rule 3 of the said rules,-

(i)       for the existing expression "person who", the expression "person settled in the State and who" shall be substituted.

(ii)      after the existing sub-clause (v), the following Explanation shall be added, namely:

"Explanation : The expression 'person settled in the State' shall mean 'the person who is bona fide resident of the State."