Rajasthan Civil Services (Special Selection And Special Conditions Of Service For Appointment Of Personnel In The English Medium Schools) Rules, 2023

[23rd January 2023]

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 laying down the procedure for special selection and special conditions of service for appointment of various personnel in the English Medium Schools under the School Education Department, Rajasthan, namely:-

Rule - 1. Short title and commencement

(1)     These mles may be called the Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Personnel in the English Medium Schools) Rules, 2023.

(2)     They shall come into force from the date of their publication in the Official Gazette.

Rule - 2. Scope and application

These rules shall apply for appointment of the personnel on various posts of English Medium Schools as specified in Schedule-I.

Rule - 3. Definitions

In these rules, unless the context otherwise requires,-

(a)      Appointing Authority means the Director or such other authority to whom the power may be delegated by the Director with the concurrence of the State Government;

(b)      Department" means the School Education Department, Rajasthan;

(c)      Director means the Director. Secondary Education Rajasthan, Bikaner;

(d)      English Medium Schools means the Mahatma Gandhi Government (English Medium) Schools, Swami Vivekanand Government Model Schools (SVGMS) and all other Government English Medium Schools;

(e)      Government means the Government of Rajasthan:

(f)       Personnel means a personnel appointed on the posts referred to in Schedule-I;

(g)      Selection Committee means the committee referred to in rule 9;

(h)     Schedule means the Schedule appended to these rules:

(i)       State means the State of Rajasthan; and

(j)       Year means the financial year.

Rule - 4. Interpretation

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

Rule - 5. Composition, nature and strength of posts

(1)     The nature of posts included in the English Medium Schools shall be as specified in column 2 of the Schedule-I.

(2)     The strength of the posts in each English Medium School shall be such as may be determined by the Government, from time to time:

Provided that the 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 any posts permanently or temporary, from time to time, without thereby entitling any person to any compensation.

Rule - 6. Determination of vacancies

The Appointing Authority shall determine on 1st April every year, the number of vacancies anticipated to be filled in English Medium Schools of each district during the year or as and when such contingency arises.

Rule - 7. Source of selection

Selection for appointment to the posts as specified in column number 2 of Schedule-I, after the commencement of these mles shall be made on the recommendation of the Selection Committee from amongst the eligible personnel of the department, preferably of the district in which vacancies are to be filled, mentioned in column number 3 of Schedule-I.

Rule - 8. Eligibility for selection

Only such persons shall be eligible for consideration for appointment to the posts specified in Schedule-I, who are incumbents of the department, preferably of the district in which vacancies are to be filled, and eligible for posting/appointment in the English Medium Schools on the posts specified in Schedule-I.

Rule - 9. Selection committee

For the post-wise selection of suitable eligible candidates on all the posts enumerated in Schedule-I shall be made on the recommendation of the following State Level Selection Committee, Range Level Selection Committee or District Level Selection Committee, as the case may be.

(A)     State Level Selection Committee.-

The State Level Selection Committee consisting of the following for selection to the posts mentioned at serial number 1, 2 and 3 of the Schedule-I, namely:-

In the event of non-availability of any member in the State Level Selection Committee, any subordinate officer may be nominated by the Director as a substitute for the formation of the full committee.

(B)     Range Level Selection Committee.-

The Range Level Selection Committee consisting of the following for selection to the posts mentioned at serial number 4 to 9 of the Schedule-I, namely:-

In the event of non-availability of chairperson/ member in the Range Level Selection Committee or if the officer holding additional charge having multiple assignments, any officer subordinate to him may be nominated by the Director as a substitute for the formation of the full committee.

(C)     District Level Selection Committee.-

The District Level Selection Committee consisting of the following for selection to the posts mentioned at serial number 10 to 17 of the Schedule-I, namely:-

In the event of non-availability of chaiiperson/member in the District Level Selection Committee or if the officer holding additional charge has multiple alignments, any subordinate officer may be nominated by the Joint Director of the Range concerned as per the requirement for the fonnation of the full committee.

Rule - 10. Criteria for selection

Selection shall be made by the Selection Committee, concerned after an interview having regard to the personality, character, previous record of service and previous experience in respective services or any other criteria of selection e.g. proficiency in English language communication skill and teaching his/her subject well through English medium or whatever the committee considers to be appropriate. The Director shall be empowered to formulate, amend and issue the further detailed instruction as per the exigency.

Rule - 11. Procedure for selection

(1)     As soon as it is decided that selection is to be made to fill a certain number of vacant posts as specified in column number 2 of the Schedule-I, from amongst the eligible candidate mentioned in column number 3 of the Schedule-I. the Director or any other officer authorized for this purpose shall invite application from all eligible candidates by a stipulated date through a way as he considers to be appropriate.

(2)     The eligible candidates may apply for the posts as advertised by the Appointing Authority in accordance with the procedure as decided by the Director.

(3)     The candidates may mention as many choices as decided for the time being for posting on the advertised posts/vacancies.

(4)     After screening of the applications received, pending departmental inquiries, prosecution reports, other service records or any other information which is considered to be appropriate may be sought. After due consideration over such information, the decision of the Appointing Authority shall be final.

(5)     The Appointing Authority shall issue the schedule for interview of the eligible candidates as per their post/subjects. Selection of the candidates shall be done on the basis of merit list prepared in accordance with the perfoimance in the interview and the nomas as prescribed by the Director. The selection of the candidates, equal to the number of vacancies likely to be filled in, shall be made as per their suitability and a list of the names of the suitable candidates shall be prepared accordingly:

Provided that the Selection Committee may, if suitable persons are available, keep on reserve list more candidates whose number shall not exceed 50% of the vacancies determined. The name of such candidates may be considered for posting until new selection process is initiated.

Rule - 12. Posting after Selection

The list of selected candidates shall be provided by the selection committee to the State Level Nodal Officer nominated for English Medium Schools. The records of all selected candidates and non-selected candidates along with the selection list shall be sent by the Member Secretary of the Selection Committee. The selection list after approval of the Director shall be provided to the Appointing Authority for posting by the State Level Nodal Officer. Posting orders of the selected candidates shall be issued by the Appointing Authority according to the selection list received.

Rule - 13. Reversion

Reversion of the personnel postal after selection in the English Medium Schools to the Hindi medium schools shall not generally be admissible in the mid-session. Every year application for reversion shall be taken in time as specified by the Director before the new selection process is initiated. The vacancies due to such reversion shall be included in the forthcoming selection process as prospective vacancies. The personnel willing for such reversion shall be handed over to the previous Appointing Authority for posting after joining of the replacing personnel on the completion of the new selection process. In exceptional circumstances, the Director may allow reversion at any time on duly recorded grounds.

Rule - 14. Other conditions of service

(1)     Personnel shall be posted after selection to the post enumerated in Schedule-I generally for a period of one year which shall be extendible by a process specified by the Director after review of the performance of the services rendered. The Appointing Authority shall have right of relieving a personnel for office of the previous Appointing Authority before completion of the such service duration without assigning any reasons. The Appointing Authority other than the Director shall seek approval from the Director before such action.

(2)     Annual review of the performance of all personnel posted after selection in the English Medium Schools shall be done by the Appointing Authority by the manner and process specified by the Director, from time to time.

(3)     As soon as the personnel posted after selection in the English Medium Schools is promoted to a higher post in the parent cadre, he/ she shall be deemed reverted for posting on promotion. In case of having the desirable qualifications for posting in the English Medium Schools, the Appointing Authority may take a decision for retention of posting of the promoted personnel in any of the English Medium Schools in accordance with the vacancies and exigency.

(4)     Except as provided in these rules, other service conditions to the post as specified in column 2 of Schedule-I, shall be regulated by other rules applicable to the employees of the State Government made under the proviso to Article 309 of the Constitution of India.

(5)     An additional allowance may be made admissible as an incentive as per exigency to personnel to be posted in the schools situated in remote rural areas as specified in Schedule-II, if adequate number of candidates does not apply for the post concerned, as specified by the State Government, from time to time.

(6)     The personnel working in the English Medium Schools may be posted/transferred to any other English Medium Schools across the state according to their post/subject. The original seniority of the candidate concerned shall remain unaffected due to the said change in posting.

(7)     In case of posting of the personnel working on posts whose seniority is maintained at range/district level, even after selection in the English Medium Schools of other range/district jurisdiction, the seniority of the candidate concerned shall be protected in the patent range/district and they shall be entitled to a lien in the parent range/district for further promotion.

(8)     In case of the posts where seniority is maintained at range/district level, the probationer trainees/probationers being posted after selection in the English Medium Schools of other range/district, the confinnation after successful completion of the probation period shall be done by the previous Appointing Authority of parent range/district where his/her seniority is maintained before being posted in the English Medium Schools.

(9)     The incumbents of the Rajasthan Voluntary Rural Service Rules, 2010 shall not be eligible for posting in the urban/municipal areas.

Rule - 15. Power of posting to fill vacant posts or in exceptional matters

Notwithstanding anything contained in these rules, the Director may post or instruct to the competent authority to post any personnel regularly appointed in the school education department at English Medium Schools to fill the vacancies or in exceptional matters for reasons to be recorded in writing. To fill the vacancies or the prospective vacancies in the English Medium Schools of the department, the State Government may impose a compulsory provision of minimum one year duration of service in these schools.

Rule - 16. Removal of Doubts

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

Rule - 17. Repeal and Saving

All rules and orders in relation to matters covered by these rules and in force immediately before commencement of these rules are hereby repealed:

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

 

Schedule-I

(see rules-2,5,7,8,9,11 and 14)

Note: (1) The applicants, who are proficient in English language communication skill and efficient in teaching through English medium, shall be given preference in selection for the teaching posts, as mentioned at serial number 1 to 14.

(2) For selection of the applicants for the non-teaching posts, as mentioned at serial number 15 to 17, a practical knowledge of English language shall be desirable.

 

Schedule-II

(see rules-15 (5))