[17th
October 2024] 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 Class IV Service (Recruitment and other Service Conditions) Rules,
1999, namely:- (1)
These rules may be called the Rajasthan Class
IV Service (Recruitment and other Service Conditions) (IInd Amendment) Rules,
2024. (2)
They shall come into force with immediate
effect. The existing clause (b) of
rule 2 of the Rajasthan Class IV Service (Recruitment and other Service
Conditions) Rules, 1999, hereinafter referred to as the said rules, shall be
substituted by the following, namely:- "(b)
"Board" means the Rajasthan Staff Selection Board;". The existing rule 21 of the
said rules shall be substituted by the following, namely:- "21.
Inviting of applications.- Application for direct
recruitment to posts in the service, shall be invited by the Board by
advertising the vacancies to be filled in the Official Gazette or in such other
manner as it deem fit. The advertisement shall contain a clause that a
candidate who accepts the assignment on the post being offered to his/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 Level in pay matrix
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: Provided that while
selecting candidates for the vacancies so advertised, the Board may, if
intimation of additional requirement not exceeding 100% of the advertised
vacancies is received by it. before selection, also select suitable persons to
meet such additional requirement." The existing rule 22 of the
said rules shall be substituted by the following, namely:- "22.
Form of Application.- The application shall be
made in the form as approved by the Board and obtainable from the Board on
payment of such fee, if any, as may be fixed by the Board, from time to time." In rule 23 of the said
rules, for the existing expression "Appointing Authority", the
expression "Board" shall be substituted. The existing rule 24 of the
said rules shall be substituted by the following, namely:- "24.
Recommendations of the Board.- (1)
The Board shall prepare category wise merit
list of the candidates declared successful in the written examination and
forward the lists so prepared to the Government in Administrative Reforms Department
for appointment: Provided that the Board may
prepare and keep reserve lists of candidates belonging to various categories to
the extent of 50% of the finally intimated vacancies. The names of such
candidates may, on receipt of requisition within six months from the date on
which the original list is forwarded by the Board to the Government in
Administrative Reforms Department for appointment, be recommend in order of
merit to the Administrative Reforms Department for appointment. (2)
The names of the candidates shall be arranged
in the order of merit respective list on the basis of marks obtained by them in
the written examination conducted by the Board. (3)
The Board may hold the examination for direct
recruitment to the posts under these rules and also under the provisions of the
Rajasthan Scheduled Areas Subordinate, Ministerial and Class-IV Service
(Recruitment and Other Service Conditions) Rules, 2014. A candidate would be
entitled to apply for the vacancies in the Secretariat, Subordinate Offices as
well as in the Rajasthan Public Service Commission and in Subordinate Offices
of the Tribal Sub Plan (TSP) Area for which there shall be one application and
the candidate shall mention his/her choice for appointment in the Secretariat
or Subordinate offices or the Rajasthan Public Service Commission or in offices
of the Tribal Sub Plan (TSP) Area, as the case may be, in the application form. (4)
The Board shall send lists of selected
candidates to the Government in Administrative Reforms Department, out of these
lists, Administrative Reforms Department shall allot candidates to various
Appointing Authorities on the basis of a Computerised Randomisation Method in
accordance with the vacancies reserved for Scheduled Castes, Scheduled Tribes,
Backward Classes, More Backward Classes and Economically Weaker Sections and
any other category as per the reservation policy of the Government. Request for
change of Department shall not be allowed in any circumstances. Vacancies
arising due to non-joining of a candidate or for any other reasons may be
filled by candidates from the reserve list only. The Appointing Authority
before making an appointment shall satisfy itself by making such enquiry as may
be considered necessary that such candidate is otherwise eligible and suitable
in all respect for appointment to the post. It shall be the responsibility of
the Appointing Authority to allot District/Place of posting in a district to
the candidates, so allotted to him/her by the Administrative Reforms
Department, through an "In-person Counseling Method" only. In the
first round of counseling candidates belonging to persons with benchmark
disability/ Widow/ Divorced woman/ Single woman/ dependent of a Martyred/
Ex-Servicemen/ Outstanding Sports Person category and candidates themselves
being a husband and wife shall be allotted district/ place of posting in a
district, as the case may be. Rest of the candidates may be allotted district/
place of posting in a district, as the case may be, in order of merit keeping
in view the instructions issued in this regard by the Government, from time to
time." In rule 25 of the said
rules, for the existing expression "committee", the expression
"Board" shall be substituted. In Schedule-I appended to
the said rules,- (i)
the existing entries in column number 4
against serial number 3 shall be substituted by the following, namely:- "Secondary from a
recognised Board or its equivalent examination."; and (ii)
the existing entries in column number 4
against serial number 4 shall be substituted by the following, namely:- "Secondary from a
recognised Board or its equivalent examination." The existing Schedule-II
appended to the said rules shall be substituted by the following, namely:- "SCHEDULE-II SCHEME
AND SYLLABUS FOR THE COMPETITIVE EXAMINATION SCHEME OF EXAMINATION: The
competitive examination shall include the following paper and shall carry the
number of marks as shown against it, namely:- PAPER DURATION MARKS General Hindi, English,
General Knowledge and Mathematics. 2 Hours 200 Explanation: 1. The standard
of the paper will be that of the Secondary Examination of the Board of
Secondary Education, Rajasthan. The syllabus and scope of paper for the
examination will be as prescribed by the Board, from time to time and will be
intimated to the candidates within the stipulated time in the manner as the
Board may deem fit. 2. The paper will be
objective type. 3. The marks obtained by a
candidate in examination will be counted for determining their order of merit.Rajasthan Class Iv Service (Recruitment And Other Service Conditions)
(Iind Amendment) Rules, 2024
PREAMBLE