In exercise of the powers conferred by
section 102 of the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994) and
all other powers enabling it in this behalf, the State Government hereby makes
the following rules further to amend the Rajasthan Panchayati Raj Rules, 1996,
namely:- (1)
These
rules may be called the Rajasthan Panchayati Raj (Second Amendment) Rules,
2022. (2)
They
shall come into force with immediate effect. The existing clause (ii-a) of sub-rule (1) of
rule 2 of the Rajasthan Panchayati Raj Rules,1996, hereinafter referred to as
the said rules, shall be substituted by the following, namely:- "(ii-a)
"Authorized Agency" means the Agency authorized by the State
Government, from time to time, for selection to the posts of Primary and Upper
Primary School Teacher;" The existing rule 277A of the said rules
shall be substituted by the following, namely:- "277A. Procedure
and method for direct recruitment to the posts of Primary and Upper Primary
School Teacher.- Notwithstanding anything contained in these
rules, procedure for direct recruitment to the posts of Primary and Upper
Primary School Teacher shall be made in the following manner, namely:- (i)
the
posts of Primary and Upper Primary School Teacher shall be filled in by direct
recruitment through a competitive examination conducted by the authorized
agency; (ii)
the
syllabus of the competitive examination for direct recruitment to the posts of
Primary and Upper Primary School Teacher shall be such as may be determined by
the State Government, from time to time; (iii)
applications
for direct recruitment to the posts of Primary and Upper Primary School Teacher
to be filled in shall be invited by the authorized agency by advertising the
posts in such manner as it may deem fit and shall be made in such form as it
may approve. Candidates shall be required to state in the application form the
names of districts in order of their preference in which they want to serve; (iv)
subject
to the provisions of these rules, the advertisement shall, inter alia, contain, (a)
a
clause that any candidate who accepts assignment on the post being offered to
him/her shall, during the period of probation, be paid monthly fixed
remuneration at the rate fixed by the State Government, from time to time 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; (b)
number
of posts to be filled in as the result of such examination, indicating
separately the number of posts reserved for candidates of the Schedule Castes,
Schedule Tribes, Sahariyas, Backward Classes, More Backward Classes,
Economically Weaker Sections, Women Candidates, Person with benchmark
disability, Sports Persons and Ex-servicemen, if any and the number of posts
for Scheduled Area and any other category notified by the State Government,
from time to time; (c)
last
date of submission of applications forms; (v)
in
addition to the advertisement, the authorized agency may issue such other
instructions for the guidance of the candidates in such other manner as the
authorized agency may deem fit; (vi)
a
candidate for direct recruitment to the post in the Service shall pay to the
authorized agency such fee as is fixed by it, from time to time and in such
manner, as may be indicated by it; (vii)
no
claim shall be entertained for refund of fee nor the fee shall be held in
reserve for any other recruitment except when the advertisement is canceled by
the authorized agency because of withdrawal of requisition or for any other
reason, in which case the amount shall be refunded: Provided that no claim for refund of fees
shall be entertained after a period of one month from the date of cancelation
of advertisement by the authorized agency; (viii)
the
applications which are found to be incomplete or which have not been filled in
accordance with the instructions issued by the authorized agency shall be
rejected by it at the very initial stage. The authorized agency shall permit
the remaining candidates to appear in the competitive examination provisionally
to whom they consider it proper to grant the letter of admission. No candidate
shall be admitted to the competitive examination unless he/she holds the letter
of admission to that examination granted by the authorized agency before
appearing at the competitive examination, it shall be ensured by the candidate
himself/herself that he/she fulfills the all eligibility criteria including
conditions regarding age, educational and professional qualifications provided
in these rules. Being allowed to take the examination shall not entitle a
candidate to presumption of eligibility. The authorized agency will
subsequently scrutinize the applications of such candidates only who are
qualified in the competitive examination; (ix)
the
decision of the authorized agency regarding the admission to the competitive
examination and eligibility of a candidate shall be final; (x)
the
authorized agency shall prepare category wise merit list of the candidates
declared successful on the basis of the marks obtained in the competitive
examination, conducted for the posts of Primary and Upper Primary School
Teachers: Provided that the authorized agency may, to
the extent of 50% of the finally intimated vacancies, keep names of suitable
candidates on the reserve list. The authorized agency may on requisition
recommend the names of such candidates in the order of merit to the Director,
Elementary Education within six months from the date on which original list was
forwarded by the authorized agency. Provided further that the authorized agency
shall prepare separate list of the candidates, in accordance with the
reservation prescribed by the Government, belonging to the Schedule Castes,
Schedule Tribes, Sahariyas, Backward Classes, More Backward Classes,
Economically Weaker Sections, Women Candidates, Person with benchmark
disability, Sports Persons, Ex-servicemen and other categories, if any,
notified by the State Government, from time to time; (xi)
the
authorized agency shall send the lists prepared under clause (x) to the
Director, Elementary Education Rajasthan, Bikaner for appointment to the posts
of Primary and Upper Primary School Teachers; (xii)
by
allocating districts to the selected candidates, district wise information
shall be made available to the respective Zila Parishads for
appointment/posting in order of merit under these rules by the Director of
Elementary Education, Rajasthan, in the order of their preference, in
accordance with the category wise posts advertised for districts, according to
the manner ascertained by the Government; and (xiii)
appointment
shall be given to the candidates by the District Establishment Committee of the
district concerned under these rules."RAJASTHAN
PANCHAYATI RAJ (SECOND AMENDMENT) RULES, 2022
PREAMBLE