Rajasthan Police Subordinate Service Rules, 1989

 

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 regarding recruitment to posts in, and the conditions of service of persons appointed to the Rajasthan Police Subordinate Service.

 

Part I

General

Rule - 1. Short title and commencement.?

 

(1)     These rules may be called the Rajasthan Police Subordinate service Rules, 1989 and they shall apply to the entire Police Establishment.

 

(2)     They shall come into force with effect from the date they are published in the Rajasthan Gazette.

Rule - 2. Definitions.?

 

In these Rules, unless the context otherwise requires:-

 

(a)      "Appointing Authority" means:-

 

(i)       For the posts of Inspectors/Company Commanders-The Director General-cum-Inspector General of Police.

 

(ii)      For the posts of Sub-Inspectors/Platoon Commanders, Supervisors and Sub-Inspectors of Police Tele-Communications-The Dy. I.G. of Police (Hqrs.) or an officer of the equivalent rank.

 

(iii)     For the posts of Assistant Sub-Inspectors/Head Constables & Constables in Rule 4, Section I, II & IV-The Supdt. of Police/Commandant or an officer of the equivalent rank.

 

(iv)    For the posts of Assistant Sub-Inspectors in Rule 4, Section III-The Director, Police Tele-Communications.

 

(v)      For the posts of Constables & Head Constables, other than those belonging to General Duties Branch, in Rule 4, Section III- S.P. Police Tele-Communications.

 

(vi)    For the posts of Constables & Head Constables in General Duties Branch of Police Tele-Communications and Mechanical Transport Branch in the District-The Supdt. of Police District concerned:

 

Provided that all authorities superior to the Appointing Authority, in the Police Establishment, mentioned in rule (2) (a) shall also be deemed to be the Appointing Authority:

(b)      "Approved List" means list containing names of persons approved for promotions in accordance with the provisions of these rules;

 

(c)      "Board" means the Selection Board constituted under the relevant rules and a Board of Examiners as constituted by the Director General of Police-cum-I.G. of Police under these rules;

 

(d)      "Commission" means the Rajasthan Public Service Commission;

 

(e)      "Direct Recruitment" means recruitment made by methods prescribed in Rule 6(a);

 

(f)       "District" means and includes the District of the State including Government Railway Police District and Unit or Units which declared equivalent to a District by the Director General-cum-Inspector General of Police for the purposes of these Rules;

 

(g)      "Government" means the Government of Rajasthan;

 

(h)     "Director General-cum-Inspector General, Inspector General, Deputy Inspector General/Supdt. of Police / Commandants / Director and Supdts. of Tele-Communications, Rajasthan Police" means the Director General-cum-Inspector General of Police, Inspector General of Police/Deputy Inspector General of Police/Director Tele-communications/Superintendent Tele-Communications Rajasthan Police and Superintendent of Police and Commandants in the Rajasthan Police, Director General-cum-Inspector General of Police includes Inspector General of Police and an officer of equivalent rank. Deputy Inspector General includes Director State Crime Record Bureau and an officer of equivalent rank and Superintendent of Police includes Superintendent of Police, Dy. Director, RPA, and an officer of equivalent rank;

 

(i)       "Junior Posts" means the posts so mentioned in Sections I, II, III & IV of the Schedule-I appended to these Rules;

 

(j)       "Police Establishment" means and includes the Police Department, the Anti-Corruption Department and such other units as may be specified by the Director General-cum-Inspector General of Police from time to time;

 

(k)      "Member of Service" means a person appointed in a substantive capacity to a post in the rank concerned of the service under the provisions of these rules or orders superseded by these rules and includes a person on probation;

 

(l)       "State" means the State of Rajasthan;

 

(m)    "Range" means and includes Police Ranges of the State including Rajasthan Armed Constabulary Range and such Units as are declared equivalent to a Police Range by the Director General-cum-Inspector General of Police for the purposes of these rules;

 

(n)     "Schedule" means Schedule I & Schedule II appended to these rules;

 

(o)      "Senior posts" means the posts so mentioned in Section I, II, III & IV of the Schedule-I appended to these rules;

 

(p)      "Service" means the Rajasthan Police Subordinate Service;

 

(q)      "Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period;

Note.- "Due selection by any methods of recruitment prescribed under these rules" will include recruitment either on initial constitution of service or in accordance with the provisions of any rules promulgated under proviso to Article 309 of the Constitution of India, except an urgent temporary appointment.

(r)      "Service" or "Experience" wherever prescribed in these rules as a condition for promotion from one service to another or within the service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with rules promulgated under proviso to Article 309 of the Constitution of India; and

Note.- Absence during service e.g. training, leave and deputation etc. which are treated as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion.

(s)      "Year" means financial year unless specifically provided otherwise.

Rule - 3. Interpretation.?

 

Unless the context otherwise requires, the Rajasthan General Clauses Act. 1955 (Rajasthan Act No. 8 of 1955) shall apply for the interpretation of these Rules, as applied for the interpretation of a Rajasthan Act.

Part II

Cadre

Rule - 4. Composition and strength of the Service.?

 

(1)      The Service shall consist of four sections, viz-

Section-I- Armed Police, Civil Police and Intelligence Branch and General Duties Branch of the Tele-Communication Directorate.

 

Section-II- Mewar Bhil Corps.

 

Section-III- Directorate of Tele-Communications, Rajasthan Police.

 

Section-IV- Rajasthan Armed Constabulary.

 

The right of promotion shall be confined to each section subject to the provisions contained in the Schedule-I, in Columns 5, 6 & 7. No Member of the service shall ordinarily be transferred from one section to another, even on an equivalent post except in extraordinary circumstances on such conditions as may be decided by the Director General-cum-Inspector General of Police, with the prior approval of the Government. The nature of posts included in each section of the Service shall be as specified in column 2 of the Schedule-I.

 

(2)      The strength of posts in each section shall be such as may be determined by government from time to time:

Provided that-

(a)      The Government may create any post, permanent or temporary from time to time, as may be found necessary and may abolish any such posts in the like manner, without thereby entitling any person to any compensation.

 

(b)      The Appointing Authority may leave unfilled or hold in abeyance or allow to lapse any post, permanent or temporary, from time to time, without thereby entitling any person to any compensation.

Rule - 5. Initial Constitution of the Service.?

 

The service shall consist of:-

 

(a)      all persons holding substantively the post specified in the Schedule-I;

 

(b)      all persons recruited to the service before the commencement of these rules; and

 

(c)      all persons recruited to the service in accordance with the provisions of these rules.

Part III

Recruitment

Rule - 6. Methods of Recruitment.?

 

Recruitment to the service shall be made:-

 

(a)      by direct recruitment, in accordance with Part-IV of these rules, provided that direct recruitment to posts in section-I of the schedule-I shall be made in Armed Branch only. Persons who are so recruited shall be eligible for transfer to the other branches in section-I of rule 4 after undergoing such induction course as may be prescribed by the Director General-cum-Inspector General of Police from time to time, strictly in accordance to the seniority:

Provided further that in case there is no vacancy available in Armed Branch in a particular year or to meet unforeseen eventualities the Director General-cum-Inspector General of Police may allow recruitment to any other branch also:

 

[Provided further that the direct recruitment to the post of Constable in Rajasthan Armed COnstabulary may be made from persons who have qualified the written examination conducted by the Director, Department of Mines and Geology, Rajasthan in the year 2013 for the post of Constable, Mineral Protection Force under the Rajasthan Mines and Geological Subordinate Service Rules, 1960 and after passing such physical Efficiency Test as may be specified by the Director General cum Inspector General of police.]

 

(b)      by promotion in accordance with Part-V of these Rules provided that nothing in these Rules shall preclude the Government from appointing Officiating/Temporary Officials previously in the employment of the pre-reorganised State of Rajasthan, Ajmer, Bombay and Madhya Bharat, who had not been selected by any Public Service Commission to suitable posts after getting their suitability adjudged by the Commission in accordance with the Rules, order or directions governing the integration of their service. Their Seniority shall be according to their position in the interlaced seniority list of temporary officiating officials on 1-11-1956 as determined by the Government.

Rule - 7. Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes.?

 

(1)     Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment i.e. by direct recruitment and by promotion.

 

(2)     The vacancies so reserved for promotion shall be filled in by seniority-cum-merit and merit.

 

(3)     In filling the vacancies so reserved, the eligible candidates who are members of the Scheduled Castes and the Scheduled Tribes shall be considered for appointment in the order in which their names appear in the list prepared for direct recruitment by the Commission for posts falling in its purview and by the Appointing Authority in other cases and the Board or the Appointing Authority as the case may be, in the case of promotion, irrespective of their relative rank as compared with other candidates.

 

(4)     Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be filled, in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years in total and thereafter such reservation would lapse.

Rule - 8. Nationality.?

 

A candidate for appointment to the Service must be:-

 

(a)      A citizen of India, or

 

(b)      A subject of Nepal, or

 

(c)      A subject of Bhutan, or

 

(d)      A Tibetan refugee, who came over to India before the 1st January, 1962 with the intention of permanently settling in India, or

 

(e)      A person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, and East African Countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika) and Zanzibar, Zambia, Malavi, Zaire and Ethiopia, with the intention of permanently settling in India:

 

Provided that a candidate belonging to categories (b), (c), (d) & (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.

(f)       A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview, conducted by the Commission or other recruiting authority and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government.

Rule - 9. Eligibility for Recruitment.?

 

Notwithstanding anything contained in these rules provision regarding eligibility for recruitment to the service with regard to Nationality, age-limit and fee or other concessions to a person who may migrate from other Countries to India with the intention of permanently settling in India shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandis according to the instructions issued on the subject by the Government.

Rule - 10. Determination of Vacancies.?

 

(1)     (a) Subject to the provisions of these Rules, the Appointing Authority shall determine on 1st April every year, the actual number of vacancies likely to occur during the financial year.

(b) Where a post is to be filled in by single method as prescribed in the rule or Schedule-I, the vacancies so determined shall be filled in by that method.

(c) Where a post is to be filled in by more than one method as prescribed in the rules or Schedule-I, the apportionment of vacancies,determined under clause (a) above, to each such method shall be done maintaining the prescribed proportion for the over- all number of posts already filled in. If any fraction of vacancies is left over after apportionment vacancies is the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.

(2)     The Appointing Authority shall also determine the vacancies or earlier years, yearwise which were required to be filled in by promotion, if such vacancies were not determined and filled earlier in the year in which they were required to be filled in.

Rule - 11. Age.?

 

A candidate for direct recruitment to the services must have attained-

 

(a)      for the post of Sub-Inspector/Platoon Commander, the age of 20 years and must not have attained the age of 23 years, on 1st January next following the last date fixed for receipt of applications.

 

(b)      for the post of Constables, the age of 18 years and must not have attained the age of 21 years on 1st day of January next following the last date fixed for receipt of applications. However the upper age-limit for Constable(Driver) shall be 24 years:

Provided that-

(1)     [the upper age limit shall be relaxed by ?

 

(a)      5 years in case of male candidates belonging to the Scheduled Castes, Scheduled Tribes and the woman candidates belonging to General category;

 

(b)      10 years in case of Women candidates belonging to the Scheduled Castes, Scheduled Tribes and the Other Backward Classes; and

 

(c)      3 years in case of the candidates belonging to State Government employees and the dependents of the deceased Police Officers/Officials killed in the discharge of their duties.]

 

(2)     the upper age-limit mentioned above shall be 40 years in the case of Ex-Service Personnel and the Reservists, namely the service personnel who are transferred to the Reserve.

 

(3)     however the upper age-limit mentioned above may be relaxed by three years in exceptional cases by appointing authority, after previous approval of Government.

 

(4)     that the released Emergency Commissioned Officers and Short Service Commissioned Officers after release from the army, shall be deemed to be within the age-limit, when they appear before the commission, had they been eligible as such at the time of their joining the commission in the Army.

 

(5)     [the provisions of Notification No. F. 7(2) DOP/A-II/84-Part dated 25.6.2004 shall not be applicable to clause (b) of Rule 11 of these rules.]

Rule - 12. Academic and Technical Qualifications.?

 

A candidate for direct recruitment to the Service shall possess-

 

(1)     the qualifications given in column 4 of the Schedule-I; and

 

(2)     working knowledge of Hindi written in Devnagri Script and knowledge of Rajasthani Culture.

Rule - 13. Character.?

 

The Character of a candidate for direct recruitment must be such as to qualify him for employment in the Service. He must produce a certificate of good character from the Principal Academic Officer of the University or College or School in which he was last educated and two such certificates, written not more than six months prior to the date of application, from two responsible persons not connected with his School or College or University and not related to him.

Notes.- (1) A conviction by a Court of Law need not of itself involve the refusal of a certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude or association with crimes of violence or with a movement, which has its object to overthrow by violent means a Government as established by law, the mere conviction need not be regarded as a disqualification.

(2) Ex-Prisoners, who by their disciplined life, while in prison and by either subsequent good conduct have proved to be completely reformed, should not be discriminated on grounds of the previous conviction, for purposes of employment in the service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to that effect from the Superintendent. After-care Home or if there are no such homes in a particular district, from the Superintendent of Police of that district. Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent, After- care Home endorsed by the Inspector General of Prisons to the effect that they are suitable for employment as they provided to completely reformed by their disciplined life while in Prison and by their subsequent good conduct in an After-care Home.

Rule - 14. Physical Fitness.?

 

(1)     A candidate for direct recruitment of the Service, must be in good mental and bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a member of Service and if selected must produce a certificate to that effect from a Medical Authority notified by the Government for the purpose. The appointing Authority may dispense with production of such certificate in the case of a candidate promoted in the regular line of promotion or who is already serving in connection with the affairs of the State, if he has already been medically examined for the previous appointment and the essential standards of medical examination of the two posts held by him are to be comparable for efficient performance of duties of the new post and his age not reduced his efficiency for the purpose.

 

(2)     Except in the case of women candidates, no candidate, who is less than 168 Cms. in height and whose deflated chest measurement is less than 81 Cms. and inflated less than 86 Cms. [with a minimum 5Cms. expansion of chest] shall be deemed to be physically fit:

 

Provided that-

(i)       The minimum height of the candidates belonging to the Hill and the Tribal areas shall not be less than 160 Cms. and their deflated and inflated chest should not be less than 79 & 84 Cms. respectively.

 

(ii)      The height and weight of women candidates may not be less than 152 Cms. and 47.5 Kgs. respectively.

 

(iii)     Candidates belonging to the Scheduled Castes and Scheduled Tribes whose height and chest measurements are less by 5 Cms. shall be deemed to be physically fit in case requisite number of suitable SC/ST candidates possessing physical fitness standards as laid down in Rule 14 (2) are not available.

 

(iv)    [for requirement to the post of constable, candidate belonging to the Saharia tribe of Shahhad and Kishanganj tehsils of Baran District, shall be deemed to be physically fit if,-

(a)      a male candidate whose minimum height is not less than 160 centimetre and their deflated chest and inflated chest is not less than 74 centimetre and 79 centimetre respectively and expansion is required to be minimum 5 centimetre; and

(b)      a woman candidate whose minimum height and weight is not less than 145 centimetre and 43 kilogram respectively.]

Rule - 15. Employment of Irregular or Improper Means.?

 

A candidate who is or has been declared by the Recruitment Board/Commission or the Appointing Authority guilty of impersonation or of submitting fabricated documents, which have been tempered with or suppressing material information or of using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or interview may, in addition to rendering himself liable to criminal prosecution be debarred either permanently or for a specified period:-

 

(a)      by the Recruitment Board/Commission or the Appointing Authority for admission to any examination or appearance at any interview to be held under the provisions of these Rules, and

 

(b)      by Government from employment under the Government.

Rule - 16. Canvassing.?

 

No recommendation for recruitment either written or oral than that required under the Rules, shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by any means may disqualify him for recruitment.

Part IV

Procedure for Direct Recruitment

Rule - 17. Inviting of Applications.?

 

(1)     applications for direct recruitment to the post of Constables in all the four Sections of the Scheduled-I shall be invited by such officers and in such manner as may be laid down by the Director General-cum-Inspector General of Police. [The Advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/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 scale of pay of the post as shown elsewhere in the Advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the said rules.]

 

(2)     The applications for direct recruitment shall be invited by the Commission for the post of Sub-Inspector in Sections I, II and Platoon Commanders in Section-IV and by a Recruitment Board for the posts of Inspector/Sub-Inspectors/Asstt. Sub-Inspectors in Section-Ill through advertisement in the Official Gazette or in such other manner as may be deemed fit by the [Commissioner/Director General-cum-Inspector General of Police.] [The Advertisement shall contain a clause that a candidate who accepts the assignment on the post being offered to him/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 scale of pay of the post as shown elsewhere in the Advertisement shall be allowed only from the date of successful completion of the period of probation mentioned in the said rules.]

Provided that-

(a)      the Director General-cum-Inspector General of Police may fill 10% of the vacancies of the post of Sub-Inspectors/Platoon Commanders by means of direct recruitment in Sections-I, II and IV of the Scheduled-I, to be filled in a particular period of recruitment, without observing the procedure laid down in these Rules with the approval of the Government and that the candidates so appointed shall conform to the requirements of age, academic qualifications, physique, medical fitness and soundness of character as prescribed in these Rules and that preference will be given for proficiency in Games and Sports, recognised for the All India Games and Sports, Meet.

Explanation.- The word proficiency in rule 17 in proviso (a) shall mean attainment of distinction or representation in relevant games and sports at the State or National level.

(b)      the selection of the candidates under proviso (a) to rule 17 (2) for appointment to the post of Sub-Inspectors/Platoon Commanders shall be made by a Board consisting of the Director General-cum-Inspector General of Police, or Inspector General of Police; nominated by the Director General-cum-Inspector General of Police, as Chairman, two Dy. Inspector General of Police as Members and one Superintendent of Police or an officer of equivalent rank as Member-Secretary.

(c)      while selecting candidates for the post so advertised, the Board may, if intimation of additional requirement not exceeding 50% of the advertised vacancies, is received by them before the selection, also select suitable persons to meet such additional requirement.

Rule - 18. Form of Application.?

 

The application shall be in the form approved by the Commission in case of the post of Sub-Inspectors in Sections-I, II and Platoon Commanders in Section-IV and in case of other posts by the Director General-cum-Inspector General of Police and shall be obtained from the Secretary to the Commission or the Appointing Authority, as the case may be, on payment of such fees as may, from time to time be fixed by the Commission/Director General-cum-Inspector General of Police.

Rule - 19. Examination or Application Fee.?

 

(1)     A candidate for direct recruitment to a post in the Service shall pay examination or application fee, as the case may be, fixed by the Commission or the Director General-cum-Inspector General of Police, as the case may be, in such manner as may be specified by it or him.

 

(2)     [No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Commission because of withdrawal of requisition by the Requisitioning Authority or for any other reason in which case the amount shall be refunded:

Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Commission to the candidate.]

Rule - 20. Admission to the examination.?

 

(1)     The applications which are found to be incomplete and have not been filled in accordance with the instructions issued by the Commission/Recruitment Board shall be rejected by them at the initial stage. The Commission/Recruitment Board shall permit rest of those candidates to appear in the examination provisionally to whom they consider it proper to grant the certificate of admission. No candidate shall be admitted to an examination unless he holds a certificate of admission to that examination granted by the Commission/Recruitment Board. Before appearing at the examination, it should be ensured by the candidate himself/herself that he/she fulfills the condition in regard to age, educational qualification, experience, number of chances, if any, etc. as provided in the rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The Commission/Recruitment Board shall scrutinise later on the applications of such candidates only as qualify in the written examination and shall call only the eligible candidates to viva voce, if any.

 

(2)     The decision of the Commission/Recruitment Board as to the admission of a candidate to an examination, eligibility and consequent admission to viva voce if any, shall be final.

Rule - 21. Authority for conducting the competitive examination.?

 

(1)     The competitive examination for direct recruitment to the post of Sub-Inspector in Section-I and II and Platoon Commander in Section-IV shall be conducted by the Commission in accordance with the procedure laid down in Schedule-II appended to these Rules, and for the posts of Inspectors, Sub-Inspectors and Asstt. Sub-inspectors in Section-Ill, shall be conducted by the following Recruitment Boards as constituted by the Director General-cum- Inspector General of Police: -

 

 

Provided that when the post of the Director, Tele-Communications is held by a Deputy Inspector General of Police, he shall act as Chairman of the Board.

(2)     The syllabus for the examination to be conducted by the Recruitment Board referred to in sub-rule (1) and for the Physical Efficiency Test [***] shall be such as may be prescribed by the Director General-cum- Inspector General of Police from time to time.

 

(3)     Candidates who obtain 36 percent of marks in each paper and 40 per cent in the aggregate, shall be deemed to have passed the qualifying examination conducted by the Commission or the Recruitment Board as the case may be. The commission shall send the list of such successful candidates to the Recruitment Board referred to in sub-rule 6(a):

 

Provided that relaxation upto 5 marks will be available to candidates belonging to the Scheduled Castes and Scheduled Tribes in each paper and in the aggregate.

(4)     [(a) The Commission or the Recruitment Board, as the case may be, may order retotaling of the marks obtained by a candidate during such period as may be decided by the Commission or the Recruitment Board, as the case may be, in their discretion on payment of such fee as may be fixed by the Commission or the Recruitment Board, as the case may be, from time to time but evaluation of the answer paper shall not be re-examined.

(b) The Commission or the Recruitment Board as the case may be, may take steps to rectify such mistakes as are detected on retotalling of the marks in pursuance of the provisions of (a) above.]

(c) (i) If as a result of such rectification, in case of Sub- Inspector in Sections-I and II and Platoon Commander in Section- IV, the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the announcement of the result, reported to the Recruitment Board and shall stand protanto modified;

(ii) If as a result of such rectification, in case of Inspector/Sub-Inspector /Assistant Sub-Inspector in Section-Ill, the Recruitment Board discovers that the candidate becomes eligible for selection, the result announced by the Recruitment Board shall stand protanto modified.

(5)     All candidates who are declared successful under rule 21 (3) shall be required to appear before a Physical Efficiency Board, consisting of the Director General-cum-Inspector General of Police or his representative not below the rank of Inspector General of Police, One Deputy Inspector General of Police, one Superintendent of Police/Commandant nominated by the Director General-cum-Inspector General of Police for physical efficiency test for various districts or group of districts as may be notified. The physical efficiency test would be vigorous as laid down by the Director General of Police to adjudge suitability of the candidate. The physical efficiency test shall carry 100 marks and the candidate who secures 50% marks therein, shall be eligible for selection.

(6)     Candidates who are declared successful in the written test under sub-rule (3) and in the physical efficiency test under sub- rule (5) shall be eligible for aptitude test and interview:

Provided that the number of candidates called for aptitude test and interview shall be restricted to three times the number of vacancies on the basis of merit based on the aggregate marks obtained both in the written and in the physical efficiency test except in the case of scheduled castes and scheduled tribes candidates who shall be eligible for interview in excess of the prescribed limit if they have qualified in the written examination and the physical efficiency test.

(7)     (a) The aptitude test and interview of the candidates qualifying physical efficiency test, shall carry 50 marks. For the posts of Sub-Inspectors in Section-I, II and Platoon Commanders in Section-IV shall be held by a Recruitment Board, which shall consist of the following:-

 

The Recruitment Board shall award marks to each candidate in respect of suitability to the post, taking into consideration personality, address, tact, behaviour, specialised training, aptitude for the post, judgment, leadership and knowledge of Rajasthan Culture. The marks so awarded shall be added to the marks obtained in the written test by each such candidate. Candidates holding Degree or Diploma in Criminology or N.C.C.'C' Certificate or who have offered Police Administration as one of the Papers for the degree examination may be given weight.

(b) The Recruitment Board, in the case of Inspectors/Sub- Inspectors/Assistant Sub-Inspectors, in Section-Ill, shall thereafter interview and award marks to each candidate, out of a maximum of 50 marks in respect of suitability to the post, taking into consideration personality, address tact, behaviour, specialised training, aptitude for the post judgment, leadership and knowledge of Rajasthani Culture. The marks so awarded shall be added by the Recruitment Board to the marks obtained in the written test by each such candidate.

Rule - 22. Special provision for Direct Recruitment to the Post of Assistant Sub-Inspector in Int. Branch.?

 

If the Appointing Authority is satisfied that sufficient number of candidates are not available for promotion to the post of Assistant Sub- Inspector in the Intelligence Branch in a particular year, the post of Assistant Sub-Inspector in the Intelligence Branch, may be filled by direct recruitment in relaxation of the prescribed proportion. The procedure for direct recruitment shall be as follows:-

 

(1)     The competitive examination for direct recruitment to the posts of Assistant Sub-Inspectors, Intelligence Branch, in Section-I shall be conducted by a Recruitment Board consisting ofi-

(2)     The Syllabus for the examination to be conducted by the Recruitment Board referred to in sub-rule (1) and for the physical efficiency test shall be such as may be laid down by the Director General-cum-Inspector General of Police from time to time.

(3)     Candidates who may obtain a minimum of 36% marks in each subject and 40% marks in the aggregate, in the written test, shall be considered to have obtained qualifying marks at the examination conducted by the Recruitment Board.

(4)     (a) The recruitment Board may order for scrutiny, re- checking, re-totalling of the marks obtained in a subject by a candidate on payment of fee of Rs. 20% within twenty days of the announcement of the result.

(b) The Recruitment Board, may take steps to rectify such mistakes as are detected on scrutiny, re-checking and re-totaling of the marks in pursuance of the provisions of clause (a) above.

(c) If as a result of such rectification, the Recruitment Board discovers that a candidate becomes eligible for selection, the result announced by the Recruitment Board shall stand protanto modified.

(5)     All candidates who may obtain a minimum of 36% marks in each subject and 40% in aggregate in the written test shall be required to appear before a physical Efficiency Board, consisting of the Director General-cum-Inspector General of Police or his representative not below the rank of Inspector General of Police, Deputy Inspector General of Police, one Supdt. of Police/Commandant nominated by the Director General-cum-Inspector General of Police for physical efficiency test for various Districts or Groups of Districts as may be notified. The physical efficiency test shall carry 100 marks and the candidates who will secure 50% marks in the physical efficiency test shall be eligible for final selection by the Recruitment Board.

(6)     The Recruitment Board shall thereafter interview and award marks to each candidate out of a maximum of 100 marks, in respect of suitability to the post, taking into consideration personality, address, tact, behaviour, specialised training aptitude for the post, judgment, leadership and knowledge of Rajasthani Culture. The marks so awarded shall be added by the Recruitment Board to the marks obtained in the written test by each such candidate.

Rule - 23. Recommendations of the Board/Commission.?

 

The Board/ Commission shall prepare a list of the candidates, whom they consider suitable for appointment to the post concerned, arranged in order of merit, and forward the same to the Director General-cum- Inspector General of Police, who shall in his turn intimate to the Appointing Authority concerned, the name of the candidates in order of merit as mentioned in the list, upto the number of vacancies available. The Board, Commission shall not recommend candidates, who have secured less than 36% marks in interview and 45% marks in the aggregate:

 

Provided that the Recruitment Board/Commission may recommend candidates belonging to the Scheduled Castes and Scheduled Tribes, who though failing to obtain the minimum marks, are declared by the Board/to be suitable for appointment to the service with due regard to the maintenance of efficiency of administration, if the candidates secure 30% marks in interview and 40% marks in the aggregate.

Rule - [23A. Recruitment to the post of Constable.?

 

Notwithstanding anything contained in these rules, there shall be no interview for selection to the post of Constable and selection to the post of Constable shall be made by the following Board in accordance with the scheme of examination and procedure specified by the Director General of Police:-

 

Explanation. - The Director General-cum-Inspector General of Police may constitute more than one Board for the purpose of selection of candidates for the post of Constables.]

Rule - 24. Disqualification for Appointment.?

 

(1)     No male candidate, who have more than one wife living, shall be eligible for appointment to the service unless the Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.

 

(2)     No female candidate, who is married to a person having already a wife living, shall be eligible for appointment to the service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

 

(3)     No married candidate shall be eligible for appointment to the Service if he /she had at the time of his/her marriage accepted any dowry.

 

Explanation.- For the purpose of this rule 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).

Rule - 25. Selection by the Appointing Authority.?

 

(1)     [***] The Appointing Authority shall select and appoint candidates who stand highest in order of merit, in the list prepared by the Authority/Recruitment Board/Commission under rule [17-23-A]:

 

Provided that the inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied, after Medical Test by a Medical Board, to be constituted by the Director General-cum-Inspector General of Police in consultation with the Medical Department, in case of a Sub-Inspector and Government Medical Officer for lower cadres and such other enquiry as may be considered necessary that the candidate is suitable in all other respects for appointment to the post concerned.

(2)     [***]

Part V

Procedure for Appointment by Promotion

Rule - 26. Eligibility for promotion.?

 

(1)     Except in the case of specialised/technical post to be specified from time to time by the Director General-cum-Inspector General of Police, the persons enumerated in Column 5 of Section I, II and IV of the Schedule-I holding substantive rank, shall be eligible in the case of Constable on District/Unit. Battalion basis, Head Constables/Assistant Sub-Inspectors on Range basis, and Sub- Inspectors/Platoon Commanders on State basis, for promotion to the posts specified in column 2, of the Schedule-I subject to their possessing such minimum qualification and experience as are specified in Column 6 of the Schedule-I:

 

Provided that for the purpose of this Rule, promotions from the rank of Constables to that of Head Constables and from Head Constables to that of Sub-Inspectors, shall be made on unit/Range and for promotions from the rank of Head Constables to that of Platoon Commanders on Range basis in RAC, "Range" shall mean State basis.

Explanation.- (i) In case direct recruitment to a post has been made earlier than regular selection for promotion in a particular year, such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

(ii) In the case of specialised/technical posts, so specified in sub-rule (1) above the eligibility for promotion of District/Unit/Battalion/Range/State basis of persons holding substantive ranks and enumerated in Column 5 of Section I, II and IV of the Schedule-I shall be laid down by the Director General- cum-Inspector General of Police.

(iii) The persons enumerated in Column 5 of Section III of the Schedule-I holding substantive rank, shall be eligible for promotion to posts specified in Column-2 on State basis, in the Police-Tele-Communications Directorate, subject to their possessing such minimum qualifications and experience as are specified in Column 6 of Schedule-I.

(iv) The persons eligible for promotion should have completed the requisite number of years of service as laid down in Column-6 of Schedule-I on first of April of the year in which the qualifying examination is held.

Explanation.- "State basis" in this rule shall mean all members of a particular category in the entire State in order of seniority. The combined seniority of such official under different Appointing Authority shall be determined on such principles and basis as may be decided by the Government in consultation with the Deptt. of Personnel:

Provided that after the determination of the vacancies, the applications of candidates not exceeding six times the number of vacancies, out of the senior most eligible members of service, shall be entertained for appearance in Part-I of the examination.

Rule - 27. Procedure of selection.?

 

(1)     After the vacancies to be filled by promotion have been determined under rule 10, the Board as referred to in sub-rule (3) below shall be constituted. The Board shall prepare correct and complete list containing names not exceeding three times the number of vacancies out of the senior most eligible members of service, who have passed Part-I of the qualifying examination, specified in rule 29, by obtaining 40% marks in Parade, Practical and other Out-door test and 40% marks in written test with 45% marks in aggregate for promotion to the class of post concerned.

 

(2)     The Boards constituted under this rule shall consider the cases of all the persons included in the list, interviewing all of them and shall prepare a list containing names of suitable candidates in order of seniority, who secure 45% marks in qualifying examination, Part II and 50% aggregate of the total marks of the qualifying examination, Parts I & II [upto] [equal] as are specified by Director General-cum-Inspector General of Police from time to time and as are determined to be filled under rule 10.In interviewing candidates for [promotion regard shall be held to the following factors that:-

(i)       they have passed Part-I qualifying examination.

 

(ii)      their previous record of service (good and bad entries)

 

(iii)     integrity.

 

(iv)    intelligence, tact and energy.

 

(v)      technical and general knowledge.

 

(vi)    experience and efficiency.

 

(vii)   personality and character.

 

(viii)  physical fitness and capacity to discharge duties of the post to which promotion is to be made including aptitude to undertake extensive tours; and

 

(ix)    practical knowledge of law and procedure.

 

(3)     Constitution of Selection Boards:-

Note.- All Boards shall be constituted by the Director General- cum-Inspector General of Police.

(4)     For conducting examinations of courses conducted by the Directorate of Training for Police-Tele-communications as mentioned in the Schedule-I appended to the Rules, the Director General-cum-Inspector General of Police shall constitute a Board for conducting examination for various training courses meant for the post of Inspectors. The remaining Board shall be constituted by the concerned Inspector General of Police.

(5)     All candidates included in the lists prepared by the various Boards under sub-rule (3) above including the candidates nominated under rule 28 shall be required to undergo the prescribed promotion cadre course, for which the candidates shall be nominated in accordance with seniority:

Provided that such candidates as have been unable to attend or complete the promotion cadre course, for reasons beyond their control, shall be allowed to attend the next promotion cadre without incurring any loss of seniority.

 

Explanation.- In case any question arises as to whether a candidate could not proceed for promotion cadre course or complete it for reasons beyond his control the decision of the Appointing Authority for the post for which the promotion cadre course is to be held, shall be final.

 

(6)     Names of the candidates who have failed to successfully complete the promotion cadre course on first attempt shall be given one more chance for passing the Promotion Cadre Course examination and their inter se seniority or successfully completing the course would remain intact:

[Provided that constables, screened under proviso to clause (b) of Rule 26-A for promotion to the post of Head Constables created in the year 2018-19 to be filled by up 100% by promotion from the post of Constables by Screening, shall be promoted without undergoing the promotion cadre course. However their obtaining further annual increment in the pay scale of Head Constable shall be granted only after successful completion of a course, designed specifically, for this purpose by the Director General of Police.]

(7)     The candidates who fail to attend/complete the promotion cadre course when nominated or who are unable to successfully complete the promotion cadre course as per provisions of sub-rules 5 & 6 shall not be eligible to undergo another promotion cadre course except on the basis of the recommendations of new promotion Board.

(8)     The approved list so prepared shall come into force only, when persons of previous approved list, have been appointed.

Rule - 28. Special nomination for promotion cadre course.?

 

Notwithstanding anything contained in sub-rule (1) to (3) of rule 27 above:

 

(a)      Nomination for promotion cadre course for next higher rank upto Sub-Inspector in Section I and Section III and upto Platoon Commander in Section II and Section IV of Rule 4 upto 10% of the vacancies to be filled in by promotion in a particular year, may be made by the Director General-cum-Inspector General of Police in case of those who have shown outstanding work in the anti- dacoity, anti-smuggling or in any special field of Police work including performance in Games and Sports, or have put in not less than 20 years service exclusively as member of the service and also have exceptionally good and unblemished record of service with integrity:

Provided that no member of the service shall be nominated more than once on account of 20 years service as mentioned above.

(b)      The Government may nominate for Promotion Cadre Course upto 10 per cent of the vacancies by promotion in a particular year from amongst the member of service holding substantive rank from the rank of Sub-Inspector/Platoon Commander to Supervisor/Inspector/Company Commander's rank and from Sub- Inspector/Supervisor to Inspector on the recommendation of the Director General-cum-Inspector General of Police who have shown outstanding work in the anti-dacoity, anti-smuggling or in any special field of Police work including performance in games and sports or have put in not less than 20 years service exclusively as members of the service and also have exceptionally good and unblemished record of service with integrity:

Provided that no member of the service shall be nominated more than once on account of 20 years service as mentioned above.

Rule - 29. Qualifying Examination for "Promotion".?

 

(1)     Qualifying examination for promotion means and includes-

Part-I: Written, Practical, Parade and other outdoor tests.

Part-II: Interview and Examination of service record, including Annual Confidential reports.

(2)     The Syllabus for Part-I examination and general instructions in respect of Part-II shall be determined and issued by the Director General-cum-Inspector General of Police from time to time.

(3)     The various Boards referred to in Sub-rule (3) of Rule 27 shall fix the dates and places of examinations. The names of candidates who have been found fit to undergo promotion cadre course, shall be announced by the Chairman of the Board after finalisation of the results and a list containing the names of such candidates shall be forwarded to the Appointing Authority as well.

Rule - 30. Promotion Cadre Course.?

 

(1)     The Promotion Cadre Course for various ranks shall be conducted at the training institutions as may be decided by the Director General-cum-Inspector General of Police from time to time.

 

(2)     The Promotion Cadre Course shall be of such duration and shall have such Syllabus as may be approved by the Director General-cum-Inspector General of Police from time to time. In the Promotion Cadre Course due emphasis shall be laid down for indoor and outdoor work.

 

(3)     The Promotion Cadre Course examination shall be conducted by such Board as may be constituted by the Director General-cum-INspector General of Police for the purpose.

Rule - 31. Promotion.?

 

(1)     Substantive promotion in the service shall be given in accordance with the order in which names appear in the approved List:

Provided that in case a person who has qualified for undergoing a Promotion Cadre Course is awarded a major punishment involving reduction in rank, dismissal or removal from service or has been Compulsorily retired before undergoing the Promotion Cadre Course or during the Promotion Cadre Course, he shall not be entitled to undergo the Promotion Cadre Course or the remaining part of the Promotion Cadre Course unless on appeal or review, the punishment inflicted on him is withdrawn or the nature of punishment is modified to minor punishment other than withholding of promotion.

(2)     Likewise, if such punishment is inflicted after the completion of the Promotion Cadre Course and preparation of approved list, promotion shall be withheld till he is exonerated as a result of the decision in appeal or review as the case may be or till he has undergone the punishment so inflicted.

Rule - 32. Restriction of promotion of persons forgoing promotions.?

 

In case a person on his appointment by promotion to the next higher post either on the basis of urgent/temporary appointment or on regular basis on the recommendations of the Board forgoes such an appointment he shall be considered again for appointment by promotion only after a period of one year (Both on the basis of urgent/temporary appointment or on regular basis on the recommendations of the Board.)

Rule - 33. Disposal of representations and references.?

 

(1)     If at any time, a representation or reference relating to qualifying examination or preparation of Approved List or Promotion Cadre Course or its examination or any other training course or selection or any other examination conducted under these Rules, is made either by a member of the service or by any Board or by any Subordinate office, the orders of the Director General-cum- Inspector General of Police on it shall be final and ordinarily no further representations or reference on the point so decided, upon, shall lie to the Government.

(2)     If no receipt of information or on the basis of an enquiry, the Director General-cum-Inspector General of Police is satisfied that the proceedings of a Board have not been conducted in accordance with the provisions of these Rules or orders and instructions issued in accordance with these rules or in just and fair manner, he may set aside the proceedings of such Board and may constitute a fresh Board for that purpose.

Part VI

Appointment, Probation and Confirmation

Rule - 34. Appointment to the service.?

 

Appointment to posts in the service shall be made by the Appointing Authority concerned by direct recruitment or by promotion as mentioned in column 3 of the Schedule-I in accordance with these Rules.

Rule - 35. Urgent Temporary Appointment.?

 

(1)     Vacancy in the service, which cannot be filled in immediately either by direct recruitment or by promotion under the rules, may be filled in by the Appointing Authority as per the guidelines laid down by the Director General-cum-Inspector General of Police by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the service under the provisions of these rules:

 

Provided that such an appointment will not be continued beyond a period of one year without referring the case to the Director General-cum-Inspector General of Police or the Commission as the case may be for concurrence and shall be terminated immediately on their refusal to concur.

 

Provided further that in respect of a post in the service for which both the methods of recruitment have been prescribed, the Appointing Authority shall not make a whole time Appointment for a period exceeding 3 months in a vacancy against the direct recruitment quota, save with the specific permission of the Government, in the Administrative Department, except by a short term advertisement out of persons eligible, by direct recruitment.

 

(2)     In the event of non-availability of suitable persons fulfilling the requirements of eligibility for promotion, Government may, notwithstanding the condition of eligibility for promotion required under sub-rule (1) above, lay down general instruction for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointment shall however, be subject to concurrence of the Commission as required under the said sub-rule.

Rule - 36. Seniority.?

 

The seniority in the service shall be determined in each category of the service by the year of substantive appointment.

 

Explanation.- Year of substantive appointment in case of those who are promoted after completion of promotion cadre course shall mean the year in which the promotion cadre course normally ought to have been completed:

 

Provided that-

(1)     The seniority inter se of the persons appointed to the service before the commencement of these rules and/or in the process of integration of the service of the Pre-reorganisation of the State of Rajasthan or the services of the new State of Rajasthan established by the State Reorganisation Act, 1956 shall be determined, modified or altered by the Appointing Authority on an ad hoc basis but where date of appointment of two or more persons in a particular section is same, the person senior in age shall be placed higher where to or more persons in a particular section have same date of appointment and birth, the person having higher educational qualifications will be placed higher.

(2)     If two or more persons are appointed to a post in a particular section in the same year, a person appointed by promotion shall be senior to a person appointed by direct recruitment.

 

(3)     The seniority inter se of persons appointed to a post in particular section by direct recruitment on the basis of one and the same selection, except those who do not join service, when a post is offered to them, shall follow the order in which their names have been placed in the list prepared under rule 29.

 

(4)     that the persons appointed to the posts of Sub-Inspector/ Platoon Commander included in Section-I, II and IV of Schedule-I in accordance with the provisions contained in proviso (a) to sub-rule (2) of Rule-17 shall rank junior to the persons appointed by direct recruitment in the same year under rule 25.

 

(5)     the seniority inter se of persons appointed to a post in particular section by promotion shall follow the order in which their names have been placed in the list prepared under sub-rule (6) of Rule 27 subject to the provisions of rule and the seniority inter se of persons appointed by promotion in particular class of posts will be same as in the next below grade.

 

(6)     No person shall be entitled for higher seniority on basis of officiation on a higher post.

 

(7)     In case a person is allowed to move from ope section to another under rule 4, on his request he shall rank junior-most in the particular rank in the section to which he is transferred.

Rule - [37. Period of Probation.?

 

(1)     A persons entering the service by Direct recruitment against a clear vacancy shall be placed as probationer for a period of 2 year:

 

Provided that any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

(2)     During the period of probation specified in sub-rule (1) each probationer trainee may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify.]

Rule - 38. Reversion of Probationer.?

 

Notwithstanding anything contained in the rule, if no order of confirmation is issued by the Appointing Authority within a period of six months, an employee appointed on temporary or officiating basis, who has after the date of his regular recruitment by either method of recruitment completed a period of two years service or less in case of those appointed by promotion, where the period of probation prescribed is less, on the post or a higher post under the same Appointing Authority or would have so worked but for his deputation or training shall on the occurrence of permanent vacancies be entitled to be treated as confirmed, if the same conditions as are prescribed, under the rules and in accordance with his seniority. In case a member of the service fails to give a satisfactory account of himself during the probation period and he is not confirmed in service he shall be reverted to the post on which he has a lien.

Rule - 39. Confirmation, extension of probation and discharge.?

 

A member of the service who successfully completes his probation period and passes the Departmental Examination prescribed by Director General of Police shall be eligible for confirmation at the end of the probation period, provided the Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.

 

Explanation.- (1) In case the Departmental Examination could not be held due to unavoidable circumstances even after completion of two years period, the candidate will become due for confirmation after passing of the departmental examination with effect from the date on which he completed the probation period.

 

(2) In case a candidate of service under probation fails to pass the prescribed examination in two attempts, he shall be liable to be discharged from such post in the manner as a probationer or reverted to a lower post, if any, to which he may be entitled:

 

Provided further that no person shall be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period.

(3) Where a candidate has not given a satisfactory account during the probation period or has failed in the prescribed examination during the first attempt, his probation period may be extended upto one year by the Appointing Authority or an Authority superior to the Appointing Authority:

Provided further that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be extended the period of the probation by a period not exceeding three years.

(4) Where a probationer is placed under suspension or disciplinary proceedings are contemplated or have been initiated against him, the period of his probation may be, extended till such time the departmental proceedings are finalised.

(5) A probationer reverted or discharged from service during or at the end of the period of probation under sub-rule (1), shall not be entitled to any compensation.

Part VII

Pay

Rule - 40. Scale of Pay.?

 

The scale of monthly pay of a person appointed to a post in the service, shall be such as may be admissible under the Rules referred to in rule-43 or as may be sanctioned by the Government from time to time.

 

Rule - 41.

 

[***]

 

Rule - 42. Criteria for crossing efficiency bar.?

 

No member of the service shall be allowed to cross an efficiency bar unless, in the opinion of the Appointing Authority, he has worked satisfactorily and his integrity is unquestionable.

 

Rule - 43. Regulation of Leave, Allowances, Pension.?

 

Except as provided in these Rules, the pay, allowances pension, leave and other conditions of service of the member of the service shall be regulated by:-

 

(1)     The Police Act, 1861 (Central Act V of 1861).

 

(2)     The Rajasthan Police Rules and Regulations.

 

(3)     The Police-Tele-Communications Organisation Manual, 1961 as amended from time to time.

 

(4)     The Rajasthan Armed Constabulary Act, 1950.

 

(5)     The Rajasthan Civil Services (Unification of Pay Scales) Rules, 1950 as amended from time to time.

 

(6)     The Rajasthan Service Rules, 1951 as amended from time to time.

 

(7)     The Rajasthan Civil Services (Rationalisation) of Pay Scale Rules, 1956 as amended from time to time.

 

(8)     The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time.

 

(9)     The Rajasthan Civil Services (Absorption of Ex-service Personnel) Rules, 1959.

 

(10)   The Rajasthan Civil Services (Revised Pay Scales) Rules, 1961 as amended from time to time.

 

(11)   The Rajasthan Civil Services (New Pay Scales) Rules, 1969 as amended from time to time.

 

(12)   The Rajasthan Civil Services (Revised New Pay Scales) Rules, 1976, 1983 and 1987.

 

(13)   The Rajasthan Travelling Allowances Rules, 1971 as amended from time to time.

 

(14)   Any other rule prescribing general conditions of service, made by the appropriate authority, under the proviso to Article 309 of the Constitution of India, and for the time being in force.

Rule - 44. Removal of Doubts.?

 

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

 

Rule - 45. Repeal and Saving.?

 

All existing rules and orders in relation to matters covered by these rules are hereby repealed:

 

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

Rule - 46. Power to Relax Rules.?

 

In exceptional cases, where the Administrative Department of the Government is satisfied that operation of the rules relating to age or regarding requirement of experience of recruitment causes undue hardship in any particular case or where the Government is of the opinion that it is necessary or expedient to relax any of the provisions of these rules, with respect to age or experience of any person it may with the concurrence of the Department of Personnel and Administrative Reforms and in consultation with the Commission, by orders dispense with or relax the relevant provisions of these rules to such extent and subject to such condition as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favorable than the provisions already contained in these rules. Such cases of relaxation shall be referred to the Rajasthan Public Service Commission by the Administrative Department.

 

Schedule ? I

 

Schedule - II

A written Competitive Examination for the post of Sub-Inspector in Sections I and II and for the post of Platoon Commander in Section-IV shall be conducted by the Commission at such places and time as may be notified by the Commission on the following pattern.

 

Note.- Syllabus and standards of each subject will be designed in consultation with the Commission.