Rajasthan Rural Development And Panchayati Raj State And Subordinate Service (Amendment) Rules, 2022

[23rd May 2022]

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 Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998, namely:-

Rule - 1. Short title and commencement.

(1)     These rules may be called the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service (Amendment) Rules, 2022.

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

Rule - 2. Amendment of rule 23.

The existing rule 23 of the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998 shall be substituted by the following, namely:-

"23. Scrutiny of applications and examinations.

(1)     The applications received by the Commission, for the post falling under the purview of the Commission, which are found to be incomplete shall be rejected by them. Before appearing in the examination, it should be ensured by the candidate himself/herself that he/she fulfils the conditions in regard to age, educational qualifications, experience, if any, etc. as provided in these rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The candidates shall have to appear in the written examination. The Commission shall scrutinise later on the applications of such candidates only as qualify in the written examination.

(2)     The Scheme and Syllabus of written examination shall be such as may be decided by the Commission, from time to time.

(3)     The applications received by the Board or the Appointing Authority, as the case may be, for the posts not falling under the purview of the Commission, which are found to be incomplete shall be rejected by it. Before appearing in the examination, it should be ensured by the candidate himself/herself that he/she fulfils the conditions in regard to age, educational qualifications, experience, if any, etc. as provided in these rules. Being allowed to take the examination shall not entitle the candidate to presumption of eligibility. The candidates shall have to appear in the written examination. The Board or the Appointing Authority, as the case may be shall scrutinise later on the applications of such candidates only as qualify in the written examination:

Provided that in case of appointment to the post of Junior Engineer, Assistant Programme Officer, Computer Instructor (PR), Accounts Assistant, Co-ordinator Training, Co-ordinator I.E.C. and Co-ordinator Supervision merit shall be prepared by the Appointing Authority on the basis of such weightage as may be specified by the State Government for the marks obtained in such minimum academic qualification or technical qualification, except allied qualifications, as mentioned in the Schedule of these rules and such marks as may be specified by the State Government having regard to the length of experience, exceeding one year by persons on the similar work under MGNREGA or any scheme or project of the Department of Rural Development and Panchayati Raj or the Department of Education in the State.

Explanation:

(i)       Wherever percentage of the marks cant be ascertained due to grade awarded to the candidate in the particular examination, the median of the grade awarded to the candidate in such examination shall be basis for the preparation of the merit list.

(ii)      For the purpose of this rule allied qualification means certificate /diploma/degree relating to knowledge of Computer Application or Diploma in Journalism.

(iii)     For the purpose of this rule, experience on similar work shall be ascertained as under, namely:-

(4)     The decision of the Commission/Board or the Appointing Authority, as the case may be, regarding the eligibility or otherwise of a candidate shall be final."