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Rajasthan Scheduled Areas Subordinate, Ministerial And Class-Iv Service (Recruitment And Other Service Conditions) (Amendment) Rules, 2023

Rajasthan Scheduled Areas Subordinate, Ministerial And Class-Iv Service (Recruitment And Other Service Conditions) (Amendment) Rules, 2023

Rajasthan Scheduled Areas Subordinate, Ministerial And Class-Iv Service (Recruitment And Other Service Conditions) (Amendment) Rules, 2023

 

[16th January 2023]

Whereas, Scheduled Area has a distinctive dialect, language and ethnic culture. This area is spread over scattered settlement in rugged mountain terrains of State, with difficult accessibility. It is backward in terms of human development index as compared to other areas of the State. For successful implementation of development programmes. it is necessary for the Government employee to be fully familiar with the culture, language, social ethics, behaviour, conduct and traditions of the area. So while belonging to that area, the employees have spirit of cooperation and complete dedication with emotional attachment to provide quality services in the Scheduled Area;

And whereas, keeping this in view, the Rajasthan Scheduled Areas Subordinate, Ministerial and Class-IV Service (Recruitment and other Service Conditions) Rules were framed in 2014 creating a closed cadre for Scheduled Areas. In these rules, the requirement of the residence has been provided as an essential condition of the Service for achieving the purpose of providing efficient and effective delivery of the public service to the resident of the Scheduled Areas;

And whereas, though the requirement of the residents was prescribed for Scheduled Castes, Scheduled Tribes, Women, Ex-Servicemen and Sportsperson, for open category candidates this requirement was left for the reason that in the notification dated 16.06.2013, His Excellency the Governor of Rajasthan in exercise of the powers conferred by fifth schedule read with Article 244 of the Constitution of India provided such requirement;

Whereas, to clarify the position to make such requirement in respect of open category candidates, it is considered necessary for making the specific provision in the rules of 2014, and

Now, therefore, 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 Scheduled Areas Subordinate, Ministerial and Class-IV Service (Recruitment and other Service Conditions) Rules, 2014, namely:-

Rule - 1. Short title and commencement

(1)     These rules may be called the Rajasthan Scheduled Areas Subordinate, Ministerial and Class-IV Service (Recruitment and other Service Conditions) (Amendment) Rules, 2023.

(2)     They shall be deemed to have come into force with effect from 28.01.2014.

Rule - 2. Amendment of rule 2


After the existing clause (g) and before the clause (h) of rule 2 of the Rajasthan Scheduled Areas Subordinate, Ministerial and Class-IV Service (Recruitment and other Service Conditions) Rules, 2014, hereinafter referred to as the said rules, the following new clause (gg) shall be inserted, namely:-

"(gg) "Resident or person belonging to Scheduled Area" means,-

(a)      a person who has been bonafide resident of the Scheduled Area since before 1 st January, 1970 or if he/she is born after 1st January, 1970 then his/her parents/ancestors have been bonafide resident of the Scheduled Area since before 1st January, 1970 and he/she is bonafide resident of the Scheduled Area since his/her birth; or

(b)      if such person is related by marriage to a person falling under the above sub-clause (a) and he/she is a bonafide resident of the Scheduled Area since his /her marriage."

Rule - 3. Insertion of new rule 6A


After the existing rule 6 and before the existing rule 7 of the said rules, the following new rule shall be inserted, namely:-

"6A. Eligibility for recruitment.-

In order to be eligible for recruitment in the Scheduled Area, for the vacancies to be filled up for all the posts of Subordinate, Ministerial and Class-IV Services, a person should be resident of Scheduled Area."