[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:- (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. "(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." "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."Rajasthan
Scheduled Areas Subordinate, Ministerial And Class-Iv Service (Recruitment And
Other Service Conditions) (Amendment) Rules, 2023
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:-
After the existing rule 6 and before the existing rule 7 of the said rules, the
following new rule shall be inserted, namely:-