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 Various Service Rules as
mentioned in the Schedule appended hereto, namely:- (1)
These
rules may be called the Rajasthan Various Service (Amendment) Rules, 2023. (2)
They
shall come into force from the date of their publication in the Official
Gazette. (1)
The
existing provisos to sub-rule (3), (4) or (5), as the case may be, relating to
Disqualification for appointment of person having more than two children of
rule as mentioned in column number 3 against each of the service rules as
mentioned in column number 2 of the Schedule appended hereto shall be
substituted by the following, namely:- "Provided that,- (i)
the
candidate having more than two children shall not be deemed to be disqualified
for appointment so long as the number of children he/she has on 1st June, 2002,
does not increase. (ii)
where
a candidate has only one child from earlier delivery but more than one child
are born out of a single subsequent delivery, the children so born shall be
deemed to be one entity while counting the total number of children. (iii)
while
counting the total number of children of a candidate, the child born from
earlier delivery and having disability shall not be counted. (iv)
any
candidate who performed remarriage which is not against any law and before such
the remarriage he is not disqualified for appointment under this sub-rule, he
shall not be disqualified if any child is born out of single delivery from such
remarriage. (v)
the
provisions of this sub-rule shall not be applicable to the appointment of a
widow and divorcee women." (2)
The
existing provision of rule as mentioned in column number 4 against each of the
service rules as mentioned in column number 2 of the Schedule appended hereto:- "No person shall be considered for
promotion for three recruitment years from the date on which his/her promotion
becomes due, if he/she has more than two children on or after 1st June,
2002." shall be substituted by the following,
namely:- "The person who had not been considered
for promotion upto the year 2019-2020 because he/she had more than two children
on or after 1st June 2002 shall be considered for promotion from the date on
which his/her promotion was due and on such promotion his/her pay shall be
refixed at the pay which he/she would have drawn but no arrear shall be paid
and if any person who has more than two children on or after 1st June, 2002 and
his promotion becomes due in the year 2020-2021 or thereafter shall be
considered for promotion from the date on which his/her promotion becomes due
and his/her pay shall be fixed for the promotional post, but he/she shall be
entitled for annual increment notionally for three subsequent years and after
such three years he/she shall be allowed actual benefits of such increments,
however no arrears shall be paid for such notional increments. There shall be
no consequential effect on subsequent promotions of the person promoted as per
provisions of this sub-rule. The person already promoted shall not be reverted
due to implementation of this sub-rule:" SCHEDULE S. No. Name of Service Rules Number of existing rules Number of existing rules 1 2 3 4 1. The Rajasthan Administrative Service
Rules, 1954 25B sub-rule (4) of rule 28B 2. The Rajasthan Police Service Rules,
1954 25C sub-rule (4) of rule 28 A 3. The Rajasthan Accounts Service
Rules, 1954 25B sub-rule (4) of rule 28A 4. The Rajasthan Inspectors of
Registration and Stamps Service Rules, 1954 21A sub-rule (4) of rule 24A 5. The Rajasthan Service of Engineers
(Electrical and Mechanical Branch) Rules, 1954 21A sub-rule (4) of rule 24A 6. The Rajasthan Service of Engineers
and Research Officers (Irrigation Branch) Rules, 1954 21A sub-rule (4) of rule 24A 7. The Rajasthan Service of Engineers
(B&R Branch) Rules, 1954 21A sub-rule (4) of rule 24A 8. The Rajasthan Cooperative Service
Rules, 1954 21A sub-rule (4) of rule 24B 9. The Rajasthan Secretariat Service
Rules, 1954 " sub-rule (4) of rule 11B 10. The Rajasthan Motor Garage Service
Rules, 1958 20A sub-rule (4) of rule 21AA 11. The Rajasthan Labour and Welfare
Service Rules, 1958 20A sub-rule (4) of rule 23A 12. The Rajasthan Economics and
Statistical Service Rules, 1958 15B sub-rule (4) of rule 25A 13. The Rajasthan Service of Inspectors
of Factories and Boilers and Inspector of Factories (Chemical) Rules, 1958 21A sub-rule (4) of rule 23A 14. The Rajasthan Jails Service Rules,
1959 20A sub-rule (4) of rule 23A 15. The Rajasthan State Insurance and
Provident Fund Service Rules, 1959 21A sub-rule (4) of rule 24A 16. The Rajasthan Government Presses
Service Rules, 1960 21A sub-rule (4) of rule 25A 17. The Rajasthan Employment Exchanges
Service Rules, 1960 20A sub-rule (4) of rule 24A 18. The Rajasthan Mines and Geological
Service Rules, 1960 20A sub-rule (4) of rule 23A 19. The Rajasthan Agriculture Service
Rules, 1960 22A sub-rule (4) of rule 25A 20. The Rajasthan Industries Service
Rules, 1960 20A sub-rule (4) of rule 23A 21. The Rajasthan Archaeology &
Museums Service Rules, 1960 21A sub-rule (4) of rule 24A 22. The Rajasthan Horticulture Service
Rules, 1962 20 sub-rule (4) of rule 23A 23. The Rajasthan Medical Service
(Collegiate Branch) Rules, 1962 21 sub-rule (4) of rule 24A 24. The Rajasthan Forest Service Rules,
1962 25A sub-rule (4) of rule 31A 25. The Rajasthan Animal Husbandry
Service Rules, 1963 21 sub-rule (4) of rule 23A 26. The Rajasthan Social Welfare Service
Rules, 1963 21 sub-rule (4) of rule 24A 27. The Rajasthan Medical and Health
Service Rules, 1963 21 sub-rule (4) of rule 24A 28. The Rajasthan Public Relations
Service Rules, 1966 21 sub-rule (4) of rule 25 29. The Rajasthan Town Planning Service
Rules, 1966 21 sub-rule (4) of rule 25 30. The Rajasthan Oriental Research
Institute Service Rules, 1967 21 sub-rule (4) of rule 25 31. The Rajasthan Excise (Preventive
Officers) Service Rules, 1967 " sub-rule (4) of rule 17 32. The Rajasthan Service of Engineers
and Allied Posts (Public Health Branch) Rules, 1968 21 sub-rule (4) of rule 25 33. The Rajasthan Ground Water Service
Rules, 1969 21 sub-rule (4) of rule 25 34. The Rajasthan Commercial Taxes
Service Rules, 1971 15A sub-rule (4) of rule 18 35. The Rajasthan Architectural Service
(P.W.D. & B & R) Rules, 1973 21 sub-rule (4) of rule 25 36. The Rajasthan Ayurvedic, Unani,
Homoeopathy and Naturopathy Service Rules, 1973 21 sub-rule (4) of rule 25 37. The Rajasthan Excise Service
(General Branch) Rules, 1974 " sub-rule (4) of rule 11A 38. The Rajasthan Technical Training
Service Rules, 1975 21 sub-rule (4) of rule 24A 39. The Rajasthan Archives Service
Rules, 1975 21 sub-rule (4) of rule 24A 40. The Rajasthan Engineering Service
(Electrical Inspectorate Branch) Rules, 1975 21 sub-rule (4) of rule 24A 41. The Rajasthan Food and Civil
Supplies Service Rules, 1976 21 sub-rule (4) of rule 23A 42. The Rajasthan Tourism Service Rules,
1976 21 sub-rule (4) of rule 23A 43. The Rajasthan Home Guards and Civil
Defence Service Rules, 1976 21 sub-rule (4) of rule 23A 44. The Rajasthan Prosecution Service
Rules, 1978 " sub-rule (4) of rule 9 45. The Rajasthan Evaluation Service
Rules, 1979 22 sub-rule (4) of rule 24 46. The Rajasthan Forensic Science
Service Rules, 1979 22 sub-rule (4) of rule 24 47. The Rajasthan State Enterprises
Service Rules, 1979 22 sub-rule (4) of rule 24 48. The Rajasthan Transport Service
Rules, 1979 22 sub-rule (4) of rule 24 49. The Rajasthan Librarians and
Physical Training Instructors Service (Collegiate Branch) Rules, 1980 " sub-rule (4) of rule 9 50. The Rajasthan District Gazetteers
Service Rules, 1980 22 sub-rule (4) of rule 24 51. The Rajasthan State Agricultural
Marketing Service Rules, 1986 22 sub-rule (4) of rule 24 52. The Rajasthan Educational Service
(Collegiate Branch) Rules, 1986 21 sub-rule (1A) of rule 26 53. The Rajasthan State Institute of
Public Administration Service Rules, 1990 - sub-rule (4) of rule 9 54. The Rajasthan Rural Development
State Service Rules, 2007 24 sub-rule (4) of rule 27 55. The Rajasthan Rural Ayurvedic,
Unani, Homeopathy & Naturopathy Service Rules, 2008 19 - 56. The Rajasthan Technical Education
(Engineering) Service Rules, 2010 26 sub-rule (4) of rule 29 57. The Rajasthan Technical Education
(Non-Engineering) Service Rules, 2010 25 sub-rule (4) of rule 28 58. The Rajasthan Civil Aviation State
Service Rules, 2013 26 sub-rule (4) of rule 28 59. The Rajasthan Sanskrit (Collegiate Branch)
Service Rules, 2022 27 sub-rule (4) of rule 33 60. The Rajasthan Legal State and
Subordinate Service Rules, 1981 26 sub-rule (4) of rule 28 61. The Rajasthan Vidhi Rachna State and
Subordinate Service Rules, 1981 26 sub-rule (4) of rule 28 62. The Rajasthan Computer State and
Subordinate Service Rules, 1992 27 sub-rule (4) of rule 30 63. The Rajasthan Secretariat Librarian
State and Subordinate Service Rules, 1997 23 sub-rule (4) of rule 26 64. The Rajasthan Rural Development and
Panchayati Raj State and Subordinate Service Rules, 1998 25 sub-rule (4) of rule 28 65. The Rajasthan Integrated Child
Development State and Subordinate Service Rules, 1998 25 sub-rule (4) of rule 28 66. The Rajasthan Devasthan State and
Subordinate Service Rules, 2000 25 sub-rule (4) of rule 28 67. The Rajasthan Tribal Area
Development State and Subordinate Service Rules, 2001 25 sub-rule (3)(II) of rule 28 68. The Rajasthan Petroleum State and
Subordinate Service Rules, 2012 27 sub-rule (4) of rule 30 69. The Rajasthan Fisheries State and
Subordinate Service Rules, 2012 27 sub-rule (4) of rule 30 70. The Rajasthan Language and Library(
State and Subordinate) Service Rules, 2013 27 sub-rule (4) of rule 30 71. The Rajasthan Sanskrit Education
State and Subordinate Service (School Branch) Rules, 2015 28 sub-rule (4) of rule 31 72. The Rajasthan Excise Laboratory
(State and Subordinate) Service Rules, 2015 27 sub-rule (4) of rule 30 73. The Rajasthan Women Empowerment
(State and Subordinate) Service Rules, 2017 29 sub-rule (4) of rule 32 74. The Rajasthan Minority Affairs
(State and Subordinate) Service Rules, 2017 30 sub-rule (4) of rule 33 75. The Rajasthan Bio-fuel (State and
Subordinate) Service Rules, 2019 28 sub-rule (4) of rule 31 76. The Rajasthan Circuit Houses (State
and Subordinate) Service Rules, 2019 29 sub-rule (4) of rule 32 77. The Rajasthan Science and Technology
(State and Subordinate) Service Rules, 2021 29 sub-rule (4) of rule 32 78. The Rajasthan Educational (State and
Subordinate) Service Rules, 2021 29 sub-rule (4) of rule 32 79. The Rajasthan Subordinate
Cooperative Service (Class-I) rules, 1955 24A sub-rule (4) of rule 27A 80. The Rajasthan Subordinate
Cooperative Service (Class-II) Rules, 1955 23A - 81. The Rajasthan Tehsildars Service
Rules, 1956 24D sub-rule (4) of rule 28A 82. The Rajasthan Mines and Geological
Subordinate Service Rules, 1960 21 sub-rule (4) of rule 24A 83. The Rajasthan Subordinate Accounts
Service Rules, 1963 25 sub-rule (4) of rule 28A 84. The Rajasthan Social Welfare
Subordinate Service Rules, 1963 21 sub-rule (4) of rule 24A 85. The Rajasthan Transport Subordinate
Service Rules, 1963 21 sub-rule (4) of rule 24A 86. The Rajasthan Horticulture
Subordinate Service Rules, 1965 21 sub-rule (4) of rule 24A 87. The Rajasthan Medical and Health
Subordinate Service Rules, 1965 21 sub-rule (4) of rule 24A 88. The Rajasthan Ayurvedic, Unani,
Homoeopathy and Naturopathy Subordinate Service Rules, 1966 21 sub-rule (4) of rule 25 89. The Rajasthan Industries Subordinate
Service Rules, 1966 21 sub-rule (4) of rule 25 90. The Rajasthan Engineering
Subordinate Service (Public Health Branch) Rules, 1967 21 sub-rule (4) of rule 25 91. The Rajasthan Engineering
Subordinate Service (Irrigation Branch) Rules, 1967 21 sub-rule (4) of rule 25 92. The Rajasthan Archives Subordinate
Service Rules, 1968 21 sub-rule (4) of rule 25 93. The Rajasthan Statistical
Subordinate Service Rules, 1971 21 sub-rule (4) of rule 25 94. The Rajasthan Government Presses
Subordinate Service Rules, 1973 21 sub-rule (4) of rule 24A 95. The Rajasthan Technical Education
Subordinate Service Rules, 1973 21 sub-rule (4) of rule 24A 96. The Rajasthan Subordinate
Engineering ( B & R Branch) Service Rules, 1973 21 sub-rule (4) of rule 24A 97. The Rajasthan Ground Water
Subordinate Service Rules, 1973 21 sub-rule (4) of rule 24A 98. The Rajasthan Town Planning
Subordinate Service Rules, 1974 21 sub-rule (4) of rule 24A 99. The Rajasthan Food and Civil
Supplies Subordinate Service Rules, 1974 21 sub-rule (4) of rule 24A 100. The Rajasthan Excise Subordinate
Service (General Branch) Rules, 1974 21 sub-rule (4) of rule 24A 101. The Rajasthan Technical Training
Subordinate Service Rules, 1975 21 sub-rule (4) of rule 24A 102. The Rajasthan Commercial Taxes
Subordinate Service (General Branch) Rules, 1975 21 sub-rule (4) of rule 24A 103. The Rajasthan Public Relations
Subordinate Service Rules, 1975 21 sub-rule (4) of rule 24A 104. The Rajasthan Revenue Accounts
Subordinate Service Rules, 1975 25 sub-rule (4) of rule 28A 105. The Rajasthan Excise Subordinate
Service (Preventive Branch) Rules, 1976 21 sub-rule (4) of rule 23A 106. The Rajasthan State Enterprises
Subordinate Service Rules, 1976 21 sub-rule (4) of rule 23A 107. The Rajasthan Animal Husbandry
Subordinate Service Rules, 1977 21 sub-rule (4) of rule 23A 108. The Rajasthan Agriculture
Subordinate Service Rules, 1978 22 sub-rule (4) of rule 24 109. The Rajasthan Prosecution
Subordinate Service Rules, 1978 17 110. The Rajasthan Motor Garage
Subordinate Service Rules, 1979 22 sub-rule (4) of rule 24 111. The Rajasthan Education Subordinate
Service (Collegiate Branch) Rules, 1979 22 sub-rule (4) of rule 24 112. The Rajasthan Forensic Science Subordinate
Service Rules, 1980 22 sub-rule (4) of rule 24 113. The Rajasthan Police Subordinate
Service Rules, 1989 24 sub-rule (1A) of rule 26 114. The Rajasthan Jails Subordinate
Service Rules, 1998 33 sub-rule (1A) of rule 35 115. The Rajasthan Subordinate Service
(Recruitment and other Service Conditions) Rules, 2001 32 sub-rule (4) of rule 35 116. The Rajasthan Rural Ayurvedic,
Unani, Homeopathy & Naturopathy Subordinate Service Rules, 2008 19 sub-rule (4) of rule 29 117. The Rajasthan Madarsa Education
Assistant Subordinate Service Rules, 2013 27 - 118. The Rajasthan Scheduled Area
Subordinate Ministerial and Class TV (Recruitment and other Service
Conditions) Rules, 2014 26 sub-rule (4) of rule 29 119. The Rajasthan Vidhyalay Sahayak
Subordinate Service Rules, 2015 27 - 120. The Rajasthan Engineering
Subordinate Service (Electrical Inspectorate Branch) Rules, 2020 29 - 121. The Rajasthan Forest Subordinate
Service Rules, 2015 33 sub-rule (4) of rule 37 122. The Rajasthan Home Guards
Subordinate Service Rules, 2021 31 sub-rule (4) of rule 33 123. The Rajasthan Secretariat
Ministerial Service Rules, 1970 15 sub-rule (4) of rule 26 124. The Rajasthan Subordinate Offices
Ministerial Service Rules, 1999 31 sub-rule (4) of rule 33 125. The Rajasthan Class IV
Service(Recruitment and other service Conditions) Rules, 1999 19 sub-rule (4) of rule 26RAJASTHAN
VARIOUS SERVICE (AMENDMENT) RULES, 2023
PREAMBLE