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 regulating the recruitment to posts
in, and the Conditions of Service of persons appointed to the Rajasthan Class
IV Service. Part I General Rules These rules may be called the Rajasthan
Class IV Service (Recruitment and other Service Conditions) Rules 1963. They
shall come into force at once. In these Rules, unless the context
otherwise requires:- (a)
"Appointing Authority" means the Head of
the office, or the Officer to whom such power has been delegated by the Head of
the Office; (b)
"Gazette" means the Gazette of Rajasthan
Rajpatra published in pursuance of any law for the time being in force under
the authority of the State Government; (c)
"Head of the Office" means the Officer
declared as such under rule 3 of the General Financial and Accounts Rules. (d)
"Member of the Service" means a person
appointed in a substantive capacity to a post in the Service under the
provisions of these Rules or the rules or orders superseded by these Rules and
includes a person placed on probation; (e)
"Service" means the Rajasthan Class IV
Service; (f)
"Schedule" means Schedule appended to
these Rules; (g)
"Substantive Appointment" means an
appointment made under 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; (h)
["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.] 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. (i)
["Year" means financial year.] 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 it applies for the interpretation of a
Rajasthan Act. Part II Cadre (1)
The nature of posts included in the Service shall
be as specified in column 2 of the [Schedule-I]. (2)
The strength of posts in each grade shall be such,
as may be determined by Government, from time to time, provided that Government
may- (a)
create any post permanent or temporary, from time
to time, as may be found necessary: and (b)
leave unfilled or hold in abeyance or abolish any
post, permanent or temporary, from time to time, without thereby entitling any
person to any compensation. The Service shall consist of :- (a)
persons holding substantively the posts specified
in the [Schedule-I]; (b)
persons recruited to the Service before the
commencement of these Rules; and (c)
persons recruited to the Service in accordance with
the provisions of these Rules. Part III Recruitment (1)
Recruitment to the Service after the commencement
of these Rules, shall be by the following methods:- (a)
direct recruitment in accordance with Part IV of
these Rules; (b)
transfer of an employee from one department to
another on a corresponding post; (c)
by absorption of work-charged employees; (d)
by absorption of Part-time employees; (e)
[by promotion in accordance with Part-V of these
Rules:] Provided that nothing in these Rules
shall preclude the Head of the Office from appointing officials previously in
the employment of pre-reorganisation States of Ajmer, Bombay and Madhya Bharat
to suitable posts mentioned in the [Schedule-I] in accordance with
the Rules governing the integration of their services. [Provided further that if the
Appointing Authority is satisfied that suitable persons are not available for
appointment by either method of recruitment in a particular year, appointment
by other method in relaxation of the prescribed proportion may be made in the
same manner as specified in these Rules.] (2)
[Notwithstanding anything to the contrary contained
in these Rules, persons employed in work-charged basis in Public Works
Department/Irrigation (Indira Gandhi Nahar Board (including) Indira Gandhi
Nahar Board-Command Area Development) Department, Public Health Engineering
Department/ ayurved Department and have put in at least two years continuous
service as on 1-4-88 and have passed Vth class examination of a recognised
School may be absorbed once only on the post of Class-IV or its equivalent
posts mentioned in column No. 2 against S. No. 3 of Schedule I appended to the
said rules on regular basis against such vacant post in their respective
department to the extent of the 50% of the total vacant posts on 1st April,
1988 after adjudging their suitability by the Committee consisting of the
following:- (3)
Head of Department or his nominee not below the
rank of Addl. Chief Engineer/Addl. Head of the Department. (4)
One Senior Officer not below the rank of
Superintending Engineer/Addl. Head of the Department/Dy. Head of the Department
nominated by the head of the Department. (5)
Chief Accounts Officer/Senior Accounts Officer
/Accounts Officer of the concerned department.] Notwithstanding anything contained in
these Rules, the recruitment, appointment, promotion , seniority and
confirmation etc. of a person who joins the Army/Air Force/Navy during
emergency shall be regulated by such orders and instructions as may be issued by
the Govt, from time to time provided that these are regulated mutatis
mutandis according to the instructions issued on the subject by the Govt,
of India. (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. 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
Departmental Promotion Committee or the Authority, as the case may be, in the case
of promotees, 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
the Schedules Castes and the 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: Provided that there shall be no carry
forward of the vacancies in posts or class/category/group of posts in any cadre
of Service to which promotions are on the basis of merit alone, under these
Rules. (1)
(a) Subject to the provisions of these Rules, the
Appointing Authority shall determine on 1st April every year, the actual number
of vacancies occurring during the financial year. (b) Where a post is to be filled in by a single
method as prescribed in the rule or Schedule, 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, 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 in 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 of 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.] 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 come 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, Shri Lanka, East African Countries of Kenya, Uganda, the
United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi,
Zaire, Ethiopia and Vietnam with the intention of permanently settling in
India; Provided that a candidate belonging to
categories (b), (c), (d) and (e) shall be a person in whose favour a
certificate of eligibility has been issued by the Government of India.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. Notwithstanding anything contained in
these Rules provisions 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 of India. A candidate for direct recruitment to a
post enumerated in the Schedule must have attained the age of [18
years] and must have not attained the age of [33 years] on the
first day on January following the last date fixed for receipt of applications: Provided: (i)
that the upper age limit mentioned above, may be
relaxed by 5 years in exceptional cases by the Head of the Office in
consultation with the Head of the Department; (ii)
that the upper age limit mentioned above, shall be
relaxed by 5 years in the case of women candidates and candidates belonging to
Scheduled Castes or Scheduled Tribes; (iii)
that the upper age limit mentioned above shall be
50 years in the case of the ex-service personnel and the reservists namely the
Defence service personnel who were transferred to the Reserve; (iv)
that the persons appointed temporarily (to a post
in the Service) shall be deemed to be within the age limit, had they been
within age limit, when they were initially appointed even though they have
crossed the age limit when they appear finally before the Commission and shall
be allowed upto two chances had they been eligible as such at the time of their
initial appointment; (v)
that the upper age limit mentioned above shall be
relaxable by a period equal to the service rendered in the N.C.C. in the case
of Cadet Instructors and if the resultant age does not exceed the prescribed
maximum age limit by more than three years, they shall be deemed to be within
the prescribed age limit; (vi)
that in the cases of persons appointed beyond the
prescribed upper age limit before 1.4.1973, the Government may relax the upper
age limit upto 40 years: (vii)
that for recruitment to the post not within the
purview of the Commission the upper age limit for persons who were retrenched
from the State Government Service for want of a vacancy or due to abolition of
post shall be 35 years if they were within the age limit prescribed under these
rules, when they were initially appointed to the post from which they were
first retrenched provided that normal prescribed channels of recruitment
relating to qualifications, character, medical fitness etc. are fulfilled and
they were not retrenched on account of complaint or delinquency and they
produce a certificate of having rendered good services from the last Appointing
Authority: (viii)
that the upper age limit mentioned above shall be
relaxed upto 45 years for the persons repatriated from Burma, Ceylon on or
after 1-3-1963 and East African Countries of Kenya, Tanganyika, Uganda and
Zanzibar with a further relaxation upto 5 years in the cases of persons
belonging to the Scheduled Castes or the Scheduled Tribes: (ix)
that there shall be no age limit in the case of
persons repatriated from East African Countries of Kenya, Tanganyika, Uganda
and Zanzibar: (x)
that the upper age limit mentioned above shall not
apply in the case of an ex-prisoner who had served under the Govt, on a
substantive basis on any post before his conviction and was eligible for
appointment under the Rules. (xi)
that in the case of other ex-prisoner the upper age
limit mentioned above shall be relaxed by a period equal to the term of
imprisonment served by him provided he was not overage before his conviction
and was eligible for appointment under the Rules: (xii)
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 even though they have crossed 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. (xiii)
that in case of a member of a family selected in
connection with the Antyodaya Programme of the State, the upper age limit shall
be relaxableupto 45 years; and (xiv) [that in case of a member of a family
identified and released under the Bonded Labour System (Abolition) Act, 1967
(Central Act of 1976), the upper age-limit shall be relaxableupto 40 years.] (xv)
[that there shall no age limit in the case of
widows and divorcee women.] Explanation.- That in the case of
widow, she will have to furnish a certificate of death of her husband from the
Competent Authority and in case of divorcee she will have to furnish the proof
of divorcee. A candidate for direct recruitment to
the post specified in the scheduled shall possess:- (i)
the qualification given in the column 4 of the
Schedule and (ii)
working knowledge of Hindi written in Devnagri
script. The application shall be made in the
form given in Schedule II. The character of a candidate for direct
recruitment to the Service must be such as to qualify him for employment in the
Service. He must produce a certificate of good character from a responsible
person not related to him. Note.- (1) A conviction by a Court 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 as its object the overthrow by violent means of Government
as by law established, the mere conviction need not be regarded as a
disqualification. (2) Ex-prisoners who by their
disciplined life while in prison and by their subsequent good conduct have
proved to be completely reformed, should not be discriminated against on ground
of their previous conviction for the purposes of employment in the Service.
Those who are convicted of offence not involving moral turpitude or violence 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. (3) Those convicted of offences
involving moral turpitude or violence 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
have proved to be completely reformed by their disciplined life while in prison
and by their subsequent good conduct in an After-Care Home. A candidate for direct recruitment to
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 the Service and if selected, must produce a certificate
to that effect from any Medical Officer employed in connection with the affairs
of the Government of Rajasthan. Part IV Procedure for Direct Recruitment Application for
direct recruitment to the post in the Service shall be invited by the Appointing Authority from
the persons whose names have been registered in the Employment Exchange by
advertising the vacancies to be filled in, in such manner as may be deemed fit: Provided that
the Appointing Authority while selecting candidates for the vacancies, may also
select suitable persons for additional requirement during the course of the
year.] The Appointing Authority shall
scrutinise the applications received by him and require as many candidates
qualified for appointment under these Rules as seem to him desirable to appear
before him for interview: Provided that the decision of the
Appointing Authority as to eligibility or otherwise of a candidate, shall be
final: The Appointing Authority shall prepare
a list of the candidates whom he considers suitable for appointment to the
posts concerned, arranged in the order of merit and appoint them in the same
order, subject to the provision of Rule 8. The inclusion of a candidate's name in
the list confers no right to appoint him unless the Appointing Authority is
satisfied after such enquiry as may be considered necessary that the candidate
is suitable in all other respects for appointment to the Service: Part V Procedure for Recruitment by Promotion The persons enumerated in column 5 of
the [Schedule I,] shall be eligible, on the basis of
seniority-cum-merit for promotion to posts specified in column 2 of
the [Schedule I], The promotions shall be made by the Appointing Authority
with the approval of the Head of the Department Keeping in view their health,
ability, diligence & efficiency. No person shall be considered for
promotion unless he is substantively appointed and confirmed on the next lower
post. If no person substantive in next lower post is eligible for promotion,
persons who have been appointed on such post on officiating basis after
selection in accordance with one of the methods of recruitment or under any
Service Rules promulgated under proviso to Article 309 of the Constitution of
India may be considered for promotion on officiating basis only in the order of
Seniority in which they would have been, had they been substantive on the said
lower post. Explanation.- 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. Notwithstanding anything to the
contrary contained in these Rules, persons previously employed on daily paid or
casual work- charged basis of a Department on such posts being initially
sanctioned and brought on regular establishment, may be absorbed and appointed
after screening by the Appointing Authority once only on posts which may be
declared equivalent by the Government in the Administrative Department if they
have put in at least two years Service on the first day of January of the year
in which work-charged posts are initially converted into regular ones after
adjudging their suitability in such manner as the Government may by an order
generally or specifically direct. Explanation.- Work-charged employees
have the same meaning as defined in the Rajasthan Public Works Department
(B&R) including Gardens, Irrigation, Water Works and Ayurvedic Department, Workcharged
Employees Service Rules, 1964. Notwithstanding anything to the
contrary contained in these Rules, persons previously employed on part time
basis in a Department on such posts being initially sanctioned and brought on
regular establishment, and have been continuously working as such may be
absorbed and appointed after screening by the Appointing Authority once only on
posts which may be declared equivalent by the Government in the Administrative
Department if they have put in at least two years service on 1-4-78 or who were
appointed before 1-4-76 after adjudging, their suitability in such manner as
the Government may, by an order, generally or specifically direct. The pay of a
Work-charged employee who is absorbed under rule 17B shall be fixed in the pay
scale of the post at a stage corresponding to pay admissible to him as a
work-charged employee immediately before absorption, and if there is no such
stage at a stage next below that pay, plus personal pay equal to difference to
be absorbed in future increase of pay. The date of increment will remain
unchanged.] 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 Departmental Promotion Committee, 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 Departmental Promotion
Committee).] (1)
Vacancy in the Service which cannot be filled
immediately either, by direct recruitment or by promotion under the Rules may
be filled in by the Government or by the Authority competent to make
appointments, as the case may be, 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 where such direct recruitment has been provided under the provisions of
these Rules. (2)
In the event of non-availability of suitable
persons, fulfilling the requirement of eligibility for promotion, Government
may, notwithstanding the condition of eligibility for promotion required under
sub-rule (1) above lay down general instructions 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
appointments shall, however, be subject to concurrence of the Commission as
required under the said sub-rule. (1)
Seniority in each category of the Service shall be
determined by the year of substantive appointment to a post in the particular
category: Provided
(1) that 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 on the pre- reorganisation State of Rajasthan or the Services of the
new State of Rajasthan established by the State Re-organisation Act, 1956,
shall be determined, modified or altered by the Head of Department on an ad hoc
basis; (2)
that the seniority inter se of persons appointed to
posts in a particular grade by recruitment on the basis of one and the same
selection, except those who do not join service when a vacancy is offered to
them, shall follow the order in which they have been placed in the list
prepared under rule 16; (3)
that the seniority inter se of the persons
appointed under rule 17A shall be determined by the Appointing Authority
according to the date of continuous working on the post or equivalent post on
which they were working before appointment as such; (4)
that the integrated seniority of holders of various
categories of posts from which promotion to higher posts is provided in the
rules shall be reckoned according to the year of substantive appointment to the
lowest category of posts; (5)
that the seniority inter se of persons appointed
under rule 17C shall be determined by the Appointing Authority according to the
date of continuous working on the post on which they were working before
appointment as such; and (6)
that the seniority of a person appointed to a post
in the Service in one department by transfer from another department on a
corresponding post shall be determined from the date he joined the post in the
new Department. (1)
All persons appointed to the Service by direct
recruitment against a substantive vacancy shall be placed on probation for a
period of two years and those appointed to the Service by Promotion/special
Selection against substantive vacancy shall be placed on probation for a period
of one year. Provided that :- (i)
Such of them as have, previous to their appointment
by promotion/special selection or by direct recruitment against a substantive
vacancy, officiated temporarily on the post which is followed by regular
selection may be permitted by the Appointing Authority to count such
officiating or temporary service towards the period of probation. This shall,
however not amount to involve supersession of any senior persons or disturb the
order of their preference in respective quota or reservation in recruitment. (ii)
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 may be required to pass such Departmental
Examination and to undergo such training as the Government may from time to
time, specify. Explanation.- In case of a person who
dies or is due to retire on attaining the age of superannuation, the period of
probation shall be reduced so as to end one day earlier on the date immediately
preceding the date of his death or retirement from Government Service. The
condition of passing the Departmental Examination in the rule regarding
confirmation shall be deemed to have been waived in case of death or
retirement. (a)
Notwithstanding anything contained in rule 21, 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 the 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 for the confirmation of a probationer are fulfilled subject to
the quota prescribed under the Rules and in accordance with his seniority: Provided that if the employee has
failed to give satisfaction or has not fulfilled any of the conditions
prescribed for confirmation, such as passing of Departmental Examination,
training or promotion cadre course etc., the aforesaid period may be extended
as prescribed for probation or under the Rajasthan Civil Services (Departmental
Examination)Rules, 1959, and any other Rules, or by one year, whichever is
longer. If the employee still fails to fulfill the prescribed conditions or
fails to give satisfaction, he will be liable to be discharged from such post
in the same manner as a probationer or reverted to his substantive or 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. (b)
The reasons for not confirming an employee referred
to in the second proviso to clause (a) shall, in the case of a non-gazetted
employee, be also immediately recorded by the Appointing Authority in his
Service Book and Confidential Report File and in the case of Gazetted Officer
communicated to the Accountant General, Rajasthan and in his Confidential
Report File. A written acknowledgment shall be kept on record in all these
cases. Explanation.- (i) Regular recruitment
for the purpose of this rule shall mean appointment after either of the methods
of recruitment or on initial constitution of Service in accordance with any of
the Service Rules promulgated under proviso to Article 309 of the Constitution
of India or from posts for which no service rules exists, if the posts are
within the purview of Rajasthan Public Service Commission recruitment in
consultation with them but it shall not include an urgent temporary
appointment/ad hoc appointments or officiating promotion against temporary or
lien vacancies which are liable to review and revision from year to year. In
case where the Service Rules specifically permit appointment by transfer such
appointment shall be treated regular recruitment. Persons who have been made
eligible for substantive appointment to post under the rule shall be treated as
having been regularly recruited. (ii)
Persons who hold lien in another cadre shall be eligible to be confirmed under
this rule and they will be eligible to exercise an option whether they do not
elect to be confirmed on the expiry of two years of their temporary appointment
under this rule. In the absence of any option to the contrary, they shall be
deemed to have exercised option in favour of confirmation under this rule and
their lien on the previous post shall cease. A probationer shall be confirmed in his
appointment at the end of his period of probation, if- (a)
He has passed the departmental examination, if any,
completely, and (b)
Head of office is satisfied that his integrity is
unquestionable and that he is otherwise fit for confirmation. Notwithstanding anything contained in
rule 21, a probationer shall be confirmed in his appointment at the end of his
period of probation even if the prescribed Departmental
Examination/training/proficiency test in Hindi, if any, are not held during the
period of probation laid in the rule, provided- (i)
he is otherwise fit for confirmation, and the (ii)
period of probation expires on or before the date
of publication of this amendment in the Rajasthan Rajpatra. The initial pay of a person appointed
by direct recruitment to a post in the Service/Cadre shall be minimum of the
scale of pay of the post. A probationer shall draw increment, in
the scale of pay admissible to him in accordance with the provisions of the
Rajasthan Service Rules, 1951. Except as provided in these Rules, the
pay, allowances. Pension, leave and other conditions of service of the members
of the Service, shall be regulated by:- (1)
The Rajasthan Travelling Allowance Rules, 1949, as
amended up to date; (2)
The Rajasthan Civil Services, (Unification of Pay
Scales) Rules, 1950, as amended up-to-date; (3)
The Rajasthan Civil Services, (Rationalisation of
Pay Scales) Rules, 1956, as amended up-to-date; (4)
The Rajasthan Civil Services (Classification.
Control and Appeal) Rules, 1958, as amended up-to-date; (5)
The Rajasthan Service Rules, 1951 as amended
up-to-date; (6)
The Rajasthan Civil Services (Revised Pay) Rules,
1961; and (7)
any other rules 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 hi force. If any doubt arises relating to the
application and scope of these Rules, it shall be referred to the Government in
the Department of Personnel whose decision thereon shall be final. All rules and orders in relation to
matters covered by these rules and in force immediately before the commencement
of these rules are hereby repealed; Provided that any order made or action
taken under the rules and orders so superseded shall be deemed to have been
made or taken under the Corresponding provisions of these 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 for 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 persons, 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 conditions as it may consider
necessary for dealing with the case in a just and equitable manner, provided
that such relaxation shall not be less favourable 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
concerned.] Schedule ? I S. No. Name of post Method of recruitment with percentage Qualification for direct recruitment Post from which promotion is to be
made Maximum qualification &
experience for promotion Remarks 1 2 3 4 5 6 7 [1.] Jamadar 100% by promotion [(1) Peon Capacity to control persons etc. [2.] [Daftary/ Record Lifter] 100% by promotion (1) Peon Experience in Book Binding/ ability
in Book Binding for Book Binder and for Book Lifter working knowledge of
Hindi and numericals. Practical test may be taken for Book
Binding. [2A.] Laboratory Boy 50% promotion 50% Direct recruitment. 8th passed from a recognised School. Laboratory servant. 5 years experience on the post
mentioned in column 5. [3.] (1) Peon 100% by direct recruitment. Passed V class from a recognised
School The Appointing Authority may relax
the qualification prescribed in Column 4:- Explanation.- (i) Equivalent posts
sanctioned for office work in the lowest scale will include posts sanctioned in
the scale of pay identical to the scale of pay sanctioned for the post of Peon
and will not include posts sanctioned for field job, or factories or workshop or
for which a separate line of promotion is provided e.g. Helpers, Mates,
Insect-collectors, Lab. Boy etc. [X X X] Schedule ? II 1.
Name.......................................................... 2.
Designation................................................... 3.
Educational
Qualification..................................... 4.
Post for which application is
made............................ 5.
Length of service on present
appointment...................... 6.
Remarks of the forwarding
Authority........................... ................................................................. Name and designation of the forwarding
Authority [Schedule - III] For
circuit Houses Important
Circular Order Sub:-Determination of seniority of Class IV
employees transferred from one Department to another Department. 1.
Under rule 2(a) of the Rajasthan Class IV Service
(Recruitment and other Service Conditions) Rules, 1963, Heads of the offices
have been exercising the powers of the Appointing Authority for Class IV
Services and Head of Department is competent to confirm them. There also exists
a provision of transfer of an employee from one department to another on a
corresponding post under rule 6 (b) of the said rules. The Class IV cadre of
each Head of the Department is separate. Instances have, however come to the
notice where, in some exceptional cases, even Class IV Servants have been
ordered to be transferred by a Head of Department from other Head of Department/Office.
Certain Heads of Department have raised a point for proper determination of
seniority of such transferred Class IV servants. 2.
According to the Rule 19 of the Rules ibid.
seniority in each category of the Service is determined by the year of substantive
appointment to a post in the particular category and confirmation of Class IV
servants could be made on the availability of substantive vacancy. In certain
departments temporary posts were converted earlier than others. Thus the
incumbents were also confirmed earlier than their counterparts in other
departments. 3.
Consequently a Class IV servant of a department who
had put in comparatively lesser service-than a Class IV servant of another
department was confirmed earlier in view of the circumstances of a particular
department. It creates an anomalous position if such Class IV servant is
transferred to another department where Class IV servants with comparatively
longer service could be confirmed from a later date for no fault of their
own.But under the provisions of Rules as explained above, on transfer, such
Class IV servant with less service by dint of his earlier confirmation, creates
heart burning and gives rise to a grievance. 4.
The matter has been considered by the Government
and it has been decided that henceforth for determination of seniority of such
transferred Class IV servants, the following procedure, akin to employees
deputed from one department to another may be adopted:- (i)
A permanent/temporary Class IV servant on transfer
in exigencies of public service or in special circumstances will retain his
lien/claim in the parent department. At the time of such temporary transfer it
should be clearly stated whether such transfer has been at the request of the
employee himself; (ii)
Such temporary transfers will be for a specific
period not exceeding three year. He will remain posted in the new cadre as a
deputationist (temporary transfer) and his name will not be shown in the
seniority list of new cadre; (iii)
Names of such employees will continue to be shown
in seniority list to be published by the parent Department; (iv)
He will be considered for confirmation and
promotion or retrenchment etc. according to his turn in his parent department
and shall have to go back to his parent cadre in the above mentioned
eventualities. In the case of an employee who is posted as such on his own
request he will have to avail of the benefit of confirmation or promotion in
parent cadre or finally forego such promotion whereafter he will have no claim
for it. In the case of others also it will not be proper to hold them back and
they should be reverted to their parent cadre; (v)
In case he does not wish to go back to his parent
department, and the Appointing Authority is willing to retain him, his service
in the previous cadre will not count for seniority in the new department and he
will be confirmed or promoted accordingly. He should be required to give this
option either when he joins the new department or as soon as any question of
his promotion or confirmation in either of the two cadres arises. Cases of seniority of class IV
officials transferred from one Department to another may henceforth be decided
in accordance with the principles indicated above. [DOP (A.II Circular NO. F. 4(1)
Karmik/ka-ii/74, dated 22-8-1978] Order In order to provide employment to
members of the families identified and released under the Bonded Labour System
Abolition Act, 1976 the following procedure is hereby laid down;- 1.
All vacancies of Class IV, vacancies of Lower
Division Clerks and posts like that of Fitter, Pump Operator etc. in the
Subordinate Services and Workcharge employees and permanent labour in Public
Works Department, Irrigation, Rajasthan Canal, Public Health Engineering
Department, Forest and in all other Departments should compulsorily be
intimated to the Collectors of the District alongwith a request that the name
of the identified released Bonded Labour candidates be sent to the Appointing
Authority within one week. 2.
All appointing authorities will invariably invite
the identified and released Bonded Labour families whose names have been
intimated to them by the Collector for filling up aforesaid posts. 3.
The Appointing Authorities shall call these
candidates for interview where necessary and will consider them on merit. In
case the Bonded Labour candidate is not found suitable for the job, reasons for
his rejection should be noted in the proceedings of the selection. 4.
All cases of selection and rejection (alongwith
reasons for rejection) should be intimated to the Collector concerned. The Government is very keen on
providing employment to released bonded labours families. It is, therefore
enjoined that the procedure mentioned above should be strictly followed by all
appointing authorities. (Department
of Personnel (A.Gr.II) order Number F. 7(1) DOP/A-11/80, dated 21-1-81.)The Rajasthan Class IV Services (Recruitment and
Other Service Conditions) Rules, 1963
(2) Cycle-Peon
(3) Orderly
(4) Waterman
(5) Chowkidar
(6) Farrash
(7) Equivalent posts sanctioned for office work in lowest scale.
(8) Sweeper]
(2) Cycle-Peon
(3) Orderly
(5) Chowkidar
(6) Farrash
(7) Equivalent posts sanctioned for office work in lowest scale.
[(8) Laboratory servant]
2) Cycle-Peon
(3) Orderly
(4) Waterman
(5) Chowkidar
(6) Farrash
(7) Equivalent posts sanctioned for office work in lowest scale.
[(8) Laboratory servant]
(i) If sufficient number of candidates belonging to Scheduled Castes and the
Scheduled Tribes are not available.
(ii) If sufficient women candidates are not available for class IV Female
posts.
(iii) For an Ex-Service man having three years service as such service man.