The Rajasthan Ground Water Service Rules,1969

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jktLFkku Hkw&ty lsok fu;e] 1969

(ददन ांक 30.04.2023 तक सांशोदधत)

र जस्थ न सरक र
क दमिक (क-2) दिभ ग
(सेि दनयम अद्यतन प्रकोष्ठ)
श सन सदिि लय, जयपुर
[https://dop.rajasthan.gov.in]
1

GOVERNMENT OF RAJASTHAN
APPOINTMENT (A-II) DEPARTMENT
No. F. 1(11) Apptts. (A-II) 67 Jaipur, April 24, 1969.
NOTIFICATION
In exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India, the Governor of Rajasthan makes the following Rules regulating
the recruitment to posts in, and the conditions of Service of persons appointed to the
Rajasthan Ground Water @ “Deleted” Service.
THE RAJASTHAN GROUND WATER @ “DELETED” SERVICE
RULES, 1969

Part-I General
1. Short title and commencement .- These Rules may be called the Rajasthan
Ground Water @ “deleted” Service Rules, 1969.
They shall come into force at once.
2. Definitions.- In these Rules, unless the context otherwise requires :-
(a) “Appointing Authority” means the Government of Rajasthan;
*(b) Omitted
(c) “Commission” means the Rajasthan Public Service Commission:
(d) “Direct Recruitment” means recruitment made otherwise than by promotion, as
prescribed in rule 6.
(e) “Engineer Incharge and Secretary” means the Engineer Incharge and the
Secretary, Rajasthan Ground Water Board;
$ (f) “Government and State” mean respectively, “the Government of Rajasthan and
the State of Rajasthan”.
&(g) “Member of the Service” means a pers on appointed to a post in the service on
the basis of regular selection under the provision of these rules or rules or order
superseded by these rules”;
(h) “Schedule” means Schedule appended to these rules, and
(i) “Service” means the Rajasthan Ground Water @“deleted” service.

_______________
@ Deleted “Board.” vide Notification No. F. 12(56) Agri./V/71 dated 30.06.1973.
* Omitted “(b) “Board” means the Rajasthan Ground Water Board, Rajasthan ” and renumbered clause (c) to (i) as
(b) to (h); vide Notification No. F. 12(56) Agri./V/71 dated 30.06.1973.
$ Substituted for “(e) “Government” and “State” mean respectively, the Government and the State of Rajasthan .”
vide Notification No. F. 7(10)DOP/A-II/74 dated 10-02-1975.
& Substituted for “(g) “M ember of the Service” means a person appointed in a substantive capacity to a post in the
service under the provision of these rules or the rules of orders superseded by these rules, and included a person
placed on probation” vide Notification No. 7(1) DOP/A-II /1996 dated 10.10.2002.

θ(j) “Substantive Appointment” means an appointment made under the provisions
of thes e R ules to a substantive vacancy after due selection by any of the
methods of recruitment pr escribed under these R ules and includes an
appointment on probation or as a pr obationer followed by confirmation on the
completion of the probationary period.
Note:- Due selection by any methods of recruitmen t prescribed under these
Rules‟ will include recruitment either on initial Constitution of Service
or in accordan ce with the provisi ons of any Rules promu lgated under
proviso to Article 309 of the Constitution of India, except urgent
temporary appointment.
@(k) “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 af ter 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 deputat ion 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.
$(l) “Year” means the financial year.
3. Interpretation.- Unless the context otherwise requires, the Rajasthan
General Clauses Act, 1955 (Rajasthan Act No. VI II of 1955) shall apply for the
interpretation of these rules as it applies for the interpretation of a Rajasthan Act.
PART II – Cadre.
4. Composition and strength of the Service .- (1) The Service shall consis t of
the following wings namely:-
(i) Engineering Wing.
(ii) Research and Survey Wing.
The nature of posts included in each wing of the Service shall be as specified in
Column 2 of the Schedule.
(2) The strength of posts in each wing of the Service shall be such may be
determined by Government, from time to time.
______________________________________________________________________
θ Added vide Notification No. F. 7(3)DOP/A-II/73 dated 05.07.1974.
@ Substituted for #“(j) „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 ano ther or to Senior Posts in the case of
person holding such posts in substantive capacity shall include the period for which the person has continuously
worked on such post after regular recruitment in accordance with the Rules promulgated under proviso to Article
309 and shall also include the experience gained by officiating, temporary or ad -hoc appointment, if such
appointment is in the regular line of promotion and was not of stop -gap or fortuitous nature or invalid under any
law and does not involve sup ersession of any senior official, except when such supersession was either due to
want of prescribed academic and other qualifications, unfitness or non -selection by merit or the default of th e
senior official concerned. *“ or when such ad hoc or urgent tem porary appointment was in accordance with
seniority-cum-merit.”
Note:- Absence during service e.g., training and deputation which are treated as “duty” under the R.S.R., shall
also be counted as service for computing minimum experience or service requ ired for promotion.” vide
Notification No. F. 6(2)DOP/A-II/71 dated 29.08.1982
# Inserted vide Notification No. F. 6(2)Apptts/A-II/71 dated 9.10.1975.
* Inserted vide Notification No. F. 6 (2) Apptts/A-II/71 dated 13.07.1976 w.e.f. 9.10.1975.
$ Added vide Notification No. F. 7(2)DOP/A-II/81 dated 21.12.1981 w.e.f. 01.04.1981
3

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 or allow to lapse any post,
permanent or temporary, from time to time, without thereby entitling any
person to any compensation;
@ 5. Constitution of the Service.- The Service shall consist of –
(a) All persons holding substantively, at the commencement of these r ules, the
posts specified in the Schedule; and
(b) All persons appointed to the Service after such commencement in
accordance with the provisions of these Rules except those appointed under
Rule 27.
PART III - Recruitment.
6. Methods of Recruitment .- (1) Recruitment to the Service after the
commencement of these rules shall be made by the following methods in the proportion
as indicated in column 3 of the Schedule:-

(a) Direct recruitment in accordance with Part IV of these rules, and
(b) Promotion (in accordance with Part V of these rules):
£(2) Recruitment to the service by the aforesaid method shall be made in such a
manner that the persons appointed to the service by each method do not at any time
exceed the percentage laid down in the Rules/Schedule of the total cadre strength as
sanctioned for each category from time to time.
Provided:-
(1) that if the Government is satisfied in consultation with the commission, where
necessary, that suitable persons are not available for appointment by either
method of recruitment in a particular year, appointment by the other method in
relaxation of the prescribed proportion, may be made in the same manner as
specified in these rules;
(2) that nothing in these rules shall preclude the Government from appointing
officers previously in the employment of pre -reorganizations States of Ajmer,
Bombay and Madhya Bharat to suitable posts in the Schedule in accordance
with the *“directions” governing the integration of their services;
#(3) (a) that soon after the commence ment of the Rajasthan Ground Water Service
(Amendment) Rules, 1973 all persons who were holding on 28 -4-1969 the
posts encadred in the Service in an ad hoc, temporary or officiating capacity
are qualified under these rules for holding such posts or persons transferred to
this department will be screened once only by a Committee consisting of the
following :-
@ Substituted for “5. Initial Constitution of the Service:- The Service shall consist of:-
(a) All persons holding substantively the post specified in the Schedule.
(b) All persons recruited to the Service before the commencement of these rules; and
(c) All persons recruited to the Service in accordance with the provisions of these rule.” vide Notification No. F.
12(56) Agri. II/IV/61, dated 26.07.1972. w.e.f. 28.04.1969.
£ Added vide Notification No. F. 7(2)DOP/A-II/81, dated 13.11.1996.
* Substituted for “rules” vide Notification No. F. 7(4)DOP/A-II/75 dated 27.05.1975.
# Substituted for %“(3) that the first recruitment to posts higher than the po sts of Assistant Engineer, Junior
Geologist and Junior Hydrologist, shall be made by substantive appointment from amongst persons who were
appointed initially on such higher posts in an ad hoc or temporary capacity through open advertisement by
4

(1) The Chairman of the Commission or a member there of nominated by
him as Chairman.
(2) $“Secretary to Government in the Administrative Department” as
member.
(3) #“Secretary/Special Secretary to Government in the Department of
Personnel” or his nominee not bel ow the rank of Deputy Secretary as
member, and
(4) the Chief Engineer, Rajasthan Ground Water Department as Member
Secretary.
(b) The committee shall assess the suitability of the officers for the posts
which they are holding or for lower posts and shall make
recommendations to the Government for their substantive appointment to
the posts for which they are found suitable and regarding the seniority to
be assigned to them.
(c) The Government shall make substantive appointment of the officers to the
posts for which they are found suitable and recommended by the
Committee straightway and also assign them the seniority as
recommended by the Committee.
Provided that such Officers as aforesaid shall not be assigned seniority
over officers recruite d to the Service before the commencement of the
Rajasthan Ground Water Service (Amendment) Rules, 1973.
£(4) provided further that the Committee appointed under these rules for
adjudging suitability by screening, either as an exception of gener al
methods of recruitment or as initial Constitution of Service, may ex -gratia
recommended, if any of the employees with more than three years of
service on a post for which he is to be screened is not adjudged suitable
and if thereafter has no right to be appointed on a lower posts, for such
lower post being offered to him by absorption and there upon such an
employee shall be treated as surplus employee under the provisions of the
Rajasthan Civil Services (Absorption of Surplus Personnel) Rules, 1969
and such employee may be absorbed on the lower post on the
recommendations of the Committee subject to such conditions as may be
laid down by it.
____________________________________________________________________________

selection through a Committee const ituted by the Government and who are holding such posts on the date of
coming into force of these rules in such capacity and are qualified under these rules for holding such posts, by
the method of getting them screened through a Committee consisting of :-
(a) the Chairman of the Commission or a member thereof nominated by him as Chairman.
(b) the Secretary to the Government in the Agriculture Department as member
(c) Special Secretary to the Government in the Department of Personnel or his nominee not bel ow the rank of
a Deputy Secretary as member; and
(d) the Chief Engineer -cum-Secretary, Rajasthan Ground Water Board as Member -Secretary.” vide
Notification No. F. 12(56)Agri/V/71 dated 30.6.1973
% Inserted vide Notification No. F. 12(56) Agri. II/VI/61, dated 26.7.1972 (Effective from 28.04.1969).
$ Substituted for “Secretary to Government in the Agriculture De partment” vide Notification No. F.
6(136)Agri./V/72, Dated 20.12.1974.
# Substituted for “Special Secretary to Government in the Department of Person nel” vide Notification No. F.
7(1)DOP/A-II/94, Dated 24.07.1995.
£ Added vide Notification No. F. 7(7)DOP/A-II/73 dated 29-06-1974.

#6-A. Notwithstanding anything contained in these rules recruitment,
appointment, promotion, seniority and confirmation etc. of a person who joins the
Army/Air Force/Navy during an Emergency shall be regulated by such orders and
instructions as may be issued by the Government from time to time provided that the se
are regulated mutatis mutandis according to the instructions issued on the subject by the
Government of India.
%7. Reservation of vacancies for the Schedule Castes and the Scheduled
Tribes.- (1) Reservation of vacancies for the Scheduled Castes and Scheduled Tribes
shall be in accordance with &“the provisions of the Rajasthan Schedule Case, Schedule
Tribe, Backward Classes, Special Backward Class and Economically Backward Classes
(Reservation of Seats in Education Institution in the State and of Appointment and Post
in Service under the State) Act. 2008” at the time of recruitment i.e . by 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 the
other cases and the Departmental Promotion Committee or the Appointing Authority,
as the case may be, in the case of promote, irrespective of their relative rank as
compared with other candidates.
Г“(4) Appointments shall be made strictly in accordance with the rosters prescribed
separately for direct recruitment and promotion.
______________________________________________________________________

# Added vide Notification No. F. 21(12)Apptts/C/55 Pt.-II dated 29.08.1973.
% Substituted for “7 Reservation of v acancies for the Scheduled Castes and the Scheduled Tribes :- (1) Reservation of
vacancies for the Schedule Casts and the Schedule Tribes shall be in accordance with the orders of Government for such
reservation as are in force at the time of recruitment.
(2) In filling the vacancies so reserved the candidates who are members of the Schedule Casts and the Schedule Tribes
shall be considered for appointment in the order in which their names appear in the list irrespective of their relative ranks
as compared with other candidates.
(3) In the event of non -availability of a sufficient number of candidates amongst the Schedule Casts and the Schedule
Tribes in a particular year, vacancies need not be kept reserved and shall be filled in accordance with normal procedure.
Note:- The reservation shall be calculated on the basis of total vacancies in a particular year. The adjustment of fractions
shall be made over a period of five years.
(4) Promotions shall be made irrespective of consideration of caste or tribe.” vide Notification No. F. 7(4)DOP/A-II/72,
dated 03.10.1973.
& Substituted for “order of the Government for such reservation in force” vide Notification No. F.7 (8) DOP (A -II)/2008
dated 28.08.2009.
@ Substituted for the words *"Merit alone" vide Notification No. F. 7(4)DOP/A-II/73 dated 29.01.1981.
* Substituted for "Merit-cum-seniority" vide Notification No. F.7 (6) DOP/A-II/75 III dated 31.10.1975.
Г Substituted for θ“(4) Appointment shall be made strictly in accordance with the ro sters prescribed separately for direct
recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst the Scheduled
castes and the scheduled tribes, as the case may be, in a particular year, the vacancies so res erved for them shall be
carried forward until the suitable scheduled castes and the Scheduled Tribes candidate(s), as the case may be, are
available. In any circumstances no vacancy reserved for scheduled castes and the schedules tribes candidates shall be
filled by promotion as well as by direct recruitment from General category candidates. However, in exceptional cases
where in the public interest the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by
promotion from the General category candidates on urgent temporary basis, the Appointing Authority may make a
reference to the department of personnel and after obtaining prior approval of the department of personnel, they may fill
up such post(s) by promoting the genera l category candidate(s) on urgent temporary basis clearly stating in the
promotion order that the general category candidate(s) who are being promoted on urgent temporary basis against the
vacant post reserved for scheduled castes or the scheduled tribes c andidates, as the case may be, shall have to vacate the
post as and when the candidate(s) of that ca tegory become available.” vide Notification No. F. 7(1)DOP/A-II/2008 dated
17.01.2013.

(4A) In the event of non-availability of the eligible and suitable candidates amongst
the Scheduled Castes and the Scheduled Tribes, as the case may be, in a
particular year, the vacancies so reserved for them shall be carried forward to
the subsequent three recruitment years. After the expiry of three recruitment
years, such carry forward vacancies shall be filled in accordance with the
normal procedure:
Provided that if recruitment is not held in any recruitment year, such
recruitment year shall not be counted for the purpose of this sub-rule:
Provided further that fill ing up of the vacancies in accordance with t he
normal procedure under this sub-rule shall not affect the reservation of posts
as per the post based roster and vacancies on the reserved posts available in
the roster may be filled in from amongst the persons belonging to the
Scheduled Casts or Scheduled Tribes, as the case may be, for which such
vacancy is available in subsequent years.
(4B) In the event of non -availability of the eligible and suitable candidates for
promotion amongst the Scheduled Castes or the Scheduled Tribes, as the case
may be, in a particular year, the vacancies so reserved for them shall be
carried forward until the suitable Scheduled Castes or Scheduled Tribes
candidate (s), as the case may be, are available, In any circumstances no
vacancy reserved for the Scheduled Castes and the Scheduled Tribes
candidates shall be filled by promotion from General category candidates. In
exceptional cases, where in the public interest t he Appointing Authority feels
that it is necessary to fill up the vacant reserved post(s) by promoting order
that the General category candidate(s) who are being promoted on urgent
temporary basis against the vacant post reserved for the Scheduled Castes or
Scheduled Tribes candidates, as the case may be, shall have to vacate the post
as and when the candidates(s) of that category become available:

Provided that there shall be no carry forward of vacancies in posts or
class/category/group of posts in any cadre or service to which promotions are
made on the basis of merit alone, under these rules.
#7A. Reservation of vacancies of Backward Classes, Special Backward
Classes and Economically Backward Classes. - Reservation of vacancies of
Backward Classes, Special Backward Classes and Economically Backward Classes
shall be in accordance with the provisions of the Rajasthan Scheduled Castes,
Scheduled Tribes, Backward Classes, Special Backward Classes and Economically

θ Substituted for $"(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 Scheduled Castes and Sch eduled
Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be filled in accordance with the n ormal
procedure, and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vaca ncies which
remain so unfilled shall be carried forward to the subsequent three recruitment years in total, and thereafter such reservati on would
lapse.
Provided that there shall be no carry forward of the vacancies in posts or class/category/gr oup of the posts in any cadre of
Service to which promotions are made on the basis of a @ “merit alone”, under these Rules." vide Notification No. F. 7(4) DOP/A-
II/2002 Dated 10.10.2002.
$ Substituted for “(4) In the event of non-availability of a sufficient number of eligible and suitable candidates amongst the Schedule
Casts and the Schedule Tribes in a particular year, vacancies shall not be carried forward and shall be filled in accordance with the
normal procedure.” vide Notification No. F. 7(4) DOP/A-II/73 dated 10.02.1975
@ Deleted “both merit and Seniority-cum-Merit and not by Seniority-cum” vide Notification No. 7(6)DOP/A-2/75 dated 31.10.1975.
# Substituted for δ“7(A). Reservation of vacancies for other backward classes: - reservation of vacancies for other backward classes
shall be in accordance with order of the govt. for such reservation in force at the time of direct re cruitment. In the event of non –
availability of eligible and suitable candidates amongst other backward classes in a particul ar year. The vacancy so reserved for
them shall be filled in accordance with the normal procedure.” vide Notification No. F. 7(8) DOP/A-II/2008 dated 28.08.2009
δ Added vide Notification No. F. 7(2) DOP/A-II/93 dated. 24.05.1994 effect from 28.09.1993

Backward Classes (Reservation of Seats in Educational Institutions in the State and of
Appointments and Posts in Services under the State) Act, 2008 at the time of direct
recruitment. In the event of non -availability of eligible and suitable candidate amongst
Backward Classes, Special Backward Classes and Economically Backward Classes in a
particular year, the vacancies so reserved for them shall be filled in accord ance with the
normal procedure.
$7B. Reservation of vacancies for women candidates .- Reservation of
vacancies for women candidates shall be 30%, category wise in direct recruitment, out
of which one third shall be for widows and divorced women candidates in the ratio of
80:20. In the event of non -availability of the eligible and suitable women candidates ,
either in widow or in divorcee, in a particular year, the vacancies may first filled by
interchange, i.e. vacancies reserved for widows to the divorcees or vice versa. In the
event of non-availability of sufficient widows and divorcee candidates, the unfilled
vacancies, shall be filled by other women of the same category and the event of non -
availability of eligible and a suitable women candidates, the vac ancies so reserved for
them shall be filled up by male candidates of the category for which vacancy his a
reserved. The vacancy so reserved for women candidates shall not be carried forward to
the subsequent year. The reservation for women including widows and a divorcee
women shall be treated as horizontal reservation, within the category, i.e. even the
women selected in general merit of the category shall first be adjusted against the
women quota.
Explanation: In the case of widow, she will have to furni sh a certificate of
death of her husband from the competent authority and in case of divorcee she will
have to furnish the proof of divorce.

$ Substituted for % “7(B). Reservation of vacancies for women candidates: - Reservation of vacancies for women
candidates shall be 30%, category wise, in direct recruitment out of which 8% shall be for widows and 2%
divorced women candidates In the event of non -availability of the eligible and suitable women candidates, in a
particular year, the vacancies so reserved for widows and divorced women candidates shall be filled by other
women candidates and in the event of non-availability of eligible and a suitable women candidates, the
vacancies so reserved for them shall be filled up by male candidates and such vacanc ies shall not be carried
forward to the subsequent year and the reservation shall be treated as horizontal reservation of women
candidates shall be adjusted proportionately in the respective category to which the women candidates belong.
Explanation: In t he 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.” vide Notification
No. F. 7(2) DOP/A-II/88. Pt-I dated 22.12.2015
% Substituted for & “7(B). Reservation of vacancies for woman candidates:- Reservation of vacancies for women
candidates 'shall be 30% category wise in direct recruitment out of which 5% shall be for widow candidates. In
the event of non-availability of the eligible and suitable widow candidates in a particular year, the vacancies so
reserved for widow candidates shall be filled by other women candidates and in the event of non -availability of
eligible and suitable women candidates, the vacancies so reserved for them shall not be filled up by male
candidates and such vacancies shall not be carried forward to the subsequent year and the reservation shall be
treated as horizontal reservation i.e. the reservation of women candidates shall be adjusted proportionately in
the respective category to which the women candidates belong." vide Notification No. F. 7(2)DOP/A-II/88/ Pt. I
dated 24.01.2011
& Substituted for @"7(B). Reservation of vacancies for woman candidates :- Reservation of vacancies for women
candidates shall be *“30%” category wise in direct recruitment . In the event of non -availability of the eligible
and suitable widow candidates in a particular year, the vacancies so reserved for them shall be filled £ “up by
male candidates” and such vacancies shall not be carried forward to the subsequent year and the reservation
shall be treated as horizontal reservation i.e. the reservation of woman candidates shall be adjust proportionately
in the respective category to which the woman candidates belong." Vide Notifi cation No. F.7(2)DOP/AII/88 pt-
I dated 21-09-2007.
* Substituted for “20%” vide Notification No. No. F.7(2)DOP/A-II/88 dated 07.06.1999
£ Substituted for “in accordance with the normal procedure” vide Notification No. F. 7(2)DOP/A-II/88 dated
07-06-1999 w.e.f. 01-04-1999.
@ Added vide Notification No. F. 7(2) Karmik/A-II/88 dated 22.01.1997

%7(D). Reservation of vacancies for Economically Weaker Sections. -
Reservation of vacancies for Economically Weaker Sections shall be 10% in direct
recruitment in addition to the existing reservation. In the event of non -availability of
eligible and suitable candidate amongst Economically Weaker Sections in a particular
year, the vacancies so reserved for them shall be filed in accordance with the normal
procedure.
Explanation: For the purpose of this rule 'Economically Weaker Section' shall
be the persons who are bonafide resident of Rajasthan and not covered under the
existing scheme of reservations for the Scheduled Castes, the Scheduled Tribes, the
Backward Cla sses, the More Backward Classes and whose family has gross annual
income below rupees 8.00 lakh. Family for this purpose will include the person who
seeks benefit of reservation, his/her parents and siblings below the age of 18 years as
also his/her spouse and children below the age of 18 years. The income shall include
from all sources i.e. salary, agriculture, business, profession etc. and it will be income
for the financial year prior to the year of application.
@8. Nationality.- 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 came over to India before the 1 st January, 1962
with the intention of permanently settling in India, or
_____________________________________________________________________________________________
% Substituted for &"7(D). Reservation of vacancies for Economically Weaker Sections. - Reservation of
vacancies for Economically Weaker Sections shall be 10% in direct recruitment in addition to the existing
reservation. In the event of non -availability of eligible and suitable candidate amongst Economically Weaker
Sections in a particular year, the vacancies so reserved for them shall be filed in accordance with the nor mal
procedure.
Explanation: For the purpose of this rule 'Economically Weaker Section' shall be the persons who are bonafide
resident of Rajasthan and not covered under the existing scheme of reservations for the Scheduled Castes, the
Scheduled Tr ibes, the Backward Classes, the More Backward Classes and whose family has gross annual
income below rupees 8.00 lakh. Family for this purpose will include the person who seeks benefit of
reservation, his/her parents and siblings below the age of 18 years as also his/her spouse and children below the
age of 18 years. The income shall include from all sources i.e. salary, agriculture, business, profession etc. and
it will be income for the financial year prior to the year of application. Also persons whose f amily owns or
possesses any of the following assets shall be excluded from being identified as, 'Economically Weaker
Sections', irrespective of the family income:-
(i) 5 acres of Agricultural Land and above;
(ii) Residential flat of 1000 sq. ft. and above;
(iii) Residential plot of 100 sq. yards and above in notified municipalities; or
(iv) Residential plot of 200 sq. yards and above in areas other than the notified municipalities." vide
Notification No. F. 7(1) DOP/A-II/2019, Dated 20.10.2019
& Added vide Notification No. F. 7(1)DOP/A-II/2019, Dated 19.02.2019
@ Substituted for “8:- Nationality:- A candidate for appointment to the service must be :-
(a) a citizen of India, or
(b) a subject of Sikkim, or
(c) a subject of Nepal, or
(d) a subject of Bhutan, or
(e) a Tibet an refugee who came over to India before the 1st January, 1962 with the intention of Permanently
setting in India, or
(f) a person of Indian origin who has migrated from Pakistan, Burma, Ceylon and East African Countries of
Kenya, Uganda and the United R epublic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of
permanently setting in India:
Provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour a
certificate of eligibility has been given by the Government of India and if he belongs to category (f) the
certificate of eligibility will be issued for a period of one year, after which such a candidate will be retained in
service subject to his having acquired India citizenship.
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 as the case may be, and he may also
provisionally be appointed subject to necessary certificate being given to him by the Government .” v ide
Notification No. F. 7(4)DOP/A-II/76 dated 07.09.1976.
9

(e) a person of Indian origin who has migrated from Pakistan, Burma, Sri
Lanka and East African countries of Kenya, Uganda and the United
Republic of Tanzani a (formerly Tanganyik a and Zanzibar) Г“Zambia,
Malawi, Zaire and Ethiopia” with the intention of permanently setting in
India.
Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a
person in whose favor a certificate of eligibility has been issued by the $“Government
in the department of home affairs and Justice after proper verification.”
&Deleted.
@8A. *“Conditions of eligibility of persons migrated from other Countries
to India ”.- Notwithstanding anything contained in these rules, provisions regardi ng
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 setting in India shall be regulated by such orders or
instructions as may be issued by 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.
#9. Determination of vacancies.- (1) (a) Subject to the provisions of these rules
the Appointing Authority shall determine on 1 st 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 is left over, after
apportionment of the vacancies the manner prescribed above, the same shall be
apportioned to the quota of va rious method prescribed in a continuous cyclic order
given precedence to the promotion quota.

Г Inserted vide Notification No. F. 7(4)DOP/A-II/76, dated 4-06-1977.
$ Substituted for “Government of India” vide Notification No. F. 7(2)DOP/A-II/2002, dated 17-02-2003
& Deleted “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 neces sary certificate being given to him by the Govt. of India. Vide Notification No. F.
7(2)DOP/A-II/2002 dated 17.02.2003.
@ Inserted vide Notification No. F. 7(5)DOP/A-II/76, dated 20.06.1977.
* Inserted Heading; vide Notification No. F. 2(4)DOP/A-II/79, dated 22.11.1984.
# Substituted for Ω “9. Determination of vacancies:- (1)(a) Subject to the provisions of these rules, the Appointing
Authority shall determine every year the number of existing vacancies and those anticipated during the
following twelve months and the number of persons likely to be appointed to the Service by each method. The
next determination of vacancies shall be done just before the expiry of twelve months of the last determination
of vacancies.
(b) In calculating the actual number of vacancies to be filled in by each method on the basis of percentage
prescribed in the Schedule, the Appointing Authority shall adopt an appropriate continuous cyclic order to
correspond with the proportion laid down in the schedule by giving precedence to promotion quota.
(2) The Appointing Authority shall determine every year the number of existing vacancies and those anticipated
in next twelve months which are to be filled by promotion of persons already in the Service.
(3) The Appointing Authority shal l also determine the corresponding vacancies of earlier year, if any, year
wise 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 accordance wi th sub-rule (2).” vide Notification No. F.
7(2)DOP/A-II/81 dated 21.12.1981 effective from 01.04.1981.
Cont……

(2) The Appointing Authority shall also determine the vacancies of earlier year,
year wise which were required to be filled in by promotion, if s uch vacancies were not
determined and filled earlier in the year in which they were required to be filled in.”
10. Age .- A candidate for direct recruitment for posts enumerated in the
Schedule must have attained the age of 20 years and must not have attain ed the age of
& “40 years” on the first day of January next following the last day fixed for receipt of
applications:
Provided –
1(i) “the upper age limit mentioned above, shall relaxed by,:-
(a) 5 years in the case of male candidates and candidates belong ing to Scheduled
Castes, Scheduled Tribes, backward classes, more backward classes and
economically weaker sections;
(b) 5 years in the case of women candidates and candidates belonging to general
category; and
(c) 10 years in the case of woman candidates belon ging to the Scheduled Castes,
Schedules Tribes, Backwar d Classes, More Backward Classes and
Economically Weaker Sections."

Ω Substituted for δ“9. Determination of Vacancies: - (1) Subject to the provisions of these rules, the Appointing
Authority shall d etermine each year the number of vacancies anticipated during the following twelve months
and the number of persons likely to be recruited by each method. Such vacancies shall be determined again
before the expiry of 12 month of the last determination of such vacancies.
(2) In calculating the actual number to be filled by each method on the basis of the percentage prescribed in the
schedule, the Appointing Authority shall adopt an appropriate cyclic order to correspond with the proportion
laid down in the schedule by giving precedence to promotion quota over direct recruitment quota e.g. where
appointment by direct recruitment and promotion is in the percentage of 75 and 25, respectively, the cycle shall
run as follows :-
1. By Promotion, 2. By Direct Recruitment.
3. By Direct Recruitment. 4. By Direct Recruitment.
5. By Promotion 6. By Direct Recruitment.
7. By Direct Recruitment. 8. By Direct Recruitment.
9. By promotion, and so on.” vide Notification No. F. 5(3)DOP/A-II/77 dated 06.10.1979.
δ Substituted for “9. Determination of Vacancies :- (1) Subject to the provisions of these rules, Govt. shall
determine at the commencement of each calendar year the number of vacancies anticipated during the year and
the number of person likely to be recruited by each method.
(2) that such vacancies as remain unfilled from non -availability of suitable candidate s or otherwise shall be
carried forward from year to year;
Provided that the additional vacancies or such of them as are not filled shall lapse at the end of the second
year.” vide Notification No. F. 7(1)DOP/A-II/73, dated 16.10.1973.
& Substituted for the figure δ “37 years” vide Notification No. F. 7(2) DOP/A-II/84 pt., dated 06.03.2018.
δ Substituted for "35 years" vide Notification No. F.7(2)/DOP/A-2/84, Dated 25.06.2004
1 Substituted for %"that the upper age limit mentioned above shall relaxed-
(a) By 5 years in the case of male candidate belonging to the Scheduled Cates, Scheduled Tribes, Backward
Classed, More Backward Classed and Economically Weaker Sections;
(b) By 5 years in the case of * “woman candidates belonging to General Category; Economically Backward
Classed and Economically Weaker Sections”,
(c) By 10 years in the case of woman candidates belonging to the Scheduled Castes, Schedules Tribes, and the
@ “Backward Classes, and Special Backward Classes” Added vide Notification No. F. 7(1) DOP/A -
II/2019 Dated-16.04.2021.
* Substituted for π“woman candidates belonging to the general category, Economically Backward Classes” vide
Notification- No .F. 7(1) DOP/A-II/2019 Dated-19.02.2019.
π Substituted for “woman candidates belonging to the gene ral category, vide Notification No. F. 7(8) DOP/A-
II/2008 Dated-28.08.2009
@ Substituted for “Other Backward Classed” vide Notification No. F. 7(8) DOP/A-II/2008 Dated-28.08.2009
% Substituted “that the upper age limit mentioned above, shall relaxed by 5 years in the case of women candidates
and candidates belonging to Scheduled Castes or Scheduled Tribes; vide Notification No. F. 7(2) DOP/A-II/84
Dated 30.04.2001.
11

(ii) that the upper age limit mentioned above shall not apply in the case of an ex -
prisoner who had served under the Government on a substantive basis on any post
before conviction and was eligible for appointment under the rules;
(iii) that the upper age limit mentioned above shall be relax-able by a period equal to
the term of imprisonment served in the case of an Ex -prisoner who was not over
age before his conviction and was eligible for appointment under the rules.
(iv) that the persons appointed temporarily to a post δ“in the service” shall be deemed
to be within the age -limit, had they been within the age -limit when they were
initially appointed even though they have c rossed the age -limit when they appear
finally before the c ommission and shall be allowed up -to two ch ances to be
selected.
(v) that the upper age -limit mentioned above shall be relaxed 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) Notwithstanding anything contained contrary in these Rules in the case of persons‟
serving in connection with the affairs of the State in substantive capacity, the upper
age-limit shall be 40 years for direct recruitment to posts filled in by Competitive
examination or in case of posts filled in through the Commission by
interview. #(Deleted)
$(vii) that the Released Emergency Commissioned Officers and Sho rt 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 joini ng the
Commission in the Army.
β“(viii) that there shall be no age limit in the case of widows and divorce 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 divorc e, she
will have to furnish proof of divorce”.
θ(ix) That the upper age limit for person serving in connection with the affairs of the
Panchayat Samitis and a Zi la Parishad and in the state‟s public sector
undertakings/corporation in substantive capacity shall be 40 years.
3(x) the upper age limit mentioned above shall be relaxed by 5 years in the case of male
candidates belonging to the Other Backward Classes.
+(xi) If a candidate would have b een entitled in respect of his/ her age for direct
recruitment in any year in which no such recruitment was held, he/she shall be
deemed to be eligible in the nex t following recruitment, if he/ she his not overage
by more than 3 years.
£(xii) the person who was within the age limit on 31.12.2020 shall be dee med to be
within the age limit up to 31.12.2024.
____________________________________________________________
δ Inserted vide Notification No. F. (39)DOP/ A-II/73 dated 25-12-1974.
@ Inserted vide Notification No. F. 7(8) DOP(A-II)/74 dated 31.12.1974 & corrigendum dated 25.07.1975. w.e.f. 28-10-1974
# Deleted “ this relaxation shall not apply to urgent temporary appointment .” vide N otification No. F. 7(8) DOP /(A-II)/74 dated
26.06.1997
$ Inserted vide Notification No. F. 7(2)DOP/A-II/75 dated 20.09.1975
β Inserted vide Notification No. F. 7(2)DOP/A-II/84 dated 18.12.1987
θ Added vide Notification No. F. 7(1)DOP/A-II/78 dated 30.11.1998
3 Added vide Notification No. F. 7(2)DOP/A-II/93 pt. dated 25.05.2000
+ Inserted vide Notification No. F. 7(6)DOP/A-II/2008 dated 23.09.2008
£ Added vide Notification No. F. 7(2)DOP/A-II/84 pt., dated 23-09-2022.
12

11. Academic Qualification and Experience .- A candidates for direct
recruitment to the Posts enumerated in the Schedule shall , in addition to such
experience as is required, possess -
(i) the qualifications given in column 4 of the schedule, and
%(ii) working k

Excerpt shown. Open the full act in Lexace.

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