LexThe Rajasthan Ground Water Service Rules,1973
Rajasthan · state statute
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jktLFkku Hkw&ty v/khuLFk
lsok fu;e] 1973
(ददन ांक 31.01.2023 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
DEPARTMENT OF PERSONNEL
(A-Group-II)
No. F. 1(12)Apptts.(A-II)/67 Jaipur, December 26, 1973.
NOTIFICATION
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 Ground Water Subordinate Service, namely:-
THE RAJASTHAN GROUND WATER SUBORDINATE
SERVICE RULES, 1973
PART - I
General
1. Short title and commencement .- (1) These Rules may be called the
Rajasthan Ground Water Subordinate Service Rules, 1973.
(2) They shall come into force at once.
*1A. Application.- These rules shall not ap ply to the posts governed by the
Rajasthan scheduled area subordinate, ministerial and class–IV service (recruitment and
other service conditions) rules, 2014, except as provided in those rules.
2. Definitions.- In these Rules, unless the context otherwise requires:
(a) "Appointing Authority" means the Chief Engineer and Secretary, Rajasthan
Ground Water Department and includes in relation to a post in the Service,
such other officer or authority as may, with the approval of the Government
be specially empo wered by the Chief Engineer and Secretary to exercise
the powers and perform the functions of the Appointing Authority;
(b) "Commission" means the Rajasthan Public Service Commission;
(c) "Direct Recruitment" means recruitment in accordance with the proced ure
prescribed in part IV of these Rules;
(d) "Chief Engineer" means the Chief Engineer, Rajasthan Ground Water
Department;
1(e) "Government and State" mean, respectively the Government of Rajasthan
and the State of Rajasthan;
____________________________________________________________________________
* Inserted vide Notification No. F. 7(1)DOP/A-II/2014 Dated 04.03.2014
1 Substituted for “(e) "Government" and "State" means respectively, the Government and the State of Rajasthan ."
vide Notification No. F. 7(10)DOP(A-II)74, dated 10.02.1975.
2
2(f) “Member of the Service” means a person 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.
(g) "Schedule" means the Schedule appended to these Rules;
(h) "Service" means the Rajasthan Ground Water Subordinate Service;
(i) "Substantive appointment" means an appointment to a permanent post
against a substantive vacancy after due selection by any of the methods of
recruitment provided in these Rules or in the rules or orders repealed by
rule 37 and includes an appointment on probation followed by confirmation
on the completion of the probationary period;
+Note:- Due selection by any methods of recruitment prescribed un der these
Rules will include recruitment either on initial constitution of Service or in accordance
with the provisions of any Rules promulgated under proviso to Article 309 of the
Constitution of India, except urgent temporary appointment.
*(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 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.
θ(k) "Year" means the financial year.
3. Interpretation .- Unless the context otherwise requires, the Rajasthan
General Clauses Act, 1955 (Rajasthan Act 8 of 1955) shall apply for interpretation of
these Rules as it applies for the interpretation of a Rajasthan Act.
_____________________________________________________________________________________________
2 Substituted for “(f) "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 under rules or orders repealed by rule 37 and include s a person who is on probation under rule
27.” vide Notification No. F. 7(1) DOP/(A-II)/96, dated 10.10.2002.
+ 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 another or to Senior Posts in the case of person holding such posts in
substantive capacity shall include the period for which the person has co ntinuously 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 regul ar line of promotion and was not of
stop-gap or fortuitous nature or invalid under any law and does not involve supersession 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 the senior official concerned £"or when such ad -hoc or urgent temporary appointment was in accordance with
seniority-cum-merit.”
Note:- Absences during service e.g., training and deputation which are treated as "duty" under R.S.R., shall also be counted as
service for computing minimum experience of service required 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)/71-1, dated 09.10.1975 (Effective from 27-03-1973)
£ Inserted vide Notification No. F. 6(2)Apptts./(A-II)/71, dated 13.07.1976, effective from 1.10.1975.
θ Added vide Notification No. F. 7(2)DOP/A-II/81, dated 21-12-1981 w.e.f. 1.04.1981.
3
PART-II
Cadre
4. Co mposition and Strength of Service .- (1) The Service shall consist of
three wings, namely:
(i) Drilling Wing;
(ii) Blasting and Workshop Wing; and
(iii) Research and Survey Wing.
(2) The nature of posts in each Wing of the Service shall be as specified in
Column 2 of the Schedule.
(3) The strength of posts in each Wing of the Service shall be such as may be
determined by the Government from time to time:
Provided that:-
(i) the Government may create any post, permanent or temporary, from time to
time, as may be found necessary and may abolish any such post in the like
manner without thereby entitling any person to any compensation;
(ii) the Appointing Authority may leave unfilled or hold in abeyance or allow to
lapse any post, permanent or temporary, fr om time to time, without thereby
entitling any person to any compensation.
5. Constitution of the Service.- The Service shall consist of:-
(a) all persons in substantive appointment at the commencement of these Rules
of a post specified in the Schedule; and
(b) all persons appointed to a post in the Service after such commencement in
accordance with the provisions of these Rules except those appointed under
rule 26.
PART-III
Recruitment
6. Methods of Recruitment .- (1) Subject to the provisions hereinafte r
contained in these Rules, recruitment or appointment to posts in the Service shall be
made by the following methods in the proportion as indicat ed 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.
Provided that:-
(a) if the Appointing Authority is satisfied in consultation with the Commission,
where necessary, that suitable persons are not available for appointment by either
method of recruitment or in the proportion so indicated in a particular year,
appointment by the other method in relaxation of the prescribed proportion nay be
made in the same manner as specified in these Rules,
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(b) nothing in these Rules shall preclude the Appointing Author ity from
appointing officers who were immediately before 1 -11-56 in the employment of pre -
reorganization States of Ajmer, Bombay and Madhya Bharat to suitable posts specified
in the Schedule in accordance with the *“directions” governing the integration of their
services; and
(c) the first recruitment or appointment to posts in the Service shall be made by
substantive appointment from amongst persons who were appointed initially on such
posts in an ad hoc, officiating or temporary capacity and who are holdi ng such post on
the date of coming into force of these Rules in such capacity for a period not less than
one year and are qualified under these Rules for direct recruitment or for promotion, by
the method of getting them screened by a Committee referred to in sub -rule (2) of
rule 24:
Provided that a person appointed on ad-hoc basis shall not be entitled to
screening for a post higher than to which he was initially appointed, if a person senior
to him on lower post who fulfilled qualifications prescribed for the post was either not
given such ad hoc appointment or is not entitled to screening under this rule. Seniority
for this purpose shall be determined according to length of continuous service to a post.
@Provided further that the Committee appointed u nder these Rules for
adjudging suitability by screening either as an exception to general methods of
recruitment or as initial constitution of Service, may ex-gratia recommend, if any of the
employees with more than three years' of service on a post for wh ich he is to be
screened is not adjudged suitable and if thereafter has no right to be appointed on a
lower post, for such lower post being offered to him by absorption and thereupon such
an employee shall be treated as surplus employee under the provision s 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.
+(d) The persons who have cont inuously held the post of Junior Engineer
(Civil), Junior Engineer (Mechanical), Information Assistant, Laboratory Assistant,
Technical Bearer, Tracer, Ferroman, Technical Assistant (Hydro -Meteorology) and
Planning Assistant on an ad-hoc/ officiating/urgent temporary basis in the Service for a
period not less than one year on 1st April , 1988 shall be screened by the Committee
referred to in rule 24 for adjudging their suitability on post held on 1.4.88 provided that
they possess the qualification prescribe d in the rules either for direct recruitment or
promotion or the qualification prescribed for the post at the time of their ad-hoc
officiating/urgent temporary appointment.
____________________________________________________________________________________________
* Substituted for "rules" vide Notification No. F. 7(4)DOP/A-II/75, dated 27.05.1975.
@ Inserted vide Notification No. F. 7(7)DOP/A-11/73, dated 29.06.1974.
+ Added vide Notification No. F. 2(8)DOP/A-11/89 dated 10.01.1990.
5
#6(1A). 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.
(2) Notwithstanding anything contained in these Rules recruitment, 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 a s may be issued by
the Government from time to time provided that these are regulated mutatis mutandis
according to the instructions issued on the subject by the Government of India.
β(3) Notwithstanding anything contained in these rules the persons, irr egularly
appointed on duly sanctioned posts and completed ten years‟ service on 10 -04-2006,
without intervention of any court or tribunal and continuously working as such on the
date of commencement of these amendment rules, shall be screened by a committe e
consisting of-
(a) in case of posts falling within the purview of the commission:-
(i) Chairman of commission or a member nominated by him,
(ii) Pr. Secretary/secretary of the Government, Department of personnel,
(iii) Pr. Secretary /secretary of the Government, Finance department or his
nominee not below the rank of deputy secretary, and
(iv) Pr. Secretary/secretary of the Government, of the concerned department.
(b) in case of the posts outside the purview of the commission:-
(i) Pr. Secretary/Secretary of the Government, Department of Personnel
(ii) Pr. Secretary/Secretary of the Government, Finance Department or his
nominee not below the rank of Deputy Secretary,
(iii) Pr. Secretary/Secretary of the Government of the concerned department.
Provided they were eligible for appointment, as per rules on the date of their
initial irregular appointment and vacancy is available at the time of screening. The
appointing authority shall issue appointment order of the person, who is adjudged
suitable by the screening committee and appointment shall be effective from the date of
issue of such appointment order.
____________________________________________________________________
# Added vide Notification No. F. 7(2) DOP/A-II/81 dated 13.11.1996.
β Added vide Notification No. F. 5(2) DOP/A-II/2008 pt-I, dated 08.07.2009
6
@6A. Compassionate appointmen t of dependents of the deceased /
permanently incapacitated personnel of Armed Forces, Central Armed Police
Forces (CAPF) and Indian Coast Guard.- (1) Notwithstanding anything contained in
these rules, the Appointing Authority may fill the vacancies, subject to fulfillment of
the educational qualifications and other service conditions prescribed under these rules
with the concurrence of Department of Personnel and the Rajasthan Public Service
Commission, if the post falls within the purview of the Commission, of the,-
____________________________________________________________________
@ Substituted for #“6A.Compassionate Appointment of Dependents of the Deceased/Permanently incapacitated Armed Force Service
Personnel/Para-Military Personnel.- (1) Notwithstanding anything contained in these rules the Appointing Authority may fill the
vacancies of the –
(i) posts up to pay scale number 9A to be fill ed in by direct recruitment by appointing on compassionate ground one of the
dependents of a member of Armed Forces/Para Military Forces belonging to the State who becomes permanently incapacitated
1“on or after 01-04-1999” in any defence operations including counter insurgency operation and operation against terrorists;
(ii) posts up to pay scale number 11 to be filled in by direct recruitment by appointing on compassionate ground, one of the
dependents of a member of Armed Forces/Para Military Forces belo nging to the State who dies 1“on or after 01 -04-1999” in any
defence operation including counter-insurgency operation and operation against terrorists;
1(iii) post up to pay scale number 9A to be filled in by direct recruitment by appointing on compassion ate ground, one of the
dependent of member of Armed Forces belonging to the state, who died or was permanently incapacitated in war or any defence
operations including counter insurgency operations and operations against terrorists during the period from 0 1.01.1971 to
31.03.1999.
Subject to fulfillment of the educational qualifications and other service conditions prescribed under the relevant Service Rules and
with the concurrence of Department of Personnel and the Rajasthan Public Service Commission if the post falls within the purview
of the Commission:
Provided that:-
2(i) that the upper age limit shall be relaxed up to 45 years in case a dependent of a member of Armed Forces who died or was
permanently incapacitated during the period from 01 -01-1971 to31 -03-1999, applies for appointment with -in one year of the
commencement of these amendment rules.
(ii) If the Armed Forces/Para Military personnel who are permanently incapacitated are capable of and desirous of obtaining
employment for themselves under the State Government, employment shall be given to them.
(iii) If the widow or the children of the Armed Forces/Para military personnel who are killed or permanently incapacitated are not a
position to take up employment immediately employment will be given to them on acquiring of eligibility for appointment.
(2) Appointment shall be given to a dependent of Armed Forces/Para Military personnel only if any one of them has not got
appointment on any post under the provisions of concerned service rules prevailing in the Government of India.
(3) Appointment shall not be given to such dependent if any of the other dependents of the Armed Forces/Para Military personnel is
already employed on regular basis under the Central/any State Government or Statutory Board Organization/Corporation owned or
controlled wholly or partially by the Central/any State Government at the time of death of the Armed Forces/Para Military
Personnel.
Provided that this condition shall not apply where the widow seeks employment for herself.
(4) Such dependent shall address an application for the purpose to the Zila Sanik Kalyan Adhikari in the case of Armed Forces and
the Officer Commanding the Para -Military Unit for Para -Military forces duly verified by the Head of the Unit where the
deceased/permanently incapacitate member of the Armed forces/Para Military Forces was serving at the time of
death/becoming permanently incapacitated. The application shall be considered in relaxation of the normal recruitment rules subject
to the condition that the dependent fulfills the academic qualifications and experience, except for appointment to class IV for which
educational qualification shall be relaxed and age limit prescribed for the post and is also otherwise qualified for Government
Service.
(5) The application of such dependent shall be forwarded to the District Collector concerned for suitable appointment according t o
the qualifications possessed by the dependent. In the event of non -availability of vacancy in the District concerned the application
shall be sent to the Divisional Commissioner who shall arrange appointment in any District under his jurisdiction.
3“If the vacant post is not available under the jurisdiction of the Divisional Commissioner, then the application shall be referred by
the Divisional Commissioner to Government in the Department of Personnel for providing appointment.”
(6) The application shall contain the following information:-
(i) Name and designation of the deceased/permanently incapacitated Armed Force/Para-Military Force personnel;
(ii) Unit in which he/she was working prior to death/becoming permanently incapacitated;
(iii) Date and place of death with death certificate issued by or the Authority competent to declare him a battle casualty or becoming
permanently incapacitated.
(iv) Name, date of birth, educational qualification of the applicant and his/her relation with the deceased (with certificates)
Explanation :- for purpose of this rule-
(a) "Armed Force" means the Army, Navy and Air Force of the Union.
(b)"Dependent" means spouse of the deceased/permanently incapacitated person, son/adopted son, unmarried daughter/unmarried
adopted daughter who were wholly dependent on the deceased /permanently incapacitated Armed Forces Service personnel/Para
Military Personnel;
1 Inserted vide Notification No. F. 5(3)DOP/A-II/94.Dated: 10.06.2008.
2 Substituted for “the dependents of a member of Armed Forces/Para Military Forces belonging to the St ate shall be considered for
appointment to the lowest post of the service (up to pay scale number 9A in case of permanently incapacitated personnel of Ar med
Forces/Para Military Forces and up to pay scale No. 11 in case he dies) at which direct recruitment is made, according to the
qualification possessed by the dependent.” vide Notification No. F. 5(3)DOP/A-II/94.Dated: 10.06.2008.
3 Added vide Notification No. F. 5(3)DOP/A-II/94. Dated: 10.06.2008.
7
(i) posts up to level in pay matrix L -10 to be fille d in by direct recruitment by
appointing on compassionate ground to one of the dependents of a member of
Armed Forces who was or is a bonafide resident of the State and died/dies or
became/becomes permanently incapacitated on or after 01.01.1972, in any
defence operations including counter insurgency/counter terrorism operations
and declared Battle Casualty by the Ministry of Defence, Government of
India;
(ii) posts up to level in pay matrix L -10 to be filled in by direct recruitment by
appointing on com passionate ground to one of the dependents of a member of
Armed Forces who was or is a bonafide resident of the State and died/dies or
became/becomes permanently incapacitated in any incident on or after
01.04.1999 and declared Physical Casualty by the Com petent Authority of
respective Headquarters of the Armed Forces; and
(iii) posts up to level in pay matrix L -10 to be filled in by direct recruitment by
appointing on compassionate ground to one of the dependents of a member of
Central Armed Police Forces (CAPF) and Indian Coast Guard who was or is a
bonafide resident of the State and died/dies or became/becomes permanently
incapacitated on or after 01.04.1999 in any defence operations including
counter insurgency/counter terrorism operations and declared O perational
Casualty by the Ministry of Home/Defence, Government of India:
(c) "Para-Military Force" means the Border Security Force Central Reserve Police Force, Indo Tibetan Border Police and any other
Para-Military Force, as may be notified by Central and State Government from time to time;
Note:-1 „Adopted son/daughter‟ means legally adopte d son/daughter by the deceased/ permanently incapacitated person during
his/her life.
(d) "Permanently incapacitated" means a person who is covered under the def inition of the term "person with disabilities" as
provided in the persons with Disabilities (Equal Opportunities, protection of Rights and Full Participation) Act, 1995 (Act N o. 1 of
1996)” vide Notification No. F. 5(1)DOP/A-II/18 Pt. Dated 07.12.2022.
# Substituted for *“Compassionate Appointment of Dependents of the Deceased/Permanently incapacitated Armed force Service
Personnel/Para-Military Personnel:- (1) Notwithstanding anything contained in these rules the Appointing Authority may fill the
vacancies of the post of Lower Division Clerk Class -IV Employee and post in Subordinate Service up to Scale No. 9 to be filled in
by direct recruitment by appointing on compassionate ground one of the dependents of a member of Armed Forces/Para Military
Forces belonging to the State who dies or becomes permanently incapacitated in action on or after commencement of this provision,
in operations at the International Border or at the Line of Control.
Provided that in so far as appointment in subordinate service is concerned the dependents shall be considered for appointment to
the lowest post upscale No. 9 at which direct recruitment is made according to the qualification possessed by the Dependent.
(2) Such dependent shall address an application for the purpo se to the Zila Sainik Kalyan Adhikari in the case of Armed Force and
the officer commanding the Para Military Unit for Para -Military Forces duly verified by the Head of the Unit where the
deceased/permanently incapacitated member of the Armed Forces/Para M ilitary Forces was serving at the time of death/becoming
permanently incapacitated. The application shall be considered in relaxation of the normal recruitment rules subject to the condition
that the dependent fulfills the academic qualifications and exper ience, except for appointment to Class -IV for which educational
qualification shall be relaxed, and age limit prescribed for the post and is also otherwise qualified for Government Service.
(3) The application of such dependent shall be forwarded to the Di strict Collector concerned for suitable appointment according to
the qualifications possessed by the dependent. In the event of non -availability of vacancy in the District concerned the application
shall be sent to the Divisional Commissioner who shall arrange appointment in any District under his jurisdiction.
(4) The application shall contain the following information:-
1. Name and designation of the deceased/permanently incapacitated Armed Force/Para Military Force Personnel;
2. Unit in which he/she was working prior to death/becoming permanently incapacitated'
3. The date of place of death with death certificate issued by the Authority competent to declared him a battle casualty or becoming
permanently incapacitated;
4. Name, date of birth, educational qualifications of the applicant and his/her relation with the deceased (with certificates).
Explanation:- For purposes of this rule:-
(a) 'Armed Force' means the Army, Navy and Air Force of the Union.
(b) 'Dependent' shall mean spouse/son/adopted son, unmarried d aughter/unmarried adopted daughter who were wholly dependent
on the deceased/permanently incapacitated defence service personnel/Para-military personnel.
Note:- 'Adopted son/daughter' means legally adopted son/daughter by the deceased/permanently incapacitated person during his/her
life.
(c) 'Para-Military Forces' means the Border Security Force, Central Reserve Police Force, Indo-Tibetan Border Police and any other
Para-Military Force, as may be notified by Central and State Government from time to time.
(d)'Permanently incapacitated' means a person who has suffered more than 80% permanent physical impairment for more than 75%
permanent neurological impairment in operation rendering him/her unfit for any kind of employment in future.
Note: 2- Assessment of permanent impairment would be in accordance with the Manual for Doctors to Evaluate Permanent Physical
Impairment (DGHS-WHO AIIMS, New Delhi 1981)and certified by the Army Authorities and countersigned by Assistant Director,
Medical Service IIQ 61(1) Sub Area Jaipur or certified by a Medical Board consisting of Head of Department of Orthopedics, Head
of Department of Physical Medicine & Rehabilitation and Head of Department of Forensic Science of Medical College in
Rajasthan.” vide Notification No. F. 5(3) DOP/A-II/94.Dated: 01.10.2002. w.e.f. 01.04.1999.
* Added vide Notification No. F. 5(3)DOP/A-II/94. Date: 07.02.2000.
8
Provided that,
(a) the permanently incapacitated personnel of Armed Forces, Central
Armed Police Forces (CAPF) and Indian Coast Guard who are c apable
of and desirous of obtaining employment for themselves under the State
Government then the employment shall be given to them.
(b) the widow/ widower or the dependent of deceased or permanently
incapacitated personnel of the Armed Forces, Central Armed Police
Forces (CAPF) and Indian Coast Guard are not in a position to take up
employment immediately, employment will be given to them on
acquiring of eligibility.
(2) Appointment shall not be given to such dependent or any of the other
dependents of th e Armed Forces, Central Armed Police Forces (CAPF) and Indian
Coast Guard, if any one of the dependents is already employed on regular basis under
the Central Government, any State Government or Statut ory Board/Organization /
Corporation owned or controlle d wholly or partially by the Central or any State
Government at the time of death of personnel or permanent incapacitation of personnel
of Armed Forces, Central Armed Police Force (CAPF) and Indian Coast Guard:
Provided that this condition shall not a pply where the incapacitated person or
widow/widower seeks employment for himself/ herself.
(3) Perm anently incapacitated personnel/ such dependent shall submit an
application for the appointment to Zila Saini k Kalyan Adhikari and the Zila Sainik
Kalyan Adhika ri shal l process with concerned Record Office/Designated Office/
Service Headquarters of the personnel of Armed Forces, Central Armed Police Forces
(CAPF) and Indian Coast Guard for verification. The application shall be considered in
relaxation of the nor mal recruitment rules subject to the condition that respective
Service HQ/Records Office/Designated office duly verifies and the applicant fulfills the
academic qualifications, experience and age limit prescribed for a particular post and
also otherwise qualified for the Government Service.
(4) After fulfilling conditions mentioned in sub -rule (3) above, the application
of such dependent/permanently incapacitated personnel shall be forwarded to the
District Collector concerned for suitable appointment accor ding to the qualifications
possessed by the perm anently incapacitated personnel /dependent. In the event of non -
availability of vacancy in the district concerned, the application shall be sent to the
Divisional Commissioner who shall arrange appointment in any of districts under his
jurisdiction. If vacant post is not available under the jurisdiction of the Divisional
Commissioner, then the application shall be referred by the Divisional Commissioner
to the Department of Personnel (A-II) for providing appointment.
(5) The application shall contain the following information, namely:-
(a) Name and designation of deceased/permanently incapacitated personnel
of Armed Forces, Central Armed Police Forces (CAPF) and Indian
Coast Guard;
(b) Unit in which he/she was servin g prior to death/becoming permanently
incapacitated;
9
(c) Date and place of death with death certificate issued by the Aut hority
competent to declare him/ her a Battle Casualty/Operational Casualty/
Physical Casualty ;
(d) Certificate of permanent incapacitation (Disability Certificate); and
(e) Name, date of birth, educational qualific ations of the applicant and his /
her relation with the deceased/permanently incapacitated personnel
(Battle Casualty/Operational Casualty/Physical Casualty).
Explanation: For the purpose of this rule,-
(i) “Armed Forces” means the Army, Navy and Air Force of the
Indian Union.
(ii) “Central Armed Police Forces (CAPF)” means Border Security
Force, Central Reserve Police Force, Indo -Tibetan Border Police,
Central Industrial Security Fo rce, National Security Guard, Assam
Riffles, Sashastra Seema Bal, as may be notified by Central or State
Government, from time to time.
(iii) “Indian Coast Guard” means the force to ensure the security of
Indian Coastal Regions and are working under the M inistry of
Defence, Government of India.
(iv) “Dependent” means,-
(a) Spouse, or
(b) Son/son adopted by the deceased/permanently incapacitated
personnel of Armed Forces, Central Armed Police Forc es
(CAPF), Indian Coast Guard before the time of his/her death/
permanent incapacitation; or
(c) Unmarried daughter/unmarried adopt ed daughter, widowed
daughter/divorced daughter who i s wholly dependent on
deceased/permanent incapacitated personnel of Armed Forces,
Central Armed Police Forces (CAPF), I ndian Coast Guard
before his/her death/permanent incapacitation, or
(d) Married daughter, if no other dependents of the deceased/
permanently incapacitated personnel of Armed Forces, Central
Armed Police Forces (CAPF) and Indian Coast Guard mentioned
in clause (b) and (c) above is available , or
(e) Mother, father, unmarried brother or unmarr ied sister in case of
unmarried deceased/permanent incapacitated personnel of
Armed Forces, Central Armed Police Forces (CAPF) and Indian
Coast Guard
Note: “Adopted son/daughte r” means legally adopted son/ daughter
under the Hindu Adoption and Maintenance Act, 1956. For
dependents belonging to other than Hindu religion, case will be
referred to Department of Personnel (A -II) for necessary
clarification.
(v) “Permanently incapacitated” means a so ldier/person having
minimum 40% disability and who has been declared permanently
incapacitated by the respective Approving and Confirming Medical
Authority of Army, Indian Navy, Indian Air Force, Central Armed
Police Forces (CAPF) or Indian Coast Guard, as the case may be.
10
@6-C. Compassionate appointment of dependents of the deceased persons,
who died or declare dead after missing in Uttarakhand Tragedy -2013.-
(1) Notwithstanding anything contained in these rules the Appointing Authority may
fill the vacancies of the post up to level in pay matrix L -9 to be filled in by direct
recruitment by appointing on compassionate ground to one of the dependents of a
person who was bonafide resident of the State of Rajasthan and died in the Uttarakhand
tragedy-2013, subject to the condition that,-
(i) The dependent must be a bonafide resident of the State of Rajasthan; and
(ii) The dependent fulfills academic and other qualifications and other conditions
prescribed under these rules for respective post:
Provided that the procedural requirement for selection such as,-
(a) Computer qualification shall not be insisted upon at the time of appointment. The
dependent shall have to possess any of the computer qualification as prescribed in
the relevant rules within the period of probation, failing which his/her probation
shall be deemed to be extended, unless the appointing authority terminates his/her
services finding the performance wholly unsatisfactory;
(b) Training or departmental examination or typing on computer shall not b e insisted
upon at the time of appointment. The dependents shall however, be required to clear
such training or departmental examination or typing test on computer in any one
language, either in English or in Hindi, within a period of three years, unless t he
period is relaxed by Department of Personnel, for entitlement for confirmation,
failing which his/her appointment shall be allowed until he/she acquires such
qualification. On acquiring such qualification, annual grade increments shall be
allowed notionally from the date of appointment but no arrears shall be paid.
Provided further that the widow appointed under the provisions of these rules
shall be exempted from having computer qualification and passing the typing test on
computer.
Provided also that t he person with benchmark disability appointed under the
provisions of this rule shall be exempted from passing the typing test on computer.
(2) Appointment shall not be given to such dependent, if any one of the
dependents of such deceased or declared as d ead after missing is already employed on
regular basis under the Central/any State Government or Statutory Board/ Organization/
Corporation owned or controlled wholly or partially by the Central/any State
Government at the time of death of the deceased or d eclaration of death of missing
person:
Provided that this condition shall not apply where the widow seeks employment
for herself.
Provided further that in case, the number of persons who died or declared dead
after missing are more than one of any family, only one dependent shall be considered
for appointment on compassionate ground.
____________________________________________________________________________
@ Added vide Notification No. F. 3(9)DOP/A-II/2013 Dated 08-08-2022.
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(3) Such dependent shall submit an application for appointment to th e District
Collector concerned. The District Collector shall forward the application with his
recommendations to the Disaster Management, Relief & Civil Defence Department for
verification. After the verification of death or declaration of death of such deceased, the
application of such dependent shall be forwarded to the District Collector concerned for
suitable appointment. In the event of non -availability of vacancy in the district
concerned, the application sh all be sent to the Divisional Commissioner who will
arrange appointment in any District under his jurisdiction.
If vacant post is not available under the jurisdiction of the Divisional Commissioner,
the application shall be referred by the Divisional Com missioner to the Department of
Personnel (A-II) for providing appointment.
Explanation: For the purpose of this rule Dependent means,-
(i) spouse; or
(ii) son including son legally adopted by the person died or declared dead after
missing during his/her life time; or
(iii) unmarried/widowed/divorced daughter including legally adopted daughter by
the person died or declared dead after missing during his/her life time; or
(iv) married daughter, if no other dependent mentioned in clause (ii) and (iii) above
is available; or
(v) mother, father, unmarried brother or unmarried sister in case of unmarried
person died or declared dead after missing, who was wholly dependent on the
person died or declared dead after missing at the time of his/her death.
(4) Notwithstanding anything contained in this rule persons who were appointed
in pursuance of relief package dated 29 -07-2013 issued by the Disaster Management
and Relief Department shall be deemed to be appointed under the provisions of this rule
from the date of commencement of the Rajasthan Various Service (V th Amendment)
Rules, 2022, if they are otherwise eligible for appointment under this rule.”
7. Reservation of Vacancies for the Scheduled Castes and Scheduled
Tribes.- (1) Reserv ation of vacancies for the Scheduled Castes and the Scheduled
Tribes shall be in accordance with £ “the provisions of the Rajasthan Scheduled Castes,
Scheduled Tribes, Backward Classes, Special Backward Classes and Economically
Backward Classes (Reservati on of Seats in Educational Institutions in the State and of
Appointments and Posts in Services 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 i n by θ“Seniority-
cum-merit and merit.”
(3) In Filling the Vacancies so reserved the eligible candidates who are
members of the Schedule Castes and Scheduled Tribes shall be considered for
appointment in the order which their names appear in the list prepar ed 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
Appointing authority, as the case may be, in the case of promotees, irrespective of their
relative rank as compared with other Candidates.
£ Substituted for “orders of the Government for such reservation in force” vide Notification No. F. 7(8) DOP/A -II/2008, dated
28.08.2009.
θ Substituted for *“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)Karmik (Ka-II),75-III, dated 31-10-1975.
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$“(4) Appointments shall be made strictly in accordance with the roster prescribed
separately for direct recruitment and promotion.
(4A) In the event of non - availability of the eligible and suitable candidates
amongst the Scheduled Castes or Scheduled Tribes, as the case may be, for direct
recruitment, 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 carried 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 filling up of the vacancies in accordance with the 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 Castes or Scheduled Tribes, as
the case may be, for which such vacancy is available in subsequent years.
$ Substituted for +“(4) Appointment 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 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 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 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 Depa rtment of Personnel and after obtaining prior approval of the
Department of Personnel, they may fill up such post(s) by promoting the General Category candidate(s) on
urgent temporary basis clearly stating in the promotion order that the General category c andidate(s) who are
being promoted on urgent Schedules Tribes candidates, as the case may be, shall have to vacate the Scheduled
Tribes candidates, as the case may be, shall have to vacate the post as and when the candidate(s) of that
category become available.” vide Notification No. F. 7(1)DOP/A-II/2008, dated 17.01.2013.
+ 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 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 of class/category/group of posts in any
cadre of Service to which promotions are made on the basis of *(Deleted) 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 the eligible and suitable candidates
amongst the Scheduled Castes and Scheduled Tribes in a particular year‟, vacancies shall be carried forward
and shall be filled in accordance wi th the normal procedure.” vide Notification No. F. 7(4)/Karmik (Ka-II)/73,
dated 10-02-1975.
* Deleted the words “both merit and Seniority -cum-merit” and not by Seniority cum -” vide Notification No. F.
7(6) Karmik (Ka-II)75-III, dated 31-10-1975.
13
[
(4B) In the event of non -availability of the eligible and suitable candidates for
promotion amongst the Scheduled Castes and the Scheduled Tribes, as the case may be,
in a particular year, the vacancies so reserved for the m shall be carried forwarded 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 Scheduled Tribes candidates shall be filled by promotion from General category
candidates. 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
tExcerpt shown. Open the full act in Lexace.