Rajasthan Civil Services (Safe Guarding of National Security) Rules, 1954

The Rajasthan Civil Services (Safe Guarding of National Security) Rules, 1954

Published vide Notification No. F. 5 (45) G-A 53 dated 4-8-1954

RJ784

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, His Highness the Rajpramukh of Rajasthan hereby makes the following Rules, namely:-

1. (1) These Rules may be called the Rajasthan Civil Services (Safeguarding of National Security) Rules, 1954.

(2) They apply to all persons serving in connection with the affairs of the State of Rajasthan.

2. (a) "Government servant" means any person to whom these Rules apply;

(b) "Competent Authority" means-

(1) in relation to a Government servant appointed by the Head of Department or by an authority subordinate to the Head of a Department; the Head of the Department; and

(2) in relation to any other Government servant, the Rajpramukh.

3. Where the Rajpramukh is of opinion that a Government servant is engaged in or is reasonably suspected to be engaged in subversive activities or is associated with others in subversive activities and that his retention in the public service is on that account prejudicial to National Security, the Rajpramukh may make an order compulsorily retiring such Government servant from service.
4. Before an order under Rule 3 is made-

(a) the competent authority shall by notice in writing inform the Government servant of the action proposed to be taken in regard to him and give him an opportunity to make to the Rajpramukh, within such period as may be specified in the notice; representation in writing against that action; and

(b) the Rajpramukh shall take into consideration the representation, if any, so made by him.

5. Where action under these Rules is proposed to be taken in regard to a Government servant, the Competent Authority shall place the Government servant under suspension:

Provided that if the Government so wishes, the competent authority shall, before placing him under suspensions, permit him to proceed on such leave as may then be admissible to him.

6. Nothing contained in the Rajasthan Civil Services (Classification, Control and Appeal) Rules shall apply to or in respect of any action taken or proposed to be taken under the Rules.
7. It shall not be necessary for the Rajpramukh to consult the Rajasthan Public Service Commission in respect of any order passed under these rules.
8. Any person compulsorily retired from service under Rule 3 shall be entitled to such Compensation Pension, Gratuity or Provident Fund benefits as would have been admissible to him under the rules applicable to his service or post on the date of such retirement if he had been discharged from service due to the abolition of his post without any alternative suitable employment being provided.