Rajasthan Employment of the Physically Handicapped Rules, 1976

Rajasthan Employment of the Physically Handicapped Rules, 1976 1. Short title, commencement and application. 2. Definitions. 3. Eligibility. 4. Reservation and relaxation of Physical and Medical Standards for Physically Handicapped persons. 5. Central Registry for Physically Handicapped. 6. Procedure for registration under Central Registry and issue of Identity Card. 7. Ascertaining the degree of disability and functional capacity of the Physically handicapped and relaxation from medical examination on appointment to Government Service. 8. Relaxation in age. 9. Concessions. 10. Orthopedic Rehabilitations. 11. Travelling Expenses. 12. Priority in Government Accommodation. 13. Other concessions. 14. Persons employed if Physically Handicapped later. 15. Fee for Medical Examination. 16. Interpretation. 17. Removal of Doubts.

The Rajasthan Employment of the Physically Handicapped Rules, 1976

Published vide Notification No. F. 1(17) DOP/(A-2)/72, dated 25th September, 1976, published in Rajasthan Rajpatra, Extraordinary, Part 4-C(1), dated 25-9-1976

RJ791

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 recruitment and conditions of service of handicapped persons appointed to services and posts in connection with affairs of the State of Rajasthan, namely:-

LEGISLATIVE HISTORY 6

 

And subsequently amended by the following notifications: ·  No. F. 1(17)DOP/A-II/72, 24-7-78. ·  No. F. 5(29)DOP/A-II/80, 31-12-81. ·  No. F. 5(1)DOP/A-II/82, 14-6-83. ·  No. F. 5(1)DOP/A-II/82, 20-8-87.

1. Short title, commencement and application.- (i) These Rules may be called the Rajasthan Employment of the Physically Handicapped Rules, 1976.

(ii) These Rules shall come into force with effect from the date of publication in the Rajasthan Rajpatra and shall have effect notwithstanding anything contained in any other rules or orders promulgated under proviso to article 309.

(iii) Notwithstanding anything contained in any service rules or orders for the time being in force regulating the recruitment and conditions of service of persons appointed to the various services or posts in connection with the affairs of the State, physically handicapped person shall be eligible for recruitment and appointment to the earmarked and reserved posts in accordance with these rules.

2. Definitions.- In these rules unless the context otherwise requires:-

(i) "Appointing Authority" means the authority appointed as such under the relevant Service Rules promulgated by the Governor under proviso to article 309;

(ii) "Central Registry" means the Cell meant for the Registration of the Physically handicapped persons for purposes of issue of the identity card in rule 5;

(iii) "Director" means the [Director of Employment], Rajasthan and such other officer to whom powers in this regard may be deleted by the Government;

(iv) "Government" and "State" mean respectively, the Government of Rajasthan and the State of Rajasthan; and

[(v) "Physically Handicapped" means and includes the following categories of Physically handicapped persons:-

(A) Blind.- The blind are those who are suffering from either of the following conditions:-

(i) total absence of sight; and

(ii) visual acuity not exceeding 6/60 or 20/200 (snellan) in the better eye with correcting lenses.

(B) Deaf and/or Mute.-

(i) The deaf are those in whom the sense of hearing is non-functional for ordinary purpose of life.

(ii) The mute are those who can not speak.

(C) Orthopaedically handicapped.- The orthopaedic ally handicapped are those who have a major physical defect or deformity which causes an interference with normal functioning of bones, muscles and joints.]

[3. Eligibility. - Physically handicapped persons shall be eligible for appointment to posts in Subordinate, Ministerial and Class IV Services reserved for them under rule 4 of these rules provided they fulfill the qualifications laid down in the relevant Service Rules or as laid down by the Government in consultation with the Finance Department and the Department of Personnel and Administrative Reforms where separate set of Service Rules have not been promulgated for the posts of the said Services and are eligible and functionally able to perform the duties of the posts of the said Services.]

[4. Reservation and relaxation of Physical and Medical Standards for Physically Handicapped persons]. - [(1) (i) For appointment to posts in Subordinate Ministerial and Class IV Service, 3% of the posts (1% for the Blind, 1% for the deaf and/or Mute and 1% for the Orthopaedically handicapped persons) shall be reserved. In order to implement these reservation orders, the jobs which can be performed by various categories of physically handicapped persons without loss of productivity, shall be identified by the Administrative Department concerned:

Provided that where a Head of the Department is of the opinion that functions of certain jobs of the posts of the said services cannot be carried out by the physically handicapped persons indicated in clause (v) of rule 2 of these rules, in that case the Head of the Department concerned shall indicate such posts to the Director, Social Welfare, Rajasthan for allowing exemption from the operation of the reservation prescribed in sub-rule (1) above for physically handicapped persons.

(ii) The vacancies reserved under sub-rule (1) above, after 1-4-81 shall be calculated on the basis of vacancies determined yearwise to be filed in by direct recruitment to the posts concerned.]

(2) The cases referred to by the Head of the Department concerned under the proviso to sub-rule (1) above shall be placed by the Director, Social Welfare Department before the Committee consisting of:-

(1)	The Special Secretary to the Government, Department of Personnel and Administrative Reforms.	Chairman.
(2)	The Director of Social Welfare Department, Rajasthan.	Member.
(3)	The Director of Employment Exchanges, Rajasthan.	Member.
(4)	The Director of Medical and Health Services, Rajasthan.	Member.
(5)	The Head of the Department concerned.	Member.

(3) The Committee constituted under sub-rule (2) above shall consider the proposals received from the Head of the Department concerned under the proviso to sub-rule (1) above and shall either allow complete exemption from the operation of the reservation prescribed under sub-rule (1) for physically handicapped persons for these posts or shall transfer the reservation prescribed under sub-rule (1) above for physically handicapped persons to such other categories of posts where the physical handicaps would not be hindrance for these posts.

(4) The information pertaining to the position of reservation and employment of the physically handicapped persons as on 31st March of each year shall be reported to the Department of Personnel (A-5) in Form-I, appended to these rules.

(5) In the event of non-availability of candidates belonging to the particular category of physically handicapped persons or if the nature of vacancies in an office is such that a given category of physically handicapped persons cannot be employed, inter-se exchange of posts/vacancies shall be permissible.

(6) In the event of non-availability of suitable candidates for appointment against the vacancies reserved for physically handicapped persons under sub-rule (1) above, 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 for them in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward upto three recruitment years in total and thereafter such reservation would lapse.

(7) A continuous account of the vacancies arising in Subordinate, Ministerial and Class-IV Services reserved under sub-rule (1) above from year to year shall be maintained in which the 34th vacancy occurring in a particular recruitment year shall be reserved for the Blind, the 67th vacancy and the 100th vacancy shall be reserved for the Deaf and/or Mute and the orthopaedically handicapped persons respectively in a cycle of 100 vacancies. In case any of these vacancies happen to be reserved for the Scheduled Castes/Scheduled Tribes or Ex-Servicemen, the next clearly available vacancy shall be reserved for the physically handicapped persons.

(8) In the categories of posts in Subordinate, Ministerial and Class IV Services as being particularly suitable for physically handicapped persons, other things being equal, preference should be given to physically handicapped persons for such jobs/posts even in excess of the quota reserved for them.

5. Central Registry for Physically Handicapped.- The Director, Social Welfare Department shall make proper arrangements through the agencies such as Investigators, Social Welfare Inspectors, Assistant Probation Officers etc. of the Social Welfare Inspectors, Assistant Probation Officers etc. of the Social Welfare Department for registering Physically disabled persons coming under the purview of sub-rule (v) of rule 2 of these rules & for finding opportunities of Employment to such person. The information in the District having been collected through the aforesaid agencies, the list of disabled person shall be conveyed to the Director of Employment, Rajasthan, Jaipur, where a Special Cell would function under a Deputy director for registration and issue of identity card. Alternatively a Physically Handicapped person may also apply for his registration directly either to the Director of Employment, Rajasthan, Jaipur or through any of the officers working in the area where he resides.
6. Procedure for registration under Central Registry and issue of Identity Card.- (i) The Government may create a cell in the Director of Employment, Rajasthan for purposes of registration of Physically handicapped persons as required under rule 5.

(ii) This Cell shall register the Physically handicapped category-wise, in a prescribed form and in the manner prescribed by the Government from time to time, and issue the Identity Card to such registered person, provided, the applicant fulfills conditions herein laid down and prescribed by the Government from time to time.

(iii) The application for registration shall be accompanied with the following certificate or any other certificate prescribed by the Government from time to time:-

(a) certificates relating to education qualifications and training etc. if any.

(b) certificate of age.

[(c) certificate of disability as prescribed in sub-rule (1) of rule 7.]

7. Ascertaining the degree of disability and functional capacity of the Physically handicapped and relaxation from medical examination on appointment to Government Service.- [(1) A certificate of the physically handicapped shall be obtained from the Medical Officer not below the rank of:-

(i) A reader in the concerned speciality where there is a Medical College; and

(ii) A Junior Specialist in the concerned speciality or Chief Medical & Health Officer at places where there is no Medical College.

(2) The certificates of disability required to be obtained under sub-rule (1) above shall be furnished by the Medical Officer in Form-II, Form-Ill, Form-IV and Form-V appended to these rules.

(3) Such of the Physically Handicapped persons, who are appointed to any reserved or earmarked posts in any Government Department, shall not be subject to he usual Medical Examination provided in the respective Service rules on first entry into Government Service and the relevant Service Rules shall be deemed to have been amended to this extent.]

[8. Relaxation in age. - The maximum age limit prescribed for appointment to various posts in Subordinate, Ministerial and Class IV Services indicated in sub-rule (1) of rule 4 may be relaxed by 10 years for the physically handicapped persons and various relevant Service Rules shall stand amended to this effect. In special cases of hardship the Government may further relax this limit of age.]

9. Concessions.- Following concessions shall be allowed to [Blind, Deaf and/or Mute and Orthopaedically Handicapped]person for making him eligible for employment mentioned in rule 4.

[(i) 5 percent of qualifying or pass marks in individual paper and in aggregate marks, wherever prescribed in any examination.]

(ii) The academic qualifications given in the certificate issued by the recognised Institute meant for the deaf shall be considered at par with those other Institution recognised by Government.

(iii) The condition or desirability of training/tests/experience wherever prescribed, shall not apply to the physically handicapped for temporary appointment. Where a particular training is essential for appointment to a post, the physically handicapped person may be required to receive such training within two years of his appointment.

10. Orthopedic Rehabilitations.- Where, in view of the Appointing Authority physically handicapped person needs training in orthopedic rehabiliation, the person so employed shall have to go for appropriate training in the institution recognised for the purpose.
11. Travelling Expenses.- The physically handicapped person, called for interview, test or examination in respect of selection for employment, shall be paid second class fare by Railway or actual ordinary Bus fare, as the case may be, for both the Journeys.
12. Priority in Government Accommodation.- The blind and deaf so employed may be given priority in allotment of Government accommodation wherever possible.
13. Other concessions.- The physically handicapped holding the Identity Card, shall be entitled to the benefit of all concessions and reservations made applicable to the physically handicapped from time to time by the Government and shall not be required to produce any other document in respect of ascertaining his Physical disability.
14. Persons employed if Physically Handicapped later.- Persons already in employment of the Government who may suffer from physical handicap as defined in these rules shall also be entitled to relaxation of physical and Medical Examination provided in Rule 4 of these rules for reservation and shall also be entitled to be absorbed or adjusted on any other alternative post to which a physically handicapped person may be entitled under these rules, with the approval of the Government.
15. Fee for Medical Examination.- No fee shall be payable to any Medical Officer or expert in the employ of the Government for any Medical Examination or grant of certificate under these rules.
16. Interpretation.- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act VIII of 1955) shall apply for the interpretation of these rules.
17. Removal of Doubts.- If any doubt arises relating to the application, interpretation and scope of the rules it shall be referred to the Government in the Department of Personnel whose decision thereon shall be final.

Form - I

Information of the Earmarked posts for the Employment of the Physically handicapped.

(Under rule 4 of the Rajasthan Employment of the Physically handicapped Rules, 1976)

1. Year
2. Name of the Department.
3. Total No. of Post in the Department.

Category-Wise:-

S. No.	Category of Post No. of Posts
(1)
(2)
(3)
(4)
(5)

4. Categories of Posts suitable for employment of the physically handicapped.

S.No.	Category No. of post.	Total No. of posts	Category of physically handicapped suitable for Employment.	No. of posts reserved for physically handicapped on the basis of 2%
(1)
(2)
(3)
(4)
(5)

5. Nature of duties of the posts reserved for the category of Physically handicapped.

S. No.	Category of Post	Nature of duties.
(1)
(2)
(3)

6. No. of physically handicapped already employed.

S. No.	Category of post.	Category of Physically handicapped employee.	No. of physically handicapped employed.
(1)
(2)
(3)
(4)
(5)

7. No. of posts to be filled in by the physically handicapped.

S. No.	Category of post.	Category of Physically handicapped who can be employed.	No. of posts to be filled in by the physically handicapped.
(1)
(2)
(3)

Certified that the posts as mentioned in item 4 have been reserved in accordance with rule 4 of the Rajasthan Employment of the Physically Handicapped Rules, 1976 in consultation with the Director, Medical and Health Services and with the approval of Administrative Department.

Signature Head of the Department.

Form II - Certificate

(Under rule 7 of the Rajasthan Employment of the Physically Handicapped Rules, 1976).

Certificate No............

Date......................

Office of the........................................................... This is to certify that Shri/Smt./Kum./ ....................... S/o, D/o W/o .................. Age......... Sex......... R/o.................... Identification marks has been examined by the undersigned and the result of examination are as follows:-

(1) Blind
(a)	Total absence of sight response to light in any situation in both the eyes absent.
(b)	Can just tell the direction of light/see form or motion but cannot count fingers beyond a distance of two ft.(both the eyes).		Right eye		Left eye
(2) Visually handicapped
(a)	Visual acquity is 6/60 or 20/200 (snellan) or less in the better eye with correcting lenses.
(i)	visual acquity stands at		Right eye		Left eye
(3) Complete diagnosis Stating the cause of handicap.
On the basis of above said examination this is certified that Shri/Km./Smt..................... is a blind person and comes under the category of physically handicapped as defined in clause (A) of sub-rule (V) of rule 2 of the Rajasthan Employment of the Physically handicapped Rules, 1976 and is a fit case to be registered in Special Employment Exchange/Employment Exchange as a Physically Handicapped person for purpose of employment.
Thumb impression or signature of person obtaining certificate.		Signed. Name of the Doctor Date of Examination		Seal

Thumb impression or signature of person obtaining certificate.#Signed Name of the Doctor Date of Examination#Seal

Notes: - 1. Clause (a) of sub-rule (v) of rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976, as amended vide Notification No. F. 5(29)DOP/A-II/80 dt. 31-12-81 define blind as follows:

"(A) Blind.- The blind are those who are suffering from any of the following conditions:-

(a) Total absence of sight.

(b) Visual acquity not exceeding 6/60 or 20/200 (snellan) in the better eye with correcting lenses."

2. This certificate is to be issued by the doctor not below the rank of a Reader in opthalmology where there is a Medical College and a Junior Specialist or CM & HO where there is no Medical College.
3. A register will be maintained by the doctor authorised for giving certificate and certificate issued for the purpose will be registered in the register and that number will be given on the certificate concerned in following proforma:-

S.No.	Name of the person with father's name & full address	Identification mark	Nature of handicap.	Result of Examination with causes of Handicap	Date of Examination	Date of issue of certificate	Remarks	Initial of the Medical Officer issuing certificate.
1	2	3	4	5	6	7	8	9

4. Certificate will be prepared in Triplicate. Two copies will be given to the person concerned & one copy will be kept in office file. The person concerned will give one copy of the certificate to the Employment Officer concerned at the time of Registration and will keep one copy with him.

Form III - Certificate

(Under rule 7 of the Rajasthan Employment of the Physically Handicapped Rules, 1976)

Certificate No...........

Date.....................

Office of the ....................................................... This is to certify that Shri/Smt./Kum./ ................... S/o, D/o W/o ................ Age .......... Sex R/o.......................... Identification marks has been examined by the undersigned and the result of examination are as follows:-

(1) He is deaf and mute
(2) Sense of hearing non functional at	Right ear	Left ear
(i) Decibels
(ii) Frequency
(3) Complete diagnosis stating the cause of handicap.

On the basis of above said examination this is certified that Shri/Km/Smt .................. is a deaf person and comes under the category of physically handicapped as defined in clause (B) of sub-rule (V) of rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976 as per explanation stated below and is a fit case to be registered in special Employment Exchange/Employment Exchange as a physically handicapped person for purposes of employment.

Thumb impression or signature of the person obtaining the certificate

(Name of the Doctor) Date of Examination

Notes : - 1. Clause (B) of sub-rule (v) of Rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976, as amended vide Notification No. F. 5(29)DOP/A-II/80 dt. 31-12-81 define Deaf as follows:

"Deaf.- The deaf are those in whom the sense of the hearing is nonfunctional for the ordinary purpose of life.

2. Explanation.- Generally loss of hearing at 70 decibels or above 500, 1000, 2000 or 4000 frequencies will make residual hearing non-functional.
3. This certificate is to be issued by the doctor not below the rank of a Reader in ENT where there is a Medical College and a Junior Specialist in ENT or CM & HO where there is no Medical College.
4. A register will be maintained by the doctor authorised for giving certificate and certificate issued for this purpose will be registered in the register in the following form and that number will be given on the certificate concerned.

S.No.	Name of the person with father's name & full address	Identification mark	Nature of handicap.	Result of Examination with causes of Handicap	Date of Examination	Date of issue of certificate	Remarks	Initial of the Medical Officer issuing certificate.
1	2	3	4	5	6	7	8	9

5. Certificate will be prepared in Triplicate. Two copies will be given to the person concerned & one copy will be kept in office file. The person concerned will give one copy of the certificate to the Employment Officer concerned at the time of Registration and will keep one copy with him to be produced where is required for employment.

Form IV - Certificate

(Under rule 7 of the Rajasthan Employment of the Physically Handicapped Rules, 1976).

Certificate No..........

Date....................

Office of the....................................................... This is to certify that Shri/Smt./Kum./ ................... S/o, D/o W/o .............. Age.................... Sex .......... R/o.......................... Identification marks has been examined by the undersigned as per the examination chart prescribed for the purpose.

On the basis of the said examination this is certified that Shri/Smt/Km ...................... is having the following impairment and as such he/she is a orthopaedically handicapped and comes under the category of the physically handicapped as defined in clause (C) of sub-rule (v) of rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976 and is a fit case to be registered in Special Employment Exchange/Employment Exchange as a Physically Handicapped person for employment purposes.

Physical impairment including cause of handicap	____________________ ____________________ ____________________
Thump impression or signature of the person obtaining the certificate.	Signed (Name of Doctor) SEAL

Notes : - 1. Clause (C) of sub-rule (v) of rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976, as amended vide Notification No. F. 5(29)DOP/A-II/80 dt. 31-12-81 define orthopaedically handicapped as follows:-

2. Orthopaedically Handicapped.- The orthopaedically handicapped are those who have a major physical deformity which causes an interference with normal functioning of bones, muscles or joints.
3. This certificate is to be issued by the doctor not below the rank of a Reader in Orthopedic where there is a Medical College and a Junior Specialist in Orthopedic or CM & HO where there is no Medical College.
4. A register will be maintained by the doctor authorised for giving certificate and certificate issued for the purpose will be registered in the following form and that number will be given on the certificate concerned.

S.No.	Name of the person with father's name & full address	Identification mark	Nature of handicap.	Result of Examination with causes of Handicap	Date of Examination	Date of issue of certificate	Remarks	Initial of the Medical Officer issuing certificate.
1	2	3	4	5	6	7	8	9

5. Certificate will be prepared in Triplicate. Two copies will be given to the person concerned & one copy will be kept in office file. The person concerned will give one copy of the certificate to the Employment Officer concerned at the time of Registration and will keep one copy with him to be produced wherever is required for employment.

For Office Record only

Examination Chart for Evaluation of Disability for Employment Registration as Prescribed for Issue of Certificate to Orthopaedically Handicapped.

Name........................... S/o, D/o, W/o...................... address.............................. age...........Sex...........

The patient has the following disability which entitles him for registration for employment reservation.

Lower Limb
1.	Amputation of lower limb proximal to matatersals (third-tarsal: Symos: B.K.; A.K. Disarticulation hip)	...............
2.	Paralysis of lower limb requiring a long caliper paralysis of both lower limbs below the level of knee joints requiring calipers.	...............
	Hemiplegia	...............
	Paraplogia	...............
3.	Lower limb-length discrepancy of 4" or more	...............
4.	Loss of sensation of sole of feet.	...............
5.	Unilateral ankylosis hip with staff Lumbar spine.	...............
	Unilateral ankylosis of hip and knee joints.	...............
	Unilateral ankylosis of knee and ankle joints.	...............
	Bilateral rheumatoid arthritis of knees with restriction of movements, instability and pain.	...............
6.	Unstable or paralytic hip leading to restriction of mobility, unlikely to be improved by surgery.	...............
Upper limb
1.	Amputation of 3 fingersat M.P. joints.	...............
	Amputation leading to loss of both phalanges of thumb.	...............
	Amputation through wrist or above.	...............
2.	Paralysis of upper limb	...............
	i) Flail upper limb.	...............
	ii) Paralysis of elbow flexors	...............
	iii) Paralysis of median and un ulner/nerves	...............
	iv) flail hand	...............
	v) Spastic hand	...............
3.	Bilateral ankylosis elbow.	...............
4.	Deformed and stiff hand and fingers due to rheumatoid arthritis: Severe crush injuries, post-burn scarring leading to a mutilated hand	...............
Shine :
	Severe kypheseoloses with card io-respiratory impairment compextible with moderate mobility.	...............
	Severe hyphosis resulting in inability to look ahead.	...............

Note.- 1. In severe spinal deformities with cardio-respiratory impairment, the opinion of a physician should be sought to ascertain whether the applicant would be able to carry out a sedentary occupation by Travelling to his place of work.

2. Backache, Neckache, moderate deformities following injury or tuberculosis, ankylosing spondylitis (without severe kyphosis) Idiopothic Icoloisis etc. would not be recommended for job reservation.
3. Minor foot deformities, such as flat feet, knees, amputation of toes or a minor paralysis of foot and ankle muscles controlled by a simple appliance are not to be recommended for surgery, where, because of the age of the person, a late surgical correction of a clubfoot would be unarise, the case can be recommended for registration.
4. Stiff knee in a position of function is compatible with good mobility and should not be considered for inclusion in the reserved list. A deformed or painful knee should be corrected by surgery and evaluated subsequently.
5. A paralytic or an unstable hip unlikely to be improved by surgery and where the individual's mobility is considerably curtailed can be included in the list.
6. Unilateral elbow ankylosis or shoulder ankylosis would not be included in the list.
7. With multiple impairments, an overall assessment should be made to decide if the person has a major disability which entitles him for being registered for employment as a disabled.
8. In doubtful or borderline cases, the patient may be referred for examination to a Medical College Hospital or a Senior Specialist in Orthopaedics.

Form V - Certificate

(Under rule 7 of the Rajasthan Employment of the Physically Handicapped Rules, 1976).

Certificate No.......

Date ...............

Office of the......................................................

This is to certify that Shri/Smt./Kum./ .................S/o, D/o W/o ................. Age Sex........... R/o.............................. Identification marks has been examined, as per the examination he is found suffering from aphasia (complete loss of speech but sense of hearing normal).

Complete diagnosis stating the cause of handicap

....................... .......................

On the basis of the said examination this is certified that Shri/Smt/Km......................is mute person and comes under the category of the physically handicapped as defined in clause (B) of sub-rule (v) of rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976 as per explanation given in notes overleaf. He is a fit case to be registered in Special Employment Exchange/Employment Exchange as a Physically Handicapped person for purposes of employment.

Thump impression or signature of the person obtaining the certificate.

Signed (Name of Doctor) Date of Examination

Notes: - 1. Clause (B) of sub-rule (v) of rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976, as amended vide Notification No. F. 5(29)DOP/A-II/80 dt. 31-12-81 define mute as follows:-

"(B) (ii) "Mute":-The mute are those who can not speak.

2. Explanation.- The person suffering from muteness because of hysterical aphonia and other physhic disorders will not be included in this category. Only person suffering from muteness because of some organic disfunctions will be considered for purposes of this certificate.
3. This certificate is to be issued by the doctor not below the rank of a Reader in ENT where there is a Medical College and a Junior Specialist in ENT or CM & HO where there is no Medical College.
4. A register will be maintained by the doctor authorised for giving certificate and certificate issued for the purpose will be registered in the following form and that number will be given on the certificate concerned.

S.No.	Name of the person with father's name & full address	Identification mark	Nature of handicap.	Result of Examination with causes of Handicap	Date of Examination	Date of issue of certificate	Remarks	Initial of the Medical Officer issuing certificate.
1	2	3	4	5	6	7	8	9

5. Certificate will be prepared in Triplicate. Two copies will be given to the person concerned & one copy will be kept in office file. The person concerned will give one copy of the certificate to the Employment Officer concerned at the time of Registration and will keep one copy with him to be produced wherever is required for employment.

Circular

Sub: Reservation of vacancies for the Physically handicapped persons in posts/services under the State Government identification of jobs and earmarking posts for the physically handicapped persons.

According to clause (a) to Sub-rule (1) of rule 4 of the Rajasthan Employment of the Physically handicapped Rules, 1976, Heads of Department were required to identify and to earmark posts which could be filled by the physically handicapped after having due assessment of the nature and functional requirement of each category of posts under him in consultation with the Director of Medical and Health Services and with the approval of the Government in the Administrative Department. The progress made in this regard so far has been rather poor.

In order to facilitate earmarking of posts a list of jobs in Subordinate/Ministerial/Class IV Services (Annexure A) as received from the Government of India, which are considered suitable for the Physically Handicapped as defined under clause (4) of rule 2 of the Rajasthan Employment of the Physically Handicapped Rules, 1976, is enclosed for guidance and necessary action.

It is enjoined upon all Secretaries to Government/Heads of Departments to finalise identification of posts in Subordinate/Ministerial/Class IV Services under their control suitable for the physically handicapped latest within six weeks having regard to functional suitability of each category of the Physically Handicapped explained in sub-rule (v) of rule 2 of the above Rules.

............... Special Secretary to the Government.

Enel: As per above.

(Kannik-Ka-II) Departmental Circular No. F. 5(29)Kannik/Ka-2/80, dt. 8-4-81)

Jobs III Group 'C' & Group 'D' Suitable for the Physically Handicapped

S. No.	Category of Handicap		Occupational Groups
I. ORTHOPAEDICALLY HANDICAPPED
	(a) Upper Extremities
	(i) Major Defects		Accounts Clerks (U), Copyholders(U), Office Clerks (U-A), Office Superintendents (U) Peons (U) Proofreaders (U) Receptionists ((U) stamp Vendor (Postal), watermen(U).
	(ii) Minor defects		Caretakers (A), Chowkidars (A), Copy-holders, Dak Messengers, Daftries (A), Editorial assistant (A), Garderners, Farashs, Gestener Operators, Junior Engineers (Civil), Key-punch Operators (A), Laboratory Assistants (Chemical), Laboratory Assistant (Clinical), Laboratory Attendants, Library Clerks Liftmen (A), Meter Readers, Office Clerks(A), Office Superintendents, Peons, Photographic Retouchers, Proof Readers, Receptionists, Research Investigators, Retiring Room Attendants, Salesmen (Shop) (A), Scientific Assistants, Security Guards (A), Store Keepers (A), statistical Assistants, Sub-postmasters (A), Sweepers, Teachers (Primary), Telegraph Messengers, Technicians Assistants, Telephone operators (A), Time Keepers (A), Translators (A), Typists (A), Waiting Room Attendants, Watermen, Wardboy, Ayahs(A), Wireless Operators.
	(b) Lower Extremities
	(i) Major Defects		Accounts Clerks, Computers, Copyholders, Editorial Assistants, Hand Compositors(A), Junior Engineers (Civil) (only designing jobs), Key-punch Operators, Liftmen, Office Clerks, Office Superintendents, Painters, Projectionists (AOMNR), Proof readers, Radio Technicians, Receptionists, Steno-graphers, Stamp Vendors (Postal), Sub-Postmasters, Telephone Operators, Telex Operators, Translators, Typists.
	(ii) Minor Defects		Architectural Assistants (A-MNR), Book Binders, Caretakers (A- MNR), Carpenters (A), Cashiers (A), Compounders, Chowkidars (A- MNR), Commercial Artists, Daftries (MNR), Documentation Assistant (A-MNR), Dressers, Draughtsmen, Ferro Printers, Farashs, Gestener Operators, Instrumentationists (Staff Artists) (MNR), Laboratory Assistants (chemical), Laboratory Assistants (Clinical), Librarians (Junior) A-MNR), Library Clerks (A-MNR), Musicians (Staff Artists) (MNR), Photographer (MNR), Photographic Retouchers, Retiring Room-Attendants (MNR), Salesmen (Shops) (MNR), Statistical Assistants (MNR), Sweepers (MNR), Teachers (Deaf), Teachers (Primaiy), Technical Assistants (MNR), Time- keepers(A), Tracers, Vehicle cleaners (MNR), Waiting Room Attendants (MNR), Watermen, Wireless Operators.
II. DEAF AND DEAF & DUMB:			Accounts Clerks, Book Binders, Canteen Boys, Carpenters, Computers, Commercial Artists, Daftries, Ferro Printers, Gardeners, Gestener Operators, Hand Compositors, keypunch Operator, Meter Readers, Office Clerks, Packers, Painters, Photographers, Photographic Retouchers, Statistical Assistants, Store-Keepers, Sweepers, Telex Operators, Translators, Tracers, Typists, Vehicle Cleaners, Waterman.
III. DEAF :			Postmen, Telegraph Messengers.
IV. PARTIALLY DEAF :			Architectural Assistants (A), Caretakers (A), Cashiers, Compounders, Chowkidars (A), Dak Messengers, Draughtsmen (A), dressers, Editorial Assistants, Electricians, Junior Engineers (Civil)(A), Laboratory Assistants (Chemical), Laboratory Assistants (Clinical), Laboratory Attendants, Librarians, (Junior) (A), Library Clerks (A), Peons, Postmen, Projectionists(A), Research Investigators, Retiring Room Attendants, Scientific Assistants, Salesmen (Shop) (A), Stenographers (A), Security Guards (A), Stamp Vendors (Postal) (A), subpostmasters (A), Technical Assistants. teachers (Deaf), (A) Teachers (Primary) (A), Time-Keepers (A), Waiting room attendants, ward Boys/Ayahs.
V. BLIND			Announcers at Railway Stations, Bus Stops and Airports (T), Cane Weavers (T), Instrumentalists (Staff Artists) (T), Masseurs (T), Musician (T), Music Teachers (T), Office Superintendents (H), Packers (T), Stenographers (with dictaphone and Digital typewriters), Teachers (Primary-T & A), Telephone Operators (Small Boards with Electronic Beep and Embossed Digits), Lathe Operators, Press Operators, Stampers, Weavers, Packers, Drillers, Filers, Chippers, Teachers, in Social Sciences.
VI. PARTIALLY BLIND			Dak Messengers, Despatch Clerk (T), Gardeners (T), Gestener Operators (T & A), Retiring Room Attendants, Sweepers, Watermen (T), Waiting Room Attendants, Lottery Ticket Sellers.
EXPLANATION -			U= Unilateral, A=With Aids, T=with Training, H=with a Helper, MNR=Mobility not restricted.
NOTE:		1.	Jobs which can be performed by those having major deformities can also be performed by those having minor deformities. Job which can be performed by Deaf can be performed by partially Deaf also, Jobs which can be performed by Blind can be performed by Partially Blind also.
NOTE:		2.	There would be a number of jobs in each occupational Group. These have not been given separately for example: Office Clerks includes, Lower Division Clerks and Upper Division Clerks, Stenographers include Junior and Senior Stenographers .

Order

Sub:-Hundred Point Roster.

In supersession of Order No. F. 9(19) DOP/A-V/74, dt. 10-2-75 prescribing roster points for scheduled castes/scheduled tribes in 40 points roster. It has been decided to revise 40 points roster into that of 100 points roster relating to reservation of vacancies for members of the scheduled castes and the scheduled tribes for appointment by direct recruitment and promotion both to posts in all services in Government Department in which roster points No. 1, 7, 13, 19, 26, 32, 38, 43, 50, 56, 62, 68, 74, 81, 88 and 95 and points no. 4, 11, 21, 28, 35, 45, 52, 59, 69, 76, 83 and 93 shall be reserved for scheduled castes and scheduled tribes respectively as per model Roster at Annexure-A.

2. 12.5% posts in Ministerial Service and Certain categories of posts in Subordinate Services on which direct recruitment is made as specified in column 3 against the departments mentioned in column 1 of schedule-I appended to the Rajasthan Civil Services (Absorption of Ex-Service Personnel) Rules, 1959, are reserved for Ex-Servicemen in rule 2 of the said rules. Therefore, Roster points No. 3, 12, 20, 29, 37, 46, 54, 63, 71, 79, 87 and 96 shall be reserved for Ex-servicemen in direct recruitment quota as per Model Roster in Annexure-B.
3. 15% posts of Class IV servants in all the departments of the State Government are reserved for Ex-servicemen as per rule 2 of the Rajasthan Civil Services (Absorption of Ex-service Personnel) Rules, 1959-Roster Points No. 5, 12, 18, 25, 33, 39, 46, 53, 60, 73. 80, 86, 92 and 98 shall be reserved for Ex-servicemen for appointment by direct recruitment on Class IV posts in all the departments as per Model Roster at Annexure-C.
4. For appointment to the posts in Subordinate, Ministerial and Class IV Services 3% of the posts (1% for the Blind, 1% for the Deaf and/or Mute and 1% for the orthopaedically handicapped persons are reserved for physically handicapped persons in rule 4 of the Rajasthan Employment of the Physically Handicapped Rules, 1976. Roster point No. 34 for blind, 67 for deaf and/or mute and 100 for orthopaedically handicapped persons shall be reserved for direct recruitment quota posts in subordinate, Ministerial and Class IV Services as per Model Roster at Annexure-C.
5. All the Administrative Departments, Head of Departments, Appointing Authorities and Controlling Authorities shall maintain and follow the prescribed roster points for above categories strictly in future.
6. The revised roster shall come into force from 1st April, 1985.

Vide order No. F 2 (l)DOP/A-II/85, dt. 9-7-85.

Annexure A

Model of Roster as prescribed

Reservation for SC/ST in State Service & Roster Point thereof.

1.	SC	38.	SC	75.
2.		39		76.	ST
3.		40		77.
4.	ST	41.		78.
5.		42.		79.
6.		43.	SC	80.
7.	SC	44.		81	SC
8.		45.	ST	82.
9.		46.		83	ST
10.		47.		84.
11.	ST	48.		85.
12.		49.		86.
13.	SC	50.	SC	87.
14.		51.		88.	SC
15.		52.	ST	89.
16.		53.		90.
17.		54.		91.
18.		55.		92.
19.	SC	56.	SC	93.	ST
20.		57.		94.
21.	ST	58.		95.	SC
22.		59.	ST	96.
23.		60.		97.
24.		61.		98.
25.		62.	SC	99.
26.	SC	63.		100.
27.		64.
28.	ST	65.
29.		66.
30.		67.
31.		68.	SC
32.	SC	69.	ST
33.		70.
34.		71.
35.	ST	72.
36.		73.
37.		74.	SC

Annexure B

Reservation for SC/ST, Ex-Servicemen & Physically handicapped Personnel in Subordinate & Ministerial Services and Roster point thereof.

1.	SC	38.	SC	75.
2.		39		76.	ST
3.	Ex-Serviceman	40		77.
4.	ST	41.		78.
5.		42.		79.	Ex-Serviceman
6.		43.	SC	80.
7.	SC	44.		81	SC
8.		45.	ST	82.
9.		46.	Ex-Serviceman	83	ST
10.		47.		84.
11.	ST	48.		85.
12.	Ex-Serviceman	49.		86.
13.	SC	50.	SC	87.	Ex-Serviceman
14.		51.		88.	SC
15.		52.	ST	89.
16.		53.		90.
17.		54.	Ex-Serviceman	91.
18.		55.		92.
19.	SC	56.	SC	93.	ST
20.	Ex-Serviceman	57.		94.
21.	ST	58.		95.	SC
22.		59.	ST	96.	Ex-Serviceman
23.		60.		97.
24.		61.		98.
25.		62.	SC	99.
26.	SC	63.	Ex-Serviceman	100.	Orthopaedically handicapped
27.		64.
28.	ST	65.
29.	Ex-Serviceman	66.
30.		67.	Deaf and/or Mute
31.		68.	SC
32.	SC	69.	ST
33.		70.
34.	BLIND	71.	Ex-Serviceman
35.	ST	72.
36.		73.
37.	Ex-Serviceman	74.	SC

Annexure C

Reservation for SC/ST, Ex-Serviceman & Physically handicapped Personnel in Class IV Services and Roaster Point thereof.

1	SC	38.	SC	75.
2.		39	Ex-Serviceman	76.	ST
3.		40		77.
4.	ST	41.		78.
5.	Ex-Serviceman	42.		79.
6.		43.	SC	80.	Ex-Serviceman
7.	SC	44.		81	SC
8.		45.	ST	82.
9.		46.	Ex-Serviceman	83	ST
10.		47.		84.
11.	ST	48.		85.
12.	Ex-Serviceman	49.		86.	Ex-Serviceman
13.	SC	50.	SC	87.
14.		51.		88.	SC
15.		52.	ST	89.
16.		53.	Ex-Serviceman	90.
17.		54.		91.
18.	Ex-Serviceman	55.		92.	Ex-Serviceman
19.	SC	56.	SC	93.	ST
20.		57.		94.
21.	ST	58.		95.	SC
22.		59.	ST	96.
23.		60.	Ex-Serviceman	97.
24.		61.		98.	Ex-Serviceman
25.	Ex-Serviceman	62.	SC	99.
26.	SC	63.		100.	Orthopaedically handicapped
27.		64.
28.	ST	65.
29.		66.	Ex-Serviceman
30.		67.	Deaf and/or Mute
31.		68.	SC
32.	SC	69.	ST
33.	Ex-Serviceman	70.
34.	BLIND	71.
35.	ST	72.
36.		73.	Ex-Serviceman
37.		74.	SC