Rajasthan Jails Subordinate Service Rules, 1998

Rajasthan Jails Subordinate Service Rules, 1998 1. Short title and commencement. 2. Definitions. 3. Interpretation. 4. Composition and strength of the Service. 5. Constitution of the Service. 6. Methods of Recruitment. 7. Recruitment etc. of persons joining the Army/Air force/Navy during an emergency. 8. Reservation of vacancies for the Scheduled Castes, and the Scheduled Tribes. 9. Reservation of vacancies for other Backward Classes. 10. Reservation of vacancies for women candidates. 11. Reservation of vacancies for outstanding Sports Persons. 12. Nationality. 13. Conditions of eligibility of persons migrated from other countries to India. 14. Determination of vacancies. 15. Age. 16. Academic and Technical Qualification and experience. 17. Character. 18. Physical fitness. 19. Employment of irregular or improper means. 20. Canvassing. 21. Inviting of Applications. 22. Form of application. 23. Examination or application fees. 24. Admission to the examination. 25. Scrutiny of applications. 26. Authority for conducting competitive examination. 27. Qualifying marks at the written examination. 28. Physical efficiency test. 29. Personality and Viva-Voce test. 30. Recommendations of the Commission Board. 31. Retotalling of marks. 32. Selection Board. 33. Disqualification for appointment. 34. Selection by the Appointing Authority. 35. Eligibility for Promotion. 36. Procedure for Selection. 37. Appointment to the Service. 38. Urgent Temporary Appointment. 39. Seniority. 40. Period of Probation. 41. Reversion of Probationer. 42. Unsatisfactory progress during probation. 43. Confirmation. 44. Scale of pay. 45. Increment during probation. 46. Regulation of pay, Leave, Allowances, Pension etc. 47. Removal of doubts. 48. Repeal and saving. 49. Power to relax rules.

Rajasthan Jails Subordinate Service Rules, 1998

Published vide Notification No. 2(3) DOP/A-2/98, dated 13-5-1998; Published in Rajasthan Government Gazette Extraordinary Part 4-C(1), dated 15-5-1998, page 29(1)

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G.S.R. 18. - 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 to posts in, and the conditions of service of persons appointed to the Rajasthan Jails Subordinate Service, namely:-

Part-I

General

1. Short title and commencement.- (1) These rules may be called the Rajasthan Jails Subordinate Service Rules, 1998.

(2) They shall come into force from the date of their publication in the Rajasthan Rajpatra.

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

[(a) "Appointing Authority" means-

(i) For the posts of Jailor/Deputy Jailor/Factory Supervisor/Assistant Factory Supervisor/Teacher Gr.II/Head Master/Chief Armourer/Military Drill Instructor/Assistant Teacher/Vocational Teacher, the Inspector General of Prisons.

(ii) For the posts of Assistant Jailor/Chief Head Warder/Head Warder/Warder/Dyer/Tailor/Carpenter/Blacksmith, the Deputy Inspector General of Persons Concerned:

Provided that all authorities superior to the Appearing Authority, in the Jail Establishment shall also be deemed to be the Appointing Authority.]

(b) "Board" means the Selection Board (or Boards) referred to in rule 32;

(c) "Circle" means and includes a number of group of jails/Sub-Jails placed under the charge of a Deputy Inspector General of Prisons or a Superintendent Jail Gr. I posted at a Divisional Head quarter;

(d) "Commission" means the Rajasthan Public Service Commission;

(e) "Direct Recruitment" means recruitment made in accordance with the procedure prescribed in part-IV of these Rules;

(f) "Government" means the Government of Rajasthan;

(g) "Inspector General of Prisons" means the Director General/Additional Director General/Director cum Inspector General of Prisons, Rajasthan, whenever appointed by the Government and vested with the power and functions of Inspector General of Prisons, otherwise the Inspector General of Prisons, Rajasthan;

[(gg) "Deputy Inspector General of Prisons" means the Deputy Inspector General of Prisons, Rajasthan.]

(h) "Member of the Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules or the Rules superseded by rule 48 of these Rules, and includes a person placed on probation;

(i) "Schedule" means a Schedule appended to these Rules;

(j) "Service" means the Rajasthan Jails Subordinate Service;

(k) "Service" or "Experience" wherever laid down 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;

(l) "State" means the State of Rajasthan;

(m) "Substantive Appointment" means an appointment made under the provisions of these Rules to a substantive vacancy after due selection, by any of the methods of recruitment prescribed under these Rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period;

Note. - Due selection by any method of recruitment prescribed under 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 an urgent temporary appointment; and

(n) "Year" means the financial year unless specifically provided otherwise.

3. Interpretation.- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII 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 nature of posts included in each category of Service shall be as specified in Column No. 2 of Schedule-1.

(2) The Strength of posts in each category of service shall be such as may be determined by the Government from time to time:

Provided that-

(a) the Government may create any posts, permanent or temporary from time to time, as may be found necessary, and may be found necessary and may abolish any such post in the like manner without thereby entitling any person to any compensation;

(b) the Appointing Authority may 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 the posts specified in Schedule-I.

(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 Rules except persons appointed under rule 38.

Part-III

Recruitment

6. Methods of Recruitment.- (1) Recruitment to posts in the service after the commencement of these Rules shall be made by the following methods in the proportion as indicated in Column No. 3 of Schedule I:-

(a) By Direct recruitment in accordance with Part-IV of these Rules; and

(b) By promotion in accordance with Part-V of these Rules.

(2) Recruitment to the service by the aforesaid methods 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 that 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 in a particular year, appointment by other method in relaxation of the prescribed proportion, may be made in the same manner as specified in these Rules.

7. Recruitment etc. of persons joining the Army/Air force/Navy during an emergency.- 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 as may be issued by the Government from time to time, provided that these are regulated Mutatis mutandisaccording to the instructions issued on the subject by the Government of India.
8. Reservation of vacancies for the Scheduled Castes, and the Scheduled Tribes.- (1) Reservation of vacancies for the Scheduled Castes and the Scheduled Tribes shall be in accordance with the orders of the Government for such reservation in force at the time of recruitment i.e., by direct recruitment and/or by promotion.

(2) The vacancies so reserved for promotion shall be filled in by seniority-cum-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 Board or the Commission, as the case may be, and by the Board in the case of promotion, irrespective of their relative rank compared with other candidates.

(4) Appointments shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of non-availability of eligible and suitable candidates amongst the Scheduled Cast and the Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to the subsequent three recruitment years into and there after such reservation would lapse:

Provided that there shall be no carry forward of the vacancies in the posts or class/category/group of posts in any cadre of Service to which promotions are made on the basis of merit alone under these Rules.

9. Reservation of vacancies for other Backward Classes.- Reservation of vacancies for other Backward Classes shall be in accordance with the orders of the Government for such reservation in force at the time of direct recruitment. In the event of non-availability of eligible and suitable candidates amongst other Backward Classes in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure.
10. Reservation of vacancies for women candidates.- Reservation of vacancies for women candidates shall be 20% category wise, in direct recruitment. In the event of non-availability of the eligible and suitable woman candidates in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure 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 adjusted proportionately in the respective category to which the woman candidates belong.
11. Reservation of vacancies for outstanding Sports Persons.- Reservation of vacancies for outstanding sports persons shall be 2% of the total vacancies outside the purview of the Commission in that year earmarked for direct recruitment. In the event of nonavailability of the eligible and suitable sports persons in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and such vacancies shall not be carried forward to the subsequent year. The reservation for Sports persons shall be treated as horizontal reservation and it shall be adjusted in the respective category to which the Sports persons belong.

Explanation: - Outstanding sports persons' shall mean and include the sports persons belonging to the State who have participated individually or in team in the Sports and Games recognised by the International Olympic Committee and Indian Olympic Association or, International Championships in Badminton, Tenies, Chess and Cricket recognised by their respective National Level Association, Federation of Board: with the following description for each class of the Civil Services:

S. No.	Class of Service	Description
1.	Subordinate	Has represented India in Asian Games, Asian Championships, Common Wealth Games, world Championships, world university Games, World School Games, SAARC Games, or Olympic Games where he (in an individual item) or his team (in a team event) has obtained 1st, 2nd or 3rd position.

12. 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 1st January, 1962 with the intention of permanently settling in India, or

(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 Tanzania (formerly Tan-ganyita and Zanzibar) Zambia, Nalawi, Zaire and Ethopia with the intention of permanently settling in India:

Provided that-

(1) a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of India.

(2) a candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or other recruiting authority and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government.

13. Conditions of eligibility of persons migrated from other countries to India.- Notwithstanding anything contained in these Rules provisions regarding eligibility for recruitment to the Service with regard to Nationality age-limit and fee or other concessions to a person who may migrate from other countries to India with the intention of permanently settling in India shall be regulated by such orders or instructions as may be issued by the State Government from time to time and the same shall be regulated mutatis mutandisaccording to the instructions issued on the subject by the Government of India.
14. Determination of vacancies.- (1)(a) Subject to the provisions of these Rules, the appointing authority shall determine on 1st April of every year, the actual number of vacancies likely to occur during the year.

(b) Where a post is to be filled in by single method as prescribed in the Rules or Schedule-I, the vacancies so determined shall be filled in by that method.

(c) Where a post is to filled in by more than one method as prescribed in the Rules or Schedule-I, the apportionment of vacancies, determine 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 appointment of the vacancies in the manner prescribed above, the same shall be appointed to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.

(2) The Appointing Authority shall also determine the vacancies of earlier years, yearwise which were required to be filled in by promotion, if such vacancies were not determined and filled earlier in the year in which they were required to be filled in.

15. Age.- A candidate for direct recruitment to a post enumerated in Schedule-I must have attained the age of 18 years and must not have attained the age of 24 years on the first day of January next following the last date fixed f or receipt of applications:

Provided that:-

(1) the upper age-limit mentioned above shall be relaxed by 5 years in the case of Woman Candidates, and the candidates belonging to scheduled Castes or Scheduled Tribes;

(2) the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Government on substantive basis on any post before conviction and was eligible for appointment under these Rules;

(3) the upperage limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of an ex-prisoner who was not overage before his conviction and was eligible for appointment under these Rules;

(4) the persons appointed temporarily to a post 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 crossed the age-limit when they appear finally before the Commission or Board, as the case may be, and shall be allowed upto two chances had they been eligible as such at the time of their initial appointment;

(5) the upper age-limit for Cadet Instructors, Ex-servicemen, Ex- Central Police Organisation (Ex-CPO) personnel shall be 50 years;

(6) notwithstanding anything contrary contained in these Rules in the case of persons serving in connection with the affairs of the State in Substantive capacity, the upperage limit shall be 40 years for direct recruitment to post filled in by competitive examination or by interview;

(7) the upper age-limit mentioned above shall, in case of candidates for whom working experience is a pre-condition, be released by a period equal to the minimum years of work experience prescribed in Schedule-I; and

(8) there shall be no age-limit in the case of widows and divorced women; and

Explanation. - In the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in the case of divorce, she will have to furnish the proof of divorce;

(9) the upper age limit shall be relaxed by two years in the case of candidates belonging to the other Backward Classes.

16. Academic and Technical Qualification and experience.- A candidate for direct recruitment to the posts enumerated in Schedule-I shall, in addition to such experience as is required, possess:

(1) the qualifications given in Column No. 4 of Schedule-I, and

(2) working knowledge of Hindi written in Devnagari Script and knowledge of the Rajasthani culture.

17. Character.- The Character of a candidate for direct recruitment to the Service, must be such as will qualify him for employment in the Service. He must produce a certificate of good character from the Principal, or Academic Officer of the University or College or School in which he was last educated and two such certificates written not more than six months prior to the date of application, from two responsible persons not connected with his University or College or School and not related to him.

Note. - (1) A conviction by a Court of Law need not of itself involve the refusal of certificate of a good character. The circumstances of the conviction should be taken into account, and if they involve no moral turpitude or association with crimes of violence or with a movement which has as its object to overthrow by violent means Government as established by law, the mere conviction need not be regarded as a disqualification.

(2) Ex prisoners who by their disciplined life while in prison and by their subsequent good conduct have proved to be completely reformed, should not be discriminated against on grounds of their previous conviction for purposes of employment in the Service. Those who are convicted of offences not involving moral turpitude shall be deemed to have been completely reformed on the production of a report to that effect from the Superintendent "After Care Home" or, if there are no such "Homes" in a particular District, from the Superintendent of Police of that District.

(3) Those convicted of offences involving moral turpitude shall be required to produce a certificate from the Superintendent "After Care Home", or if there are no such Homes, from the Superintendent of Police of that District endorsed by Inspector General Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life in prison and by their subsequent good conduct in an "After Care Home".

18. Physical fitness.- (1) A candidate for direct recruitment to the service, must be in good mental and bodily health and free from any mental and Physical defect likely to interfere with the efficient performance of his duties at a member of Service and if selected, must produce a certificate to that effect from a Medical Authority notified by the Government, or in case of warders, by the Appointing Authority, for the purpose.

The Appointing Authority may dispense with production of such certificate in the case of candidate who is already serving in connection with the affairs of the State if he has already been medically examined for the previous appointment and the essential standard of Medical Examination of the two posts held by him are held to be comparable for efficient performance of duties of the new post and his age has not reduced his efficiency for the purpose.

(2) No candidate [for the posts of Deputy Jailor and Warder], who is less than 168 cms. in height and whose deflated chest measurement is less than 81 cms. and inflated chest measurement is less than 86 cms. shall be deemed to be physically fit:

Provided that-

(i) the height of Garhwali and Gurkha candidates and persons coming from hill areas may not be less than 158 cms;

(ii) the height and weight of women candidates may not be less than 152 cms. and 47.5 kg. respectively;

(iii) the candidates belonging to the Scheduled Castes and the Scheduled Tribes whose height and chest are less than the prescribed measurement upto 5 cms. shall be deemed to be physically fit;

(iv) the candidate's sight will be tested on the following standards;

(a) [For Deputy Jailors and Warders];

Vision	Without glasses		With glasses
	Better eye	Worse eye	Better eye	Worse eye
Distant	6/6	6/60	6/6	6/13
Near	J5	J5	J1	J1

(b) For others:

Distant	6/9	6/18	6/9	6/9
			or
			6/6	6/12
Near	J1	J2	J1	J2

Note. - For both categories (a) & (b) above.

(i) Myopia should not exceed 5 D.

(ii) Failure to distinguish primary colours and/or night blindness if present, will be cause for rejection.

(iii) Manifest squint in any form will disqualify the candidate.

19. Employment of irregular or improper means.- A candidate who is or has been declared by the Appointing Authority/Commission guilty of impersonation, or of submitting fabricated documents or documents which have been tampered with, or of making statements which are incorrect or false, or of suppressing material information, or of using or attempting to use unfair means in the examination or interviews, or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or interview, may, in addition to rendering himself liable to criminal prosecution, be debarred either permanently or for a specified period:

(a) by the Appointing Authority/Commission for admission to any examination or appearance at any interview to be held under the provisions of these Rules, and

(b) by the Government from employment under the Government.

20. Canvassing.- No recommendation for recruitment either written or oral other than required under the Rules shall be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature by any means may disqualify him for recruitment.

Part-IV

Procedure for direct recruitment

21. Inviting of Applications.- (1) Applications for direct recruitment to posts in category I of Schedule-1 shall be invited by the Commission by advertising the vacancies in the official Gazette, or in such other manner, as may be deemed fit by the Commission.

(2) Applications for direct recruitment to posts in category II of Schedule-I, shall be invited by such officer and in such manner as may be laid down by the Appointing Authority.

(3) While selecting candidates for the vacancies so advertised, the Commission/Board may, if intimation of additional requirement not exceeding 50% of the advertised vacancies, is received by them it before selection, also select suitable persons to meet such additional requirement.

22. Form of application.- The application shall be made in the form approved by the Appointing Authority/Commission as the case may be, and if required obtainable from the office of such officer as the Appointing Authority may lay down or from the Secretary to the Commission on payment of such fee, if any, as the Appointing Authority/Commission, as the case may be, may from time to time, fix.
23. Examination or application fees.- (1) A candidate for direct recruitment to a post in the Service shall pay examination or application fee, as the case may be, fixed by the Appointing Authority or the Commission, as the case may be, in such manner as may be specified by it/them.

(2) No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Commission because of withdrawal of requisition by the requisitioning authority or for any other reason in which case the amount shall be refunded. Provided that no claim for the refund of fee shall be entertained after a period of one month from the date of issue of the letter of refund by the Commission to the candidate.

[24. Admission to the examination. - (1) The Commission/Appointing Authority or the Officer authorized by them/it shall scrutinize the application received by them/it and all candidates qualified for appointment under these rules shall be permitted to appear for the competitive examination.

(2) The Commission/Appointing Authority shall issue a certificate of admission to candidates found eligible after scrutiny.

(3) The decision of the Commission/Appointing Authority as to eligibility of admission to the written examination, physical efficiency test, personality and viva- voiace if any, shall be final.]

[25. ***]

OLD LAW 6

[26. Authority for conducting competitive examination. - The competitive examination for direct recruitment to a post in category-I of Schedule-I shall be conducted by the Commission in accordance with the scheme of examination laid down in Schedule-II and the competitive examination for posts in category-II of Schedule-I shall carry 400 marks and shall be conducted by the Appointing Authority who shall also prescribe a syllabus for this purpose.]

27. Qualifying marks at the written examination.- Candidates who obtain 36% marks in each paper and 40% marks in the aggregate in the competitive examination shall be considered to have obtained qualifying marks at the examination.
28. Physical efficiency test.- (1) There shall be a physical efficiency test as may be prescribed by the Appointing Authority through a standing order.

[(2) In respect of posts in category I of Schedule-I, candidates who are declared successful under Rule 27 shall be required to appear before a Physical Screening Committee consisting of the Appointing Authority or his nominee not below the rank of Superintendent Gr.-I as Chairman, one Superintendent Gr.-II and one Inspector of Police or Company Commander of the Rajasthan Armed Constabulary nominated by the Director General of Police in consultation with the Appointing Authority as Members for physical efficiency test. The physical efficiency test shall carry 100 marks and the candidate who secures 50% marks therein shall be deemed to have qualified the physical efficiency test. The Physical Screening Committee shall forward the list of candidates who have qualified the physical efficiency test to the Commission through the Appointing Authority.]

(3) There shall be no physical efficiency test under this rule in case of candidates who are recruited as Ex-servicemen or Ex-Central Police Organisation personnel.

[(4) In respect of posts in category II of Schedule-I, subject to having been declared successful under Rule 27. candidates,-

(i) In case of Warders/Lady Warders, shall be permitted to appear before the Physical Screening Committee for qualifying physical efficiency test but the number of candidates so permitted shall he restricted to ten times the number of vacancies (category wise) on the basis of marks obtained by the candidate in the written examination. The physical efficiency test shall carry 100 marks and the candidate who secure 50% marks therein shall be deemed to have qualified the physical efficiency test which shall be conducted by a Physical Screening Committee consisting of the Appointing Authority or his nominee not below the rank of Superintendent Gr. I as Chairman, one Superintendent Gr.II and one Inspector of Police or Company Commander of the Rajasthan Armed Constabulary nominated by the Director General of Police in consultation with the Appointing Authority as Members.

(ii) in case of other posts for which direct recruitment is prescribed, shall be permitted to appear before the Board for interview after written examination.]

[29. Personality and Viva-Voiace test. - (1) Other than for the post of Warder/Lady Warder, candidates who have been declared successful in the, written test under Rule 27 and qualify in the physical efficiency test under sub-rule (2) of Rule 28, or have been declared successful in the written test under Rule 27 and physical efficiency test has not been prescribed under these rules, shall be eligible for aptitude test and interview:

Provided that the number of candidates called for aptitude test and interview shall be restricted to three times the number of vacancies (Category wise) on the basis of the aggregate marks obtained by the candidates in the written examination.

(2) The aptitude test and interview of the candidates shall carry 50 marks.

(3) The Commission/Board shall summon the candidates for aptitude test and interview.

(4) The Commission/Board shall award marks to each candidate interviewed by them, having regard to their character, personality, address, tact, aptitude for the post, integrity, alertness, judgment, leadership, physique and knowledge of Rajasthan Culture. The marks so awarded, shall be added to the marks obtained in the written examination by each such candidate. The marks shall be awarded for higher qualification/technical qualification /national games /international games participation.

30. Recommendations of the Commission/Board.- The Commission/Board shall prepare list of the candidates, whom they consider suitable for appointment to the post concerned, arranged in order of merit, and forward the same to the Appointing Authority. The Commission/Board shall not recommend the candidates who have secured less than 36% marks in interview, if prescribed under these rules, and 45% marks in aggregate:

Provided that the Commission/Board may recommend the candidates belonging to the Backward Classes, Special Backward Classes, Scheduled Castes and Scheduled Tribes who have failed to obtain the minimum marks in viva-voiace, if prescribed under these rules, and in the aggregate as prescribed above but are found to be suitable by the commission/Board for appointment to the service with due regard to maintenance of efficiency in administration, if such candidates secure 30% marks in the interview, if prescribed under these rules, and 40% marks in the aggregate:

Provided further that the Commission/Board may, to the extent of 50% of the advertised vacancies, keep names of suitable candidates on the reserve list. The Commission/Board may, on requisition, recommend names of such candidates in order of merit to the Appointing Authority within six months from the date on which the original list is forwarded by the Commission/Board to the Appointing Authority.]

31. Retotalling of marks.- (1) The Commission may order Retotalling of the marks obtained by a candidate during such period as may be decided by the Commission in their discretion on payment of such fee as may be fixed by the Commission from time to time but evaluation of the answer paper shall not be re- examined.

(2) The Commission may take steps to rectify such mistakes as are detected on Retotalling of the marks in pursuance of the provisions of sub-rule (1).

(3) If as a result of such rectification the Commission discovers that the candidate becomes eligible for selection such fact shall be immediately and in any case not later than 40 days from the announcement of the result, reported to the Government and to that extent the recommendations of the Commission made under rule 30 shall stand protanto modified.

32. Selection Board.- The Selection Board for the posts falling under Category II of Schedule-1, for which direct recruitment is prescribed, or for posts to the filled by promotion under rule 36 of these Rules, shall be constituted by the Appointing Authority from amongst and in the manner, following:

(a)	I.G. Prisons or D.I.G. Prisons;	Chairman.
(b)	One Superintendent Jail Gr. I or an equivalent officer of the Prison department;	Member
(c)	One Superintendent Jail Gr. II;	Member Secretary:

Provided that the Appointing Authority may, if deemed necessary or expedient,

(1) constitute two or more such Board for functioning at different locations, simultaneously:

(2) reconstitute the Board, or change/substitute any of its members (including the Chairman) even while the selections are going on:

(3) act as Chairman of a Board himself.

33. Disqualification for appointment.- (1) No male candidate who has more than one wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds permissible under personal law for doing so, exempt any candidate from the operation of this rule.

(2) No female candidate who is married to a person having already a wife living shall be eligible foe appointment to the service unless Government after being satisfied that there are special grounds permissible under personal law for doing so, exempt any female candidate from the operation of this rule.

(3) No married candidate shall be eligible for appointment to the service if he/she had at the time of his/her marriage accepted any dowry;

Explanation. - For the purpose of this rule, 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act, 28 of 1961).

34. Selection by the Appointing Authority.- Subject to the provisions of rule 8, 9, 10 and 11, the Appointing Authority shall select candidates in the order of merit from the list prepared under rule 30:

Provided that inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authority is satisfied after such enquiry as may be considered necessary at such candidate is suitable in all other respect for appointment to the post concerned.

Part-V

Procedure for promotion

35. Eligibility for Promotion.- Members of the service holding substantive rank shall be eligible in the case of promotion to the post of Head Warder on circle basis and in case of other posts on State basis, subject to their possessing such minimum experience and qualifications as prescribed in Column No. 6 of Schedule-I:

Provided that no person shall be considered for first promotion in the service unless he is substantively appointed and confirmed on the lowest post in the service. After first promotion in the service, for subsequent promotions to higher posts in the service, a person shall be eligible if he has been appointed to such post from which promotion is to be made after selection in accordance with one of the methods of recruitment under these Rules.

Explanation 1. - (i) In case direct requirement to a post has been made earlier than regular selection for promotion in a particular year, such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.

(ii) the persons enumerated in Column 5 of Schedule-I shall be eligible for promotion to posts specified against them in Column 2 thereof to the extent indicated in Column 3 subject to their possessing minimum qualifications and experience specified in Column 6, on the first day of the month of April of the year in which the qualifying examination is held.

(iii) The qualifying examination shall be held in the manner as laid down in rule 36(2) of these Rules.

Explanation 2. - (i) The term "Circle basis" and "State basis" in this rule shall mean all members of a particular category in the circle or in the entire State in order of seniority, as the case may be.

(ii) A member of service (whose seniority is determined on circle basis) seeking transfer from one circle to another shall, on being granted such transfer, lose his seniority in the circle from where he has been transferred and shall be place lowest in the circle to which he is transferred. When a transfer is made on administrative grounds the member so transferred shall retain his lien and seniority in the circle of his origin.

36. Procedure for Selection.- (1) (I) (a) After the vacancies to be filled by promotion have been determined under rule 14, the Board referred to in Rule 32 of these Rules shall be constituted:

Provided that in case of promotion of Deputy Jailers to the post of Jailers, the Chairman of the Board shall be the Appointing Authority.

(b) The Board shall prepare correct and complete list contains names not exceeding three times the number of vacancies out of the senior most eligible members of Service, who have passed part-1 of qualifying examination specified in rule 36(2) by obtaining 40% marks in parade and other outdoor tests and 40% marks in written test with 45% marks in aggregate for promotion to the class of post concerned:

Provided that there shall be no part-1 qualifying examination for-promotion to posts of Factory Supervisors, Assistant Supervisors, Vocational Teachers and Teacher Grade II.

(II) The Board(s) constituted under this rule shall consider the cases of all the persons included in the list, Interviewing all of them who present themselves for interview and shall prepare the list containing names of suitable candidate in order of seniority, who secure 45% marks in qualifying examination Part-II and, where qualifying examination Part-I is also prescribed, 50% aggregate of the total marks of the qualifying examination parts I and II, upto one and half times the number of such posts as are specified by a Appointing Authority from time to time and as are determined to be filled under rule 14 or select one more person if the number of vacancies is only one.

In interviewing candidates for promotion regard shall be had to be following factors:

(i) That they have passed part-I qualifying examination, where prescribed;

(ii) Their previous record of service (good and bad entries):

(iii) Integrity:

(iv) Intelligence, tact and energy:

(v) Technical and general knowledge;

(vi) Experience and efficiency;

(vii) Personality and character:

(viii) Physical fitness and capacity to discharge duties of the post to which promotion is to be made including aptitude to undertake extensive tours; and

(ix) Practical knowledge of relevant laws and procedures.

(III) All candidates included in the lists prepared by the Board(s) under rule 36(1)(II) shall be required to undergo the prescribed promotion cadre course, for which the candidates shall be nominated in accordance with seniority:

Provided that such candidates as have been unable to attend or complete the promotion cadre course for reasons beyond their control, shall be allowed to attend the next promotion cadre course, without incurring any loss of seniority:

Explanation. - In case any question arises as to whether a candidate could not proceed for promotion cadre course or complete it for reasons beyond his control, the decision of the Appointing Authority shall be final.

(IV) Names of the candidates who have successfully completed the promotion cadre course, shall be placed on the approved list, for promotion in order of seniority.

The candidates who have failed to successfully complete the promotion cadre course on first attempt shall be given one more chance for passing the promotion cadre course examination and their inter se seniority, on successfully completing the course/would remain intact.

(V) The candidates who fail to attend/complete the promotion cadre course when nominated or who are unable to successfully complete the promotion cadre course as provided in sub-rules (III) and (IV) above, shall not be eligible to undergo another promotion cadre course except on the basis of the recommendations of a new Board.

(VI) The Approved List so prepared, shall come into force only when persons of previous approved list have been appointed.

(2) Qualifying Examination for Promotion. - (i) Qualifying examination for promotion means and includes:-

Part	Description	Maximum Marks
Part-I	(a) Written test	100
	(b) Parade and other out-door tests	100
Part-II	(a) Interview	25
	(b) Examination of service record, including Annual Confidential Reports	25

(ii) The syllabus for Part-I examination and general instructions in respect of part-11 shall be determined and issued by the Appointing authority from time to time.

(iii) The Board(s) referred to in rule 32 shall fix the dates and places of examinations.

(iv) On completion of qualifying examination and finalisation of results, the names of candidates who have been found fit to undergo promotion cadre course, shall be announced by the Chairman of the Board immediately' and a list containing the names of such candidates shall be forwarded to the Appointing Authority within the shortest possible time.

(3) Promotion Cadre Course. - (i) The promotion cadre course for various ranks shall be conducted at the Training Institute as may be decided by the Appointing Authority from time to time.

(ii) The promotion cadre course shall be of such duration and shall have such syllabus as may be approved by the Appointing Authority from time to time. In the promotion cadre course due emphasis shall be laid down on indoor and outdoor work.

(iii) The promotion cadre course examination shall be conducted by such Committee as may be constituted by the Appointing Authority.

(4) Promotion. - (i) Substantive promotion in the service shall be given in accordance with the order in which names appear in the approved list:

Provided that in case a person who has qualified for undergoing a promotion cadre course is awarded a major punishment involving reduction in rank, dismissal or removal from service or has been compulsorily retired before undergoing the promotion cadre course or during the promotion cadre course, shall not be entitled to undergo the promotion cadre course or the remaining part of the promotion cadre course unless on appeal or review the punishment inflicted on him is withdrawn or the nature of punishment is modified to minor punishment other than with holding of promotion.

(ii) Likewise, if such punishment is inflicted after the completion of the promotion cadre course and preparation of approved list, promotion shall be with held till he is exonerated as a result of the decision in appeal or review as the case may be, or till he has undergone the punishment so inflicted.

(5) Restriction on promotion of persons forgoing promotion. - In case a person on his appointment by promotion to the next higher post either on the basis of urgent/temporary appointment or on regular basis, on the recommendations of the Board forgoes such appointment he shall be considered again for appointment by promotion only after a period of one year (both on the basis of urgent/temporary appointment or on regular basis on the recommendations of the Board).

(6) Disposal of representations and references. - (i) If at any time, a representation or reference relating to qualifying examination or preparation of approved list or promotion cadre course or its examination or any other training course or selection or any other departmental examination conducted under these Rules, is made either by a member of the service or by any Board or by any subordinate office, the orders of the Appointing Authority on it shall be final and ordinarily no further representation or reference on the point so decided upon, shall lie to the Government.

(ii) If on receipt of information or on the basis of an enquiry, the Government or the Appointing Authority, is satisfied that the proceedings of a Board have not been conducted in accordance with the provisions of these Rules or Orders and instructions issued in accordance with these Rules or in just and fair manner, it may set aside the proceedings of such Board and may constitute a fresh Board for the purpose.

Explanation. - All reference to rule 36 in the Rajasthan Jails Subordinate Service Rules, 1997 shall be construed as reference to sub-rule (1) to (6) of rule 36.

(7) Special nomination for Promotion Cadre Course. - Nomination for promotion cadre course for next higher rank upto Jailor to the extent of 10% of vacancies to be filled by promotion in a particular year may be made by the Appointing Authority in case of those members of service who have shown outstanding work in preventing escape from prisons or any other field of prison management.

Part-VI

Appointment, Probation and Confirmation

37. Appointment to the Service.- Appointment to posts in the service by direct recruitment or by promotion, as the case may Ire, shall be made by the Appointing Authority on occurrence of substantive vacancies, from the candidates selected under rule 34 in the order of merit and from the persons selected under rule 36 of these Rules.
38. Urgent Temporary Appointment.- (1) A vacancy in the service which cannot be filled in immediately either by direct recruitment or by promotion under these Rules may be filled in by the Appointing Authority or by the authority competent to make appointment, as the case may be, by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion, or by appointing temporarily thereto a person eligible for direct recruitment to the service, where such direct recruitment has been provided under the provisions of these Rules:

Provided that such an appointment will not be continued beyond a period of one year:

Provided further that in respect of a post in the service for which both the above methods of recruitment have been prescribed the Appointing Authority or the authority competent to make appointment, as the case may be, shall not, save with the specific per mission of the Government in the Administrative Department concerned, fill the temporary vacancy against the direct recruitment quota by a whole time appointment for a period exceeding three months otherwise than out of persons eligible for direct recruitment and after a short term advertisement .

(2) In the event of non-availability of suitable persons fulfilling the requirements of eligibility for promotion, Government may, notwithstanding the condition of eligibility for promotion required under sub-rule (1) above, lay down general Instructions for grant of permission to fill the vacancies on urgent temporary basis, subject to such conditions and restrictions regarding pay and other allowances as it may direct.

39. Seniority.- Seniority of persons appointed to the lowest post of the Service or lowest categories of posts in each of the Group/Section of the service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the service or other higher categories of posts in each of the Group/Section in the Service as the case may be shall be determined from the date of their regular selection to such posts:

Provided that:-

(1) if two or more persons are appointed to a post in the same category in the same year, a person appointed by promotion shall rank senior to a person appointed by direct recruitment;

(2) the seniority inter se of persons appointed to a post in a particular category by direct recruitment on the basis of one and the same selection, except those who do not join service when a post is offered to them within a period of two months from the date of order of appointment unless extended by the Appointing Authority, shall follow the order in which their names have been placed in the list prepared under rule 30;

(3) the seniority inter se of persons appointed to a post in a particular category by promotion shall follow the order in which their names have been placed in the lists prepared under rule 36;

(4) The persons selected and appointed as a result of a selection which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection;

Seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade;

(5) for purpose of promotion to higher posts in service in case of substantive employee of different groups, their integrated seniority on initial appointment shall be determined, notwithstanding their year of substantive appointment in the different groups, according to the date of continuous officiation in the category of post concerned provided such officiation was not of the nature of fortuitous or ad hoc or urgent temporary appointment and there was no default on the part of the employee to join the appointment when ordered;

(6) if a candidate belonging to the Scheduled Castes/Scheduled Tribes is promoted to an immediate higher post/grade against a reserved vacancy earlier than his senior general/O.B.C. candidate who is promoted later to the said immediate higher post/grade, the general/O.B.C. candidate will regain his seniority over such earlier promoted candidate of the Scheduled Castes/Scheduled Tribes in the immediate higher post/grade.

40. Period of Probation.- (1) Every person appointed against a substantive vacancy in the service by direct recruitment shall be placed on probation for a period of two years and those appointed by promotion or special nomination under rule 36(7) to post against such a vacancy shall be on probation for a period of one year:

Provided that-

(i) such of them as have previous to their appointment by promotion, special nomination under rule 36(7), or by direct recruitment against a substantive vacancy, officiated temporarily on the post, which is followed by regular selection, may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation. This shall however, not amount to involve supersession of any senior person or disturb the order of their preference in respective quota or reservation in recruitment.

(ii) any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.

(2) During the period of probation specified in sub-rule (1) each probationer may be required to pass such Departmental Examination and to undergo such training as the Government may, from time to time, specify.

Explanation. - In case of a person who dies or is due to retire on attaining the age of superannuation the period of probation shall be reduced so as to end one day earlier on the date immediately preceding the date of his death or retirement from Government Service. The condition of passing the departmental examination in the rule regarding confirmation shall be deemed to have been waived in case of death or retirement.

41. Reversion of Probationer.- Notwithstanding anything contained in rule 40 if no order of confirmation is issued by the Appointing Authority within a period of six months, an employee appointed on temporary or officiating basis who has, after the date of his regular recruitment by either method of recruitment, completed a period of two years service, or less in the case of those appointed by promotion where the period of probation prescribed is less, on the post or a higher post under the same Appointing Authority or would have so worked but for his deputation or training, shall on the occurrence of permanent vacancies be entitled to be treated as confirmed if the same conditions as are prescribed under the Rules for the confirmation of a probationer are fulfilled subject to the quota prescribed under these Rules, and in accordance with his seniority. In case a member of Service fails to give a satisfactory account of himself during the probation period and is not confirmed in service he shall be reverted to the post on which he has a lien.
42. Unsatisfactory progress during probation.- (1) If it appears to the Appointing Authority, at any time, during or at the end of the period of probation, that a member of the service has not made sufficient use of his opportunities or that he has failed to give satisfaction, the Appointing Authority may revert him to the post held substantively by him immediately preceding his appointment, provided he holds a lien thereon or in other cases may discharge or terminate him from service:

Provided that no person shall be debarred from confirmation after the said period of service if no reasons to the contrary about the satisfactory performance of his work are communicated to him within the said period.

(2) The Appointing Authority may, if it so thinks fit in any case, or class of cases, extend the period of probation of any member of service by a specified period not exceeding two years in case of person appointed to a post in the service by direct recruitment, and one year in the case of person recruited by promotion or by special nomination under rule 36(7) to such post:

Provided that the Appointing Authority may, if it so thinks fit in case of persons belonging to the Scheduled Castes or Scheduled Tribes, as the case may be, extend the period of probation by a period not exceeding one year at a time and a total extension not exceeding three years.

(3) Notwithstanding anything contained in sub-ride (1) during the period of probation, if a probationer is placed under suspension or disciplinary proceedings are contemplated or started against him, the period of his probation may be extended till such period as the Appointing Authority thinks fit in the circumstances.

(4) A probationer reverted or discharged from service during or at the end of the period of probation under sub-rule (1) shall not be entitled to any compensation.

43. Confirmation.- A probationer shall be confirmed in his appointment at the end of his period of probation, if:

(a) he has passed the Departmental Examination, if any, and has successfully undergone such training, as the Government may, from time to time, specify;

(b) he has passed a departmental test of proficiency in Hindi; and

(c) the Appointing Authority is satisfied that his integrity is unquestionable and that he is otherwise fit for confirmation.

Explanation. - In case the Departmental Examination could not be held due to unavoidable circumstances even after completion of two years' period, the candidate will become due for confirmation after passing of the Departmental Examination with effect from the date on which completed the probation period.

Part-VII

Pay, Allowances, etc.

44. Scale of pay.- The scale of monthly pay of a person appointed to a post in the service shall be such as may be admissible under the rules referred to in rule 46 or as may be sanctioned by the Government from time to time.
45. Increment during probation.- A probationer shall draw increment in the scale of pay admissible to him during the period of probation in accordance with the provisions of the Rajasthan Service Rules, 1951.
46. Regulation of pay, Leave, Allowances, Pension etc.- Except as provided in these Rules the pay, allowances, pension, leave and other conditions of service of the members of the service shall be regulated by:-

(1) The Rajasthan Service Rules, 1951, as amended from time to time;

(2) The Rajasthan Civil Services (Rationalisation of Pay Scales Rules, 196, as amended from time to time;

(3) The Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, as amended from time to time;

(4) The Rajasthan Civil Services (Revised Pay Scales) Rules, 1961 as amended from time to time;

(5) The Rajasthan Civil Services (New Pay Scales) Rules, 1969 as amended from time to time;

(6) The Rajasthan Travelling Allowances Rules, 1971 as amended from time to time;

(7) The Rajasthan Civil Services (Revised New Pay Scales) Rules, 1976;

(8) The Rajasthan Civil Services (Revised Pay Scales) Rules, 1983, 1987, 1989 & 1998 as amended from time to time; and

(9) The Rajasthan Civil Services (Conduct) Rules, 1971, as amended from time to time;

(10) Any other Services prescribing general conditions of service made by the appropriate Authority under the proviso to Article 309 of the Constitution of India, and for the time being in force.

47. Removal of doubts.- If any doubt arises relating to the application, interpretation and scope of these Rules, it shall be referred to the Government in the Department of Personnel whose decision thereon shall be final.
48. Repeal and saving.- The Rajasthan Jails Subordinate Service Rules, 1976, are hereby repealed:

Provided that any action taken under the rules and orders so superseded shall be deemed to have been taken under the provisions of these Rules.

49. Power to relax rules.- In exceptional cases where the Administrative Department of the Government is satisfied that operation of the Rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Government is of the opinion that it is necessary or expedient to relax any of the provisions of these Rules with respect to age or experience of any person, if any with the concurrence of Department of Personnel and in consultation with the Commission, where necessary, by orders dispense with or relax the relevant, provisions of these Rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable than the provisions already contained in these Rules. Such cases of relaxation shall be referred to the Commission, where necessary, by the Administrative Department.

Schedule-I

S. No.	Name of post	Method of Recruitment	Qualifications and Experience for direct recruitment	Post from which promotion is to be made	Qualifications and experience for promotion	Remarks
1	2	3	4	5	6	7
Category-I
1.	Jailor (which includes:	100% by promotion	–	Deputy Jailor	5 years experience on the post mentioned in Column No. 5	–
	(a) Inspector of lock-ups and
	(b) Professional Inspector)
[2.]	Deputy Jailor	50% by direct recruitment and 50% by promotion	Graduate from a University established by law in India	Head Warder / Lady Head Wader	5 years experience on the post mentioned in Column No. 5, or if graduate 3 years experience on the post mentioned in column 5.	The existing post of Chief Head Wader and Assistant Jailor shall be merged in the post of Deputy Jailor
[3. ***]
4.	Factory Supervisor	100% by Promotion	–	Assistant Factory Supervisor	5 years experience on the post mentioned in Column No. 5	–
5.	Teacher Gr. II/ Head Master	100% by promotion	(i) Post Graduate with B. Ed or Equivalent Degree in teaching from a University established by law in India.	Assistant Teacher	(i) Postgraduate with B Ed. Degree or equivalent from a University establish ed by law in India.	If no suitable candidate is available for promotion, the post mentioned in Col. No. 2 may be filled in by direct recruitment as per the qualification mentioned in column No. 4 or by taking persons on deputation from the Education Department.
			(ii) 5 years' experience of teaching in Government aided or Government Institution.		(ii) 5 years experience on the post mentioned in Column No. 5
Category-II
6.	Chief Armourer	100% by direct recruitment	(i) Ex-Servicemen or Ex-CPO-personnel, minimum to or equivalent of the rank of J.C.O.	–	–	Post can also be filled by deputation on from Central Police Organisations.
			(ii) should be a trained armourer from services.	–	–
7.	Jailor M.T.O.	100% by direct recruitment	(i) Secondary or equivalent	–	–	Efficiency in driving and repairing shall be examined through trade test as directed by the Appointing Authority.
			(ii) Diploma in motor mechanics from a recognized institute	–	–
			(iii) should possess heavy and light motor vehicle driving licence with at least 3 years' experience in the field	–	–
			(iv) should have thorough knowledge of repair of HMV and LMV.	–	–
8.	Military Drill Instructor	100% by direct recruitment	Ex-Serviceman minimum to or equivalent of the rank of J.C.O. having thorough knowledge of:	–	–	Post can also be filled by deputation from Central Police Organisations.
			(a) Military Drill with and without arms, and
			(b) Un-armed combat.
9.	Assistant Teacher	100% by direct recruitment	Graduate with B.Ed. or equivalent Degree from a University established by law in India	–	–	Post can also be filled by deputation from the Education Department.
[10. ***]
11.	Head Warder / Lady Head Warder (which includes:	100% by promotion–	–	Warder/ Lady Warder	Graduate of a University established by law in India with 3 years'experience on the post mentioned in Column No. 5– OR Senior Secondary under 10+2 Scheme/ Higher Secondary under old Scheme with 4 years' experience on the post mentioned in Column No. 5; OR 5 years' experience on the post mentioned in Column No. 5 for others.	–
	(a) HW-M.T. Driver,
	(b) HW/ Armourer.
	(c) HW/ P.T.I.,
	(d) HW/ Mechanic, and
	(e) HW/ Band Master
12.	Warder/ Lady Warder (Which includes:	100% by direct recruitment	Secondary or equivalent from a recognised Board	–	–	–
	(a) Warder- M.T. Driver		(i) Secondary or equivalent;
			(ii) Valid driving Licence for HMV & LMV with 3 years' experience as driver; and
			(iii) knowledge of roadside repair of motor vehicle & efficiency in driving
	(b) Warder/ Armourer		Ex-serviceman or Ex-C.P.O. personnel having at least 3 years' experience as Armourer.	–	–	–
	(c) Warder-P.T.I.		Secondary or equivalent with Certificate of Physical Training from a recognised Institute; OR Ex-serviceman/ Ex-CPO Personnel having experience of PTI for at least 3 years.	–	–	–
	(d) Warder-Mechanic		(i) Secondary or equivalent;	–	–	–
			(ii) National Trade Certificate/ State Trade Certificate in Mechanical Trade from National Council for Vocational Training/ State Council for Vocational Training; and
			(iii) knowledge and experience of operating and repairing general electrical and mechanical equipment.
	(e) Warder-Band Master		5 years' experience on the post mentioned in Column No. 2	–	–	–
	(f) Warder-Machineman		(i) Secondary or equivalent;	–	–	–
			(ii) National Trade Certificate/ State Trade Certificate in Mechanical Trade from National Council for Vocational Training/ State Council for Vocational Training; and
			(iii) knowledge and experience of operating and repairing general electrical and mechanical equipment.
	(g) Warder-Electrician		(i) Secondary or equivalent;	–	–	–
			(ii) National Trade Certificate/ State Trade Certificate in electrical trade from National Council for Vocational Training/ State Council for Vocational Training; and
			(iii) knowledge and experience of laying and repairing electric lines and electrical equipment.
	(h) Wader-Barber	-	2 years' working experience as a Barber/ Hair dresser	–	–	–
	(i) Wader-Washerman	-	2 years' working experience as Washerman.	–	–	–
	(j) Wader-Cook	-	Secondary (or equivalent) from a recognized Board with Certificate in cooking food and nutrition from a recognized institute; OR Senior Secondary (or equivalent) with Home Science as one of the subjects.	–	–	–
13.	Assistant Factory Supervisor	50% by direct recruitment & 50% by promotion	(i) Secondary or equivalent from a recognized Board;	Vocational Teacher	3 years' experience on the post mentioned in Column No. 5	Vacancy to be filled as per trade of the vacant post. If suitable professional candidates are not available in the Department the vacancy can be filled by direct recruitment.
			(ii) National Trade Certificate/ State Trade Certificate from National Council for Vocational Training/ State Council for Vocational Training or National apprenticeship Certificate in Weaving/ Hosiery/ Cutting and Tailoring/ Carpentry/ Black smithy/ Leather work; and	–
			(iii) 2 years working experience in the trade.
14.	Vocational Teacher	100% by promotion	(i) Secondary or equivalent from a recognized Board; and	Dyer/ Leather Instructor/ Tailor/ Carpenter Blacksmith	5 years' experience on the post mentioned in Column No. 5	If suitable candidates are not available in the Department, vacancies can be filled by direct recruitment.
			(ii) National Trade Certificate / State Trade Certificate from National Council for Vocational Training/ State Council for Vocational Training or National Apprenticeship Certificate in Weaving/ Hosiery/ Cutting and Tailoring/ Carpentry/ Black-smithy/ Leather Work.
15.	Dyer	100% by direct recruitment	Secondary or equivalent with Certificate or Diploma in Fabric dyeing from a recognised institute.	–	–	–
16.	Leather Instructor	100% by direct recruitment	Secondary or equivalent with National Trade Certificate/ State Trade Certificate in Leather Work from National Council for Vocational Training/ State Council for vocational Training.	–	–	–
17.	Tailor	100% by direct recruitment	Secondary or equivalent with National Trade Certificate/ State Trade Certificate in Cutting and Tailoring from National Council for Vocational Training/ State Council for Vocational Training.	–	–	–
18.	Carpenter	100% by direct recruitment	Secondary or equivalent with National Trade Certificate / State Trade Certificate in Carpentry from National Council for Vocational Training/ State Council for Vocational Training.	–	–	–
19.	Blacksmith Grade II	100% by direct recruitment	Secondary or equivalent with National Trade Certificate/ State Trade Certificate in relevant trade from National Council for Vocational Training/ State Council for Vocational Training.	–	–	–

Schedule-II

Written competitive examination to be held under Rule 26 of these Rules shall be conducted by the Commission on the following pattern:-

S. No. 1	Subject 2	Duration 3	Maximum Marks 4
1.	General Hindi	3 hours	200
	General Knowledge & General Science (to be answered in English or Hindi)	3 hours	200

Syllabus and standards of each subject will be designed by the Appointing Authority in consultation with the Commission.

The minimum passing marks for the Written examination shall be 36% in each paper and 40% in aggregate.

The place and time for holding written examination shall be notified by the Commission from time to time.