The Rajasthan Municipal Service Rules, 1963

Published vide Notification No. F. 10(1) LSG/56, dated 22-10-1963, Published in Rajasthan Gazette, Extra ordinary, Part 4-C, dated 28-10-1963

RJ734

LEGISLATIVE HISTORY 6

In supersession of this Department Notification No. F. 10(1) LSG/56, dated 28-3-1961 and in exercise of the powers conferred by sub section (1) and clause (t) of sub-section (2) of section 297 read with sections 299, 302, 304, 305, sub-section (2) of section 306, 307 and 308 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) and all other provisions enabling it in this behalf, the State Government hereby makes the following rules, namely:-

Part-I

General

Short title and commencement.- These Rules may be called the Rajasthan Municipal Service Rules, 1963. They shall come into force immediately after one month from the date of their publication in the Official Gazette.
Definitions.- In these rules, unless the context otherwise requires:-

(a) "Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);

(b) "Appointing Authority" means the authority competent to make appointments to various grades of posts in different categories of service under Ride 26;

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

(e) "Director" means the Director of Local Bodies, Rajasthan;

(f) "Direct recruitment" means recruitment made otherwise than by promotion, as prescribed in Rule 7(a);

(g) "Government and State" means respectively the Government and State of 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 and includes a person placed on probation or appointed in temporary or officiating capacity.]

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

(j) "Service" means the Rajasthan Municipal Service created and constituted by the Government under section 302 of the Act;

[(k) "Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after the selection by any of the methods of recruitment prescribed under these rules and includes all appointments on probation or as a probationer followed by confirmation on the probationary period.]

[(l)] Words and the expressions used but not defined in these Rules shall have the meaning assigned to them in the Act.

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. - The Service shall be a Municipal Gazetted Service and the strength of the Service and of each grade of posts in different categories therein shall be such as may be determined by the Government from time to time.]

Initial constitution and appointment to the service.- (1) All persons appointed to the service by way of integration in accordance with the provisions of part IX of these Rules shall be deemed to have been appointed to the service :

Provided that a permanent Government employee may within 90 days of the enforcement of these Rules exercise his option not to become a member of the service in which case the Appointing Authority of such Government servant may take such action as it may deem necessary in accordance with the provisions of the Rajasthan Service Rules :

Provided further that a temporary Government employee may, within 30 days of the enforcement of these rules, exercise his option not to become a member of the service in which case, the Appointing Authority of such Government servant may terminate his services under the provisions of the Rajasthan Service Rules or absorb him on some other post under the Government.

(2) A temporary employee who exercises option under the provisions of sub-rule (1) not to become a member of the service shall be deemed to have been served with the notice of discharge with effect from the date of his exercising such option. A permanent Government employee who exercises option under the provisions of sub-rule (1) not to become a member of the service shall be deemed to be on deputation with the Board from the date of his exercising such option, till the Appointing Authority of such Government servant absorbs him on another post or discharges him under the provisions of the Rajasthan Service Rules.

(3) Holders of any other grade which may be encadred in the service after the commencement of these Rules shall also be dealt with in accordance with the provisions of this Rule.

Classification of Municipalities.- For the purpose of the Rules the classification of Municipalities in State shall be such as notified by the Government from time to time in the Official Gazette under section 303(1) of the Act.

Part-III

Recruitment

Methods of recruitment.- Vacancies in the service after first appointment by way of integration have been made shall be filled:-

(a) by direct recruitment as specified in [column 3 of the schedule], or

(b) by promotion from posts as specified in [column 4 of the schedule,] or

Note. - Transfer includes transfer of an officer of the Government on deputation:

Provided.-

(i) that if Government is satisfied in consultation with the Commission that suitable persons are not available for appointment by either method of recruitment or promotion in a particular year, appointment by the other method in relaxation of the prescribed proportion may be made in the same manner as specified in these Rules;

(ii) that Government may fill any post by appointing a retired officer of the Government or a local authority on prescribed terms and conditions;

[Provided further-

(i) that the Executive Officer Class V appointed substantively by way of integration shall be deemed to have been substantively appointed as Executive Officer Class IV with effect from 1-3- 1973, the date when the Municipalities were re-classified vide Government's Notification No. Tax/F. 68/Misc./DLB/66/9562, dated 8- 2-1973;

(ii) that the Executive Officer Class V appointed through the Rajasthan Public Service Commission shall be deemed to have been appointed as Executive Officer Class IV with effect from 1-3-1973 substantively or on probation, as the case may be;

(iii) that the Executive Officer Class V appointed by direct recruitment vide rule 27 temporarily or in officiating capacity shall be deemed to have been so appointed as Executive Officer Class IV with effect from 1-3-1973 and shall be eligible for substantive appointment in accordance with the provisions of these rules;

(iv) that the Executive Officer Class V appointed by way of promotion temporarily or in officiating capacity vide rule 27 shall be deemed to have been so as appointed as Executive Officer Class IV with effect from 1-3-1973 and his suitability shall be adjudged by screening by the Committee referred to in rule 25. In case any of the officers is not adjudged suitably he shall be reverted to such post from which he was so promoted.

(v) that the names of existing Executive Officer Class III appointed by direct recruitment vide rule 27 temporarily or in officiating capacity shall be referred to the Commission to adjudge their suitability according to the qualifications etc. prescribed at the time of their appointments and their appointments shall be terminated immediately in case they are not adjudges suitable.]

[(vi) That the name of Executive Officers Class IV and Revenue Officers Gr.II appointed vide rule 27 temporarily or in officiating capacity upto 31-3-1979, shall be referred to the Commission to adjudge their suitability according to the qualifications etc. prescribed at the time of their appointments and their appointments shall be terminated immediately in case they are not adjudged suitable.]

[(vii) That the cases of Executive Officers Class IV and Class V appointed under rule 27 temporarily or in Officiating capacity upto 9-1-81 and still working shall be referred to the Commission to adjudge their suitability according to the qualification etc. prescribed at the time of their appointments and on being adjudged suitable, they will be regularised from the date of this amendment and their seniority will also be determined from the date of this amendment. In case they are not adjudged suitable, their appointments shall be terminated immediately.]

Reservation of vacancies for Scheduled Castes and Scheduled Tribes.- (1) Reservation of vacancies for Scheduled Castes and Scheduled Tribes shall be in accordance with the orders of Government for such reservation in force at the time of recruitment.

(2) In filling the vacancies so reserved, the 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 irrespective of their relative rank as compared with other candidates.

(3) If a sufficient number of candidates who are members of the Scheduled Castes and Scheduled Tribes is not available for filling all the vacancies so reserved, the remaining vacancies shall be filled by the appointment of other candidates in the list and an equivalent number of additional vacancies shall be reserved for candidates belonging to the Scheduled Castes and the Scheduled Tribes to be filled on the result of the next examination or interview in the next year:

Provided that if a sufficient number of suitable candidates belonging to the Scheduled Castes and the Scheduled Tribes is not available as a result of the said next examination or interview in the next year to fill all the reserved vacancies, the additional vacancies or such of them as are not filled shall lapse.

Note. - The reservation shall be calculated on the basis of total vacancies. The adjustment of fractions shall be made over a period of five years Promotions shall be made irrespective of consideration of caste or tribe:

[8A. 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.

8B. Reservation of vacancies for woman candidates. - Reservation of vacancies for women candidates shall be 20% category-wise in direct recruitment. In the event of non-availability of 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 reservation shall be treated as Horizental reservation i.e. the reservation of woman candidates shall be adjusted proportionately in the respective category to which the woman candidates belong.]

[9. Nationality. - A candidate for appointment to the service must be:-

(a) a citizen of India, or

(b) a subject of Sikkim, or

(d) a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India :

Provided that-

(1) subject to the issue of a certificate of eligibility in his favour, a subject of Nepal or a Tibetan who came over to India before the 1st January, 1962, with the intention of permanently settling in India may also be appointed to any post in the service;

(2) a candidate belonging to category (c) or (d) above must be a person in whose favour a certificate of eligibility has been given by the Government of India and if he belongs to category (d), the certificate of eligibility will be valid only for a period one year from the date of his appointment beyond which he can be retained in service only if he has become a citizen of India;

(3) a candidate in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Rajasthan Public Service Commission or other recruitment authority and he may also be provisionally appointed, subject to necessary certificate being given to him by the Government of India.]

Determination of vacancies.- (1) Subject to the provisions of these rules and the directions of the Government, if any, the Director shall determine at the commencement of each year the number of vacancies anticipated in each grade under different categories during the calendar year and the number of vacancies likely to be filled by each method.

(2) Any vacant post which remains filled for non-availability of suitable candidates or otherwise shall be carried forward from year to year.

[X X X]

[(3) For filling up the vacancies of the earlier years other than those of the Executive Officer Class V, the Rajasthan Service (Recruitment by promotion against vacancies of earlier years) Rules, 1972 as amended from time to time shall be applicable to the Service mutatis mutandis.]

Age.- A candidate for direct recruitment to the service must have attained the age of 21 years and must not have attained the age [33]years on the first day of January, next following the last date fixed for the receipt of applications :

Provided.-

(i) that the upper age limit mentioned above may be relaxed by 5 years in exceptional case by Government in consultation with the Commission;

(ii) that the upper age limit mentioned above shall be relaxed by 5 years in the case of women candidates and candidates belonging to Scheduled Castes or Scheduled Tribes;

(iii) that the upper age limit for the reservists, namely the defence service personnel transferred to the reserve shall be 50 years; and

[(iv) that the upper age limit in case of persons in the Municipal or Government Service shall be forty years;]

(v) that the upper age limit mentioned above shall not apply in the case of Ex-prisoners who had served under the Government on an substantive basis on any post before conviction;

(vi) that the upper age limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of Ex-prisoner who was not over age before his conviction;

[(vii) that the upper age limit [above mentioned] for the recruitment of Health Officers/Medical Officers shall be 45 years.]

Academic qualifications and qualifying service.- (1) A candidate to the various grades of post in different categories of the service must possess the minimum educational or technical qualifications and experience specified in column 7 of the Schedule.

(2) No candidate shall be eligible for direct recruitment to the service unless he possesses a good working knowledge of Hindi written in Devnagri script and one of the Rajasthan dialects.

Character.- The character of a candidate for direct recruitment to the service, must be such as to qualify him for employment in the service. He must produce a certificate of good character from the Principal Academic Officer of the University or College 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 College or University and not related to him.

Note. - (1) A conviction by a court of law need not of itself involve the refusal of a certificate of good character. The circumstances of the conviction should be taken into account and if they involve no moral turpitude association with crimes of violence or with a movement which has its object the overthrow by violent means of Government as by law established, 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 previous conviction for purposes of employment in the service. Those who are convicted of offence not involving moral turpitude or violence 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.

Those convicted of offences involving moral turpitude or violence shall be required to produce a certificate from the Superintendent. After Care Home, endorsed by the Inspector General of Prisons, to the effect that they are suitable for employment as they have proved to be completely reformed by their disciplined life while in prison and by their subsequent good conduct in After Care Home.

Physical fitness.- A candidate for direct recruitment to the service must be in good mental and bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a member of the service, and if selected must produce a certificate to that effect from a Medical Authority notified by the Government for the purpose.
Employment of irregular or improper means.- A candidate who is or has been declared by the Commission guilty of impersonation or of submitting fabricated 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 interview otherwise resorting to any other irregular or improper means for obtaining admissions 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 Commission from admission to any examination or appearance at any interview held by the Commission for selection of candidates; and

(b) by Government from employment under Government.

Canvassing.- No recommendations for recruitment either written or oral other than that required under the rides, 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

Inviting of applications.- On receipt of requisition for direct recruitment to the service from the Appointing Authority, applications shall be invited by the Commission by advertising such vacancies in the Official Gazette and in such other manner as the Commission may deem fit:

Provided that while selecting candidates for the vacancies so advertised, the Commission may, if intimation of additional requirement and exceeding 50% of the advertised vacancies is received by them before the selection, also select suitable persons to meet such additional requirement.

Form of application.- The application shall be made in the form approved by the Commission and obtaining from the Secretary of the Commission on payment of such fees as the Commission, may from time to time fix.
Application fee.- A candidate for direct recruitment to a post in the service must pay the fee fixed by the Commission in such manner as may be indicated by them.
Scrutiny of applications.- The Commission shall scrutinise the applications received by them and require as many candidates qualified for appointment under these rules as seem to them desirable to appear before them for interview :

Provided that the decision of the Commission as to the eligibility or otherwise of a candidate shall be final.

Recommendation of the Commission.- The Commission shall prepare a list of the candidates whom they consider suitable for appointment to the post or posts concerned, arranged in order of merit and forward the same to the Appointing Authority :

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

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

Selection by the Appointing Authority.- Subject to the provisions of Rule 8 the Appointing Authority shall select the candidates who stand highest in order of merit in list prepared by the Commission under Rule 21 provided it is satisfied, after such enquiry as may be considered necessary that such candidates are suitable in all other respects for appointment to the post or posts concerned.

[23A. Disqualification for appointment. - Notwithstanding anything contained in these rules and the schedule appended therewith:-

(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 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 for appointment to the service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.

(3) No candidate male or female who has more than three children shall be eligible for appointment to the Service unless one of the spouses has undergone sterilisation or in the case of a female candidate, she is above 45 years of age :

Provided that any married candidate, male or female, who had no child for the last 10 years shall be exempted from the operation of this sub-rule.

Explanation. - (i) For the purpose of this sub-rule, a child shall include an adopted child or a stepchild; and

(ii) For claiming exemption under the proviso to this sub-rule, the candidate shall have to produce a certificate either from a Registered Medical Practitioner or swear an affidavit to the effect that the age of his or her younger child is not less than 10 years.]

Part-V

Procedure For Recruitment by Promotion

[24. Criteria and Eligibility for promotion.] - (1) Selection for promotion from lowest post or category of post in the service to the next higher post or category of posts in the Service as mentioned in the Schedule shall be made solely on the basis of seniority-cum-merit from amongst the persons who have put in the requisite period of service on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made :

Provided that in the event of non-availability of the persons with the requisite period of service the Committee may consider the persons having less than the prescribed period of service, if they are found otherwise suitable for promotion on the basis of seniority-cum-merit.

(2) The persons enumerated in column 4 of the Schedule shall be eligible for the promotion to posts specified against them in column 2 thereof to the extent indicated in column 3 subject to their possessing minimum experience on the first day of the month of April of the Year of selection as specified in column 5.

(3) No person shall be considered for promotion unless he is substantively appointed and confirmed. If no person substantive in the next lower post from which promotion is prescribed in these rules is eligible for promotion, persons who have been appointed on such posts after selection in accordance with one of the methods of recruitment may be considered for promotion in the order of seniority in which they would have been substantive on the said lower post.

Explanation. - In case direct recruitment 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.

(4) Selection for promotion to all other higher posts or higher categories of posts in the Service as mentioned in the Schedule shall be made on the basis of merit alone.

(5) The persons having been selected and appointed by promotion to a post or category of post on the basis of merit, shall be eligible for promotion to the next higher post or category of post, which is to be filled in by merit only when they have put in after regular selection, at least five years service on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made :

Provided that the condition of five years service shall not be applicable to a person if any person junior to him is eligible for promotion on the basis of merit:

Provided further that in the event of non-availability of persons, equal to the number of vacancies to be filed in, eligible for promotion to be made, the Committee may consider the persons having less than 5 years service if they are found otherwise eligible and suitable for promotion on the basis of merit alone.

[25. Procedure for selection.] - As son as the Director determines the number of vacancies under rule 10 and decides that a certain number of posts are required to be filled by promotion, he shall prepare a correct and complete list containing names upto five times the number of vacancies out of the senior-most persons who are qualified under these rules for promotion on the basis of seniority-cum-merit or on the basis of merit to the class of posts concerned. He shall forward this list along with the Confidential Rolls and personal files to the Secretary to the Government In the Local Self Government Department.

(2) The zone of eligibility for promotion shall be five times the number of vacancies to be filled in on the basis of seniority-cum-merit or merit, as the case may be :

Provided that in case of non-availability of sufficient number of suitable person for selection on the basis of merit, the Committee may at its discretion consider persons of outstanding merit outside the zone of eligibility but falling within six times the number of vacancies to be filled in on the basis of merit.

(3) The Committee shall consist of the following:-

(i)	Secretary to the Government in L.S.G. Department.	Chairman.
(ii)	The representative of Appointment Department not below the rank of Dy. Secretary.	Member.
(iii)	The Director of Local Bodies.	Member Secretary.

(4) The Committee shall consider the cases of all the Senior-most persons who are eligible and qualified for promotion to the class of posts concerned under these rules, interviewing such of them as it may deem necessary, and shall prepare a list containing names of persons equal to 50% of the persons selected in the aforesaid list or select one more person if the number of vacancies is one only, who may be considered suitable to fill temporary on permanent vacancies, which may occur till the next meeting of the Committee, on a temporary or officiating basis and the lists so prepared shall be reviewed and revised every year and shall remain in force until it is so reviewed and revised. The lists so prepared on the basis of merit shall be arranged in the order of preference and the list prepared on the basis of seniority-cum-merit shall be arranged in the order selection is to be made. Such lists shall be sent to the Appointing Authority together with the Annual Confidential Rolls and Personal Files of all the candidates included in them as also of those not selected, if any.

Explanation. - The list of preference shall classify the officers in order as 'Outstanding', 'Very Good' and 'Good' on the basis of merit. In each class the Officers shall maintain their inter-seseniority of the next below grade.

(5) The Appointing Authority shall approve the lists received from the committee finally.

(6) Appointments shall be made by the Appointing Authority taking persons out of the list finally approved under the preceding sub-rule (5) in the order in which may have been placed in the lists, till such lists are exhausted or reviewed and revised, as the case may be.

(7) The Government's instructions for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceeding, is under progress, at the time promotions are eligible or would have been eligible but for such suspension or pending of such enquiry or proceedings issued from time to time shall be applicable mutatis mutandis.

Part-VI

Appointments, Probation & Confirmation

Power of appointments.- Appointment to the service either by direct recruitment, promotion, transfer or deputation on occurrence of vacancies in the service in the manner prescribed by Rules 21 and 25 shall be made by the following authorities:-

(1) Appointment to the post of Municipal Commissioners, Revenue Officers of Municipal Councils and Health Officers, Engineers of all Municipalities and Executive Officers of Class II Municipalities shall be made by the Government unless powers of appointment in respect of any or all posts are delegated to some other authority.

(2) Appointments to all other posts shall be made by the Director.

Temporary or officiating appointments.- (1) [A vacancy in the service may be temporarily filled]by the Appointing Authority by appointing thereto in an officiating capacity an officer whose name is included in the list prepared under Rule 21 or in the lists under Rule 25 :

Provided that till the preparation of the first list or in case the list is exhausted, a vacant post may be filled by the Appointing Authority by appointing thereto a [person] eligible for appointment to the post by promotion or by appointing thereto temporarily a person eligible for appointment by direct recruitment to the service under the provision of these Rules :

[Provided further that if all the officers in the grade or category from which appointment by promotion can be made under these rules, have already been promoted and no Officer is available from that grade of category the appointing authority may fill such vacancy by promotion from the grade or category next below such grade.]

(2) No appointment made under sub-rule (1) shall be continued beyond a period of [one year]without referring it to the Commission for their concurrence and shall be terminated immediately on their refusal to concur.

Seniority.- Seniority in each grade of the service shall be determined by the year of substantive appointment to a post in the particular grade :

Provided.-

(i) that if two or more persons are appointed to posts in the same grade in the same year, a person appointed by promotion shall be senior to a person appointed by direct recruitment;

(ii) that the seniority inter-se of persons appointed to particular grade by direct recruitment on the basis of one and the same selection, except those who do not join service when a vacancy is offered to them, shall follow the order in which they have been placed in the list prepared by the Commission under rule 21;

(iii) that the seniority inter-se of persons appointed to posts in a particular grade by promotion shall follow the orders in which they have been placed in the list prepared under sub-rule [(4)] of rule 25; and

(iv) that the seniority or persons appointed by transfer from Government service, after the commencement of these rules, shall be determined ad hoc on the basis of their continuous length of substantive service on the analogous post;

[(v) The seniority inter-se of the persons selected from different categories on the basis of seniority-cum-merit or merit, as the case may be, shall be determined on the basis of their continuous length of service on the equivalent posts.

(vi) The seniority inter-se of persons selected as a result of one and the same selection and appointed on the basis of merit alone shall be in the same order in which their names appear in the select list, irrespective of the period of continuous officiation.]

[(vii) that if a candidate belongs to the Scheduled Caste/Scheduled Tribes is promoted to immediate higher post/grade against a reserved vacancy earlier then 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 Caste/Scheduled Tribes in the immediate higher post/grade.]

Probation.- (1) All members of the service appointed by direct recruitment and those who are promoted to senior posts shall be on probation for a period of 2 years and one year respectively, provided that such of them as have previous to such appointment officiated or served temporarily on a post encadred in the service may be permitted by the Appointing Authority to count such officiating or temporary service towards the period of probation up to a maximum of six months.

(2) During the period of probation, each probationer shall be required to pass such departmental examination and to undergo such training as the Appointing Authority may from time to time, specify.

[29A. Notwithstanding anything contained in Rule 29, on the occurrence of a permanent vacancy, a person appointed to a post prior to 1-4-1975 and who has put in more than one year's service on such post or higher post on being regularly recruited under the Rules shall be deemed to have completed the period of probation and shall be confirmed in order of his seniority provided he fulfills other conditions of confirmation as laid down in these rules.]

Unsatisfactory progress during probation.- (1) If it appears to the Appointing Authority at any time during or at the end of the period of his 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 him from service:

Provided further that the Appointing Authority may extend the period of probation of any member of the service by a specified period not exceeding one year.

(2) 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.

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

(a) he has passed the prescribed departmental examination, if any. completely;

(b) he has passed 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.

Part-VII

Pay

Scale of pay.- The scale of monthly pay admissible to a number of the service shall be such as is specified by the Government for the post from time to time under sub-section (2) of Section 303 of the Act.
Increment during probation.- A probationer shall draw increments in the scale of pay admissible to him during the period of probation as they accrue provided that if the period of probation is extended on account of failure to give satisfaction, or to afford an opportunity to him to pass departmental examination, any such extension shall not count for increment unless the authority otherwise directs.
Criteria for crossing efficiency bar.- No member of the service shall be allowed to cross the efficiency bar, unless in the opinion of the Appointing Authority he has worked satisfactory and his integrity is unquestionable.

Part-VIII

Provident Fund, Pension etc.

All members of the service including those who have, since before the date of the constitution of the service, been regular subscribers to a contributory provident fund shall subscribe to that fund in accordance with the rules applicable thereby and the contribution, if any, of the Board on that account shall be determined in accordance with the provisions applicable to the fund :

Provided that a member of the service who was entitled to the benefit of a pension under the Rajasthan Service Rules, before the date of the constitution of the service shall be entitled to the payment of a pension by the Government out of the consolidated fund of the State and every Board shall make and pay pension contribution on that account in accordance with the rates laid down in the Rajasthan Service Rules. If any member of the service was entitled to the benefit of pension under any other rules before the constitution of the service, he shall be entitled to the payment of pension by the Board out of its fund under the same rules.

Regulations of pay, allowances, leave, pension, gratuity, provident fund, discipline etc.- Subject to the provisions of subsection (4) of Section 307 and 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 rules made under section 297 of the Act and pending the issue of such rules, by the following rules:-

[(1) The Rajasthan Service Rules, 1951 (Except provisions relating to pension) as amended from time to time.

(1-A) A member of the Service may after giving at least three month's previous notice in writing to the State Government retire from the service on the date on which he completes 20 years of qualifying service or the date on which he attains the age of 50 years whichever is earlier, or any date thereafter to be specified in the notice.

(1-B) The State Government may after giving three month's previous notice in writing or by payment of three month's pay and allowance in lieu of such notice require a member of the service to retire from the service on the date on which he completes 20 years of qualifying service or the date on which he attains the age of 50 years, whichever is earlier, or any date thereafter.]

(2) Rajasthan Travelling Allowance Rules as amended up-to-date and

[(3) Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as amended from time to time mutatis mutandis; provided that the disciplinary authority for the purpose of rule 15 of the said in case of the number of the service to inflict upon him minor penalties provided in rule 14 read with rule 17 thereof shall also be the [Deputy Director (Regional)] of Local Bodies having jurisdiction subject to a right of an appeal to the Director; and]

[(3-A) Rajasthan Civil Services (Conduct) Rules, 1971 as amended from time to time.]

Removal of doubts.- If any doubt arises relating to the application and scope of these rules, it shall be referred to Government in the Appointments Department whose decision thereon shall be final.
Repeal and saving.- All existing rules and others in relation to matters covered by these rules and in force immediately before the commencement of these rules 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.

Part-IX

Matters Relating to first Appointment by way of Integration

Eligibility.- (1) No officer holding any post encadered in the service who;-

(a) has attained the age of 55 years on 31-3-1960;

(b) is employed on contract, or

(c) is a retired officer re-employed for a specific period otherwise, shall be eligible for first appointment by way of integration under these Rules.

(2) Subject to the provisions of sub-rule (1), an officer holding a post corresponding to a post encadered in the service on 31-3- 60 shall be eligible for the post specified against each in the following table if he held that post on substantive capacity:-

S. No.	Post held on 31-3-1960.	Category with gradation of post for which eligible.
1	2	3
Administrative Officers
1.	Municipal Commissioners of Municipal Councils including Municipalities of Ajmer, Alwar, Bikaner, Jaipur, Jodhpur, Udaipur, Beawar and Koath.	Municipal Commissioner Municipality Class I (Municipal Councils).
2.	Executive Officer of Class II Municipality and Secretary Class I Municipality [X X X].	Executive Officer, Class II Municipality.
3.	Executive Officer or Secretary of Class III Municipality (including Municipality of Kekri).	Executive Officer Class III Municipality.
4.	Executive Officer or Secretary of Class IV Municipality (including Municipality of Deoli and Pushkar).	Secretary, Class IV Municipality.
5.	Secretary Grade V, VI and VII Municipalities and all other unclassified Municipal Boards.	Secretary, Class V Municipality.
Technical Officers
[6.	Revenue Officer of Municipal Councils as at No. 1 above including Octroi Superintendent and Tax Superintendent of the Ajmer Municipal Council.]	Revenue Officer Grade I.
[(7)	Revenue Officer Class II Municipality including the Octroi Superintendent of the Municipal Council, Beawar, Asstt. Octroi Officer, Municipal Council, Jaipur and Assistant Revenue Officer, Udaipur Municipal Council.]	Revenue Officer Grade II.
8.	Revenue Officer Class II Class III Municipality (including Municipality of Kekri).	Revenue Officer Grade II.
9.	Engineer (Civil and Mechanical) of Municipal Council as at No. 1 above.	Engineer (Civil or Mechanical) as the case may be.
10.	Engineer (Civil and Mechanical) Class II Municipality.	Junior Engineer (Civil or Mechanical) as the case may be.
11.	Health Officer of Municipal Councils as at No. 1 above.	Health Officer Grade I.
12.	Health Officer Class II Municipality.	Health Officer Grade II.
[13.	Building/water works Superintendent or Assistant Engineer.	Jn. Engineer.
14.	Accounts Officer of Municipality.	Accounts Officer.
15.	Fire Fighting Officer.	Fire Fighting Officer.]
[16.	Medical Officer.	Doctor or/Lady Doctor Municipal Council Ajmer and Sri Ganganagar.]

Provided that such of the persons who are considered suitable for a post in the next higher grade as a result of screening under these rules may be considered for appointment to such post if there be no sufficient number of candidate available for such post in the next higher grade :

Provided further that such of the persons who are considered unsuitable for a particular grade of post as a result of screening under these Rules may be considered for a post in any of the lower grade.

(3) All officers holding posts on temporary or adhoc basis [at the commencement of these rules]shall be considered for appointment to such posts not higher to that held by them for which they may be found suitable as a result of screening.

[(4) If the State Government is satisfied, that any post in existence on commencement of these Rules, has remained unquoted, it may, by notification in the Official Gazette, equate such post with any other post encadered in the Service having regard to the following factors:-

(i) the nature and duties of the posts;

(ii) responsibilities and powers exercised by the incumbent holding such post;

(iii) the minimum qualifications; if any;

(iv) the scale of the posts.]

Persons eligible under these Rules to furnish particulars of their service record etc.- (1) Such persons who are eligible for selection under these Rules shall, within such time as may be specified in this behalf by the Government submit an application in form I appended to these Rules duly filled in to the Director through the next superior authority together with relevant service record.

(2) Any person failing to submit the application within the time specified under sub-rule (1) shall not be considered for selection under these rules and all his claims thereto shall be deemed to have lapsed;

Provided that the Selection Committee appointed under sub-rule (4) of Rule 41 may also consider the application received after the specified time if it is satisfied about the justification of delay :

[Provided further that the State Government may direct the Selection Committee to consider the cases of those employees whose claims for integration have been forfeited by it on account of non-submission of their service particulars in Form No. 1 appended to these Rules, provided they have not opted for any other service.]

Verification of service records etc.- (1) The Director shall, immediately after the receipt of the applications in Form I under Rule 40 verify the correctness of the particulars mentioned therein with reference to the service record and prepare a list of all such officers gradewise in each category in the other of seniority.

(2) The relative seniority as between persons in each grade shall be determined on the basis at their:-

(a) length of service in each grade completed by the incumbent on 31-3-1960.

(b) age where two employees joined the cadre on the same date, a person order in age shall be placed senior.

(3) Subject to the provisions contained in sub-rule (2) the officers holding appointments on temporary or adhoc basis shall be placed below the substantive incumbents in the grade concerned.

(4) The list prepared and drawn up under sub-rule (1) shall be placed before the Selection Committee consisting of:-

Chairman, Rajasthan Public Service Commission.	Chairman.
Secretary to the Government in the Administrative Department.	Member.
Director of Local Bodies.	Member-Secretary.

Criteria for selection.- (1) For the purposes of recruitment by selection on seniority-cum-merit basis, selection shall be made by the Selection Committee from all the officers included in the list referred to in Rule 41 who are eligible for selection to the various grade of posts specified in Rule 39.

(2) In selecting candidates regard shall be had to their:-

(a) academic and/or technical qualifications and experience;

(b) tact, initiative and energy;

(d) character including integrity; and

(e) previous record of service, and any other factor which may be relevant.

Procedure for selection.- (1) The Selection Committee shall consider the cases of all the candidates included in the list, interview such of them as they may deem necessary and shall select [suitable candidates]and prepare a list in order of seniority according to the criteria as laid down in sub rule (2) of Rule 42 for each grade of different categories and publish the same in the Official Gazette so as to provide an opportunity to any person aggrieved thereby to submit his representation to the Selection Committee within one month from the date of such publication.

(2) On the expiry of the period of one month referred to in sub- rule (1) and after hearing the objections, if any, the Selection Committee shall prepare final list of candidates whom they consider suitable and arrange their names in the order of seniority in each grade in different categories.

(3) The Selection Committee shall submit their recommendations together with the final list referred to in sub-rule (2) to the Government.

(4) The final selection shall be made by Government from amongst the candidates considered suitable by the Selection Committee in order of seniority.

[(5) X X X]

Form-I

Name
Address
Date of birth
Educational qualifications-Subject, Division, Year (Starting from Matriculation).
Particulars of post held.

Post	From	To	Scales of pay	Pay drawn	Substantive officiating temporary
(1) (2) (3) (4) (5)

Post held on 31-3-1960.-

(i) In substantive capacity.

(ii) In officiating capacity.

(iii) In temporary capacity.

Post for which eligible under the Rules.
Whether belongs to Scheduled Castes/Scheduled Tribes.
Break in service, if any (indicate order No. and date under which it was condoned).

I certify that the information given above is true to the best of my knowledge and belief.

Signature of the applicant.

Note. - The above information should be supported with proof, if any.

[Schedule]

S.No.	Category with designation and graduation	Source of recruitment	Post and Quota from which appointment by promotion is to be made	Minimum Experience required for promotion	Qualifications for direct recruitment	Remarks
1	2	3	4	5	6	7
1-Administrative Officers:
1.	Commissioner, Municipal Council	100% by promotion on the basis of merit.	Executive Officer Class II or Secretary, Municipal Council.	Five Years' Experience.
2.	Executive Officer Class II or Secretary, Municipal Council	100% by promotion on the basis of merit.	Executive Officer Class III-66 2/2% or Revenue Officer Grade-I 33 1/3%	Five Years' Experience.		First 2 promotions from E.O. Class III and then promotion from R.O. Gr. I and this cycle to be repeated.
3.	Executive Officer Class III	100% by promotion on the basis of seniority-cum-merit.	Executive Officer Cl. IV 60% or Revenue Officer r. II 20% or Assessor 10 or Officer Superintendent 10%	Five Years' Experience.		First 3 promotions from E.O. Cl. IV, the I promotion from R.O. Gr. II and then I promotion from Assessor and Office Superintendent alternatively and this cycle to be repeated.
4.	Executive Officer Class IV	100% by direct recruitment			[(1) Graduate with L.S.G.D., or L.L.B. or (2) Existing Executive Officer Class V deemed to have been appointed temporarily or in Officiating capacity as Executive Officer Class IV vide clause (iii) of second proviso to rule 7. or Existing Executive Officer Class-IV who were appointed by direct recruitment under Rule 27 of the Rajasthan Municipal Service Rules 1963 prior to 8th January, 1978.] [3. Executive Officer Class IV working on adhoc basis on 5-2- 1980 provided he/she has not attained the age of 50 years on 1-1-1984.]
II-Technical Officers.
[1.	vfrfjDr eq[; vfHk;Urk (lfoy)	ofj"Brk ,ao ;ksX;rk ds vk/kkj ij 100 izfr'kr inksUufr Onkjk	v/kh{k.k vfHk;Urk (lfoy)	v/kh{k.k vfHk;Urk (lfoy) ds #i esa 5 o"kZ dh lsok] ds lkFk 20 o"kZ dh dqy lsok]
2.	v/kh{k.k vfHk;Urk (flfoy)	ofj"Brk ,ao ;ksX;rk ds vk/kkj ij 100 izfr'kr inksUufr Onkjk	v/kh'kklh vfHk;Urk (flfoy)	flfoy bathfu;fjax esa fMxzh dk ljdkj Onkjk blds led{k ?kksf"kr vU; vgZrk ds lkFk vf/k'kk"kh vfHk;Urk ds #i esa ikap o"kZ dh lsok] 15 o"kZ dh dqy lsok ds lkFk
3.	v/kh'kk"kh vfHk;Urk (flfoy)	ofj"Brk ,ao ;ksX;rk ds vk/kkj ij 100 izfr'kr inksUufr Onkjk [X X X]	lgk;d vfHk;Urk (flfoy)	ch- bZ- flfoy ;k ljdkj Onkjk blds led{k ?kksf"kr vU; vgZrk ds lkFk lgk;d vfHk;Urk ds #i esa ikap o"kZ dh lsok ;k ;fn ekU;rk izkIr laLFkku ls fMIyksek /kkjd gks (f=o"khZ; ikB~;dze) (flfoy) ds #o esa [12] o"kZ dk vuqHko-
[4.	Assistant Engineer (Civil)	(i) 50% by direct recruitment	-	-	Must hold a degree in Civil Engineering of a University established by law in India or a degree or Diploma of a foreign University or Institution declared by the Government equivalent to degree in Civil Engineering of a University established by Law in India.
		(ii) 10% by Promotion from Junior Engineer Degree Holder on the basis of Seniority-cum-merit.	Junior Engineer (Degree Holder).	B.E. (Civil) or qualification declared equivalent with 3 years experience as Junior Engineer after degree.
		(iii) 15% by promotion from Junior Engineer Diploma Holder on the basis of seniority-cum-merit	Junior Engineer (Diploma Holder).	3 years Diploma in Civil Engineering from recognised institution with 10 years requisite experience as junior Engineer.
		(iv) 15% by promotion from Engineering Subordinate 3 years Diploma holder on the basis of seniority-cum-merit.	Engineering Subordinate (3 years Diploma holder)	3 years Diploma from recognised institution with 10 years requisite experience as Engineering Subordinate
		(v)10% by promotion from Engineering Subordinate those not possessing 3 years Diploma, on the basis of Seniority-cum-merit.	Engineering Subordinate (not possessing 3 years Diploma)	Engineering Subordinate (Civil) with 15 years requisite experience.]
5.	dfu"B vfHk;Urk	100 izfr'kr lh/kh HkrhZ Onkjk	-	-	ekU;rk izkIr laLFkku ls flfoy bathfu;fjax esa f=o"khZ; fMIyksek ;k fMxzh ;k Nk= ds #i esa ijh{kk nsus dh NqV ds #i esa ekU;rk izkIr bathfu;fjax laLFkku ls flfoy bathfu;fjax esa fMIyksek-
fVIi.kh %& (1) mi;qZDr mica/k vU; vk'kkvksa ds baftfu;lZ ij Hkh ykxw gksaxs tSls ;kaf=d] fo\|qr
(2) la'kks/ku ds QyLo#i 'kh"kZ& II ds varxZr jktLFkku uxjikfydk lsok fu;e] 1963 ds rduhdh vf/kdkfj;ksa ds fo\|eku vafdr dzekadksa dks bl izdkj iqu%la;kafdr fd;k tk;sxk %& dze la[;k 1 vfrfjDr eq[; vfHk;Urk ( flfoy ) dze la[;k 2 v/kh{k.k vfHk;Urk ( flfoy ) dze la[;k 3 v/kh'kklh vfHk;Urk ( flfoy ) dze la[;k 4 lgk;d vfHk;Urk ( flfoy ) vkSj dze la[;k 5 dfu"B vfHk;Urk ( flfoy ) ds fy;s- fo\|eku dze la[;k 5 ,ao 5d ds foyksfir le>h tk;sxh vkSj dze la[;k 6 ,ao 7 jktLo vf/kdkjh Js.kh I ,ao II vkSj blds ckn dze la[;k 8 LokLF; vf/kdkjh ds vkxs le>h tk;sxh]
6.	Revenue Officer Gr. I	100% by promotion in the basis of Seniority-cum-merit.	Revenue Officer Grade II 20% or Executive Officer Class IV 60% or Assessor 10% or Officer Superintendent 10%	5 years' experience		First I promotion from R.O. Gr. II, then 3 promotions from E.O. Class IV and then I promotion from Assessor and Office Superintendent alternatively and this cycle to be repeated.
7.	Revenue Officer Grade II.	100% by direct recruitment.			[Graduate with L.S.G.D. or LL.B. or Existing Revenue Officers Grade II who were appointed by direct recruitment under Rule 27 of the Rajasthan Municipal Service Rules, 1963 prior to 1st January, 1978].
[8.	Health Officer (selection scale).	100% by promotion on the basis of merit.	Health Officer (senior scale).	5 years on the post mentioned in col. 4.
8A.	Health Officer (Senior scale).	Seniority.	Health Officer Ordinary scale.	5 years on the post mentioned in col. 4.
8B.	Health Officer Ordinary scale.	100% direct recruitment.	-	-	Degree of M.B.B.S. preference will be given to M.B.B.S., the degree of M.B.B.S. having the degree of D.P.H.]
9.	Medical Officer.	100% by direct recruitment.			Degree of M.B.B.S.
10.	Accounts Officer.	100% promotion on the basis of merit.	Assistant Accounts Officer.	5 years experience.
11.	Assistant Accounts Officer.	100% by promotion on the basis of Seniority-cum merit.	Accountant Grade I.	Graduate with 5 years experience.
[12-a.	eq[; vfXu'keu vf/kdkjh	;ksX;rk ds vk/kkj ij 100 izfr'kr inksUufr Onkjk	vfXu'keu vf/kdkjh	1- eSfVzd ;k ,l- ,l- lh- ,ao 2- uS'kuy Qk;j lfoZl dkyst ukxiqj ls fMfotuzk vkQhlj ikB~;dze mRrh.kZ ;k bULVhV~;wV vkQ Qk;j baftfu;lZ dh ,lksfl;sVsM esEcjh'ki mi;qDr ds led{k fMxzh ;k fMIyksek izkIr ,ao] 3- iw.kZdkfyd Qk;j fczxsM esa U;wure 10 o"kZ dh lsok dk vuqHko ftlesa ls 5 o"kZ dk vuqHko vfXu 'keu vf/kdkjh ds in dk gksuk pkfg;s-
12-b.	vfXu'keu vf/kdkjh	ofj"B&lg&;ksX;rk ds vk/kkj ij 100 izfr'kr inksUufr Onkjk	mi&vfXu'keu vf/kdkjh	1- eSfVzd ;k ,l- ,l- lh- ,ao 2- uS'kuy Qk;j lfoZl dkyst ukxiqj ls mi&vfXu'keu vf/kdkjh ;k LVs'ku vf/kdkjh ikB~;dze mRrh.kZ ,ao] 3- iw.kZdkfyd Qk;j fczxsM esa lkr o"kZ dh lsok dk vuqHko ftlesa ls ikap o"kZ dk mi&vfXu'keu vf/kdkjh vf/kdkjh ds in dk vuqHko gksuk pkfg;s-]
13.	Law Officer.	(i) 50% by direct recruitment. (ii) 50% by promotion on the basis of Seniority-cum-merit.	(i) Pairokar Grade I.	Law Graduate with 5 years' experience.	Law Graduate with 5 years' experience at the Bar.

[Any action taken by the Commission in pursuance of the requisition made by the Appointing Authority under rule 17 of these rules shall not be affected by coming into force of the notification No. F. 10(1) LSG/56, dated 16-5-1978 published in Rajasthan Rajpatra, Part IV-C, dated 1-6-1978. The Commission shall select the candidates and make their recommendations in accordance with the rules in force before 1st June, 1978, the date on which the above referred amendment was published in Rajasthan Rajpatra.]

Notifications and Orders etc. Under Rajasthan Municipalities Service Rules, 1963

[Notification No. F8 (84) LSG/62, dated 25-8-1962, Published in Rajasthan Gazette, Part VI A, dated 29-8-1962]

In supersession of all previous order in this behalf the orders are issued:-

The Director, Local Bodies, Rajasthan, Jaipur in respect of Municipal Councils and Municipal Boards in towns with a population exceeding 50,000, the Collector of the District in respect of Municipal Boards at District Head Quarters excluding Municipal Boards of towns with a population exceeding 50,000 and Sub-Divisional Officer in respect of other Municipal Boards, shall exercise the following powers in respect of the posts encadred in the Rajasthan Municipal Service Rules, 1959:-

To grant all kinds of leave.
To grant allowances according to seals prescribed by the Government.
To grant annual grade increments.

[4. XXX]

In respect of employees other than those referred to above, the authorities specified above will exercise the following powers:-

To sanction allowances according to the scales prescribed by the Government.

[2. XXX]

To recommend appointment of Food Inspectors and other matters relating to the provisions of Food Adulteration Act.

In addition, the aforesaid authorities shall exercise the following powers:-

To countersign T.A. bills of Chairman and Presidents.
To ensure compliance of inspections and audit objections.
To report case of mis-appropriation and embezzlement.

The Collector of the District shall accord permission to under take journey outside the Rajasthan to any Chairman/President of any Municipality within his district.

[ jktLFkku dh uxjikfydkvksa esa fu;ksftr fofHkUu deZpkfj;ksa ds isa'ku] xzP;wVh rFkk izko/kk;h fuf/k ds ekeys ,sls deZpkfj;ksa ij izHkko'kkyh fu;eksa ds vuqlkj fu"ikfnr fd;s tkosaxs-]

[Notification No. F. 8(84) LSG162/2548/25738, dated 23-3-1965, Published in Rajasthan Gazette, Part IV-C, dated 11-11-1965 and 26-5-1966]

In partial modification of this Department Notification No. F. 8(84) LSG/62, dated 24-8-1962 (Act No. 38 of 1959), the State Government are hereby pleased to order that the time-scale grade increments shall ordinarily be drawn by the members of the Rajasthan Municipal Service as a matter of course unless it is withheld by the authority empowered to withhold such increment in accordance with the provisions of the Classification, Control and Appeal Rules, but where an efficiency bar is prescribed in any time-scale, the increment above that bar shall not be given to the members of the Rajasthan Municipal Service without specific sanction of the authority empowered to withhold increments.

[Order No. 6427-A/F. 9(d) LSG/59, dated 14-11-1960]

The Governor has been pleased to order that all the appointments to the posts of Secretaries, Executive Officers and Commissioners so far made on probation' basis be treated as appointments made on 'temporary basis' with retrospective effect.

Note. - Annual increments due to these probationers (now temporary may be allowed. This is mentioned in the copies forwarded to the Director of Local Bodies, Rajasthan, Jaipur with reference to his letter No. Mpl/Estt/PF. 135/DLB/2978 dated 9-9-1959.

[Order No. F. 18(A) Integ/DLB/65/23691, dated 21-5-1966]

The question of integration of the Rajasthan Municipal Service is under consideration of the State Government. In this connection, attention is invited to Rules 39 of the Rajasthan Municipal Service Rules, 1963 which provides for the eligibility of posts on 31-3-60, if the member of the service holds the post in a substantive capacity. The members holdings posts on temporary or adhoc basis shall be considered for appointment to such posts not higher to that held by them for which they may be found suitable as a result of screening.

In view of this position, and in order that the process of integration may not be prejudiced, all concerned are hereby informed that all appointments, promotions and revision of pay scales, made after 31-3-60 shall be treated as purely on adhoc or temporary basis, without prejudice to the claims of other employees. Similarly all confirmations made with retrospective effect after 31-3-60. shall not be taken into consideration for purposes of making first appointments by way of integration.

[Notification No. F. 10(1) LSG/56, dated 29-6-1966, Published in Rajasthan Gazette, Part IV-C, dated 16-2-1967]

In exercise of the powers conferred by sub-section (1) and clause (t) of sub-section (2) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government have been pleased to order that the clause regarding reference to the Commission as provided in proviso (i) of Rule 11 and Rule 27 of the Rajasthan Municipal Service Rules, 1963 shall remain inoperative till integration under these Rules is completed and first appoints are made by way of integration.

[ Ifji= dzekad ,Q- 24 ( 7) @,dhdj.k@Mh-,y-ch-@66@49174] fnukad 15&9&1966]

iz'kkld@izlhMsUV@v/;{k] uxj ifj"kn~@ikfydk] jktLFkku-

Izkk;% ;g ns[kk x;k gS fd lkekU;r;k uxjikfydk;sa bl foHkkx ls uxjikfydk vf/kdkfj;ksa dh okf"kZd xksiuh; izfrosnu izsf"kr djus gsrq fu/kkZfjr QkeZ dh ekax djrh gS- bl foHkkx esa okf"kZd xksiuh; izfrosnu ds fu/kkZfjr QkeZ dh izfr;ka vf/kd miyC/k ugha gS-

vr% izR;sd uxjikfydk dh okf"kZd xksiuh; izfrosnu izsf"kr djus ds fy, fu/kkZfjr QkeZ dh ,d izfr layXu dh tkdj ,rn~Onkjk funsZ'k fn;k tkrk gS fd Hkfo"; ds fy;s bl fu/kkZfjr vkn'kZ QkeZ dh izfrfyfi djok dj bl foHkkx esa ;Fkksfpr le; esa gh vf/kdkfj;ksa dh okf"kZd xksiuh; izfrosnu esa izf"kr djsa-

Municipal Council/Board Annual Confidential Report for the Year

Name

Ukke

Post held

oZreku in ,ao osru

Where employed and work engaged upon

uxjikfydk dk uke tgka dk;Z dj jgsa gSa-

Grade and present pay

orZeku osru ,ao osru lRrk

Personality and Manner

O;fDrRo

Health, Physical capacity & means of getting about

'kkjhfjd LokLF;

Conduct and Character

pfj=

Industry quantity of work

dk;Zdq'kyrk

Judgement Powers of Control, Supervision and Organisation

dk;Z xBu] fufj{k.k ,ao fu;a=.k 'kfDr

Professional knowledge or departmental experience

foHkkxh; vuqHko

Indebtendness (if indebted, the extent of personal responsibility for incurring the debts).

vkfFkZd] mRrjnkf;Ro] ;fn gS rks fdrus rd

Punishments, Censures, or special recommendation in the period under report

izfrosnu izLrqr djrs le; rd nh xbZ ltk;sa] fVIi.kh;ka ,ao fo'ks"k n.M ;fn fn;k x;k gS-

Fitness for promotion or confirmation

LFkkf;Ro ,ao rjDdh ikus dh ;ksX;rk

Dates of Communication to the officer of any adverse remarks since last report

General Remarks

fo'ks"k fooj.k

Remarks of immediate superior or reporting officer

izfrosnu nsus okys vf/kdkjh ,ao vf/kdkjh dh fo'ks"k fVIi.kh

		Signature,
		(Name in Block Letters)
		gLrk{kj
Station	LFkku	Designation of Officer
Date	fnukad	vf/kdkjh dk in

[Notification No. F. 24(14) Integ/DLB/68/69/I/11503, dated 15-5-1969 (GSR 9), Published in Rajasthan Gazette, Extra-ordinary, Part P/-C(2), dated 16-5-1969]

In the exercise of the powers conferred by sub-section (1) of section 302 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby create and constitute for the Municipalities of the whole of the State of Rajasthan, a service designated as the Rajasthan Municipal Service with effect from 1-4-1960.

Further in pursuance of sub-section (2) of section 302 of the said Act, the State Government hereby lays down that the said service shall be divided into categories and grades as enumerated here under and shall consist of officers. Administrative is well as Technical as laid down in sections 307 and 308 of the said Act.

Categories of Service

(A) Administrative (B) Technical

Grades of Service

(a) Administrative

Commissioner for every Municipal Council.
Executive Officers for each class of Municipal Boards viz. Class II, Class III, Class IV and Class V.

(b) Technical

Health Officer Gr. I and II.
Engineer and Junior Engineer (Civil or Mechanical).
Revenue Officer Gr. I and Gr. II.

III. Composition and strength of the Service

The composition and strength of the service shall as on 1-4-1960 be as shown below:-

Name of the post	Strength
Administrative Officers
I. Duty Posts
1. Commissioner (Municipal Councils Class I)	8
2. Executive Officer (Municipal Board, Class II)	17
3. Executive Officer (Municipal Board, Class III)	23
4. Executive Officer (Municipal Board, Class IV)	41
5. Executive Officer (Municipal Board, Class V)	49
II. Reserve for deputations, training etc.
Technical Officers
1. Revenue Officer (Grade I)	15
2. Revenue Officer (Grade II)	50
Health Officer
1. Higher Officer (Grade I)	1
Engineer
1. Engineer	1

Note. - The posts of Executive Officer (Municipal Board Class II) include one post of Secretary, Municipal Council (Class I) which has been equated with the post of Executive Officer, Class II.