Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan State And Subordinate Services (Direct Recruitment By Combined Competitive Examination) Rules, 1999 CONTENTS PART 1 :- General 1. Short Title And Commencement 2. Definitions 3. Interpretation PART 2 :- Examination 4 . Combined Competitive Examination For State And Subordinate Services 5. Frequency Of Examinations PART 3 :- Procedure for holding Examination 6. Syllabus For Examination 7. Inviting Of Applications 8. Content Of Notice And Instructions Connected Therewith 9. Forms Of Application 10. Examination Fee 11. Admission To The Examination 12. Education Qualification 13. Age 14. Employment Of Irregular Or Improper Means 15. Scheme Of Examination, Personality And Viva-Voice Test 16. Medical Examination Fee 17. Recommendation Of The Commission 18. Retotalling Of Marks 19. No Right To Appointment On Inclusion Of A Name In The List 20. Selection By The Government Or By The Appointing Authority 21. Canvassing 22. Removal Of Doubts 23. Repeal And Savings SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III Rajasthan State And Subordinate Services (Direct Recruitment By Combined Competitive Examination) Rules, 1999 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, namely :- PART 1 General 1. Short Title And Commencement :- (1) These rules may be called the Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examination) (Amendment) Rules, 1999. (2) They shall come into force at once. 2. Definitions :- In these Rules, unless the context otherwise requires :- (a) "Commission" means the Rajasthan Public Service Commission; (b) "Direct Recruitment" means recruitment made in accordance with these Rules; (c) "Government" means the Government of Rajasthan; (d) "Schedule" means the Schedule appended to these Rules; (e) "State" means the State of Rajasthan; and (f) All other words and expressions used in these Rules and not defined shall have the meanings respectively assigned to them in the Rajasthan Service Rules, 1951, the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 and the Service Rules regulating the recruitment and the conditions of service of persons appointed to the services and posts in connection with the affairs of the State issued under proviso to Article 309 of the Constitution of India and for the time being in force. 3. Interpretation :- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. 8 of 1955) shall apply for the interpretation of these Rules, as applies for the interpretation of a Rajasthan Act. PART 2 Examination 4. Combined Competitive Examination For State And Subordinate Services :- (1) Notwithstanding anything contained in any rule governing direct recruitment through the agency of the Commission to the posts in State and Subordinate Services mentioned respectively in Schedule I and Schedule II, direct recruitment to such posts shall be made by a Combined Competitive Examination to be conducted by the Commission in accordance with these Rules. Provided that 7 of the available vacancies in the State Services to be filled in by direct recruitment shall be reserved for candidates, who are non-gazetted employees of the Government, Panchayat Samitis and Zila Parishads. The above reservation shall be determined in accordance with the roster prescribed by the Government. (2) In order to be eligible to compete at the Combined Competitive Examination, an employee refe rred to in sub-rule (1), must satisfy the following conditions, namely :- (i) Educational Qualifications :- As prescribed in rule 12 of these Rules. (ii) Age :- He must have attained the age of 25 years and must not have attained the age of 40 years on the 1st day of January next following the last date fixed for receipt of applications. (iii) Experience :- He must have completed not less than five years of service whether officiating or substantive, on the 1st day of January next following the last date fixed for receipt of applications. (3) In filling the vacancies so reserved, the candidates who are "non-gazetted employees" shall be eligible for appointment in the order in which their names appear in the list irrespective of their relative marks as compared with other candidates. (4) If a sufficient number of candidates who are non -gazetted employees is not available for filling all the vacancies so reserved, the remaining vacancies shall be filled by appointing other candidates in the list. 5. Frequency Of Examinations :- The competitive examination for recruitment to the posts specified in the Schedule shall be held at least once a year unless the Government decides that a competitive examination for any of these posts shall not be held in any particular year. PART 3 Procedure for holding Examination 6. Syllabus For Examination :- Notwithstanding anything to the contrary contained in the rules relating to a particular service, the scheme of examination will be as specified in Schedule - III. 7. Inviting Of Applications :- On requisition having been received from the Government for specified posts to be filled by direct recruitment in Services mentioned in Schedule - I and/or Schedule - II, the Commission shall call for applications for permission to appear in the examination by publishing a notice to that effect in the Official Gazette or in such other manner as the Commission may deem fit. 8. Content Of Notice And Instructions Connected Therewith :- (1) Subject to the provisions of these Rules such notice shall among other things state :- (i) number of posts to be filled in he various services on the result of each examination indicating separately the number of posts reserved for candidates of the Schedule Castes, Schedule Tribes, other Backward Classes, Ex-service Personnel, Woman candidates, physically Handicapped Non-gazetted employee, Ministerial Staff etc. (ii) date of submission of application for admission; (iii) qualification required for admission at the examination an the steps to be taken by the candidates to establish their eligibility; and (iv) date and place of examination. (2) In addition to the notice, the Commission may issue in such other manner as the Commission may deem fit, such instructions including the syllabus for the guidance of the candidates. 9. Forms Of Application :- (1) The application for appearing at the preliminary examination shall be made in the format approved by the Commission. (2) Those candidates who qualify for interview shall be subsequently required to submit more detailed information in their application in the printed form approved by the Commission and obtainable from the Secretary to the commission on payment of such fee, if any, as may be fixed by the Commission from time to time. 10. Examination Fee :- (1) A candidate for direct recruitment to the posts in the State or Subordinate Services, specified in Schedule - I or II, as the case may be, shall pay an examination fee fixed by the Commission, from time to time, in such manner as may be indicated by 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 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. 11. Admission To The Examination :- (1) Any person may apply to be admitted as a candidate for appearing at he preliminary Examination for any one or more of the Posts / Services specified in the Notice for which he/she is eligible and in such case only one application and one payment of fee shall be sufficient. Those of the candidates who qualify at the main examination to be summoned by the Commission for an interview shall be required to indicate in the printed application form their preference for the Posts/Services for which he/she would like to be considered for allotment on the date of interview of the concerned candidates. (2) The eligibility, including factors relating to nationality, and training of a candidate for admission to the examination for appointment to a particular post in a service shall be considered in accordance with the provisions contained in the rules in that behalf relating to that particular service. (3) The applications which are found to be incomplete and have not been filled in accordance with the instruction issued by the Commission shall be rejected by then at the initial stage. The Commission shall permit rest of those candidates to appear in the examination provisionally to whom they considered it proper to grant the certificate of admission. No candidate shall be admitted to a n examination unless he holds a certificate of admission to that examination granted by the Commission. Before appearing at the examination, it should be ensured by the candidate ensured by the candidate himself / herself that he/she fulfils the condition in regard to age, education qualifications, experience, if an, etc. as provided in the Rules. Being allowed to take the examination shall n o t entitle the candidate to presumption of eligibility. The Commission shall scrutinize later on the applications of such candidates only as qualify in the written examination and shall call only the eligible candidates to viva-voice, if any. (4) The decision of the Commission as to the admission of a candidate to an examination, eligibility and consequent admission to viva-voice, if any, shall be final. (5) Notwithstanding anything contained about the calculation of age in any rule governing direct recruitment through the agency of the Commission to the post in the State Services and in the Subordinate Services mentioned in Schedule I and Schedule II respectively, the age shall be calculated as on the first day of January next following the last date fixed for receipt of applications. 12. Education Qualification :- Notwithstanding anything contained regarding education qualifications in any of the Service Rules governing direct recruitment through the agency of the Commission to the posts in the State Services mentioned in Schedule I and Schedule II respectively a candidate for direct recruitment to the post to be filled in by Combined Competitive Examination conducted by the Commission under these must hold a Degree of any of the Universities incorporated by an Act of the Central or State Legislature in India and/or other Educational Institutions established by an Act of Parliament or declared to be deemed as a University under Section 3 of the University Grant Commission Act, 1956 or possess an equivalent qualification recognised by the Government in consultation with the Commission. Provided that the person who has appeared or is appearing in the final year examination of the course which is the requisite education qualification for the post as mentioned in the rules or schedule for direct recruitment, shall be eligible to apply for the post but he/she shall have to submit proof of having acquired the requisite educational qualification to the appropriate selection agency :- (i) before appearing in the main examination, where selection is made through two stages of written examination and interview; (ii) before appearing in the interview where selection is made through written examination or interview; (iii) before appearing in the written examination or interview where selection is made through only written examination or only interview, as the case may be 13. Age :- Notwithstanding anything contained regarding age limit in any of the Service Rules governing direct recruitment through the agency of the Commission to the posts in the State Services and in the Subordinate Services mentioned in Schedule I and in Schedule II respectively, a candidate for direct recruitment to the posts to be filled in by Combined Competitive Examination conducted by the Commission under these Rules, must have attained the age of 21 years and must not have attained the age of *35 years on the first day of January next following the last date fixed for receipt of applications: Added Vide Notification No F.8(7)/DOP/A-2/ 97 Dated.17-9-1999. Provided that :- (1) the upper age limit mentioned above shall be relaxed by 5 years in the case of woman candidates belonging to the Scheduled Castes and the Schedule Tribes of Rajasthan; (2) the upper age limit mentioned above shall not apply in the case of an exprisoner who had served under Government on a substantive basis on any post before conviction and was eligible for appointment under the rules; (3) the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an ex-prisoner who was not over age before his conviction and was eligible for appointment under the rules; (4) the upper age limit mentioned above shall be relaxed by a period equal to the service rendered in the N.C.C., in the case of Cadet Instructor and if the resultant age does not exceed the prescribed maximum age limit by more than three years, they shall be deemed to be within the prescribed age limit; ( 5 ) the upper age limit for the reservist; namely the defence personnel transferred to the reserve and the ex-service personnel shall be 50 years; (6) the upper age limit for the persons serving in connection with the affairs of the State in substantive capacity shall be 40 years; (7) the Released Emergency Commissioned Officers and Short Service Commissioned Officers after release from the Army shall be deemed to be within the age limit when they appear before the Commission had been eligible as such at the time of their joining the Commission in the Army; (8) If a candidate would have been entitled in respect of his/her age for direct recruitment in any year in which no such recruitment was held, he/she shall be deemed to be eligible in next following recruitment, if he/she is not overage by more than 3 years. (9) there shall be no age limit in the case of widows and divorced women; Explanation: In the case of widow, she will have to furnish a certificate of death of her husband from the competent authority and in case of divorcee she will have to furnish the proof of divorce. (10) the upper age limit for persons serving in connection with affairs of Panchayat Samitis and Zila Parishads in substantive capacity shall be 40 years; (11) the upper age limit for the candidate belonging to Other Backward Classes shall be 35 years; and (12) the upper age limit for persons serving in State Public Sector Undertakings / Corporations in substantive capacity shall be 40 years. (13) Candidate who was eligible on 1-1-1995 in respect of age to appear at the ensuing examination but did not appear or appeared and failed and thereafter became ineligible in respect of age to appear in any of the examination, shall be deemed to be eligible to appear at the next following examination after this amendment comes into force. (14) the upper age limit mentioned above shall be relaxed by 5 years in the case of candidates belonging to the other Backward Classes. 14. Employment Of Irregular Or Improper Means :- A candidate who is or has been declared by the Commission guilty of impersonation or of submitting or making statements which are incorrect or false or of suppressing material information or using or attempting to use unfair means in the examination or interview or otherwise resorting to any other irregular or improper means for obtaining admission to the examination or appearance at any interview, in addition to rendering himself/herself 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 the Government from employment under the Government. Deleted (11) the upper age limit for the candidate belonging to Other Backward Classes shall be 35 years; and Vide Notification No F.7(2)/DOP/A-2/93 Pt., Dated 25.5.2000 Added Vide Notification No F.7(2)/DOP/A-2/93 Pt., Dated 25.5.2000 Added Vide Notification No. F5(8)DOP/A-2/91 Dated 20/9/99. 15. Scheme Of Examination, Personality And Viva-Voice Test :- The competitive examination shall be conducted by the Commission in two stages i.e. Preliminary Examination and Main Examination as per the scheme specified in ScheduleIII. The marks obtained in the Preliminary Examination by the candidates, are declared qualified for admission to the Main Examination will not be counted for determining their final order of merit. The number of candidates to be admitted to the Main Examination will be 15 times the total approximate number of vacancies (category wise) to be filled in the year in the various services and posts but in the said range all those candidates who secure the same percentage of marks as may be fixed by the Commission for any lower range will be admitted to the Main Examination. Candidates who obtain such minimum qualifying marks in the Main Examination as may be fixed by the Commission in their discretion shall be summoned by them for an interview. The Commission shall award marks to each candidates interviewed by them, having regard to their character, personality, address, physique and knowledge of Rajasthani Culture. However, for selection to the Rajasthan Police Service candidate having C Certificate of N.C.C. will be given preference. The marks so awarded shall be added to the marks obtained in the Main Examination by each such candidate : Provided that the commission, on intimation being received from the Government before declaration of the result of the Preliminary Examination, may increase or decrease the number of vacancies advertised. 16. Medical Examination Fee :- Candidates who may be required to appear before a Medical Board shall pay to the President of the Medical Board in cash a non - refundable fee of Rs. 16/- or Rs. 18/- if they are members of the Scheduled Castes/ Schedule Tribes, before the medical examination is held. 17. Recommendation Of The Commission :- (1) The Commission shall prepare for each Service, a list of candidates arranged in order of merit of the candidates as disclosed by the aggregate marks finally awarded to each candidate. If two or more of such candidates obtained equal marks in the aggregate the Commission shall arrange their names in the order of merit on the basis of their general suitability for the service : Provided that the candidate (s) belonging to the Other Backward Classes / Schedule Caste/ Schedule Tribes, who get placement in the merit lists as a result of special concession given to them in terms of - "age or such other concession granted by the Government excluding the concession in fees" shall be counted against the reserved vacancies determined for the candidates belonging to the Other Backward Classes / Schedule Castes / Schedule Tribes irrespective of the marks obtained by them. (2) The Commission, while giving weightage to the preference for the posts in the different services expressed by a candidate in his/her application, may recommend him / her for appointment to any post in any such service for which it considers him suitable. (3) The list compiled under this rule shall be immediately sent to the Government and also be published for general information. 18. Retotalling Of Marks :- (1) The Commission may order retotalling of marks obtained by a candidate in the Main Examination during such period as may be decided by the Commission on payment of such fee as may be fixed by the Commission in their discretion 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 reposted to the Government and to that extent the recommendation of the Commission made under rule 17 shall stand protanto modified. 19. No Right To Appointment On Inclusion Of A Name In The List :- T he inclusion of candidates name in the list confers no right to appointment, unless the Government is satisfied, after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the service. 20. Selection By The Government Or By The Appointing Authority :- (1) Subject to the number of posts specified in the notice issued under rule 8 and subject to reservation of post in favour of candidates belonging to the Other Backward Classes / Schedule Caste / Schedule Tribe, non-gazetted Employees, Woman Candidates, Physically Handicapped persons, and Ministerial Staff in respect of posts included in Schedule - I and Schedule - II, as the case may be, the Government or the Appointing Authority, as the case may be, shall selected candidates who stand in the order of merit in the list prepared by the Commission under rule 17 strictly in accordance with the order of preference given by the candidates in their application forms for different Services/ Posts; Provided that :- (1) It is satisfied after such enquiry as may be considered necessary that such candidates are suitable in all other respects for appointment to the posts in the service; (2) the order of preference once exercised by a candidate shall not be changed. (2) If a person, selected under sub-rule (1) above and appointment to a Post \ Service concerned in accordance with the relevant Service Rules against the vacancies of a particular year for which the Combined Competitive Examination was conducted by the Commission in accordance with these Rules, docs not join on the post offered to him / her or has resigned or expired in any subsequent year, in that event the said vacancy shall be treated as fresh vacancy. 21. Canvassing :- Any attempt on the part of a candidate to enlist support directly or indirectly for his / her candidature by any means may be held by the Commission to disqualify him/her for recruitment. 22. Removal Of Doubts :- If any doubts arises relating to the interpretation of these Rules, it shall be referred to the Government in the Department if Personnel whose decision thereon shall be final. 23. Repeal And Savings :- The Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations ) Rules, 1962 are hereby repealed: Provided that any order made or action taken under the Rules and Orders so repealed / superseded shall be deemed to have been made or taken under the corresponding provisions of these Rules. SCHEDULE 1 SCHEDULE I (See Rule 4) Posts in the following State Services to be filled by direct recruitment for which a Combined Competitive Examination shall be held :- S.No. Name of Service Posts 1. Rajasthan Administrative Service R.A.S. Posts in the ordinary time scale 2. Rajasthan Police Service R.P.S. Post in the ordinary time scale. 3. Rajasthan Accounts Service R.Ac.S. Posts in the ordinary time scale. 4. Rajasthan Co -operative Service Assistant Registrar. 5. Rajasthan Employment Exchange Service 1. Assistant Employment Officer. 2. District Employment Officer. 3. Assistant Director; 4. Sub-Regional Employment Officer. 6. Rajasthan Jails Service Deputy Superintendent. 7. Rajasthan Industries Service 1. Assistant Director. 2. Marketing Officer. 8. Rajasthan State Insurance Service Assistant Director. 9. Rajasthan Commercial Taxes Service Assistant Commercial Taxes Officer. 10. Rajasthan Food & Civil Supplies Service District Supply Officer Gr.III. 11. Rajasthan Tourism Service Assistant Director. 12. Rajasthan Transport Service District Transport Officer. 13. Rajasthan Woman and Child Development State Service Assistant Project Officer / Child Development Project Officer. 14. The Rajasthan Devasthan Service Assistant Commissioner 15. The Rajasthan Rural Development State Service Vikas Adhikari / Asstt. Project Officer (ZP)/ Programme Officer (NREGA) 16. The Rajasthan Women Development Service Programme Officer Substituted Vide Notification No F.1(3)/DOP/A -2/99 Dated.22-9-2000. Added Vide Notification No F.1(3)/DOP/A-2/07 Dated. 11-4-2007 Note :- Posts also include posts in the Services mentioned at Numbers 5,6,7 above, direct recruitment to which will be made in case the Government decides in consultation with the Commission that in a particular year no person suitable for promotion is available. SCHEDULE 2 SCHEDULE II (See Rule 4) S.No. Name of Service Posts 1. Rajasthan Subordinate Devasthan Service Inspector Grade II. 2. Rajasthan Subordinate Cooperative Service Inspector Grade II. 3. Rajasthan Tehsildar Service Naib Tehsildar. Excise Inspector 4. Rajasthan Excise Subordinate Service. Grade II. 5. Rajasthan Subordinate Services under the Rajasthan Subordinate Services (Recruitment and other Service Condition) Rules, 1960 Junior Employment Officer. 6. Rajasthan Industries Subordinate Service District Industries Officer 7. Rajasthan Commercial Taxes Subordinate Service Commercial Taxes Inspec tor Grade - II. 8. Rajasthan Food and Civil Supplies Subordinate Service Enforcement Inspector. 9. The Rajasthan Land and Building Taxes Subordinate Service, (Recruitment and Other Service Conditions) Rules, 1960. Inspector Grade - II 10. Rajasthan Woman and Child Development Subordinate Service. Assistant Child Development Project Officer. SCHEDULE 3 SCHEDULE III (See Rule 6) Scheme of Examination for State (R.A.S. etc.) and Subordinate (R.T.S. etc.) Services Combined Competitive Examination. (1) Scheme of Examination :- The Combined Competitive Examination will be held in two successive stages : (i) Preliminary Examination. (ii) Main Examination. (i) Preliminary Examination :- The Preliminary Examination will consists of two papers, i.e. one Compulsory Paper and one Optional Paper, which will be of objective type and carry a maximum of 400 marks in the subjects mentioned in Section A and B. The Examination is meant to serve as a screening test only. The marks obtained in the Preliminary Examination by the candidates, who are declared qualified for admission to Main Examination will not be counted for determining their final order of merit. The number of candidates to be admitted to the Main Examination will be 15 times the total approximate number of vacancies (category wise) to be filled in the year in the various Services and posts, but in the said range all those candidates who secure the same percentage of marks as may be fixed by the Commission for any lower range will be admitted to the Main Examination. SECTION A Compulsory Maximum Marks Time General Knowledge & General Science 200 Two hours SECTION - B List of Optional Papers : - (any one paper to be opted by a candidate) S.No. Optional Papers Maximum Marks Time 1. Agriculture 200 Two Hours 2. Agricultural Engineering 200 Two Hours 3. Animal Husbandry & Veterinary Science 200 Two Hours 4. Botany 200 Two Hours 5. Chemistry 200 Two Hours 6. Civil Engineering 200 Two Hours 7. Commerce 200 Two Hours 8. Crop husbandry with horticulture 200 Two Hours 9. Computer Engineering 200 Two Hours 10. Computer Science 200 Two Hours 11. Dairy Processing & Technology 200 Two Hours 12. Economics 200 Two Hours 13. Electrical Engineering 200 Two Hours 14. Electronics & Telecommunication Engineering 200 Two Hours 15. Geography 200 Two Hours 16. Geology 200 Two Hours 17. Home Science 200 Two Hours 18. Indian History 200 Two Hours 19. Law 200 Two Hours 20. Mathematics 200 Two Hours 21. Mechanical Engineering 200 Two Hours 22. Mining Engineering 200 Two Hours 23. Philosophy 200 Two Hours 24. Physics 200 Two Hours 25. Political Science 200 Two Hours 26. Psychology 200 Two Hours 27. Public Administration 200 Two Hours 28. Sociology 200 Two Hours 29. Statistics 200 Two Hours 30. Zoology 200 Two Hours (ii) Main Examination :- The written examination will consist of the following papers. A candidate must take all the compulsory papers and any two of the optional papers listed below. Each of the optional subjects will have two papers. The time allowed for each papers shall be 3 hours. Compulsory Paper Maximum Marks Paper I : General Knowledge & General Science 100 Paper II : General Knowledge of Rajasthan, Rajasthani Society, Art & Culture 100 Paper III : General Hindi 200 Paper IV : General English 100 Optional Paper Maximum Marks Paper V Any two subjects to be opted by a candidate from the following list of optional subjects. Each Subject will have two papers. 200 Marks for Paper VI Paper VII Paper VIII List of Optional Subjects : 1. Agriculture 2. Agricultural Engineering 3. Animal Husbandry & Veterinary Science 4. Anthropology 5. Botany 6. Chemistry 7. Civil Engineering 8. Commerce & Accountancy 9. Computer Engineering 10. Computer Science 11. Crop husbandry with horticulture 12. Diary processing & Technology 13. Economics 14. Electrical Engineering 15. Electrical & Telecommunication Engineering 16. Geography 17. Geology 18. History 19. Home Science 20. Law 21. Management 22. Mathematics 23. Mechanical Engineering 24. Mining Engineering 25. Philosophy 26. Physics 27. Political Science & International Relations 28. Psychology 29. Public Administration 30. Sociology 31. Statistics 32. Zoology 33. Literature of one of the following : English Hindi Urdu Sanskrit Sindhi Note :- A candidate shall not be allowed to offer the following combination of subjects :- (a) Anthropology and Sociology. (b) Political Science & International Relations and Public Administration (c) Commerce & Accountancy and Management (d) Mathematics and Statistics (e) Management and Public Administration (f) Of the Agriculture and other related subjects viz : Agriculture, Agriculture Engineering, Animal Husbandry & Veterinary Science, Crop husbandry with Horticulture, Diary Processing & Technology not more than one subject. (g) Of the Engineering subjects viz : Agricultural Engineering, Civil Engineering, Computer Science, Computer Engineering, Electrical Engineering, Electronics & Telecommunication Engineering, Mechanical Engineering and Mining Engineering not more than one subject. (2) Personality and viva-voice Examination (See Rule 15) :- (i) Candidates who obtain such minimum qualifying marks in the written test of the Main Examination as may be fixed by the Commission in their discretion shall be summoned by them for an interview for a personality test which carries 160 marks. It is obligatory for a candidate to appear in the compulsory papers. (ii) The Commission shall award marks to each candidate interviewed by them. In interviewing the candidates besides awarding marks in respect of character, personality, address, physique marks shall also be awarded for the candidates knowledge of Rajasthani Culture. However for selection to the Rajasthan Police Service, candidates having C Certificate of N.C.C. shall be given preference. The marks so awarded shall be added to the marks obtained in the written test by each such candidate. (3) Standard of the papers and General Instructions :- (i) The standard of the compulsory papers on General Hindi & General English will be that of Senior Secondary Level and the standard of the optional papers will be that of a Bachelors Degree Level. Added Vide Notification No F.1(2)/DOP/A- 2/97/Pt. Dated. 13-6-2001. (ii) All papers except Language and Literature papers unless specifically required, shall be answered either in Hindi or in English, but no candidate shall be permitted to answer anyone paper partly in Hindi and partly in English unless specifically allowed to do so. In papers on Sanskrit, Urdu and Sindhi Literature, the questions will be answered in the respective script of the Literature, except only when answer are specifically required to be given in Hindi or in English, as the case may be. (iii) If a candidates handwriting is not easily legible, a deduction will be made on this account from the total marks otherwise accruing to him. (iv) Credit will be given for orderly, effective and exact expression combined with due economy of words in all subjects of examination. (4) Syllabus and scope of papers :- The Syllabus and scope of each paper for the examination will be as prescribed by the Commission from time to time and will be intimated to the candidates within the stipulated time in the manner as the Commission deems fit.