Section 6A in The Rajasthan District Courts Ministerial Establishment Rules, 1986
6A.
Notwithstanding anything contained in these rules, the recruitment, appointment, promotion, seniority and confirmation etc. of a person who joins the Army/Air Force/Navy during an Emergency shall be regulated by such orders and instructions as may be issued by the Government from time to time provided that these are regulated mutatis mutandis according to the instructions issued on the subject by the Government of India with effect from 29-10-1963 or from the date the respective service rules came into force.
