Section 278 in Rajasthan Panchayati Raj Rules, 1996
278. Criteria for selection.
(1)For purposes of promotion, a selection on the basis of seniority-cum-merit shall be made from amongst the members of the service serving in the district eligible for such promotion : Provided that the substantive members of the service under these rules or the substantive members of the service under the Panchayat Samitis and Zila Parishads Class IV Services Rules, 1959 who are otherwise eligible for any other higher post in the service as per the conditions prescribed under Rule 266 of these rules may be appointed to such posts by way of promotion as per procedure laid down in this chapter. Such appointments shall, however be subject to the provisions of Rules 284 to 286 of these rules.(2)In selecting the candidates for promotion regard shall be had to their :-(a)academic and technical qualifications and knowledge;(b)tact, efficiency and intelligence;(c)integrity, and(d)previous record of service,(e)minimum experience of five years on the existing post.(3)10% posts of Drivers and 15% posts of Lower Division Clerks shall be filled in by promotion from members of Class IV service in accordance with the existing rules of the State Government or as amended from time to time :Provided that conditions laid down in Sub-rule (2) are fulfilled.(4)[ No person shall be considered for promotion for 5 recruitment years from the date on which his promotion becomes due, if he/she has more than two children on or after 1.6.2002;Provided that the person having more than two children shall not be deemed to be disqualified for promotion so long as the number of children/he/she has on 1.6.2002 does not increase;Provided further that where a Government Servant has only one child from the earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.][Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2004: Rajasthan Gazette Extraordinary, Part IV-C (I) dated 25.6.2004.]
