Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 34 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

34. [ Restriction of promotion of persons foregoing promotions. [Substituted for vide Notification dated 9.2.2001.]

- In case a person, on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis on the recommendations of the Departmental Promotion Committee, forgoes such an appointment through his written request and if the concerned Appointing Authority accepts his/her request, the person concerned shall be debarred from consideration for promotion (both on the basis of urgent temporary appointment or on regular basis) for subsequent two recruitment years for which the Departmental Promotion Committee is held and the name of such person who forgoes promotion shall not be included in seniority cumeligibility list to be placed before the Departmental Promotion Committee for subsequent two recruitment years.]Part-VI Appointment, Seniority, Probation and Confirmation