Section 36(1) in Rajasthan Police Subordinate Service Rules, 1989
(1)The seniority inter se of the persons appointed to the service before the commencement of these rules and/or in the process of integration of the service of the Pre-reorganisation of the State of Rajasthan or the services of the new State of Rajasthan established by the State Reorganisation Act, 1956 shall be determined, modified or altered by the Appointing Authority on an ad hoc basis but where date of appointment of two or more persons in a particular section is same, the person senior in age shall be placed higher where to or more persons in a particular section have same date of appointment and birth, the person having higher educational qualifications will be placed higher.
