Section 22(5) in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
(5)Notwithstanding anything contained in any other Service rules, no person shall be considered for promotion to the next higher post or category of posts, except on an urgent temporary or officiating basis, unless he has passed the prescribed Departmental Examination for promotion. If any, held prior to such selection or he has been exempted from appearing in such examination under rule 18 of these rules. If the prescribed Departmental Examination is not held during a year or before such promotions are considered, whichever is later, persons otherwise eligible for promotion may be considered provisionally for promotion on officiating basis, but they shall not be appointed on substantive basis unless they pass such examination in the first available opportunity and on failing to do so they shall be reverted to the post held by them prior to such promotion. If an official is prevented from appearing in such examination in the first available opportunity due to reasons beyond his control, and the concerned Appointing Authority is satisfied about such reasons, he may be allowed one more opportunity only. In such event the person concerned shall be entitled to the restoration of his original seniority on passing the prescribed Departmental Examination.
