Section 32(1) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
(1)As soon as the Appointing Authority determines the number of vacancies under Rule 14 of these rules and decides that a certain number of posts are required to be filled in by promotion, it shall, subject to the provisions of sub-rule (fi), prepare a correct and complete list of the senior most persons who are eligible and qualified under these rules for promotion on the basis of seniority-cum-merit or on the basis of merit to the class of post concerned.
