Section 30(16) in Rajasthan Language and Library (State and Subordinate) Service Rules, 2013
(16)The Government may issued instructions for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceeding is under progress, at the time promotions are considered to a post to which they are eligible or would have been eligible but for suspension or pendency of such enquiry or proceedings.
