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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(3) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993

(3)No person shall be considered for first promotion in the Service unless he is substantively appointed and confirmed on the lower post in the service. After first promotion in service, for subsequent promotions to higher posts in the Service a person shall be eligible if he has been appointed to such post from which promotion is to be made after selection in accordance with the provisions of these Rules and Regulations :Provided that for first promotion in the service if number of persons substantively appointed and confirmed on the lowest post equal to the number of vacancies, are not available then persons who have been appointed to the lowest post in the service after selection in accordance with one of the methods of recruitment prescribed under these rules and regulations, shall also be eligible if they fulfill other conditions of eligibility.Explanation. - In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year such of the person who are or where eligible for appointment to that post by both methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.