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State of Rajasthan - Section

Section 4 in Rajasthan Police Subordinate Service Rules, 1989

4. Composition and strength of the Service.

(1)The Service shall consist of four sections, viz-Section-I- Armed Police, Civil Police and Intelligence Branch and General Duties Branch of the Tele-Communication Directorate.Section-II- Mewar Bhil Corps.Section-III- Directorate of Tele-Communications, Rajasthan Police.Section-IV- Rajasthan Armed Constabulary.The right of promotion shall be confined to each section subject to the provisions contained in the Schedule-I, in Columns 5, 6 & 7. No Member of the service shall ordinarily be transferred from one section to another, even on an equivalent post except in extraordinary circumstances on such conditions as may be decided by the Director General-cum-Inspector General of Police, with the prior approval of the Government. The nature of posts included in each section of the Service shall be as specified in column 2 of the Schedule-I.
(2)The strength of posts in each section shall be such as may be determined by government from time to time:Provided that-
(a)The Government may create any post, permanent or temporary from time to time, as may be found necessary and may abolish any such posts in the like manner, without thereby entitling any person to any compensation.
(b)The Appointing Authority may leave unfilled or hold in abeyance or allow to lapse any post, permanent or temporary, from time to time, without thereby entitling any person to any compensation.