Section 27(iii) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955
(iii)that in case of substantive employees of different Services, Cadres or Groups or from Rajasthan Panchayat Samiti and Zila Parishad Service, whose appointment to such posts has been made by different Appointing Authorities and whose transfer to a Cadre or Group in this Service is specifically permissible in accordance with the provisions of these Rules, and he is so transferred and it becomes necessary to determine the integrated seniority of two or more of such employees, who do not belong to the same Service/ Cadre/Circle or Unit under an Appointing Authority, their integrated seniority on initial appointment shall be determined for promotion or confirmation to a Cadre or Group under these Rules, notwithstanding their year of substantive appointment in the different cadre according to the date of continuous officiation in class or category of post concerned or an equivalent or higher post provided such officiation was not of the nature of fortituous or ad hoc or urgent temporary appointment and there was no default on the part of the employee to join the appointment when ordered.
