Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 10 in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951

10.

It shall not be necessary to consult the Commission regarding the principles to be followed in making transfers or regarding the suitability of candidates for transfer or promotion in the following cases: -
(a)Promotion to a service or post by an appointing authority other than the Government unless the service or post is within the purview of the Commission;
(b)Promotion from a lower to higher grade or post within the same service according to the rules of service;
Provided that if it is proposed to make a promotion from one grade to another, the Commission shall be consulted if direct recruitment to the higher grade may also be made after consulting the Commission.