Section 31(2) in The Rajasthan Accounts Service Rules, 1954
(2)Except as provided in this rule the procedure and the principle for selection by merit shall in so far as it may apply, be the same as provided in rule 28-A. For selection by seniority- cum-merit, the Committee shall consider the cases of all the persons eligible for promotion by examining their Confidential Rolls and Personal Files and interviewing such of them as they may deem necessary and shall select a number of candidates equal to the number of vacancies likely to be filled by promotion by seniority-cum-merit:Provided-(i)[ that no member of the Service who has not completed 5 years service in ordinary scale shall be eligible to such appointment in Senior Scale.] [Substituted by Rajasthan Notification No. G.S.R. 54, dated 9.9.2013 (w.e.f. 29.9.1954).](ia)[ No member of the Service who has not completed 3 years service on the selection scale posts and 20 years' service in all on the posts included in the Service shall be eligible for appointment on the super time scale posts.] [Substituted by No. F. 1(20)DOP/A-II/84, 12-12-1989.](ii)Deleted.(iii)the Government may fill a vacancy in the [senior, selection and super time] [Substituted for expression 'senior and selection' by No. F. 1(20)DOP/A-II/84, 17-7-1987.] grade temporarily by appointing thereto for a period not exceeding one year in an officiating capacity any member of the Service in the ordinary grade or senior grade [or selection scale] [Inserted by No. F. 1(20)DOP/A-II/84, 17-7-1987.] who is eligible for appointment under the rules or any officer taken on deputation from the Indian Accounts and Audit Department. No such appointment shall be continued beyond a period of one year without referring it to the Commission for their concurrence and shall be terminated immediately on their refusal to concur.Explanation.- Service on an equivalent or on higher posts under Government prior to the Constitution of the Rajasthan Accounts Service and under the administrative control of the Government of a covenanting State of Rajasthan shall count as service in the ordinary grade of the Service.
