Section 7 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of persons in the Engineering Cell) Rules, 2012
7. Tenure.
(1)The post enumerated in Schedule-I shall be held by a person so appointed for a tenure ordinarily not exceeding three years which may be extended by the Appointing Authority for further term not exceeding one year at a time but the total tenure at a stretch shall not exceed five years in any case:Provided that a person may on his/her will again apply for appointment to the Cell after completion of his/her tenure.(2)All appointments to the posts as specified in Schedule-I shall, in the first instance, be on temporary transfer from the parent Departments / Services for a period of three years which may be extended for the period indicated by the Appointing Authority, from time to time, subject to the condition that such appointment/extension shall not be beyond the date of his /her superannuation from the parent Department/ Service. The person so appointed may be reverted to the parent cadre or permitted to go to any other post before completion of the tenure of three years without assigning any reason for such reversion/transfer and such a person shall not have any right to protection of pay or special allowance or status held by him/her in the Cell, unless otherwise provided in these rules:Provided that a person may on his/her will, resign or seek retirement according to the conditions of service of his/her parent cadre which shall not confer upon him/her any right other than those ordinarily admissible under the relevant rules and/or the Rajasthan Service Rules, 1951:Provided further that as soon as the person is promoted in his/her parent cadre on a higher post, he/she shall be reverted back to the parent cadre immediately.
