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State of Rajasthan - Section
Section 24 in The Rajasthan Municipal Service Rules, 1963
24. [ [Deleted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).]
***]| 24. [ Criteria and Eligibility for promotion.] [Substituted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553]- (1) Selection for promotion from lowest post or category of post in the service to the next higher post or category of posts in the Service as mentioned in the Schedule shall be made solely on the basis of seniority-cum-merit from amongst the persons who have put in the requisite period of service on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made :Provided that in the event of non-availability of the persons with the requisite period of service the Committee may consider the persons having less than the prescribed period of service, if they are found otherwise suitable for promotion on the basis of seniority-cum-merit.(2) The persons enumerated in column 4 of the Schedule shall be eligible for the promotion to posts specified against them in column 2 thereof to the extent indicated in column 3 subject to their possessing minimum experience on the first day of the month of April of the Year of selection as specified in column 5.(3) No person shall be considered for promotion unless he is substantively appointed and confirmed. If no person substantive in the next lower post from which promotion is prescribed in these rules is eligible for promotion, persons who have been appointed on such posts after selection in accordance with one of the methods of recruitment may be considered for promotion in the order of seniority in which they would have been substantive on the said lower post.Explanation.- In case direct recruitment to a post has been made earlier than regular selection for promotion in a particular year, such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.(4) Selection for promotion to all other higher posts or higher categories of posts in the Service as mentioned in the Schedule shall be made on the basis of merit alone.(5) The persons having been selected and appointed by promotion to a post or category of post on the basis of merit, shall be eligible for promotion to the next higher post or category of post, which is to be filled in by merit only when they have put in after regular selection, at least five years service on the first day of the month of April of the year of selection on the post or category of post from which selection is to be made :Provided that the condition of five years service shall not be applicable to a person if any person junior to him is eligible for promotion on the basis of merit:Provided further that in the event of non-availability of persons, equal to the number of vacancies to be filed in, eligible for promotion to be made, the Committee may consider the persons having less than 5 years service if they are found otherwise eligible and suitable for promotion on the basis of merit alone. |