Section 32C in The Rajasthan Administrative Service Rules, 1954
32C. Holding of more than one cadre post by a cadre Officer.
- Government may, for the purpose of facilitating leave arrangements or for making temporary appointments, direct that any two cadre posts or a cadre post and any other full time post under Government may be held simultaneously by one single member of the Service, provided that, notwithstanding the provisions of rules 35 and 50 of the Rajasthan Service Rules, the period during which a member of the Service holds more than one post shall not exceed six months.Note. - Posts of Administrators of superseded Municipal Boards will not be considered as posts under Government for purpose of this rule.
