Section 28(11) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(11)If in any subsequent year, after promulgation of these Rules vacancies relating to any earlier year are determined under Sub- rule (2) of Rule 13 which were required to be filled by promotion, the Departmental Promotion Committee shall consider the cases of all such persons who would have been eligible in the year to which the vacancies relate irrespective of the year in which the meeting of the Departmental Promotion Committee is held and such promotions shall be governed by the criteria and procedure for promotion as was applicable in the particular year to which the vacancies relate and the Service/experience of an incumbent who has been so promoted, for promotion to higher post for any period during which he has not actually performed the duties of the post to which he would have been promoted, shall be counted. The pay of a person who has been so promoted shall be refined at the pay which he would have derived at the time of his promotion but no arrears of pay shall be allowed to him.
