Section 35 in Rajasthan Jails Subordinate Service Rules, 1998
35. Eligibility for Promotion.
- Members of the service holding substantive rank shall be eligible in the case of promotion to the post of Head Warder on circle basis and in case of other posts on State basis, subject to their possessing such minimum experience and qualifications as prescribed in Column No. 6 of Schedule-I:Provided that no person shall be considered for first promotion in the service unless he is substantively appointed and confirmed on the lowest post in the service. After first promotion in the service, for subsequent promotions to higher posts in the service, a person shall be eligible if he has been appointed to such post from which promotion is to be made after selection in accordance with one of the methods of recruitment under these Rules.Explanation 1. - (i) In case direct requirement 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.(ii)the persons enumerated in Column 5 of Schedule-I shall be eligible for promotion to posts specified against them in Column 2 thereof to the extent indicated in Column 3 subject to their possessing minimum qualifications and experience specified in Column 6, on the first day of the month of April of the year in which the qualifying examination is held.(iii)The qualifying examination shall be held in the manner as laid down in rule 36(2) of these Rules.Explanation 2. - (i) The term "Circle basis" and "State basis" in this rule shall mean all members of a particular category in the circle or in the entire State in order of seniority, as the case may be.(ii)A member of service (whose seniority is determined on circle basis) seeking transfer from one circle to another shall, on being granted such transfer, lose his seniority in the circle from where he has been transferred and shall be place lowest in the circle to which he is transferred. When a transfer is made on administrative grounds the member so transferred shall retain his lien and seniority in the circle of his origin.
