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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(3)No person shall be considered for first promotion in the service unless he/she 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/she has been appointed to such post from which promotion is to be made after selection in accordance with one of the method of recruitment prescribed under these Rules:Provided that for first promotion in the Service if number of persons substantively appointed and confirmed on the lowest post, equal to the number of vacancies, are not available then persons who have been appointed to the lowest post in the service after selection in accordance with one of the method of recruitment prescribed under these Rules, shall also be eligible if they fulfil other conditions of eligibility.Explanation. - In case direct recruitment to a post has been made earlier than regular selection by promotion in a particular year, such of the persons who are/or were eligible for appointment to that post by both methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.