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

State of Rajasthan - Subsection

Section 28(10) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(10)
(a)The Committee shall consider the cases of all the senior most persons who are eligible and qualified for promotion to the class of post concerned under these Rules and shall prepare a list containing names of the persons found suitable on the basis of seniority-cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these Rules, equal to the number of vacancies determined under Rule 13 of these Rules. The list so prepared on the basis of seniority-cum-merit and or on the basis of merit, as the case may be, shall be arranged in the order of seniority of the category of posts from which selection is made.
(b)The Committee shall also prepare a separate list on the basis of seniority cum-merit and/or on the basis of merit, as the case may be, as per the criteria for promotion laid down in these Rules, containing names of persons equal to the number of persons selected in the list prepared under (a) above to fill temporary or permanent vacancies. Which may occur subsequently. The list so prepared on the basis of seniority cum merit and/or on the basis of merit shall be arranged in the order of the seniority in the category of post from which selection shall be made. Such a list shall be reviewed and revised by the Departmental Promotion committee that meets in the subsequent year and that such list shall remain in force till the end of the last day of the next year or till the Departmental Promotion Committee meets, whichever is earlier.
(c)Such lists shall be sent to the Appointing Authority together with Annual Confidential Reports/Annual Performance Appraisal Reports and other Service Record of all the candidates included in the lists as also of those not selected, if any.
Explanation- For the purpose of selection for promotion on the basis of merit no person shall be selected if he does not have "Outstanding" or "Very Good" record in at least five out of the seven years preceding the year for which Departmental Promotion Committee is held.