Section 31A in The Rajasthan Accounts Service Rules, 1954
31A.
Notwithstanding anything contained in rule specified in column 3 of the Schedule, the Released Emergency Commissioned Officers or Short Service Commissioned Officer who have been appointed to the Service in accordance with the Rajasthan Civil Services (Recruitment of Released Emergency Commissioned Officers and Short Service Commissioned Officers) Rules, 1968 and who have not put in the requisite period of Service or experience as required in these Rules for appointment by promotion to higher posts shall be considered for promotion for such higher posts, if(i)they have successfully completed the period of probation; and(ii)the total service reckoned from the deemed date of their appointment is not less than the period of Service required for promotion to higher posts.Note.- "Deemed date of appointment" in relation to a Released Emergency Commissioned Officers or a Short Service Commissioned Officers shall be the date of his appointment in the Army as an Emergency Commissioned Officer or a Short Service Commissioned Officer.
