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State of Rajasthan - Section

Section 32 in The Rajasthan Administrative Service Rules, 1954

32. Appointment to senior post.

(1)In accordance with vacancies determined according to the provisions laid down in rule 9, appointment to [Senior Scale, Selection Scale and Super Time Scale] [Substituted by No. F. 1 (20)DOP/A-II/84, 17-7-87.] shall be made by Government from amongst the members of the Service [in accordance with the selection] [Inserted by No. F. 1 (20)DOP/A-II/84, 17-7-87.] having been made on the basis of merit and seniority-cum-merit [x x x] [Deleted by No. F. 1(20)DOP/A-II/84, 12-12-84.] on the recommendations of a Committee which shall consist of the following:-
1. [Chairman of the Commission or a member of the Commission nominated by him] [Substituted 'Chairman, Rajasthan Public Service Commission' by Notification No. G.S.R. 20, dated 25.4.2008 (w.e.f. 9.7.1954).] Chairman.
  [Deleted] [Deleted by No. F. 1(20)DOP/A-II/84, 12-12-84.]  
2. Chairman, Board of Revenue ... Member
3. [ [Deleted the expression 'A senior' by No. F. 1(20)DOP/A-II/84, 12-12-84.] Secretary to Government in supertime scale of the IndianAdministrative Service as may be nominated by the StateGovernment [Deleted the expression 'A senior' by No. F. 1(20)DOP/A-II/84, 12-12-84.] Member] [Deleted the expression 'A senior' by No. F. 1(20)DOP/A-II/84, 12-12-84.]
4. Special Secretary to Government in the Department of Personnel Member-Secretary.
Provided that in case any Member or Member-Secretary, as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.
(2)Except as provided in this rule, the procedure and the principles for selection by merit shall, in so far as it may apply, be the same as provided in rule 28B. For selection by seniority-cum-merit, the Committee shall consider the cases of all the persons eligible for promotion by examining their Confidential Rolls and Personal Files and interviewing such of them as they may deem necessary, and shall select a number of candidates equal to the number of vacancies likely to be filled by promotion by seniority-cum-merit:Provided (1) that appointment to the senior or selection grade post [on super time scale post] [Inserted by No. F. 1 (20)DOP/A-II/84, 17-7-87.] may be made by Government by appointing thereto temporarily a person eligible for appointment by the promotion to the Service under the provisions of these Rules.
(2)No appointment made under Proviso (1) above shall be continued beyond a period of one year without referring it to the Commission for their concurrence and shall be terminated immediately on their refusal to concur.
(3)[ No member of the Service who has not completed 3 years service on the selection scale posts and 20 years service in all on the posts included in the Service shall be eligible for appointment on the super time scale posts.] [Added by No. F. 1(20)DOP/A-II/84, 12-12-89.]