Section 25(16) in The Rajasthan Municipal Service Rules, 1963
(16)The GovernmentÂ’s instructions for provisionally dealing with promotions, appointments or other ancillary matters in an equitable and fair manner of persons who may be under suspension, or against whom departmental proceeding, is under progress at the time of promotions are eligible or would have been eligible but for such suspension or pending of such enquiry or proceedings issued from time to time shall be applicable mutatis mutandis.
