Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1)(ii) in The Rajasthan Administrative Service Rules, 1954

(ii)that the persons who are appointed to the Service by promotion and by special selection during a year or whose appointment is deemed to have been made during a particular year in term of the provisions of the Rajasthan Service (Recruitment by promotion against vacancies of earlier years) Rules, 1972 shall rank senior to those appointed by direct recruitment during the year. Persons appointed to the service by promotion deemed to have been so appointed in a particular year shall rank senior to those appointed or deemed to have been appointed by Special Selection during the same year. Persons appointed to a service by promotion from Tehsildars shall rank senior to the one appointed by promotion from the post of Inspector Grade-I of Devasthan Department during the same year.