Section 7(1) in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Corruption Bureau) Rules, 2011
(1)After the commencement of these rules all appointments to the posts as mentioned in column 2 of Schedule-I in the Anti Corruption Bureau shall be held by the person so appointed for a tenure ordinarily not exceeding two years which may be extended by the Director General or an officer authorized by him in this behalf for further term not exceeding one year at a time but the total tenure at a stretch shall not exceed six years in any case, in the same rank, however, the maximum tenure limit of six years shall not be applicable for the post mentioned at serial number 6 and 8 of Section A, posts mentioned at serial number 12, 13, 14, 15, and 16 of Section B and all the posts mentioned in Section C of Schedule-I.
