Section 7 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Corruption Bureau) Rules, 2011
7. Tenure.
(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.(2)A person may apply afresh on his promotion for induction in the Bureau and in such case he/she would be entitled to a further term of two years extendable to a limit of six years as mentioned in t he sub-rule (1):Provided that as soon as the person is promoted in the parent cadre on a post carrying higher pay-scale than the post held by him/her under these rules, he/she shall be reverted back to the parent Department immediately unless his/her retention in the promoted rank is approved by the Appointing Authority.(3)After the commencement of these rule all appointments to the posts as mentioned in column number 2 of Schedule-I in the Anti Corruption Bureau shall be deemed to be on transfer from the parent department/services and the officers concerned shall have lien on their respective posts in the parent department/services and on their reversion from such transfer they shall not have any right to protection of pay or scale of pay or status held by them as mentioned in Column 2 of Schedule-1 in the Anti Corruption Bureau unless otherwise provided in t best rules.(4)The Director General, ACB may repatriate a person holding a post as mentioned in Column 2 of Schedule I in the Anti Corruption Bureau to his/her parent department/ service under the following conditions: -(a)On his conviction by a Court of law, or(b)On being challenged on the charges of moral turpitude or corruption in a Court;(c)On reduction in rank or pay under any relevant services rules;(d)On his suspension from service under relevant service rules;(e)On account of inability to perform duties due to physical or mental disabilities(f)On his self request, or(g)On account of such administrative exigencies, which shall be recorded in writing.(5)The Director General of Police may recall the services of any officer as mentioned in the Section B of the Schedule - 1 of this rule in case of serious breakdown of law and order situation in any part of the State of Rajasthan.
