Section 281 in Rajasthan Panchayati Raj Rules, 1996
281. Transfer of a Government Servant to posts in the Service.
- Upon receipt of a requisition from a Panchayat Samiti or Zila Parishad to the effect that no member of the service is available for appointment to the post in the service by promotion or transfer from other Panchayat Samities or Zila Parishad and the post is to be filled by transfer of a person holding a post in the State Service corresponding is to be filled by transfer of a person holding a post in the State Service corresponding to a post in the Service, the Chief Executive Officer shall, after obtaining the consent of such Government Servant and approval of the Head of the Department concerned in this behalf, send recommendation for transfer of such person to the Committee. The Committee shall then allot such person to the concerned Panchayat Samiti or Zila Parishad. The Panchayat Samiti or Zila Parishad, as the case may be, shall then appoint the person so allotted to the post on terms and condition laid down in these rules.
