Section 6(b) in Rajasthan Police Subordinate Service Rules, 1989
(b)by promotion in accordance with Part-V of these Rules provided that nothing in these Rules shall preclude the Government from appointing Officiating/Temporary Officials previously in the employment of the pre-reorganised State of Rajasthan, Ajmer, Bombay and Madhya Bharat, who had not been selected by any Public Service Commission to suitable posts after getting their suitability adjudged by the Commission in accordance with the Rules, order or directions governing the integration of their service. Their Seniority shall be according to their position in the interlaced seniority list of temporary officiating officials on 1-11-1956 as determined by the Government.
