Section 28(v) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
(v)[ that the persons appointed by screening under the last proviso to Rule 8, added by these amendment rules, shall be kept below the existing regularly appointed persons and the inter-se seniority of these persons in a Municipality shall be determined on the basis of the length of continuous service and in case of length of continuous service being equal, the persons older in age shall be placed senior.] [Added by Notification No. F. 8() (Misc.) (Rules) LSG/95/13868, dated 16.5.2011.]
