Section 26 in Rajasthan Police Subordinate Service Rules, 1989
26. Eligibility for promotion.
(1)Except in the case of specialised/technical post to be specified from time to time by the Director General-cum-Inspector General of Police, the persons enumerated in Column 5 of Section I, II and IV of the Schedule-I holding substantive rank, shall be eligible in the case of Constable on District/Unit. Battalion basis, Head Constables/Assistant Sub-Inspectors on Range basis, and Sub- Inspectors/Platoon Commanders on State basis, for promotion to the posts specified in column 2, of the Schedule-I subject to their possessing such minimum qualification and experience as are specified in Column 6 of the Schedule-I:Provided that for the purpose of this Rule, promotions from the rank of Constables to that of Head Constables and from Head Constables to that of Sub-Inspectors, shall be made on unit/Range and for promotions from the rank of Head Constables to that of Platoon Commanders on Range basis in RAC, "Range" shall mean State basis.Explanation.- (i) In case direct recruitment to a post has been made earlier than regular selection for promotion in a particular year, such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first, shall also be considered for promotion.(ii)In the case of specialised/technical posts, so specified in sub-rule (1) above the eligibility for promotion of District/Unit/Battalion/Range/State basis of persons holding substantive ranks and enumerated in Column 5 of Section I, II and IV of the Schedule-I shall be laid down by the Director General- cum-Inspector General of Police.(iii)The persons enumerated in Column 5 of Section III of the Schedule-I holding substantive rank, shall be eligible for promotion to posts specified in Column-2 on State basis, in the Police-Tele-Communications Directorate, subject to their possessing such minimum qualifications and experience as are specified in Column 6 of Schedule-I.(iv)The persons eligible for promotion should have completed the requisite number of years of service as laid down in Column-6 of Schedule-I on first of April of the year in which the qualifying examination is held.Explanation.- "State basis" in this rule shall mean all members of a particular category in the entire State in order of seniority. The combined seniority of such official under different Appointing Authority shall be determined on such principles and basis as may be decided by the Government in consultation with the Deptt. of Personnel:Provided that after the determination of the vacancies, the applications of candidates not exceeding six times the number of vacancies, out of the senior most eligible members of service, shall be entertained for appearance in Part-I of the examination.
