Section 31 in Rajasthan Police Subordinate Service Rules, 1989
31. Promotion.
(1)Substantive promotion in the service shall be given in accordance with the order in which names appear in the approved List:Provided that in case a person who has qualified for undergoing a Promotion Cadre Course is awarded a major punishment involving reduction in rank, dismissal or removal from service or has been Compulsorily retired before undergoing the Promotion Cadre Course or during the Promotion Cadre Course, he shall not be entitled to undergo the Promotion Cadre Course or the remaining part of the Promotion Cadre Course unless on appeal or review, the punishment inflicted on him is withdrawn or the nature of punishment is modified to minor punishment other than withholding of promotion.(2)Likewise, if such punishment is inflicted after the completion of the Promotion Cadre Course and preparation of approved list, promotion shall be withheld till he is exonerated as a result of the decision in appeal or review as the case may be or till he has undergone the punishment so inflicted.
