Section 282 in Rajasthan Panchayati Raj Rules, 1996
282. Recruitment by transfer to the service of Government servants declared surplus.
(1)When a Government servant is or is likely to be rendered surplus due to reduction/abolition of posts under the Government, he may, with his consent, be appointed by transfer to the service, in the manner hereinafter provided in this rule, on a post declared by the Government to be equivalent to the post held by such Government servant immediately before such transfer.(2)A list of such persons rendered surplus under the Government shall be sent to the Director, Rural Development and Panchayati Raj, hereinafter in this part referred to as the Director, who shall, out of such list, select persons for posts in the service for each district and allot the persons so selected to the Committees to the extent of the vacancies existing in the Panchayat Samitis and Zila Parishad concerning such Committees. A copy of the list sent to the Director shall also be simultaneously sent to the Head of the Department concerned.
