Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(i) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(i)a person appointed on ad-hoc/officiating/urgent temporary basis shall not be entitled to screening for a post higher than that to which he was initially appointed, if a person senior to him on a lower post who fulfilled the qualifications prescribed for the post was either not given such ad-hoc appointment or is not entitled to screening under these rules. Seniority for this purpose shall be determined according to the length of continuous service on the post.