Section 23 in Rajasthan High Court Staff Service Rules, 2002
23. Restriction On Promotion Of Persons Foregoing Promotions.
- In case a person, on his appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis foregoes such an appointment, he shall be considered again for appointment by promotion only after a period of one year (Both on the basis of urgent temporary appointment or on regular basis).
