Section 7(2) in Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012
(2)All appointment to the posts, as specified in Schedule-1 shall, in the first instance, be on temporary transfer from the parent Department Service for a period of two years which may be extended for the period indicated by the Appointing Authority from time to time subject to the condition that such extension shall not be beyond the date of his/her retirement according to the condition of service of his/her parent Department service. The officer so appointed shall not be reverted to the parent cadre or permitted to go to any other post before completion of a tenure of two years. However, the Project Director reserves the right to revert back any officer/employee so appointed under these rules before completion of such tenure period without assigning any reasons with the approval of Principal Secretary/Secretary Incharge of the Local Self Government Department, with concurrence of parent department.
