Section 30 in The Rajasthan Police Service Rules, 1954
30. Appointment to the Service.
- Appointments to the Service shall be made by Government on occurrence of substantive vacancies in the cadre of the Service either by selection of persons in the manner prescribed by rule 26 from the list prepared by the Commission under rule 25, or by promotion of Inspectors from the list prepared under rule 28 (12) in the same order in which they have been placed in the respective lists.
