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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(5) in Rajasthan Jails Subordinate Service Rules, 1998

(5)Restriction on promotion of persons forgoing promotion. - 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, on the recommendations of the Board forgoes such 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 on the recommendations of the Board).