Section 38 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
38. [ Transfer of a member of the service from one Board to the other. [Substituted by Dated 29-8-1991, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 5-9-1991, Page 63 (translated from original in Hindi).]
(1)Whenever deemed necessary, transfer of person appointed in service may be made from one Board to another in equal grade and class. The seniority, promotion of an employee thus transferred, shall be maintained according to his paternal municipality where he was so appointed.(2)This transfer shall be made by the Director or any other Officer authorised by him in this behalf].
