Section 336(2) in Rajasthan Municipalities Act, 2009
(2)Any officer or servant of the Municipality may be transferred by the State Government to the Jaipur Development Authority or JodhpurDevelopment Authority or Rajasthan Housing Board or any Urban Improvement Trust or any other local body on post carrying pay scale not lower than the pay scale of the officer or servant to be transferredProvided that the lien of the Officer or servant so transferred shall remain in the parent Municipality and he shall be considered for further promotion whenever a consideration for promotion to the higher post in his cadre is made in the Municipality.
