Section 48 in The Rajasthan Judicial Service Rules, 2010
48. Grant of scale under the Assured Career Progression Scheme.
(1)Subject to appraisal of their work, and performance by the Court, the Officers of the Civil Judge cadre and Senior Civil Judge cadre, who though, otherwise fit and suitable for promotion have not been so promoted for want of vacancy in the cadre for their promotion, shall in lieu of promotion be granted Assured Career Progression Scales by the Court as under:-(a)an officer of the Civil Judge cadre shall be eligible for the grant of first and second Assured Career Progression Scales (ACP-I & ACP-II) on completion of 5 and 10 years of continuous satisfactory service in the respective scales.(b)an officer of the Senior Civil Judge cadre shall be eligible for the grant of first and second Assured Career Progression Scale (ACP-I & ACP-II) on completion of 5 and 10 years continuous satisfactory service in the respective scales.(2)Assured Career Progression Scale of pay shall not be granted to those officers who have declined or forgone regular promotion on any ground.(3)Any officer to whom Assured Career Progression Scale of pay has been granted, refuses functional promotion to the higher cadre in his turn of promotion shall be reverted to his original pay scale.(4)Scales of pay of Assured Career Progression-I and Assured Career Progression-II shall be such as may be prescribed by the Government under the rules governing pay scales of the Judicial Officers.
