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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Rajasthan - Subsection

Section 24B(9) in The Rajasthan Co-Operative Service Rules, 1954

(9)[ The Zone of consideration of persons eligible for promotion shall be as under:-] [Substituted by F. 7(1)DOP/A-II/81, dated 6.7.1983 w.e.f. 1.4.1984.]
(i) [ Number of Vacancies [Substituted by F. 7(1) DOP/A-II/81, 29-1-81] Number of eligible persons to be considered.
(a) for onevacancy Five eligible persons.
(b) for twovacancies Eight eligible persons.
(c) forthree vacancies Ten eligible persons.
(d) for fouror more vacancies. Three times the number of vacancies].
(ii)Where, the number of eligible persons for promotion to higher post is less than the number specified above, all the persons so eligible shall be considered.
(iii)Where, adequate number of the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be, are not available within the zone of consideration specified above, the zone of consideration may be extended to five times the number of vacancies and the candidates belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be (and not any other) coming within the extended zone of consideration shall also be considered against the vacancies reserved for them.
(iv)For the highest post in a State Service:-
(a)if promotion is from one category of post, eligible persons upto five in number shall be considered for promotion;
(b)if promotion is from different categories of the post in the same pay scale, eligible persons up to two in number from each category of post in the same pay scale shall be considered for promotion;
(c)if promotion is from different categories of posts carrying different pay scales, eligible persons in the higher pay scale shall be considered for promotion first and if no suitable person is available for promotion on the basis of merit in the higher pay scale then only the eligible persons of other categories of posts in lower pay scales shall be considered for promotion and so on and so forth. The zone of consideration for eligibility in this case shall be limited to five senior most eligible persons in all.