Section 283 in Rajasthan Panchayati Raj Rules, 1996
283. Absorption of members of the service rendered surplus on reduction/abolition of posts.
(1)On reduction/abolition of certain posts in the service a list of persons rendered surplus shall be communicated by the Panchayat Samiti or Leila Parishad to the Government with a copy to the other Chief Executive Officers on the basis of which the Government shall prepare a district wise list of persons thus rendered surplus in the service.(2)Surplus personnel who can be absorbed within the district will be appointed by the Committee in accordance with the number of vacancies then existing in the service or similar posts or on posts declared by the Government to be equivalent to the posts in the service brought under reduction.(3)The Committee shall accordingly allot such persons to the Panchayat Samiti or Zila Parishad concerned which shall appoint persons so allotted to similar posts or to equated posts in the service on terms and conditions as may be applicable to such equated posts.(4)A list of such persons who are proposed to be absorbed outside the district will be sent by the Director to the Chief Executive Officer concerned who shall absorb them on similar or equated posts.Urgent Temporary Appointment
