Section 31(1) in The Rajasthan Subordinate Accounts Service Rules, 1963
(1)that the seniority inter se of the persons appointed to the Service before the commencement of these Rules and/or in the process of integration of the Service of the pre-re-organisation State of Rajasthan or the Services of the new State of Rajasthan established by the State Re-Organisation Act, 1956, or those declared surplus from the office of the Regional Settlement Commissioner, Government of India, and appointed to the Service shall be determined, modified or altered by the Appointing Authority, on an ad hoc basis;
