Section 32(viii) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(viii)[ the persons screened under proviso (iv) to sub-rule (1) of Rule 6 inters seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis and if the length of service is the same, their inter-se seniority shall be determined in accordance with the merit of selection at the time of urgent temporary appointment. These persons shall rank en bloc junior to the persons who are selected and appointed regularly on the date this amendment comes into force] [Inserted by the Rajasthan Rural Development and Panchayati Raj State and Subordinate Service (Second Amendment) Rules, 2008 : Rajasthan Gazette Extraordinary Part TV-C (I) dated 1.10.2008.].
