Section 7(1) in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013
(1)(i)The post shall be held by the person so appointed for a tenure ordinarily not exceeding two years for the post of column no. 2 of Schedule-I, which may be extended by the Additional Director General of Police (Intelligence) for further term not exceeding one year at a time but the total however the maximum six years service conditions shall not apply for the post mentioned in Section B and Section C of Schedule-I.(ii)A person may apply afresh on his promotion for induction in the State Special Branch and in such case he/she would be entitled to a further terms of two years extensible to a limit of six years as mentioned in the sub-rule (1) (i) above.Provided further that as soon as the person is promoted in the parent cadre on a post carrying higher pay scale than the post held by him under these rules, he shall be reverted back to the parent department service immediately unless his retention in the promoted rank is approved by the Appointing Authority except for the posts mentioned in Section B and C of Schedule-I.(iii)After the commencement of these rules all appointments to the posts as in column number 2 of the Schedule-I be deemed to be on transfer from the parent department/service in the State Special Branch and such officer(s) shall have lien in their parent department/service and on their reversion from such transfer they shall not have any right to protection of pay or scale of pay or Status held by them in State Special Branch as mentioned in column-2 of Schedule-I of the rules unless otherwise provided in these rules.(iv)The Additional Director General of Police (Intelligence) may repatriate a person holding a post or mentioned in column-2 of Schedule-I, in the State Special Branch to his/her parent department/Service under any of the following conditions:-(a)On his conviction by a court of law,(b)On being challenged on the charges of moral turpitude or corruption in a court.(c)On reduction in rank of pay under any relevant service rules,(d)On his suspension from service under relevant service rules,(e)On account of inability to perform duties due to physical or mental disabilities.(f)On his self-request,(g)On account of such administrative exigencies which shall be recorded in writing:Provided, a person may on his/her will again apply for appointment to the State Special Branch after completion of his/her tenure.
