Section 31B in The Rajasthan Accounts Service Rules, 1954
31B. Holding of more than one cadre post by a cadre officer.
- Government may. for the purpose of facilitating leave arrangements or for making temporary appointments, direct that any two cadre posts or a cadre post and any other wholetime post under Government may be held simultaneously by one single member of the Service; provided that notwithstanding the provisions of the rule 35 and 50 of the Rajasthan Service Rules, 1951, the period during which a member of the Service holds more than one post shall not exceed six months.
