Section 282(1) in Rajasthan Panchayati Raj Rules, 1996
(1)When a Government servant is or is likely to be rendered surplus due to reduction/abolition of posts under the Government, he may, with his consent, be appointed by transfer to the service, in the manner hereinafter provided in this rule, on a post declared by the Government to be equivalent to the post held by such Government servant immediately before such transfer.
