Section 28A(3) in The Rajasthan Police Service Rules, 1954
(3)No person shall be considered for first promotion in the Service unless he is substantively appointed and confirmed on the lowest post in the Service. After first promotion in the Service, for subsequent promotions to higher posts in the Service, a person shall eligible if he has been appointed to such post from which promotion is to be made after selection in according with one of the methods of recruitment under any Service Rules promulgated under proviso to Article 309 of the Constitution of India.Explanation.- In case direct recruitment to a post has been earlier than regular selection by promotion in a particular year, such of the persons who are or were eligible for appointment to that post by both the methods of recruitment and have been appointed by direct recruitment first shall also be considered for promotion.
