Section 31(1) in Rajasthan Police Subordinate Service Rules, 1989
(1)Substantive promotion in the service shall be given in accordance with the order in which names appear in the approved List:Provided that in case a person who has qualified for undergoing a Promotion Cadre Course is awarded a major punishment involving reduction in rank, dismissal or removal from service or has been Compulsorily retired before undergoing the Promotion Cadre Course or during the Promotion Cadre Course, he shall not be entitled to undergo the Promotion Cadre Course or the remaining part of the Promotion Cadre Course unless on appeal or review, the punishment inflicted on him is withdrawn or the nature of punishment is modified to minor punishment other than withholding of promotion.
