Section 89(9) in Rajasthan Panchayati Raj Act, 1994
(9)Persons holding posts encadred in the service shall also be eligible for appointments or promotion to posts in a State Service or under the State Government in accordance with the rules made in that behalf by the Sate Government and subject to terms and conditions laid down in such rules, and the persons so appointed or promoted shall count the period of their holding posts in the Service constituted under this Section for the purpose of seniority and pension.
