Section 6 in The Rajasthan Civil Services (Special Selection and Special Conditions of Service of District Adult Education Officers, Project Officers, Assistant Project Officers and Supervisors in the Adult Education Programme) Rules, 1980
6. Tenure.
(1)The posts of District Adult Education Officers, Project Officers, Assistant Project Officers and Supervisors shall be held by an officer or official for a tenure ordinarily not exceeding two years in the first instance which may be further extended by the Appointing Authority from time to time but not exceeding by six years in all.(2)Appointments made to the posts of District Adult Education Officers, Project Officers, Assistant Project Officers and Supervisors from amongst the persons, covered under sub-rule (1) of Rule 7 shall be on deputation from the parent departments for a period of two years which shall be further extended till the period indicated under sub-rule (1) above by the Appointing Authority, from time to time, and the officers or official concerned shall have lien on their respective parent cadres and on reversion from such deputation they shall not have any right to protection of pay or scale or status held by them as District Adult Education Officers or Project Officers or Assistant Project Officers or Supervisors, unless otherwise provided in these rules.
