Section 33(2) in The Rajasthan Administrative Service Rules, 1954
(2)In determining seniority of persons appointed to the Service in accordance with the provisions of sub-rule (1) Government, if satisfied of any error or omission having been made in the seniority list (in consequence of incorrect data supplied by the persons appointed to the Service or otherwise) shall have the power:-(i)to fit in and adjust any person so appointed at such position therein as it may deem just and proper, and(ii)to alter the position for the time being of any such person in the said list:Provided-that changes in the seniority list of persons covered by proviso (i) of sub-rule (1) will not be made by Government after 31-12-58.
