Section 33(vii) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(vii)[ the inter se seniority of the persons screened under proviso (vi) to sub-rule (3) of Rule 6 shall be determined according to length of continuous service after their appointment on fixed pay in the year, 2002. These persons shall rank junior to the persons appointed regularly before the commencement of the Rajasthan Women & Child Development (State and Subordinate) Service (Amendment) Rules, 2011.] [Added by Notification No. G.S.R. 19, dated 9.5.2011 (w.e.f. 16.7.1998).]
