Section 28(6) in The Rajasthan Police Service Rules, 1954
(6)In the case of an Inspector, who has been transferred from the administrative control of one of the aforesaid recommending authorities to the administrative control of another recommending authority within six months from the date prescribed for making of recommendations to the Inspector-General, either of the two authorities may consider his claim after ascertain'^ from the other authority that he has not been recommended by that other authority.(6-A) In respect of Inspectors of State Police Wireless Organisation who are eligible for promotion under the provisions of these Rules, a list shall be prepared by the Director, State Police Wireless. The list shall be forwarded to the Inspector General of Police through the Additional Inspector General of Police who may add, amend or revise the list and shall put his own remarks in respect of additions or alterations, if any:Provided that before preparing the list of Inspectors Cryptography for promotion to the post of Deputy Superintendent of Police (Cryptography) the I.G.P. Rajasthan will arrange an aptitude test to be held by the Director, State Police Wireless and consider only such of the Inspectors Cryptography who are declared successful at such aptitude test.
