Section 31 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
31. Restriction of promotion of persons forgoing promotions.
- In case a person, on his/her appointment by promotion to the next higher post either on the basis of urgent temporary appointment or on regular basis on the recommendations of the Committee, forgoes such an appointment through his/her written request, and if the concerned Appointing Authority accept his/her request, the person concerned shall be debarred from consideration for promotion (both on the basis of urgent temporary appointment or on regular basis) for subsequent two recruitment years for which the Committee is held and the name of such person who forgoes promotion shall not be included in the seniority-cum-eligibility list to be placed before the Committee for subsequent two recruitment years.Part -VI Appointment, Probation and Confirmation
