Section 8 in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
8. Appointment by transfer.
(1)When a post in the service is directed to be filled by appointing a member of any other service, the Appointing Authority shall, in consultation with the appointing authority concerned, make appointment thereto from amongst the employees eligible for the post.(2)An appointment under this rule shall be for a period of one year which may extended from time to time in consultation with the appointing authority concerned.Provided that if the Appointing Authority considers it necessary to do so, he may relive an employee appointed under this rule of his duties at any time without assigning any reasons and the employee shall stand repatriated to his parent cadre with effect from the date on which he is relieved.(3)An employee appointed under this rule shall be entitled to the same pay and dearness allowance as are admissible to him in his parent cadre.(4)An employee appointed under this rule shall also be entitled to such special pay and other allowances and facilities as are admissible to an employee of the Government of equivalent cadre.(5)All other conditions of service of an employee appointed under this rule shall be such as are applicable to him in his parent cadre except that his disciplinary authority during his tenure under these rules shall be Deputy Secretary to the Lokayukta or such other officer subordinate to the Lokayukta as may be specified by him.
