Section 7 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011
7. Tenure.
(1)The post shall be held by the person so appointed for a tenure ordinarily not exceeding three years which may be extended by the Director General of Police or an officer authorized by him in this behalf for further term not exceeding two years at a time but the total tenure at a stretch shall not exceed six years in any case:Provided that a person may on his/her will again apply for appointment to the Squad after completion of his/her tenure.(2)All appointments to the posts as specified in Schedule-I shall, in the first instance, be on temporary transfer from the parent Department/Service for a period of three years which may be extended for the period indicated by the Appointing Authority from time to time subject to the condition that such appointment/extension shall not be beyond the date of his/her parent Department/Service. The person so appointed may be reverted to the parent cadre or permitted to go to any other post before completion of the tenure of three years without assigning any reason for such reversion/transfer shall not have any right to protection of pay or scale or status held by him/her, unless otherwise provided in these rules:Provided that a person may on his/her will, resign or seek retirement according to the conditions of service of his/her parent Department/service which shall not confer upon him/her any right other than those ordinarily admissible under the relevant Rules and/or the Rajasthan Service Rules, 1951:Provided further that as soon as the person is promoted in the parent cadre on a post carrying higher pay scale than the post held by him/her under these rules, he/she shall be reverted back to the parent Department immediately unless his/her retention in the promoted rank is approved by the Appointing Authority.
