Section 20 in The Rajasthan Municipalities (Class IV Service) Rules, 1964
20. [ Transfer of a member of the service from one Board to the other. [Substituted by Notification No. F. 24 (17)/Rules/LSG/58/91/8949, dated 29-8-1991, Published in Rajasthan Gazette, Part IV-C dated 5-9-1991.]
(1)Persons appointed to the service may be transferred from one Board to other in the same grade and category as and when considered necessary. Seniority, promotion of such a transferred employee would be maintained in his parent municipality in which he was so appointed.(2)Such transfer shall be made by the Director or by any other officer so authorised by him for this purpose].
