Section 28(9) in The Rajasthan Police Service Rules, 1954
(9)For the posts falling in general cadre a Committee consisting of the Chairman of the Commission or a member nominated by him as Chairman, the Secretary to the Government in the Home Department, or the Special Secretary concerned nominated by him, the Special Secretary to Government in the Department of Personnel, the Inspection General of Police as members and Additional Inspector General of Police (Senior most) as Member-Secretary of the Committee and for the posts included in Schedule 1-A, a Committee consisting of the Chairman of the Commission or a member nominated by him as Chairman, the Special Secretary to the Government in the Department of Personnel or his nominee not below the rank of Deputy Secretary, Secretary to the Government in the Home Department, the Inspector General of Police as Members and the Director, State Police Wireless as Member-Secretary to the Committee), (hereinafter called the Selection Committee) shall consider the cases of all the candidates recommended by the Inspector General of Police as well as those not considered suitable by him, interviewing such of them as they consider necessary and shall select a number of candidates equal to the number of vacancies in the service to be filled by promotion including likely officiating appointments and shall arrange their names in a list in a order of seniority. If any person's name recommended in the previous year is deleted from the select list or a person ignored in the previous year is selected in the subsequent year, the reasons for such deletion or addition shall be recorded by the Selection Committee. They shall also select from the remaining candidates a number which, shall be 50% of the total number of candidates selected for the first list and shall arrange their names in a supplementary list in order of seniority.Provided that in case any Member or Member-Secretary. as the case may be, constituting the Committee has not been appointed to the post concerned, the officer holding charge of the post for the time being shall be the Member or Member-Secretary, as the case may be, of the Committee.
