Section 29(14) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(14)The Appointing Authority shall consider the lists prepared by the promotion committee along with other relevant documents received from the promotion Committee and unless any change is considered necessary, shall approved the lists. In case the Promotion Committee considers it necessary to make any change in the lists received from the Appointing Authority, it shall inform the Appointing Authority of the change proposed by it. After taking into account the comments of the promotion committee, if any, the Appointing Authority may approve the lists finally with such modifications as may, in it's opinion, be just and proper and when the Appointing Authority is an authority subordinate to the Government, the lists approved by the Committee shall be disturbed only with approval of the Government.
