Section 89(8) in Rajasthan Panchayati Raj Act, 1994
(8)Appointments by-(i)Promotion shall be made by the Panchayat Samiti or the Zila Parishad, as the case may be, in the prescribed manner form amongst the persons whose names have been entered in the list prepared by the District Establishment committee; and(ii)transfer shall be made after consultation with the Pradhans or the Pramukhs, as the case may be of the Panchayat Samitis or the Zila Parishad from and to which such transfer is proposed to be made.[(8A. Notwithstanding anything contained in Sub-section (8), the State Government may transfer any member of the Service [from any place of posting to any other place of posting whether within the same Panchayat Samiti or] [Inserted w.e.f. 23.4.1994 by Section 7 of the Rajasthan Act No. 23 of 1994.] from one Panchayat Samiti to another Panchayat Samiti, whether within the same distirct or outside it form one Zila Parishad to another Zila Parishad, or from a Panchayat Samiti to a Zial Parishad or from a Zial Parishad to a Panchayat Samiti and may also stay the operation of, or cancel, any order of transfer made under Sub-section (8), or the rules made thereunder.]
