Section 15 in The Rajasthan Accounts Service Rules, 1954
15. Qualifying Service for promotion.
- No person shall be appointed to the Service by promotion unless he has been serving, in connection with the affairs of the State, on the post from which promotion is made or a post declared equivalent thereto by the Government, for a period not less than five years on the first day of April of the year in which the selection is made. This period shall include continuous officiation, if any, followed by confirmation:Provided that till 1965 Service as Accountant or higher posts in the Subordinate Accounts Service shall count towards the minimum qualifying Service.Explanation.- Service as an Accounts Officer or Treasury Officer in an officiating temporary or ad hoc capacity, shall also count as qualifying service for the purpose of this rule.
