Section 28(1) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(1)As soon as the Appointing Authority determines the number of vacancies under Rule 13 of these Rules and decides that a certain number of posts are required to be filled in by promotion, it shall subject to provisions of Sub-rule (8), prepare a correct and complete list of the senior most persons who are eligible and qualified under these Rules for promotion on the basis of seniority-cum-merit or on the basis of merit, as the case may be, to the class of posts concerned.
