Section 7 in Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012
7. Tenure.
(1)The posts enumerated in Schedule-I shall be held by an officer for a tenure ordinarily not exceeding three years which may be extended by the Appointing Authority for further term not exceeding one year at a time hut the total tenure shall no? exceed five years in any case.(2)All appointment to the posts, as specified in Schedule-1 shall, in the first instance, be on temporary transfer from the parent Department Service for a period of two years which may be extended for the period indicated by the Appointing Authority from time to time subject to the condition that such extension shall not be beyond the date of his/her retirement according to the condition of service of his/her parent Department service. The officer so appointed shall not be reverted to the parent cadre or permitted to go to any other post before completion of a tenure of two years. However, the Project Director reserves the right to revert back any officer/employee so appointed under these rules before completion of such tenure period without assigning any reasons with the approval of Principal Secretary/Secretary Incharge of the Local Self Government Department, with concurrence of parent department.(3)In case of reversion/transfer to parent department, the person so appointed shall not have any right to protection of Grade pay or status held by him/her on the post in the RUIDP unless otherwise provided in these rules:Provided that a person may on his/her will, resign or seek retirement according to the conditions of service of his/her parent Department Service which shall not confer upon him/her any right other than these ordinarily admissible under the Rajasthan Service Rules, 1951:Provided further that as soon as the person is promoted in the parent cadre on post carrying higher pay scale, he/she shall be reverted back to the parent department.
