Section 33(1) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(1)As soon as the Appointing Authority determine the number of vacancies under rule 13 and decide that a certain number of posts are required to be filled in by promotion, it shall, subject to provisions of sub-rule (4), prepare a correct and complete list containing names of the senior most persons who are qualified and eligible for promotion to the post concerned to the extent indicated in Column 3 of Schedule-I subject to their possessing minimum qualifications and experience of the first day of the month of April of the year of selection as specified in Column 6 of Schedule-I.
