Section 34(1) in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
(1)A vacancy in the service which cannot be filled in immediately either by direct recruitment or by promotion under these rules may be filled in by the Government or by the Authority competent to make appointments, as the case may be, by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the service, where such direct recruitment has been provided under the provisions of these rules:Provided that such an appointment shall not be continued beyond a period of one year without referring the case to the Commission for concurrence, where such concurrence is necessary, and shall be terminated immediately on its refusal to concur.Provided further that in respect of the service or a post in the service for which both the methods of recruitment have been prescribed, the Government or the Appointing Authority, as the case may be, competent to make appointment, shall not, save with the specific permission of the Government in the Department of Personnel in the case of State Services and Government in the Administrative Department concerned in respect of other services, fill the temporary vacancy against the direct recruitment quota by a whole-time appointment for a period exceeding three months, other-wise than out of person eligible for direct recruitment and after a short-term advertisement.
