Section 6 in The Rajasthan Judicial Service Rules, 1955
6. Strength of the Service.
(1)The strength of the Service, and of each class of posts therein shall be determined by the Governor from time to time, in consultation with the Court.(2)The permanent strength of the Service and of each class of posts therein shall, until orders varying the same have been passed under sub-rule (1), be as specified in Schedule I.(3)The Governor may from time to time, in consultation with the Court, create such additional temporary or permanent posts in the service as may be found necessary;(4)The Governor may leave unfilled or hold in abeyance any post or any appointment to the Service for such time as he deems fit without thereby entitling any person to compensation.
