Section 30(4) in The Rajasthan Judicial Service Rules, 2010
(4)For the purpose of proper maintenance and determination of seniority of persons appointed through the aforesaid sources, a roster for filling of vacancies based on quota of vacancies reserved here-in-above, as given in Schedule-V [shall be maintained. This roster shall operate prospectively.] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.]I - Promotion
