Section 34(2) in The Rajasthan Judicial Service Rules, 1955
(2)The Governor may, in consultation with the Court and the Commission, appoint substantively to the Service any person other than a person referred to in sub-rule (1) from among those who, on the 31st day of October, 1956, were holding in the Ajmer and Abu areas any post of the nature of or equivalent in rank to the posts encadred in the Service or in the Rajasthan Higher Judicial Service.
