Section 34 in The Rajasthan Judicial Service Rules, 1955
34. Appointment of Judicial Officers of Ajmer and Abu to the Service.
(1)The Governor shall appoint substantively to the Service all person who were on the 31st day of October, 1956 holding substantively in the Ajmer and Abu areas the post of a Subordinate Judge, or a Civil Judge.(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.(3)All appointments made under sub-rule (1) and (2) shall in the terms and conditions of service be subject to the provisions of Secs. 115 and 116 of the State Re-organisation Act, 1956 (Central Act 37 of 1956) and the orders and directions of the Central Government under Sec. 117 of that Act.(4)The seniority of persons appointed to the Service under this rule shall be such as may be determined by the Governor in consultation with the Court and in doing so, the Governor may fit in and adjust any such persons in the existing seniority list of the Service as may be deemed just and proper.[Part X] [Substituted by Notification No. F. 20 (4) Apptts. (C) 53 dated 24-1-1963.] Absorption of Rajasthan Administrative Service Personnel
