Section 4(2) in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
(2)The strength of the post in the Service shall be such as may be determined by the Government/Board from time to time, provided that the Government/Board may:-(a)Create any post, permanent or temporary, from time to time, as may be found necessary and may abolish any such posts in the like manner without thereby entitling any person to any compensation as per provision of the Rajasthan Water Prevention & Control of Pollution Rules 1975 and.(b)Leave unfilled or hold in abeyance or abolish any post permanent or temporary, from time to time, without thereby entitling any person to any compensation.
