Section 23 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
23. Appointments.
- [(1) all appointments to the Ministerial establishment shall be made by the District Judge on receipt of list of selected candidates from Recruiting Authority after the Appointing Authority has satisfied itself by making such inquiry as may be considered necessary that such candidates are suitable in all respects for appointment to the cadre, first appointment shall be made to the lowest post.(2)In filling the posts of Stenographers preference shall be given to officials possessing the prescribed qualifications who are already working in the Judgeship in which the vacancy has occurred.Explanation. - "Preference" means if the officials already working in judgeship and the other candidates appeared in the same examination, secured the equal marks then the official already working in judgeship 'shall be given preference.] [Substituted by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).](3)A vacancy which can not be filled in immediately either by direct recruitment or by promotion may be filled in by appointing authority by appointing temporarily thereto a person eligible for direct recruitment or by appointing thereto an official eligible for appointment to the post by promotion:Provided that such appointment will not be continued beyond a period of one year.
