Section 33 in The Rajasthan Higher Judicial Service Rules, 1969
33. Deputation.
(1)Any member of the service may be deputed by the Governor, in consultation with the Court to perform the duties of any post in the Central Government or a State Government or to serve in a body incorporated or not, which is wholly or substantially owned or controlled by the Government.(2)A member of the service appointed under sub-rule (i) to any of the posts specified in column 2 of Schedule III shall receive, in addition to the pay drawn by him, the amount specified in column 3 thereof, as special pay.
