Section 35 in The Rajasthan Judicial Service Rules, 1955
35. Recruitment by transfer.
- Notwithstanding anything contained in rule 7 or any other provision of Part I to IX, but subject to the other provisions of this part, a special recruitment to the service may, as and when the separation of the judiciary from the executive in any part of the State takes place, be made by transfer from the Rajasthan Administrative Service to fill in to such number of additional posts and as are encadred in the Service consequent upon such separation.
