Section 284 in Rajasthan Panchayati Raj Rules, 1996
284. Filling up of vacancies by urgent temporary appointment.
(1)In case no selection has been made or no person selected by the Committee is available, at any time for filling a vacancy, appointment may be made by the Appointing Authority or urgent temporary basis for a period not exceeding six months, provided that such person shall be appointed only on contract basis with the prior approval of the District Establishment Committee in case of Panchayats and approval of the State Government in case of Panchayat Samiti/Zila Parishad.(2)If it is proposed to fill the vacancy by direct recruitment temporarily, the nearest Employment Exchange may be asked to send a panel of names of persons possessing the required qualifications at least five times the number of vacancies to be so filled. The appointing authority will then appoint from out of the panel of candidates the persons suitable for the post.(3)If it is proposed to fill vacancy by promotion temporarily, the senior most employee in the next lower grade may be so appointed by the Appointing Authority :Provided that if the record of the senior most employee is not satisfactory, the person immediately below him may be so appointed.(4)The period of such temporary appointment may however, be extended beyond six months, only with the previous concurrence of the Committee.(5)The Temporary appointment made under this Rule shall terminate as soon as a candidate selected by the Committee is made available. Candidates so made available and placed at the disposal of Panchayat Samiti/Zila Parishad shall be appointed by the Appointing Authority forthwith, on the vacancies against which temporary appointments have been made, and on their reporting for duty, persons holding temporary appointments shall be deemed to have vacated their office and shall not be entitled to any salary thereafter.
