Section 13(1) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(1)(a)Subject to the provisions of these Rules, the Appointing Authority shall determine on 1st April every year, the actual number of vacancies likely to occur during the year.(b)Where a post is to be filled in by a single method as prescribed in the Rules or Schedules the vacancies so determined shall be filled in by that method.(c)Where a post is to be filled in by more than one method as prescribed in the Rules or schedules, the apportionment of vacancies, determined under clause (a) above, for each such method shall be done maintaining the prescribed proportion for the over-all number of posts already filled in, if any fraction of vacancies is left over after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in a continuous cyclic order giving precedence to the promotion quota.
