Section 25 in Rajasthan Animal Husbandry Service Rules, 1963
25. [ Appointment to the Service. [Substituted by Rajasthan vide Notification No. F. 8(52) Agr./IV/71, dated 17.3.1976.]
- Appointment to the posts in the Service by direct recruitment or by promotion, as the case maybe, shall be made by the Appointing Authority on occurrence of substantive vacancies from the candidates selected under rule 22 in the order of merit, by promotion from the persons selected under rule 24 and from the persons adjudged suitable under proviso (3) to rule (6), as the case may be:] [Added by Rajasthan vide Notification No. F. 7(10) DOP/A-II/77, dated 17.8.1978 w.e.f. 12.5.1978.][Provided that if the Appointing Authority is satisfied in consultation with the Commission that no suitable officer is available in the Service, it may also fill a vacancy by appointing any person on contract or on deputation from any other Service or from the Government of India, Indian Council of Agricultural Research, any University, State Undertaking/Corporation or any other State Government:Provided further that such appointment will not be extended beyond two years without consultation with the Rajasthan Public Service Commission.] [Substituted by Rajasthan vide Notification No. F. 8(52) Agr./IV/71, dated 20.6.1978.]
