Section 32(2) in The Rajasthan Judicial Service Rules, 1955
(2)[ Where it appears necessary to do so, the Governor may, on the recommendation of the Court make any temporary appointment to the Service by deputation or otherwise from amongst the R.A.S. Officers in relaxation of the rules.] [Substituted for 32 (2) vide Notification No. F. 18 (1) (33) Jud/63, dated 12-10-66, published in Rajasthan Gazette Part, C dated 6-4-1967.]
