Section 35 in Rajasthan Police Subordinate Service Rules, 1989
35. Urgent Temporary Appointment.
(1)Vacancy in the service, which cannot be filled in immediately either by direct recruitment or by promotion under the rules, may be filled in by the Appointing Authority as per the guidelines laid down by the Director General-cum-Inspector General of Police by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the service under the provisions of these rules:Provided that such an appointment will not be continued beyond a period of one year without referring the case to the Director General-cum-Inspector General of Police or the Commission as the case may be for concurrence and shall be terminated immediately on their refusal to concur.Provided further that in respect of a post in the service for which both the methods of recruitment have been prescribed, the Appointing Authority shall not make a whole time Appointment for a period exceeding 3 months in a vacancy against the direct recruitment quota, save with the specific permission of the Government, in the Administrative Department, except by a short term advertisement out of persons eligible, by direct recruitment.(2)In the event of non-availability of suitable persons fulfilling the requirements of eligibility for promotion, Government may, notwithstanding the condition of eligibility for promotion required under sub-rule (1) above, lay down general instruction for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointment shall however, be subject to concurrence of the Commission as required under the said sub-rule.
