Section 4(2) in Rajasthan Education Assistant Services Rules, 2013
(2)The strength of posts in the service shall be such as may be determined by the Government from time to-time:Provided that the Government may -(a)create any post, permanent or temporary as may be considered necessary and may abolish any such posts in the like manner without entitling any person to any compensation; and(b)leave unfilled or hold in abeyance or abolish or allow to lapse any post, permanent or temporary, without thereby entitling any person to any claim or compensation.
