Section 10(2) in The Rajasthan Judicial Service Rules, 2010
(2)Reservation of posts for Other Backward Classes shall be only at the time of initial recruitment in the proportion of 21% of the vacancies advertised. In the event of non-availability of eligible and suitable candidates amongst Other Backward Classes in a particular year of recruitment, the vacancies so reserved for them shall be filled in accordance with the normal procedure.Explanation. - For the purpose of this sub rule Other Backward Classes shall mean the classes as mentioned in Notification No. F.11(125)R&P/swd/92-93/52307 Dated August 6, 1994 as amended from time to time.[(3) Reservation of vacancies for women. - Reservation of vacancies for women candidates shall be 30% category-wise in the direct-recruitment, out of which one third shall be for widows and divorced women candidates in the ratio of 80:20. In the event of non-availability of eligible and suitable candidates, either in widow or in divorcee, in particular year, the vacancies may first be filled by interchange, i.e. vacancies reserved for widows to the divorces or vice versa. In the event of non-availability of sufficient widow and divorcee candidates, the unfilled vacancies, shall be filled by other women of the same category and in the event of non-availability of eligible and suitable women candidates, the vacancies so reserved for them shall be filled up by male candidates of the category for which vacancy is reserved. The vacancy so reserved for women candidates shall not be carried forward to the subsequent year. The reservation for women including widows and divorcee women shall be treated as horizontal reservation, within the category, i.e. even the women selected in general merit of the category shall first be adjusted against the women quota.Explanation. - In the case of widow, she will have to furnish a certificate of death of her husband from the competent authority and in case of divorcee, she will have to furnish the proof of divorce.] [Substituted by Rajasthan Notification No. G.S.R. 102, dated 28.11.2017 (w.e.f. 19.1.2010).]
