Section 20 in The Rajasthan Higher Judicial Service Rules, 1969
20. Scrutiny of application and interview.
(1)The Court shall scrutinise the applications received in accordance with the provisions of rule 19 and thereafter call for interview only those who, in its opinion, are fit to be called for that purpose.(2)Such candidates shall be interviewed by a Committee constituted by the Court consisting of the Chief Justice, the Administrative Judge and two other Judges.(3)The recommendation of the Committee shall be placed before the Full Court with the relevant record and the Court shall make the final selection of the candidate or candidates suitable for appointment to the service in order of merit.(4)[Notwithstanding anything hereinbefore contained; if the number of persons selected in accordance with the above mentioned provisions is less than the number of posts required to be filled, by direct recruitment, the Court may select persons to fill the remaining vacancies even from amongst those advocates who have not applied under rule 19 but fulfill the qualifications laid down in clause (ii) of rule 8 and are considered to be fit for appointment to the service.] [Added by F.19(36) Jud./67 G.S.R.15, dated 18-6-1969, Part IV(C), w.e.f. 18-6-1969, pages 55-56]
