Section 5(2) in Rajasthan High Court Staff Service Rules, 2002
(2)The Chief Justice may, from time to time, by general or special order :-(a)specify the method by which recruitment to a post or category of posts shall be made.(b)determine the proportion of vacancies to be filled in by each method in case of recruitment by more than one method, and(c)specify the manner in which such recruitment shall be made.
