Section 4 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
4. Prohibition of daily wage appointments and regulation of temporary appointments.
(1)The appointment of any person in any public service to any post, in any class, category or grade as a daily wages employee shall be prohibited.(2)No urgent temporary appointment shall be made in any public service to any post, in any class, category or grade without the prior permission of the competent authority and such appointments shall also be consistent with such conditions as may be imposed by the competent authority.
