Section 34 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
34. Adhoc Appointments.
- Notwithstanding anything contained in these Rules, the appointing authority may appoint a person on ad hoc basis for a period not exceeding one year or till a candidate selected by direct recruitment or promotion is available whichever is earlier, subject to the condition that the person so appointed fulfills all the qualifications academically or otherwise as prescribed under these Rules.
