Section 36 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
36. Urgent Temporary Appointment.
(1)A vacancy in the service which can not be filled in immediately either by direct recruitment or by promotion under these Rules and Regulations may be filled in by appointing in an officiating capacity thereto a person eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the service where such direct recruitment has been provided under the provisions of these Rules and Regulations.(2)Instructions issued by the Government for grant of permission to fill the vacancies on urgent temporary basis subject to conditions and restrictions regarding pay and other allowances, in the event of non-availability of suitable persons fulfilling the requirements of eligibility for promotion shall mutatis mutandis be applied by the Commission.
