Section 4(6) in The Rajasthan Employment of the Physically Handicapped Rules, 1976
(6)In the event of non-availability of suitable candidates for appointment against the vacancies reserved for physically handicapped persons under sub-rule (1) above, in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved for them in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward upto three recruitment years in total and thereafter such reservation would lapse.
