Section 22 in The Rajasthan Higher Judicial Service Rules, 1969
22. Temporary or officiating appointment.
- On the occurrence of temporary [or permanent] [Inserted vide F.19(36)Jud./67IIG.S.R.24, dated 7.7.1972, w.e.f. 12.7.72, pages 215-220] vacancies the Court shall recommend to the Governor the names of the candidates from amongst the persons who are eligible for appointment to the service by promotion under clause (i) of rule 8, [for temporary or officiating appointment.]Appointments to Selection Grade
