Section 27(1) in The Rajasthan Municipal Service Rules, 1963
(1)[A vacancy in the service may be temporarily filled] [Substituted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553] by the Appointing Authority by appointing thereto in an officiating capacity an officer whose name is included in the list prepared under Rule 21 or in the lists under Rule 25 :Provided that till the preparation of the first list or in case the list is exhausted, a vacant post may be filled by the Appointing Authority by appointing thereto a [person] [Substituted by Notification No. F. 10(i) LSG/56 dated 23-8-1969, Published in Rajasthan Gazette, Part IV-C dated 23-8-1969] eligible for appointment to the post by promotion or by appointing thereto temporarily a person eligible for appointment by direct recruitment to the service under the provision of these Rules :[Provided further that if all the officers in the grade or category from which appointment by promotion can be made under these rules, have already been promoted and no Officer is available from that grade of category the appointing authority may fill such vacancy by promotion from the grade or category next below such grade.] [Substituted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553]
