Section 15 in The Rajasthan Judicial Service Rules, 2010
15. Temporary or officiating appointments.
- On occurrence of temporary or permanent vacancy, in the cadre of District Judge or the Senior Civil Judge, as the case may be, [***] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.] if in the opinion of the Court such vacancy is to be filled in immediately, the Court [may] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.] recommend to the Appointing Authority the names of the persons eligible for appointment maximum for a period of one year and such appointment shall not confer any rights upon the person so appointed.[Provided, for reasons to be recorded in writing, such period may be extended further for one year by the Court.] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.]Part - IV Methods of RecruitmentA - Recruitment to the Cadre of Civil Judge
