Section 284(5) in Rajasthan Panchayati Raj Rules, 1996
(5)The Temporary appointment made under this Rule shall terminate as soon as a candidate selected by the Committee is made available. Candidates so made available and placed at the disposal of Panchayat Samiti/Zila Parishad shall be appointed by the Appointing Authority forthwith, on the vacancies against which temporary appointments have been made, and on their reporting for duty, persons holding temporary appointments shall be deemed to have vacated their office and shall not be entitled to any salary thereafter.
