Section 5(1) in Rajasthan High Court Staff Service Rules, 2002
(1)Recruitment to a post or category of posts specified in the second column of Schedule-I shall be made by one or more of the following methods, namely :-(a)by direct recruitment, or(b)by promotion, or(c)by transfer from subordinate courts or offices of the Government ;[Provided that in case of direct recruitment, the Chief Justice may, if deemed appropriate, for the purpose of short listing of the candidates, provide for preliminary examination.] [Ins. vide Notification No. 2/S.R.O./2014 dated 10 March, 2014.][Provided further] [Ins. vide Notification No. 2/S.R.O./2014 dated 10 March, 2014.] that the Chief Justice or subject to any general or special order of the Chief Justice, the Registrar General may order transfer of any member of the Ministerial or Class IV staff serving on the establishment of the Court to any Subordinate Court and vice-versa on such terms and conditions as may be deemed proper.(d)all persons who are working on any post in ad hoc/officiating/temporary basis on the date of commencement of these Rules shall be screened by a Committee constituted by the Chief Justice for adjudging their suitability to the post,Provided they possess the qualification prescribed in these Rules or Rules superseded by these Rules either for direct recruitment or promotion.
