Section 7(3) in The Rajasthan Judicial Service Rules, 2010
(3)Where the vacancies in the cadre are to be filled in by more than one methods, the apportionment of vacancies determined under sub-rule (1), to each such method shall be done maintaining the prescribed percentage for the particular method taking into consideration the overall number of posts already filled in:Provided that the apportionment for filling up vacancies in the cadre of District Judge, shall be made in a cyclic order of respective quota of each category, i.e. Promotee on the basis of merit-cum-seniority, Promotee on the basis of Limited Competitive Examination and the Direct Recruitee.
