Section 26 in The Rajasthan Municipal Service Rules, 1963
26. Power of appointments.
- Appointment to the service either by direct recruitment, promotion, transfer or deputation on occurrence of vacancies in the service in the manner prescribed by Rules 21 and 25 shall be made by the following authorities:-(1)Appointment to the post of Municipal Commissioners, Revenue Officers of Municipal Councils and Health Officers, Engineers of all Municipalities and Executive Officers of Class II Municipalities shall be made by the Government unless powers of appointment in respect of any or all posts are delegated to some other authority.(2)Appointments to all other posts shall be made by the Director.
