Section 8(3) in The Rajasthan Municipal Service Rules, 1963
(3)[ Appointment shall be made strictly in accordance with the rosters prescribed separately for direct recruitment and promotion. In the event of nonavailability of the eligible and suitable candidates amongst the scheduled castes and the Scheduled tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be carried forward until the suitable Scheduled Castes and the Scheduled Tribes Candidates(s), as the case may be, are available. In any circumstances no vacancy reserved for Scheduled Castes and the Scheduled Tribes candidates shall be filled by promotion as well as by Direct recruitment from General category candidate. However, in exceptional cases where in the public interest the Appointing Authority feels that it is necessary to fill up the vacant reserved post(s) by promotion from the General category candidates on urgent temporary basis, the Appointing Authority may make a reference to the Department of Local Self Government and after obtaining prior approval of the Department of Local Self Government, they may fill up such post(s) by promoting the General category candidates on urgent temporary basis clearly stating in the promotion order that the General category candidate(s) who are being promoted on Urgent temporary basis against the vacant post reserved for Scheduled Castes or the Scheduled Tribes candidates, as the case may be, shall have to vacate the post as and when the candidate(s) of the category become available:Provided that there shall be no carry forward of vacancies in the post or class/category/group of posts of any cadre of service to which promotion are made on the basis of merit alone.] [Substituted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).]
