Section 6(2) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
(2)Recruitment to the service by the aforesaid method shall be made in such a manner that the persons appointed to the service by each method do not at any time exceed the percentage laid down in Schedule-I and Schedule-II, as the case may be, of the total cadre strength as sanctioned for each category from time to time:Provided that if the Appointing Authority is satisfied in consultation with the Commission where necessary, that suitable persons are not available for appointment by either method of recruitment in a particular year, appointment by the other method in relaxation of the prescribed proportion may be made in the same manner as specified in these rules.
