Section 9 in The Rajasthan Higher Judicial Service Rules, 1969
9. Appointment to the service.
(1)Subject to the provisions of these rules, appointment of persons to the service shall be made by the Governor on the recommendation of the Court made from time to time;Provided that the number of persons appointed to the service by direct recruitment shall at no time exceed one third of the total strength of the service.(2)Subject to the provisions of sub-rule (1), after every three persons appointed by promotion, the fourth person shall, as far as possible, be appointed by direct recruitment. If a suitable person is not available for appointment by direct recruitment, the post may be filled by promotion from amongst the members of the Rajasthan Judicial Service.
