Section 32(2) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(2)In the event of non-availability of suitable persons fulfilling the requirements of eligibility for promotion, Government may, notwithstanding the conditions of eligibility for promotion required under sub-rule (1) above lay down general instructions for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointment, shall however, be subject to concurrence of the Commission as required under sub-rule (1) above.
