Section 21 in The Rajasthan Judicial Service Rules, 1955
21. Appointment.
(1)On receipt of the list prepared by the Commission under rule 19, the Rajpramukh shall consult the Court and shall after taking into consideration the views of the Court and subject to the other provisions of these rules select candidates for appointment in substantive, temporary and officiating vacancies from among those who stand highest in order of merit in the said list provided that he is satisfied that such candidates are duly qualified in other respects.(2)A temporary or officiating vacancy in the Service may, upon the non-availability of any candidate in the list prepared under rule 19, be filled by the Rajpramukh in consultation with the Court by appointing there to any suitable person possessing necessary qualifications prescribed under these rules.
