Section 3(m) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954
(m)Subject to sub-rule (1) the vacancies of ministerial servants of the Revenue Department shall be filled up finally by the Committee; provided that the appointments to vacancies of class IV servants shall be finalised by the Collector and will not be referred to the Committee or next higher authority except by way of appeals against the order of appointment. The Committee may also draw up a separate list of such candidates out of the list of Jagir Employees mentioned in sub rule (i) who are surplus to the needs of recruitment as laid down under rule 2, and whom the Committee consider suitable for appointment against future vacancies in the ministerial cadre. Such lists will be sent by the Government to the Commissioners of the Divisions who will endeavour to get the candidates absorbed in the various departments functioning in the Division according to their suitability in preference to new entrants.
