Section 27 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
27. [ Emergent Temporary appointment. [Substituted by Dated 16 6-1969, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 25-6-1969]
(1)A vacancy in the service may be filled temporarily [with the prior approval of Director] by the appointing authority by appointing thereto a person eligible for direct recruitment under the rules or by temporarily promoting thereto a person holding the next lower post and possessing the requisite qualifications :Provided that no such temporary appointment either by promotion or by direct recruitment shall be continued beyond a period of one year without referring to the Promotion Board, in case of promotion and to the Commission in the case of direct recruitment for their concurrence and on their refusal to concur, such appointment shall be terminated immediately.][Provided further that until selected candidates are made available by the Commission, the term may be extended by the Director from time to time.] [Substituted by Dated 18-10-1976, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 11-11-1976, Page 486](2)[ In case the vacancy under sub-rule (1) is proposed to be filled in by direct recruitment, the same shall be notified to the nearest Employment Exchange which shall be asked to send a penal of names of persons possessing the requisite qualifications, consisting at least 5 times the number of the vacancies to be filled Besides this an employee of the Municipal Board/Council possessing the requisite qualification will also be eligible to apply for such vacancy subject to the age restrictions provided in Rule 12. Such appointment will also be considered for appointment alongwith the list of candidates recommended from the Employment Exchange. The appointing authority shall then appoint suitable candidates to the posts from amongst the candidates whose names appear in the penal of names sent by the Employment Exchange and also from the list of applicants who are Municipal Employees.] [Substituted by Dated 27-1 1-1974, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-1-1975, Page 554]
