Section 6 in The Rajasthan Judicial Service Rules, 2010
6. Strength of the Service.
(1)The strength of the Service in each cadre and number of other posts shall be determined by the Government from time to time, in consultation with the Court and the existing posts in each cadre in the service shall be as specified in Schedule-I.(2)The strength of other posts manned by the members of the service shall be as specified in Schedule-II unless any order varying the same is issued under sub-rule (1):Provided that the State Government may, in consultation with the Court, create any permanent or temporary post from time to time as may be considered necessary and may abolish any such post or posts in the like manner without thereby conferring any right on any person for any type of claim.Part - III General Conditions
