Section 7(4) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(4)Appointments shall be made strictly in accordance with the rosters prescribed by the government separately for direct recruitment and promotion. In the event of non-availability of the eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year, the vacancies so reserved for them shall be filled in, in accordance with the normal procedure and an equivalent number of additional vacancies shall be reserved in the subsequent year. Such of the vacancies which remain so unfilled shall be carried forward to subsequent three recruitment year in total, and thereafter such reservation would lapse:Provided that there shall be no carry forward of the vacancies in posts or class/category/groups of posts in any cadre of service to which promotions are made on the basis of merit alone under these Rules.
