Section 10A in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951
10A.
It shall not be necessary to consult the Commission in respect of matters specified in sub-clause (a) & (b) of clause 3 of Article 320 of the Constitution of India in respect of any temporary or permanent post which is filled by a person not already confirmed in a civil service or re-employed on a civil post on contract basis which may involve a total period of service on contract upto 5 years. In every case of appointment on contract which may involve a total period of service in excess of 5 years the Commission shall be consulted before the contract is made or renewed.
