Section 55 in The Rajasthan Judicial Service Rules, 2010
55. Deputation.
(1)Any member of the service may be deputed by the Governor, in consultation with the Court to perform the duties of any post in the Central Government or a State Government or to serve in a body incorporated or not, which is wholly or substantially owned or controlled by the Government.(2)The terms and conditions for placing a member of the Service on deputation shall be such as may be specified by the Government in consultation with the Court.(3)Such deputation shall not be for more than three years, which shall not be extended further in any case beyond a period of two year except by the Court for special reasons to be recorded.(4)A member of the service repatriated back from deputation shall not be sent on deputation again before completion of a period of five years on a judicial post under the Court.
