Section 89(7) in Rajasthan Panchayati Raj Act, 1994
(7)The appointing authority may, so long as selection is not made by the District Establishment committee or selected person are not available for appointment, make appointments in the prescribed manner on temporary basis for a period not exceeding six months and the said may be extended only after consultation with the District Establishment Committee:[Provided that no appointment on temporary basis shall be made on the posts specified in clause (iii) of Sub-section (2).] [Added by the Rajasthan Panchayati Raj (Amendment) Act, 2004 published in Rajasthan Gazette Extraordinary Part IV-A dated 10.8.2004 deemed to have come to into force on and from 28.2.2004.]
