Section 284(1) in Rajasthan Panchayati Raj Rules, 1996
(1)In case no selection has been made or no person selected by the Committee is available, at any time for filling a vacancy, appointment may be made by the Appointing Authority or urgent temporary basis for a period not exceeding six months, provided that such person shall be appointed only on contract basis with the prior approval of the District Establishment Committee in case of Panchayats and approval of the State Government in case of Panchayat Samiti/Zila Parishad.
