Section 6 in The Rajasthan Higher Judicial Service Rules, 1969
6. Strength of the Service.
(1)The strength of the Service shall, until orders varying the same have been passed under sub- rule (2), be as specified in Schedule I.(2)The strength of the service may be varied by the Governor, from time to time, in consultation with the Court.(3)Notwithstanding anything contained in sub-rule (1) and (2), the Governor may, in consultation with the Court, hold any appointment to the service in abeyance for such time as he deems fit, without thereby entitling any person to compensation.
