Section 14 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
14. Determination of vacancies.
(1)Subject to the provisions of these rules, the Appointing Authority shall determine on 1st April every year, the actual number of vacancies occurring during the financial year.(2)Where a post is to be filled in by a single method as prescribed in the Schedule-I or Schedule-II, as the case may be, the vacancies so determined shall be filled in by that method.(3)Where a post is to be filled in by more than one method as prescribed in Schedule-I or Schedule-II, as the case may be, the apportionment of vacancies determined under sub-rule (1) to each such method shall be done maintaining the prescribed proportion for the over all number of posts already filled in. If any fraction of vacancies is left over after apportionment of the vacancies in the manner prescribed above, the same shall be apportioned to the quota of various methods prescribed in continuous cyclic order giving precedence to the promotion quota.(4)The Appointing Authority shall also determine the vacancies of earlier years, year wise which were required to be filled in by promotion, if such vacancies were not determined and filled earlier in the year in which they were required to be filled in.
