Section 34(3) in The Rajasthan Judicial Service Rules, 1955
(3)All appointments made under sub-rule (1) and (2) shall in the terms and conditions of service be subject to the provisions of Secs. 115 and 116 of the State Re-organisation Act, 1956 (Central Act 37 of 1956) and the orders and directions of the Central Government under Sec. 117 of that Act.
