Section 4(2) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(2)The strength of posts in the service shall be such as may be determined by the Government from time to time;Provided that:-(a)The Governor may create any post, permanent or temporary, from time to time, as may be found necessary and may abolish or allow to lapse any such post in the like manner without thereby entitling any person to any compensation, and(b)The Appointing Authority may leave unfilled or hold in abeyance any permanent or temporary post, from time to time, without thereby entitling any person to any compensation.
