Section 16 in Rajasthan High Court Staff Service Rules, 2002
16. Urgent Temporary Appointments.
(1)A vacant post in the service which cannot be filled in immediately either by direct recruitment or by promotion or by transfer from subordinate courts or from offices of Government under the Rules may be filled in by the Appointing Authority by appointing in an officiating capacity thereto a member of service eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the post, where such direct recruitment has been provided under the provisions of these Rules, until a regular appointment is made in accordance with these Rules.(2)The post in service on which a person is appointed under Sub-rule (1) shall be filled in by a regular appointment as soon as possible.(3)A person appointment under Sub-rule (1) shall not be regarded as a probationer holding the post nor such appointment shall confer upon him any right to claim appointment to such post on regular basis unless he is selected for the regular appointment under these Rules.
