Section 30 in Rajasthan Education Assistant Services Rules, 2013
30. Urgent temporary appointment.
- A vacancy in the service which cannot be filled in immediately under these rules, may be filled in by the Appointing Authority competent to make appointments, with the permission of the State Government by appointing in an officiating capacity thereto a person eligible for appointment to the post by appointing temporarily thereto a person eligible for direct recruitment to the post:Provided that such an appointment shall not be continued beyond a period of one year.
