Section 19(1) in The Rajasthan Judicial Service Rules, 1955
(1)The Commission shall prepare a list of the candidates recommended by them for direct recruitment in order of their proficiency as disclosed by their aggregate marks. If two or more of such candidates obtain equal marks in the aggregate the Commission shall arrange them in order of merit on the basis of their general suitability for Service:Provided that the Commission shall not recommend any candidate who has failed to obtain a minimum of [45%] marks in the aggregate both of Written and Oral Examinations.[Provided further that while selecting candidates for the vacancies so advertised, the Commission may (i) if intimation of additional requirement is sent to the Commission before the selection and (ii) if suitable persons are available, keep on their [reserve] [Inserted vide Notification No. F. 3 (12) Apptts. D/ 59, dated 9-12-1960.] list more candidates whose number shall not exceed 50% of the advertised vacancies, the names of such candidates may be recommended on requisition to the appointing authorities within six months from [the date on which the original list is forwarded by the Commission to the Government] [Substituted for the words, 'date of interview' vide Notification No. F. 1 (9) Apptts. (D) 60 dated 19-9-1962.] .]
