Section 7 in The Rajasthan Judicial Service Rules, 2010
7. Determination of vacancies.
(1)Subject to the provisions of these rules, the Court shall determine and notify the actual number of existing and expected vacancies in each cadre as per the time schedule specified in Schedule-III.(2)Where the vacancies in the cadre are to be filled in by a single method, the vacancies so determined shall be filled in by that method.(3)Where the vacancies in the cadre are to be filled in by more than one methods, the apportionment of vacancies determined under sub-rule (1), to each such method shall be done maintaining the prescribed percentage for the particular method taking into consideration the overall number of posts already filled in:Provided that the apportionment for filling up vacancies in the cadre of District Judge, shall be made in a cyclic order of respective quota of each category, i.e. Promotee on the basis of merit-cum-seniority, Promotee on the basis of Limited Competitive Examination and the Direct Recruitee.
