Section 10 in The Rajasthan Municipal Service Rules, 1963
10. Determination of vacancies.
(1)Subject to the provisions of these rules and the directions of the Government, if any, the Director shall determine at the commencement of each year the number of vacancies anticipated in each grade under different categories during the calendar year and the number of vacancies likely to be filled by each method.(2)Any vacant post which remains filled for non-availability of suitable candidates or otherwise shall be carried forward from year to year.[X X X] [Proviso deleted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553](3)[ For filling up the vacancies of the earlier years other than those of the Executive Officer Class V, the Rajasthan Service (Recruitment by promotion against vacancies of earlier years) Rules, 1972 as amended from time to time shall be applicable to the Service mutatis mutandis.] [Substituted by Notification No. F. 10(i) LSG/36-11 dated 30-12-1969, Published in Rajasthan Gazette, Part IV-C dated 5-1-1970]
