Section 27(1) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
(1)A vacancy in the service may be filled temporarily [with the prior approval of Director] by the appointing authority by appointing thereto a person eligible for direct recruitment under the rules or by temporarily promoting thereto a person holding the next lower post and possessing the requisite qualifications :Provided that no such temporary appointment either by promotion or by direct recruitment shall be continued beyond a period of one year without referring to the Promotion Board, in case of promotion and to the Commission in the case of direct recruitment for their concurrence and on their refusal to concur, such appointment shall be terminated immediately.][Provided further that until selected candidates are made available by the Commission, the term may be extended by the Director from time to time.] [Substituted by Dated 18-10-1976, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 11-11-1976, Page 486]
