Section 32 in The Rajasthan Judicial Service Rules, 1955
32. Exceptions.
(1)Nothing in these rules shall be construed to limit or abridge the power of the Rajpramukh to deal, in consultation with the Court, with the case of any person governed by these rules in such a manner as may appear to him to be just and equitable:Provided that, where any of the foregoing rules is applicable to the case any person, the case shall not be dealt within a manner less favourable to him than that provided by that rule.(2)[ Where it appears necessary to do so, the Governor may, on the recommendation of the Court make any temporary appointment to the Service by deputation or otherwise from amongst the R.A.S. Officers in relaxation of the rules.] [Substituted for 32 (2) vide Notification No. F. 18 (1) (33) Jud/63, dated 12-10-66, published in Rajasthan Gazette Part, C dated 6-4-1967.]
