Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Judicial Service Rules, 1955

(2)A temporary or officiating vacancy in the Service may, upon the non-availability of any candidate in the list prepared under rule 19, be filled by the Rajpramukh in consultation with the Court by appointing there to any suitable person possessing necessary qualifications prescribed under these rules.