Section 42 in The Rajasthan Judicial Service Rules, 1955
42. Temporary appointments.
- Where the courts of Executive Magistrates are converted into different categories of Judicial Magistrates consequent upto the separation of the Judiciary from the executive in any part of the State, the Administrative Officers working till then as presiding officer of Courts of Executive Magistrates may, notwithstanding anything contained in rule 7 or any other provisions of the foregoing rules, be appointed temporarily to hold the office of Munsif-Magistrate, Judicial Magistrate or Special Judicial (Railway) Magistrate, as the case may be until substantive appointment to the posts encadred in the Service are made in accordance with these rules.
