Section 10(1) in The Rajasthan Judicial Service Rules, 2010
(1)Reservation of posts for Scheduled Castes and Scheduled Tribes shall be only at the time of initial recruitment in the proportion of 16% and 12% respectively of the vacancies advertised and same shall be followed in respect of subsequent recruitment also till the ultimate percentage of reservation is reached as above:Provided in the event of non-availability of eligible and suitable candidates amongst Scheduled Castes and Scheduled Tribes, as the case may be, in a particular year of recruitment the vacancies so reserved for them shall be filled in accordance with the normal procedure.Such vacancies for the current recruitment which remain unfilled shall be carried forward to subsequent three recruitment years in total, and thereafter such reservation would lapse.
