Section 5 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
5. Prohibition of creation of Posts.
(1)No post shall be created in any office or establishment relating to a public sendee without the previous sanction of the competent authority.(2)Any appointment made to any post created in violation of subsection (1) shall be invalid and the provisions of sections 8. 9 and 15 shall mutatis mutandis apply to such appointments.
