Section 330(1) in Rajasthan Municipalities Act, 2009
(1)Upon the creation and constitution of the service, appointments to all posts therein shall, subject to any rules under Section 337 and notwithstanding anything contained in the rules made under Section 339, be made in accordance with the provisions of Sections 332, 333 or, as the case may be, 335.(a)by direct recruitment,(b)by promotion,(c)by transfer, or(d)by deputation in exceptional case when eligible person is not available in municipal service.
