Section 39(3) in The Rajasthan Municipal Service Rules, 1963
(3)All officers holding posts on temporary or adhoc basis [at the commencement of these rules] [Inserted by Notification No. F. 24(4)/Integ/DLB/ 66/9543 dated 1-4-1967, Published in Rajasthan Gazette, Part IV-C dated 22-6-1967] shall be considered for appointment to such posts not higher to that held by them for which they may be found suitable as a result of screening.
