Section 14(2) in Telangana State Judicial (Service and Cadre) Rules, 2017
(2)Where it is necessary in the public interest owing to the exigency in the service to fill up immediately vacancies in the category of Civil Judges and there would be undue delay in making such appointment in accordance with Rules 4, 5 and 6, the Governor may in consultation with the High Court make temporary appointments from among the confirmed members or approved probationers of any category specified in clause (d) (ii) of sub-rule (2) of Rule 4:Provided that no person shall be appointed under sub-rule (2) unless he is eligible to be appointed as per sub-rule (2) of Rule 5.
