Section 33 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
33. Urgent temporary appointment.
(1)A vacancy in the service, which cannot be filled in immediately either by direct recruitment or by promotion under these rules, may be filled in by the Appointing Authority by appointing in an officiating capacity thereto an officer eligible for appointment to the post by promotion or by appointing temporarily thereto a person eligible for direct recruitment to the service where such direct recruitment has been provided under the provisions of these rules:Provided that such an appointment shall not be continued beyond a period of one year without referring the case to the Commission, for concurrence, where such concurrence is necessary and shall be terminated immediately on their refusal to concur:Provided further that in respect of a post in the service for which both the methods of recruitment have been prescribed, the Appointing Authority shall not, save with the specific permission of the Government in the Department of Personnel in the case of State Service and Government in the Administrative Department concerned in respect of Subordinate Service, fill the temporary vacancy against the direct recruitment quota by a whole time appointment for a period exceeding 3 months otherwise than out of person eligible for direct recruitment and after a short term advertisement.(2)In the event of non-availability of suitable persons fulfilling the requirements of eligibility for promotion, Government may, notwithstanding the condition of eligibility for promotion required under sub-rule (i), lay down general instruction for grant of permission to fill the vacancies on urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct. Such appointment shall however, be subject to concurrence of the Commission as required under sub-rule (1) above,
