Section 19(3) in The Rajasthan District Courts Ministerial Establishment Rules, 1986
(3)After declaring the result of successful candidates. Recruiting Authority shall forward the names of selected candidates to concerned District Judge for appointment in accordance with the guidelines issued by the High Court.](ii)The name of any candidate entered under sub-rule (1) may be removed for inefficiency or misconduct.(iii)If any such candidate has not been given an appointment offered in strict order of seniority according to the list in the bound register prescribed under rule (1) within one year from the date of declaration of the result of his recruitment test, his name shall be automatically removed from the register of recruited candidates. He must then take his chance with others for recruitment again in subsequent year.
