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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1) in The Rajasthan Judicial Service Rules, 2010

(1)Subject to appraisal of their work, and performance by the Court, the Officers of the Civil Judge cadre and Senior Civil Judge cadre, who though, otherwise fit and suitable for promotion have not been so promoted for want of vacancy in the cadre for their promotion, shall in lieu of promotion be granted Assured Career Progression Scales by the Court as under:-
(a)an officer of the Civil Judge cadre shall be eligible for the grant of first and second Assured Career Progression Scales (ACP-I & ACP-II) on completion of 5 and 10 years of continuous satisfactory service in the respective scales.
(b)an officer of the Senior Civil Judge cadre shall be eligible for the grant of first and second Assured Career Progression Scale (ACP-I & ACP-II) on completion of 5 and 10 years continuous satisfactory service in the respective scales.