Section 2(15) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(15)“Selection Committee” in respect of:(a)Post of Administrative Officer (Judicial) and above means a Committee comprising of such number of Hon’ble Judges of High Court as theHon’ble Chief Justice may deem appropriate;(b)All other posts in Group A and other Groups means one or more Committee or Committees constituted by the District Judge comprisingof :(i)One member of Delhi Higher Judicial Service having at least ten years of service;(ii)One member of Delhi Higher Judicial Service having at least five years of service; and(iii)Chief Metropolitan Magistrate or Senior Civil Judge or Additional Chief Metropolitan Magistrate or AdministrativeCivil Judge. Senior-most member of Delhi Higher Judicial Service shall be the Chairman of the Committee.Explanation: It shall be mandatory for a Selection Committee constituted qua Group-C post to have one member of SC/ST community.
