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State of Assam - Section
Section 7 in Assam Judicial Service Rules, 2003
7. Method Of Recruitment, Qualification, Reservation And Age Limit.
- In respect of each category of posts specified in column (2) of the table below, the method of recruitment and minimum qualification, age limit etc., are specified in the corresponding entries in column (3) and (4) thereof.Provided the High Court shall have the power to relax the qualifying period of Judicial Officer for the purpose of promotion in case the same is considered necessary in the interest of service.| SI.No. | Cadre | Method of Recruitment | Qualification age limit etc. |
| 1 | 2 | 3 | 4 |
| 1. | Grade-I | (i) Not exceeding or25%of the posts in the cadre may be filled by direct recruitmentthe basis of aggregate marks / grade Secured in a competitiveexamination conducted by the High Court, as specified in ScheduleB of the Rules.(ii) 50% of the postsin the cadre shall be filled by promotion from the cadre of GradeII of the service on the basis of merit cum seniority by the HighCourt, following the criteria in Schedule-E.(iii) Remaining 25% of the cadre of the serviceshall be filled up by promotion strictly on the basis of meritthrough limited departmental competitive examination as conductedby the High Court in schedule B of the specified Rules. | By directrecruitment.1. Must be holder ofdegree in law of a recognized University.2. Must be practisingas an Advocate in Courts of Civil and Criminal jurisdiction onthe last date fixed for receipt of applications and must have sopractising for a period of not less than seven years as on suchdate.3. Must have attainedthe age of thirty-five years and must not have attained the ageof forty-five years in the case of candidates belonging toScheduled Tribes and forty five years in the case of others, ason the last date fixed for receipt of applications.4. Must have been in the cadre of Grade-II for aperiod of not less than 5 years. |
| 2. | Grade-II | By promotion from the cadre of Grade-IIIselected by the High Court on the basis of Criteria indicated inSchedule E. | Must have been in the cadre of Grade-III for aperiod not less than five years. |
| 3 | Grade-III | [By direct recruitment on the basis of aggregatemarks obtained in a competitive examination conducted by the HighCourt as indicated in Schedule B of the Rules.] [Substituted by Notification No. JDJ/11016/78/2017-ESTT-JUDI-Judicial/15, dated 12.6.2019 (w.e.f. 17.2.2003).] | (1) Must be holder ofa III degree in law granted by a recognized Universityestablished by law in India.(2) Must not haveattained the age of 35 years.(3) Must not have completed, as on the last datefixed for receipt of applications 38 years of age in the case ofcandidates belonging to Scheduled Castes or Scheduled Tribes and35 years of age in the case of others. |