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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(1) in The Rajasthan Judicial Service Rules, 2010

(1)Seniority in the service in the cadre of Civil Judge shall be determined from the date of the order of substantive appointment to the service :Provided that the seniority of candidates appointed to the service shall, in the case of appointment of more persons than one follow the order in which they have been placed in the list prepared by the Recruiting Authority under Rule 24 of these Rules.