Section 3(2) in The Goa Judicial Service Rules, 2005
(2)The service shall consist of the cadres specified in column (2) of the Table below sub-rule (3) and the number of posts in each of those cadres shall be as sanctioned from time to time. The strength of the cadre as on 1-7-1996 shall consist of posts specified in column (3) of the Table below sub-rule (3).
