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[Cites 0, Cited by 3] [Section 255] [Entire Act]

Union of India - Subsection

Section 255(1) in Government of India Act, 1935

(1)The Governor of each Province shall, after consultation with the Provincial Public Service Commission and with the High Court, make rules defining the standard of qualifications to be attained by persons desirous of entering the subordinate civil judicial service of a Province.In this section, the expression " subordinate civil judicial service " means a service consisting exclusively of persons intended to fill civil judicial posts inferior to the post of district judge.