Section 11(3) in The Goa Judicial Service Rules, 2005
(3)(a)Promotion of Senior Civil Judges to the post of District Judges shall be made on the basis of their performance at a written examination of 200 marks, evaluation of their judgments carrying 50 marks, evaluation of Annual Confidential Reports carrying 20 marks, vigilance reports carrying 20 marks, special reports of the Heads of the Departments under whom the candidate has worked in three years preceding the year of selection carrying 10 marks and viva voce examination carrying 50 marks.(b)A list of all candidates considered for promotion shall be prepared in order of cumulative grade obtained by them as a result, of evaluation referred to in clause (a) of this sub-rule.(c)A list of candidates who comply with the requirements specified in column (4) against entry No. 1 (b) in the Table under rule (5) equal to 25% of vacancies to be filled in strictly on the basis of merit, shall be first drawn up from the list referred to in clause (b) of this sub-rule in the order of marks obtained by them.(d)A list of candidates equal to 50% of vacancies to be filled up on the basis of merit-cum-seniority shall then be drawn up from the remaining list in order of marks obtained by them and the names of such candidates shall be re-arranged in the order of their seniority in the cadre of Senior Civil Judges.
