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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(2)“Cadre” means the strength of posts specified in Schedule A and includes any temporary post sanctioned by the Government of N.C.T. of Delhi thathas remained in existence for the last one year;