Section 19 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
19. Recruitment by Promotion:-
(1)The District Judge will make assessment in the month of January, everyyear, number of promotion vacancies existing and likely to occur during theyear in different category of posts.(2)The District Judge shall notify the vacancies for the posts of AdministrativeOfficer (Judicial) and above and shall forward the list of all eligiblecandidates falling in the zone of consideration for appointment to thoseposts to the Recommendation Committee. The RecommendationCommittee, in accordance with the criteria laid down by the High Courtprepare a list of suitable candidates for their appointment on promotion tothe quota of 25% of the posts of Administrative Officer (Judicial) by way ofpromotion on the basis of suitability-cum-merit and for remaining 75% ofposts shall conduct a departmental exam followed by an interview. TheCommittee shall thereafter forward the list of persons so selected along withthe list of the persons not found suitable stating the reasons for the same tothe High Court.The list so received shall then be placed before the Selection Committeeconstituted by the Chief Justice under Rule 2 (15)(a) and the SelectionCommittee may either accept or reject the recommendations of theCommittee or suitably modify the list as it may deem fit. The final list shallthen be placed before the Chief Justice for his consideration and who shallthereafter forward it to the Full Court for approval.(3)In case of category of candidates to be recruited by the High Court, theHigh Court shall lay down the criteria to determine the merits of acandidate.(4)The District Judge shall also notify the vacancies for all other posts inGroup-A and other Groups and constitute a Selection Committee inaccordance with Rule 2(15) (b). However, for the post of Senior JudicialAssistant, the Selection Committee, shall prepare a list of suitablecandidates for their appointment on promotion to the quota of 50% by wayof promotion on the basis of suitability-cum-merit and for remaining 50%of posts shall conduct a departmental examination followed by an interview.The Committee shall thereafter forward the list of persons so selected alongwith the list of the persons not found suitable stating the reasons for thesame to the District Judge.(5)In case of category of candidates referred to in sub-rule 4, the District Judgeshall lay down the criteria to determine the merit of candidates inconsultation with the Selection Committee.
