Section 36 in The Rajasthan Judicial Service Rules, 2010
36. Submission of application.
(1)While submitting application, candidate shall furnish particulars of 10 Judgments of the preceding seven years in which he has argued personally. He shall produce such judgments at the time of interview also.(2)Every application shall be accompanied by a certificate from the District Judge concerned where ordinarily the applicant is practicing, as to the fitness, character and length of actual practice of the candidate alongwith such other documents as may be specified.[In case the applicant is practicing in the High Court, the certifying authority shall be Registrar of the concerned High Court.] [Amended Vide Notification No.F.1DOP/AII/2010,G.S.R.NO.35 dated 10.6.2011.]
