Section 16 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
16. Conditions relating to suitability and certificates of Character:-
No person shall be appointed unless the Appointing Authority is satisfiedthat he is of good character and is in all respect suitable for appointment to theService. Every candidate selected for direct recruitment shall furnish to theAppointing Authority certificates given not more than six months prior to the dateof his selection, by two respectable persons not related to him. If any doubt arisesregarding the suitability of a candidate for appointment the decision of theAppointing Authority shall be final.
