Section 3(j) in The Rajasthan District Courts Ministerial Establishment Rules, 1986

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(j)[ "[District Courts] [Substituted by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).]" means the Courts of-

(i)District & Sessions Judge,

(ii)Additional District & Sessions Judge,

(iii)Special Judge,

(iv)Family Court

(v)Senior Civil Judge-cum-Chief Judicial Magistrate

(vi)Senior Civil Judge-cum-Additional Chief Judicial Magistrate

(vii)Additional Senior Civil Judge-cum-Additional Chief Judicial Magistrate (including Railway and all Special Courts of the Cadre),

(viii)Additional Civil Judge (Judge, Small Cause Court)-cum-Judicial Magistrate,

(ix)Civil Judge

(x)Civil Judge and Judicial Magistrate

(xi)Additional Civil Judge and Judicial Magistrate,

(xii)Judicial Magistrate,

(xiii)Special Judicial Magistrate,

(xiv)Gram Nyayalaya

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