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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(d) in Telangana State Judicial (Service and Cadre) Rules, 2017

(d)For the purpose of short listing the candidates, who will be applying for the post of District Judge (Entry level) by direct recruitment and Accelerated Recruitment by Transfer and for the post of Civil Judge, the High Court may, if necessary hold a screening test comprising of multiple choice objective type questions, on OMR Technology basis, and call upon the candidates in the ratio of 1:10 of the available vacancies, who have secured 40% and above marks in the Screening Test for a written examination.