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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(2)Notwithstanding anything contained in sub-rule (1), the AppointingAuthority may, on the application of the candidate and if satisfied that thereare good and sufficient reasons for doing so, by order in writing, grant suchfurther time but not exceeding three months as it may deem necessary.