Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(2)(b) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(b)Persons appointed to the Service by direct recruitment shall be ranked inter se in the order of merit they are placed in the select list, those recruited earlier shall be ranked senior to those recruited later.