Section 7 in Punjab Superior Judicial Service Rules, 2007
7. Method of appointment.
(1)The appointment to the Service by promotion shall be made from amongst the members of the Punjab Civil Service (Judicial Branch), by the Governor on the recommendations of the High Court.(2)The direct appointment to the Service shall be made by the Governor on the recommendations of the High Court from amongst the eligible advocates on the basis of the written test and viva-voce conducted by the High Court.(3)[ Appointment to the Service shall be made in the following manner:-(a)sixty-five per cent by promotion from amongst the Civil Judges (Senior Division), on the basis of merit-cum-seniority and passing of a suitability test;(b)ten per cent by promotion on the basis of merit through departmental competitive examination of Civil Judges(Senior Division) having not less than five years qualifying Service as Civil Judge (Senior Division):Provided that if no suitable candidate is available for promotion under this clause or a candidate fails to qualify the said examination in that case, the available post shall be filled up by regular promotion in accordance with the criteria laid down in clause (a) above; and(c)twenty-five per cent of the posts shall be filled by direct appointment from amongst the eligible advocates on the basis of the written test and viva-voce, as conducted by the High Court.]Explanation. - For the purposes of clauses (a) and (b), it is clarified that the qualifying service for promotion should be either on the post of Civil Judge (Senior Division) or Chief Judicial Magistrate or Additional Civil Judge (Senior Division) separately or by clubbing the service on any of the said posts.(4)These posts shall be filled in accordance with the Roster attached as Appendix-B.
