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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(5)(iii) in The Jharkhand Law Officers (Engagement) Rules, 2018

(iii)The list so forwarded by the District Magistrate shall be placed before the Selection Committee constituted under Rule 5(1) of these Rules and based on the eligibility and qualifications as provided under these Rules and also their experience, integrity, reliability, reputation, merit and suitability the Selection Committee shall prepare a panel of names of Advocates for engagement by the Government on the categories of posts mentioned in Rule 3(3) of these Rules. On such recommendations made by the Selection Committee, the Government shall, by order, make engagement of Law Officers to the various categories of Posts in the Civil Courts of Jharkhand: