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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 12 in DELHI JUDICIAL SERVICE RULES, 1970 12. The number of officers to be appointed from the States of Punjab and Haryana shall not, subject to availability, be less than the number of posts borne on thecadre of the said States for the pmpose of the Union Territory of Delhi . .
