Section 19(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(2)The District Judge shall notify the vacancies for the posts of AdministrativeOfficer (Judicial) and above and shall forward the list of all eligiblecandidates falling in the zone of consideration for appointment to thoseposts to the Recommendation Committee. The RecommendationCommittee, in accordance with the criteria laid down by the High Courtprepare a list of suitable candidates for their appointment on promotion tothe quota of 25% of the posts of Administrative Officer (Judicial) by way ofpromotion on the basis of suitability-cum-merit and for remaining 75% ofposts shall conduct a departmental exam followed by an interview. TheCommittee shall thereafter forward the list of persons so selected along withthe list of the persons not found suitable stating the reasons for the same tothe High Court.The list so received shall then be placed before the Selection Committeeconstituted by the Chief Justice under Rule 2 (15)(a) and the SelectionCommittee may either accept or reject the recommendations of theCommittee or suitably modify the list as it may deem fit. The final list shallthen be placed before the Chief Justice for his consideration and who shallthereafter forward it to the Full Court for approval.
