5. The number of Civil Judges (Senior Division) shall be 25% of the cadre post strength of the Service as specified in the Schedule.]
Provided that no Civil Judge (Junior Division) shall be eligible for appointment as Civil Judge (Senior Division) unless he has completed fiveyears of service:Provided further that where a person is considered for such appointment, all persons senior to him in Civil Judge (Junior Division) shall also be considered, irrespective of the fact whether or not they fulfill the requirements as to the minimum of five year service.EXPLANATION. - For calculating the period of five years of service for the purpose of this rule with respect to officers appointed to the Service atthe time of its initial constitution, the service rendered by them in the cadre to which they belonged at the time of the initial recruitment to the Servicewhich was counted for determining the seniority shall also be counted.]
