Section 20 in The Rajasthan Judicial Service Rules, 2010
20. Scheme of Examination and Syllabu.
(1)The competitive examination for the recruitment to the post of Civil Judge shall be conducted by the Recruiting Authority in two stages i.e. preliminary examination and Main examination as per the Scheme specified in Schedule-IV. The marks obtained in the preliminary Examination by the candidate who are declared qualified for admission to the main examination will not be counted for determining their final merit.(2)[ The number of candidate to be admitted to the main examination will be fifteen times the total number of vacancies (Category wise) to be filled in the year but in the said range all those candidates who secure the same percentage of marks as may be fixed by the Recruiting Authority for any lower range will be admitted to the Main Examination.] [Amended Vide Notification No.F.1(3)/DOP/A-II/2010,G.S.R.NO.35 dated 10.6.2011.](3)On the basis of marks secured in Main Examination, candidates to the extent of three times of total number of vacancies (Category wise) shall be declared qualified to be called for interview.(4)The Recruiting Authority shall not recommended a candidate who has failed to appear, in any of the written paper or before the Board for Viva Voce.(5)[ Syllabus shall be such as may be prescribed by the Recruiting Authority from time to time.] [Amended Vide Notification No.F.1(3)/DOP/A-II/2010,G.S.R.NO.35 dated 10.6.2011.]Provided that same may be amended by the Governor from time to time in consultation with the Court.
