Section 24 in The Rajasthan Judicial Service Rules, 2010
24. List of candidates recommended by the Recruiting Authority.
- The Recruiting Authority shall prepare a list of the candidates in the order of their performance on the basis of their aggregate marks. If two or more of such candidates obtain equal marks in the aggregate, the Recruiting Authority shall arrange them in the order of merit on the basis of their general suitability for service and recommend their names to the Appointing Authority for appointment to the Cadre of Civil Judge:Provided that the Recruiting Authority shall not recommend a candidate of Scheduled Castes or Scheduled Tribes category unless he obtains minimum 35% marks in the aggregate of written examination and the interview, and, in the case of other candidates, unless he obtains minimum 40% marks in the aggregate of written examination and the interview.[***] [Deleted 'Provided further that no candidate shall be recommended who fails to obtain minimum 25% marks in the interview.' by Rajasthan Notification No. G.S.R. 102, dated 28.11.2017 (w.e.f. 19.1.2010).]
