Section 18 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
18. Joining time for appointment:-
(1)A candidate appointed by direct recruitment shall assume charge of the postspecified by the Appointing Authority as soon as possible after the date ofthe order of appointment, but not later than forty-five days from that date.Explanation—For the purpose of this sub-rule “the date of the order ofappointment” means the date of dispatch of the order of appointment byregistered post to the address given by the candidate.(2)Notwithstanding anything contained in sub-rule (1), the AppointingAuthority may, on the application of the candidate and if satisfied that thereare good and sufficient reasons for doing so, by order in writing, grant suchfurther time but not exceeding three months as it may deem necessary.(3)The name of the candidate who fails to assume charge of the post within thetime specified in sub-rule (1) or within the further time granted under sub-rule (2) shall stand deleted from the list of selected candidates and thecandidate concerned shall cease to be eligible for appointment.
