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State of Rajasthan - Section
Section 34 in The Rajasthan Higher Judicial Service Rules, 1969
34. Civil Judge not to become a member of the service by conferment of powers of Assistant Sessions Judge on him.
- The Governor may, in consultation with the Court, confer, by a special or general order, the powers of an Assistant Sessions Judge on a Civil Judge, but such Civil Judge shall not on that account become a member of the service.[Schedule I] [Substituted by F.19(26) Jud./67(G.S.R.16), dated 3.6.85, w.e.f. 20.6.85, pages 29-31]Strength of Service(See rule 6)| Designation of thepost1 | Strength2 | |
| District & Sessions Judge & Additional | ||
| District Sessions Judge:- | 89 | |
| (a) InSelection Scale | 17 | |
| (b) InOrdinary Time Scale | 74 | |
| This numberincludes two ex-cadre posts held by Judicial Officers as membersof Board of Revenue; Rajasthan as per Government Order No. F.19(28) Jud./66, dated 2.2.1985. | ||
| This number includes the following posts:- | ||
| 1. | District and Sessions Judges | 29 |
| 2. | Addl. District and Sessions Judges | 29 |
| 3. | Law Secretary-cum-Legal Remembrancer | 1 |
| 4. | Joint Legal Remembrancer-I | 1 |
| 5. | Joint Legal Remembrancer (Vidhi Rachna Sangthan) | 1 |
| 6. | Deputy Legal Draftsman | 2 |
| 7. | Registrar, Rajasthan High Court | 1 |
| 8. | Registrar (Vigilance) Raj. High Court | 1 |
| 9. | Addl. Registrar, Rajasthan High Court, Ju. | 1 |
| 10. | Addl. Registrar Rajasthan High Court, Jaipur Bench, Jaipur | 1 |
| 11. | Judge, Labour Courts (Jaipur, Jodhpur, Udaipaur, Bikaner andKota) | 5 |
| 12. | Member, State Transport Appellate Tribunal, Jaipur | 1 |
| 13. | Judge, Industrial Tribunal Jaipur | 1 |
| 14. | Presiding Officer in Rajasthan State cooperative Tribunal,Jaipur | 1 |
| 15. | Reserve for leave training, deputation and for holdingtemporary posts | 14 |
| Total | 89 |