Section 18(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(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.
