Section 5 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
5. Procedure to appoint Principal Private Secretary:-
(1)It shall be the sole discretion of the District Judge to appoint PrincipalPrivate Secretary from amongst the pool of Administrative Officers(Judicial)available.(2)He or she shall continue to hold the said post for such period as may bedesired by the District Judge.(3)Subject to sub-rule 2, his or her appointment shall be co-terminus with thelaying of office by the District Judge appointing him or her.
