Section 6 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
6. [ Methods of recruitment. [Substituted by Notification No. G.S.R. 52, dated 19.7.2017 (w.e.f 5.3.1986).]
(1)Recruitment to the staff after the commencement of these rules shall be made: -(a)to the cadre of Stenographer:(i)as Stenographer Grade-III by direct recruitment,(ii)as Stenographers Grade-II by promotion from Stenographer Grade-III, as Stenographers Grade-I by promotion from Stenographers Grade-II(iii)Personal Assistant cum Executive Assistants for Principal District Judge by promotion from Stenographers Grade-I:Provided that if a suitable person is not available amongst the Stenographer Grade-Ill for promotion to the post of Stenographer Grade-II; a person may be recruited to the post of Stenographer Grade-II in accordance with these rules.(b)to the general cadre as Clerk Grade-II by a Competitive Examination:Provided that 25% of the total number of vacancies of the Clerk Grade-II in each Judgeship shall be reserved for being filled in by promotion from amongst the process server and Class IV employees who have put in five years service in the Judgeship concerned and possess the academic qualification prescribed in these rules for the post of Clerk Grade-II in 1 : 2 (1 Process Server and 2 Class IV Employees).(c)to other post in cash Cadre by promotion within the Judgeship:Provided that a post in any cadre may also be filled by transfer of a person holding a post in another Judgeship corresponding to a post in the cadre concerned. With the concurrence of the District and Sessions Judge concerned and the approval of the Rajasthan High Court. The High Court may also transfer any member of the District Courts Service from one Judgeship to another or a member of the Ministerial or Class IV establishment of the High Court to the District Court Service of a Judgeship or a Member of the District Court Service to the Ministerial or Class IV establishment of the High Court.]
