Section 6(1) in The Tripura Courts Stenographers' Service Rules, 1983
(1)The permanent and temporary officers of each Grade in the Cadre on the appointed day shall be such as may be determined by the Gauhati High Court from amongst departmental candidates. For the purpose of these rules, the following shall be considered as departmental candidates, namely:(a)Persons who, immediately before the appointed day, have been regularly appointed to the post of Stenographers in the scale of pay of Rs. 425-850 and Rs. 325-665 in the District and Sessions Judges' establishment or offices specified in the First Schedule and who are qualified Stenographers;(b)persons who are qualified Stenographers and who, on the appointed day, held any of the posts of Stenographers mentioned in Clause (a) above in a permanent or temporary capacity, whenever they may be employed on that date and such persons holding the posts of Stenographers who may be on deputation in public interest to the posts of Stenographers. Personal Assistant or other similar posts, in whose case it is certified that but for deputation they would have continued to hold the posts of Personal Assistant or Stenographer, as the case may be, in the First Schedule.
