Section 13 in Rajasthan Opium Smoking Prohibition Act, 1950
13. Appointment of and vacancies among [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] and [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014].
- Appointments of persons to be [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] and [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] shall be made by the [Governor] [Substituted with effect from 1-11-1956, vide Part I of the Schedule of the Rajasthan Adaptation of Laws (on State and Concurrent subjects) Order, 1956, published in Rajasthan Gazette, Part IV-C, Extraordinary, dated 1-11-1956.] in accordance with rules made by him in this behalf after consultation with the Rajasthan Public Service Commission and with the High Court.
