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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(5)(c) in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987

(c)By selection on the basis of seniority-cum-merit from amongst Grade IV staff of the District and Sessions Judges Establishment concerned who have passed the High School Leaving Certificate or equivalent examination and have rendered at least 7 years of continuous service in the District and Sessions Judges Establishment on the 1st day of the year in which selection is made.