6. Recruitment by nomination or direct recruitment.
(1)(a)In the month of July every year, the recruiting authority shall be informed of the number` of existing vacancies and the vacancies that are likely to occur upto July of the next year.(b)Every year the recruiting authority shall invite by advertisement in the Official Gazette and in at least two Newspapers, application in such form as it may determine, from intending candidates, who possess the prescribed qualifications for filling in the vacancies.(c)The recruiting authority shall hold a written examination of 200 marks referred to in rule 12 of these rules.(d)The recruiting authority shall hold viva voce examination carrying 50 marks of candidates who secure not less than fifty percent of marks at such written examination:Provided that Scheduled Caste/Scheduled Tribe candidates who obtain forty five percent or more marks or corresponding grade in the written examination shall be eligible for the viva voce examination.(e)A candidate who could not successfully pass the competitive written examination in three (3) attempts consecutively, shall be debarred from appearing for such examination.(f)A candidate who has committed any copying or misconduct during course of written examination, or has been convicted in criminal case or is compulsorily retired, removed or dismissed from judicial service or could not successfully complete probation period of any post in judicial service will not be eligible to appear for the competitive examination.(g)The recruiting authority shall, on the basis of cumulative grade value secured by a candidate, prepare in the order of merit, a list of candidates eligible for appointment. The number of names of candidates to be included in the list shall be equal to the number of vacancies notified.(h)Besides the above list, the recruiting authority shall prepare an additional list of candidates equal to ten percent of the number of vacancies notified for recruitment, or one, whichever is higher.(i)The recruiting authority shall recommend the names of selected candidates by completing the selection process within five months from the publication of the advertisement in the Official Gazette.(j)The Government, within two months of the names of selected candidates being forwarded to it, shall complete the process of verification of antecedents and medical examination and issue appointment orders.(k)Candidates included in the list prepared under clause (g) of sub-rule (1) above and after such list is exhausted, candidates from the additional list prepared under clause (h) of sub--rule (1), shall be considered for appointment in the order in which their names appear in such lists and subject to rule (10), they may be appointed by the appointing authority in the vacancies notified under clause (a) of sub-rule (1) above. Inclusion of a candidate in any list prepared under sub-rule (1) shall not confer any right of appointment on such candidate.(l)The High Court may issue the posting orders after appointments are notified by the Government.(2)Every candidate applying for appointment by direct recruitment shall furnish certificates from two respectable persons unconnected with his College or University and not related to him, testifying to his character.(3)The decision of the recruiting authority as to the eligibility or otherwise of a candidate for admission to the written and viva voce examination shall be final. A candidate to whom certificate of admission has not been issued by the recruiting authority shall not be admitted for the examination.(4)The lists so prepared under clauses (g) and (h) of sub-rule (1) above shall be published in the Official Gazette and they shall cease to be operative on the expiry of one year from the date of such publication.(5)Candidates whose names are included in the list prepared under clause (g) of sub-rule (1) above shall be considered for appointment in the order in which their names appear in the list and subject to rule (8), they may be appointed by the appointing authority in the vacancies notified under clause (a) of sub-rule (1) above. Candidates whose names are included in the additional list may be similarly appointed after the candidates whose names are included in the list published under sub-clause (g) of sub-rule (1) above have been appointed. Inclusion of the name of a candidate in any list prepared under sub-rule (1) shall not confer any right of appointment to such candidate.
