Section 36 in The Rajasthan Judicial Service Rules, 1955
36. Qualification for substantive appointment.
- No member of the Rajasthan Administrative Service hereinafter referred to as the [Administrative Officer] [Substituted by Notification No. F. 20 (4) Apptts. (C) 53 dated 24-1-1963.] shall be eligible to be appointed substantively to the Service, unless he is-(a)a Bachelor of the Laws of the University of Rajasthan or of any other University established by Law in India and recognised for the purpose by the Governor; or a Barrister of England or Northern Ireland or a member of the Faculty of Advocates in Scotland; and(b)a recruit to the Rajasthan Administrative Service by a competitive examination conducted by the Commission in accordance with rule 7 (a) of the Rajasthan Administrative Service Rules, 1954.
