- (i) The Chief Justice or the Committee constituted by the Chief Justice shall notify the vacancies reserved for appointment by limited competitive examination. The applications shall be invited from all the eligible candidates by the Registry as directed by the Chief Justice or Committee constituted by the Chief Justice in the form prescribed for that purpose.(ii)The Registry shall prepare the list of the eligible candidate in the ratio of 1:3 of the available vacancies on the basis of seniority.]
