NCT Delhi - Act
Delhi Higher Judicial Service (Amendment) Rules, 2019
DELHI
India
India
Delhi Higher Judicial Service (Amendment) Rules, 2019
Rule NO-F-6-20-2018-JUDL-SUPTLAW-147-151- of 2019
- Published in Delhi Gazette on 25 January 2019
- Commenced on 25 January 2019
- [This is the version of this document from 25 January 2019.]
- [Note: The original publication document is not available and this content could not be verified.]
In exercise of the powers conferred by the proviso to article 309 of the Constitution read with Government of India , Ministry of Home Affairs Notification No. F . 1 /2 /70/DH ( S ) dated the 29th May , 1970 as amended by Notification No. F . 1/ 2 /70 -DH (S ) dated 25th July , 1970 and all other powers enabling him in this behalf , the Lieutenant Governor of National Capital Territory of Delhi in consultation with the High Court of Delhi is pleased to make the following rules further to amend the Delhi Higher Judicial Service Rules, 1970 , namely : 1. Short title and commencement. -( 1) These rules may be called the Delhi Higher JudicialService (Amendment) Rules , 2019 . They shall come into force on the date of their publicationin the official Gazette . 2 . Amendment of rule 9 ( 3) . -In the Delhi Higher Judicial Service Rules 1970 , for sub rule ( 3 ) of rule 9 , the following shall be substituted ,namely : - “ ( 3 ) must have not attained the age of 45 years on the 1st day of January of the year in which the applications for appointment are invited .”By Order and in the Name of the Lt. Governorof the National Capital Territory of Delhi, ANOOP KUMAR MENDIRATTA , Principal Secy .