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State of Rajasthan - Section

Section 26 in The Rajasthan Judicial Service Rules, 2010

26. Appointment.

- Appointing Authority in consultation with the Court and on being satisfied after such enquiry as it may deem proper that such candidate is suitable in all respects for appointment to the post of Civil Judge, shall appoint in order of merit from the list so prepared under rule 24.B - Recruitment to the Cadre of Senior Civil Judge