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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(4) in The Tripura Courts Stenographers' Service Rules, 1983

(4)
(i)The appointment to the post of Higher Selection Grade, Selection Grade and Senior Grade shall be made on the recommendation of the D.P.C. by the respective District Judge in whose judgeship a member is recommended for such appointment and after appointment the services of the officers so appointed shall be deemed to have been placed at the disposal of the respective District Judge.
(ii)The inter-District transfer of Stenographers of all Grades shall be made by the High Court on the recommendation of the D.P.C.
(iii)The control over the members of the service in any judgeship with regard to posting, transfers, disciplinary matters and seniority shall be vested in the respective District Judge:
Provided that it will not take away from any member of the Service any right of appeal which he may have under the law regulating the conditions of service applicable to similar posts under Government of Tripura.