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[Cites 2, Cited by 727] [Constitution]

Constitution Article

Article 234 in Constitution of India

234. Recruitment of persons other than district judges to the judicial service

Appointment of persons other than district judges to the judicial service of a State shall be made by the Governor of the State in accordance with rules made by him in that behalf after consultation with the Slate Public Service Commission and with the High Court exercising jurisdiction in relation to such State.