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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1)(k) in The Goa Judicial Service Rules, 2005

(k)Candidates included in the list prepared under clause (g) of sub-rule (1) above and after such list is exhausted, candidates from the additional list prepared under clause (h) of sub--rule (1), shall be considered for appointment in the order in which their names appear in such lists and subject to rule (10), they may be appointed by the appointing authority in the vacancies notified under clause (a) of sub-rule (1) above. Inclusion of a candidate in any list prepared under sub-rule (1) shall not confer any right of appointment on such candidate.