Section 30 in The Rajasthan Judicial Service Rules, 2010
30. Appointment.
- The Appointing Authority shall make appointment in the cadre of Senior Civil Judge on the recommendation of the Court.C - Recruitment to the Cadre of District Judge[[31. Source Of Recruitment. [Amended Vide Notification No.F.1dop/aii/2010,G.S.R.No.35 dated 10.6.2011.](1)Sixty Five Percent Posts In The Cadre Of District Judge Shall Be Filled In By Promotion From Amongst Senior Civil Judges On The Basis Of Merit-Cum-Seniority Subject To Passing Of Suitability Test As Prescribed.]](2)[ Ten percent posts in the cadre of District Judge shall be filled in by promotion from Senior Civil Judges strictly on the basis of merit through limited competitive examination conducted by the Court.] [Amended Vide Notification No.F.1DOP/AII/2010,G.S.R.NO.35 dated 10.6.2011.](3)Twenty Five percent posts in the cadre of District Judge shall be filled in by direct recruitment from amongst the eligible Advocates on the basis of written examination and interview conducted by the Court.(4)For the purpose of proper maintenance and determination of seniority of persons appointed through the aforesaid sources, a roster for filling of vacancies based on quota of vacancies reserved here-in-above, as given in Schedule-V [shall be maintained. This roster shall operate prospectively.] [Amended vide Notification No.F.1(3)DOP/A-II/2010 dated 31-8-2012, published in Rajasthan Gazette Extraordinary Part 4-C(i), G.S.R. 57 dated 31-8-2012.]I - Promotion
