Section 15 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
15. [ Determination of vacancies. [Substituted by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).]
- The District Judge shall determine the actual number of existing and vacancies likely to occur in the course of the year on a regular basis at least once a year early and send and requisition of same to the Recruiting Authority for recruitment.
