Section 3 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
3. Constitution of the Service:-
(1)On and from the date of commencement of these rules, there shall be constituted a State Civil Service known as the Delhi District CourtEstablishment Service.(2)The Service shall consist of the category of posts or cadres specified in column (2) of Schedule A. The group and number of posts in each of thosecadres and their scale of pay shall be as specified in the corresponding entries in column (3) to (9) thereof.(3)The posts shall be in Group A (Gazetted) category; Group B (Gazetted and Non-Gazetted) category and Group C (Non-Gazetted) category.(4)The persons, who, immediately before the commencement of these rules are holding any of the posts specified in Schedule A to these rules, shall bedeemed to have been appointed to the respective Group of the service in accordance with the provisions of these rules.
