Section 21 in The Rajasthan Higher Judicial Service Rules, 1969
21. List of candidates selected by direct recruitment.
- [The Court shall prepare list of all the Candidates whom it considers suitable for appointment to the service arranging their names in the order in which they are to be appointed and shall recommend their names to the Governor for appointment to the service having regard to the provisions of rule 9.] [Substituted by F.19(36) Jud./67 G.S.R.15, dated 18-6-1969, Part IV(C), w.e.f. 18-6-1969, pages 55-56]Temporary [or Officiating] [Added by F.19(36)Jud./67IIG.S.R.24, dated 7.7.1972, w.e.f. 12.7.72, pages 215-220] Appointment
