Section 7(3) in Punjab Superior Judicial Service Rules, 2007
(3)[ Appointment to the Service shall be made in the following manner:-(a)sixty-five per cent by promotion from amongst the Civil Judges (Senior Division), on the basis of merit-cum-seniority and passing of a suitability test;(b)ten per cent by promotion on the basis of merit through departmental competitive examination of Civil Judges(Senior Division) having not less than five years qualifying Service as Civil Judge (Senior Division):Provided that if no suitable candidate is available for promotion under this clause or a candidate fails to qualify the said examination in that case, the available post shall be filled up by regular promotion in accordance with the criteria laid down in clause (a) above; and(c)twenty-five per cent of the posts shall be filled by direct appointment from amongst the eligible advocates on the basis of the written test and viva-voce, as conducted by the High Court.]Explanation. - For the purposes of clauses (a) and (b), it is clarified that the qualifying service for promotion should be either on the post of Civil Judge (Senior Division) or Chief Judicial Magistrate or Additional Civil Judge (Senior Division) separately or by clubbing the service on any of the said posts.
