Section 13 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
13. List of selected candidates:-
(1)The Recruitment Committee shall on the basis of aggregate of the percentage of total marks secured in the qualifying examination as determined under rule 11 and of the marks secured at the interview under rule 12 and taking into consideration the orders in force relating to reservation of posts for Scheduled Castes, Scheduled Tribes, Other backward Classes and others, prepare in the order of merit a list of candidates eligible for appointment to the category of post. If the aggregate of the percentage of total marks secured in the qualifying examination as determined under rule 11 and of the marks secured at the interview under rule 12, of two or more candidates are equal, then the order of merit in respect of such candidates shall be fixed on the basis of their age. The person or persons older in age shall be placed higher in the order of merit. The number of names of candidates to be included in such list shall be equal to the number of vacancies notified for recruitment.(2)The Recruitment Committee shall in accordance with the provisions of sub-rule(1)also prepare a panel of candidates in the order of merit containing the names of candidates not included in the select list prepared under sub-rule (1) in which the number of candidates to be included shall, as far as possible, be ten percent of the number of vacancies notified.(3)The lists so prepared under sub-rules (1) and (2) shall be submitted to the District Judge and will be published in such manner as the District Judge may direct.
