15. [ District Judges. [Section 15 substituted by Act XIV of 2002. (For earlier amendments see Act X of 1996, Act XI of 2000 and Notification No. 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.]
- The Government shall on the recommendation of the High Court appoint as many persons as the Government think necessary to be District Judges and shall post one such person to each district as District Judge of that District:Provided that the same person may, if the Government on the recommendation of the High Court think fit, be appointed to be District Judge of two or more districts],
