Section 23 in DELHI JUDICIAL SERVICE RULES, 1970

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NCT Delhi - Section

Section 23 in DELHI JUDICIAL SERVICE RULES, 1970

23. After successful completion of the period of probation the officer shall be

confirmed in the service by the Administrator in consultation with the HighCourt and the same shall be notified in the Gazette.

(viii)The Clauses (iii) to (v) of this Rule shall form part of the notification

of appointment of the selected candidates.]