Section 10(2)(vi) in Assam Judicial Service Rules, 2003

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State of Assam - Subsection

Section 10(2)(vi) in Assam Judicial Service Rules, 2003

(vi)Candidates whose names are included in the list prepared under clauses (iii) above shall be considered for appointment in the order in which their names appear in the list and subject to rule 9, they may be appointed by the appointed by the appointing authority in the vacancies notified under clause (i) above. Candidates whose names are included in the additional list may be similarly appointed after the candidates whose names are included in the list published under clause (iii) above have been appointed.

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State of Assam - Subsection

Section 10(2)(vi) in Assam Judicial Service Rules, 2003