11. Posting of District Judges, Senior Civil Judges, Civil Judges and Judges of the Court of Small Causes.
(1)No person other than a person belonging to the cadre of District Judges in the judicial service of the State shall be eligible to be posted as a Principal District Judge or as an Additional District Judge.(2)No person other than a person belonging to the cadre of Senior Civil Judges in the Judicial service of the State shall be eligible to be posted as a Principal Senior Civil Judge or as an Additional Senior Civil Judge.(3)No person other than a person belonging to the cadre of Civil Judges in the judicial service of the State shall be eligible to the posted as a Principal Civil Judge or as an Additional Civil Judge.(4)No person other than a person belonging to the cadre of Civil Judges in the Judicial service of the State shall be eligible to be posted as a Principal Judge of a Court of Small Causes or as an Additional Judges of Court of Small Causes.
