-53-82-2004-LD (Estt.). - In exercise of the powers conferred by Articles 233 and 234 of the Constitution of India read with Section 20 of the Goa, Daman and Diu Reorganisation Act, 1987 (Central Act 18 of 1987) and after consultation with the Goa Public Service Commission and the High Court of Bombay, as required by the said Articles 233 and 234 of the Constitution of India and in supersession of the Goa Civil (Judicial Branch) Rules, 1992, the Governor of Goa is pleased to make the following Rules, namely:-
