Section 7B in DELHI HIGHER JUDICIAL SERVICE RULES, 1970
7B. Selection for promotion by holding limited competitive examination: -
(1)The High Court shall hold a limited written competitive examination for promotion of member of the Delhi Judicial Service as per clause (b) of sub-rule(1) of rule 7 in the following manner :-(i)Written Examination – 600 marks(ii)Assessment of Record – 150 marks(iii)Viva voce – 250 marks.(2)For the Assessment of Records, the ACRs of the candidate for the preceding five years, carrying weightage of 30 marks for each year will be taken into account. The criteria for awarding of marks for each ACR shall be as under:-Grading MarksA+ 30A 20B+ 15B 10Provided that any officer having grading as „C‟ (Integrity doubtful) in any year shall not be eligible to appear in the limited competitive examination.Provided further a candidate shall be eligible to appear in viva voce only in case he secures 50% marks each in the Written Examination and the Assessment of Record in the case of candidates of General Category and 45% in the case of candidates of reserved categories.Provided also that a candidate of general category must secure a minimum of 50% marks and candidates of reserved categories must secure a minimum of 45% marks in viva voce to be eligible for being recommended for appointment to the service.]
