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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in The Rajasthan Higher Judicial Service Rules, 1969

(2)Subject to the provisions of sub-rule (1), after every three persons appointed by promotion, the fourth person shall, as far as possible, be appointed by direct recruitment. If a suitable person is not available for appointment by direct recruitment, the post may be filled by promotion from amongst the members of the Rajasthan Judicial Service.