Section 15 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
15. Duration of operation of the lists:-
The select lists of the candidates published by the Appointing Authorityunder rule 13 in respect of any cadre shall be valid for a period of 12 months fromits publication. However, the life of the select lists may be extended by theAppointing Authority for a further period not exceeding 06 months. Provided thevalidity of the select lists shall cease to be ordered from the date of publication of alist prepared in respect of such cadre on the basis of the next selection.The list prepared under sub-rule (2) of Rule 13 shall also be not validbeyond the period of validity of the select list as prepared under rule 13(1).
