Section 14(1a) in Telangana State Judicial (Service and Cadre) Rules, 2017
(1a)[ Where it is necessary in public interest, owing to exigencies of service, to fill up immediately and vacancies in the category of senior civil judges and there is unavoidable delay in making such appointments in accordance with sub-rule (2)(c) of Rule 4, the High Court may make promotions from the category of Civil Judges to the posts of Senior Civil Judges from amongst the eligible Civil Judges who have put in not less than five (5) years of qualifying service, selected by the High Court on the basis of seniority-cum-merit, on temporary basis, with a rider that the incumbents shall not be regarded as members of the cadre of Senior Civil Judges, till they are promoted as per their turns as Senior Civil Judges on regular basis.] [Inserted by Notification No. G.O. Ms. 9, dated 24.3.2018 (w.e.f. 15.7.2017).]
