10. Posting of District Judges, Senior Civil Judges and Civil Judges.
(1)No person other than a person belonging to the cadre of District Judge in the judicial service of the State of Gujarat shall be eligible to be posed as a Principal District Judge or as an Additional District Judge.(2)No person other than a person belonging to the cadre of Senior Civil Judge in the judicial service of the State of Gujarat shall be eligible to be posted as a Principal Senior Civil Judge or as an Additional Senior Civil Judge.(3)No person other than a person belonging to the cadre of Civil Judge in the judicial service of the State of Gujarat shall be eligible to be posted as a Principal Civil Judge or as an Additional Civil Judge.
