Section 6(5) in The Goa Judicial Service Rules, 2005
(5)Candidates whose names are included in the list prepared under clause (g) of sub-rule (1) above shall be considered for appointment in the order in which their names appear in the list and subject to rule (8), they may be appointed by the appointing authority in the vacancies notified under clause (a) of sub-rule (1) above. Candidates whose names are included in the additional list may be similarly appointed after the candidates whose names are included in the list published under sub-clause (g) of sub-rule (1) above have been appointed. Inclusion of the name of a candidate in any list prepared under sub-rule (1) shall not confer any right of appointment to such candidate.
