Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 8 in The Rajasthan Judicial Service Rules, 2010 8. [ Examination. [Amended Vide Notification No.F.1(3)/DOP/A-II/2010, G.S.R. No. 35 dated 10.6.2011.] - For filling up of vacancies in the cadre of District Judge the examination shall be conducted by the High Court and for Civil Judge, examination shall be conducted by the Recruiting Authority on or before the dates specified in the Schedule-III.]
