Section 10 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
10. Direct recruitment:-
(1)The District Judge shall, after considering the report of the recruitment cell, constitute Recruitment Committee(s) in terms of Rule 2(14) for the purpose of making direct recruitment to the vacancies existing or likely to occur during the year in different categories of posts.(2)The Recruitment Committee(s) shall then invite applications by giving adequate publicity indicating the total number of vacancies notified for recruitment and the number of vacancies reserved for different reserved categories.(3)Subject to Rules 11 to 14, direct recruitment shall be made, on the basis of the percentage of total marks secured in the qualifying examination as determined under rule 11 and of the marks secured at the interview under rule 12, by the Appointing Authority.
