Section 8 in Punjab Superior Judicial Service Rules, 2007
8. [ Assessment of merit. [Substituted vide notification no. G.S.R.50/Const./Art.233 and 309/Amd.(2)/2017 dated 10.10.2017.]
- For assessing and testing the merit and the suitability of a member of Punjab Civil Service (Judicial Branch) for promotion under clause(a) of sub-rule(3) of rule 7 of these rules, the High Court may,-(i)hold a written objective test of seventy-five marks and viva voce of twenty-five marks to ascertain the legal knowledge and efficiency in the legal field; and(ii)take into consideration annual confidential reports of the preceding five years of the officer concerned.Provided that any officer having grading as C (integrity doubtful) in any year shall not be eligible to be considered for promotion.] [Clause (a) and (b) of sub-rule 3 of Rule 7 is amended vide notification No. G.S.R.28/Const.Arts.234 and 309/Amd.(1)/2013 dated 29.04.2013.]
