Section 10(2)(iv) in Assam Judicial Service Rules, 2003

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State of Assam - Subsection

Section 10(2)(iv) in Assam Judicial Service Rules, 2003

(iv)The recruiting authority shall in accordance with the provisions of clause (iii), also prepare an additional list of names of candidates not included in the list of candidates prepared under clause (iii) above, in which the number of candidates to be included, shall, as far as possible, be ten percent of the number of vacancies notified for recruitment or one, whichever is higher.

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State of Assam - Subsection

Section 10(2)(iv) in Assam Judicial Service Rules, 2003