Section 26 in The Goa Judicial Service Rules, 2005
26. Training.
(1)(a)Every person appointed by direct recruitment to the service shall, before he is given a posting, undergo such training as may, be prescribed by the High Court from time to time.(b)A person may be deemed unsuitable for the purpose of rule 15 if his performance during the training is found to be unsatisfactory.(2)Every member of the service shall be given such periodical training as the High Court may, from time to time, prescribe.
