Section 12 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
12. Interview:-
(1)The Recruitment Committee in consultation with the District Judge and depending upon the total number of candidates selected under Rule 11 for interview may constitute such number of Committees as may be considered necessary. In case, where the number of Interview Committee(s) constituted are more than one, the Recruitment Committee shall give such number to the Committees as may be considered appropriate for their identification; for example Interview Committee No.1, Interview Committee No.II, Interview Committee No.III and so on. The District Judge shall, in consultation with the Chairman(s) of the Committee(s) lay down appropriate criteria for interviewing to assess the suitability of the candidates for appointment to the post applied for by them including intellectual and social traits of personality so as to maintain uniformity of standards in the process of interviewing candidates.(2)Where the number of Interview Committee(s) is more than one, the Recruitment Committee shall allocate such number of candidates to them so as to ensure that the interviews of the eligible candidates are completed efficiently in the shortest period of time.(3)Interview Committee(s) shall forward the entire list of the candidates interviewed with marks obtained by each candidate, in such format as may be desired by the District Judge, as soon as practicable soon after the last interview is concluded, duly signed by all members.
