Section 11(2) in The Goa Judicial Service Rules, 2005
(2)(a)Promotion of Civil Judge to the post of Senior Civil Judge shall be made on the basis of evaluation of their judgments carrying 50 marks, evaluation of Annual Confidential Reports carrying 20 marks, vigilance reports carrying 20 marks and special reports of the Heads of the Department under whom the candidate has worked in the three years preceding the year of selection carrying 10 marks.(b)The Recruiting Authority shall draw up a list of Officers from the zone of consideration in accordance with the marks obtained by the Officers in the valuation referred to in the preceding clause. Officers equal to the number of vacancies to be filled in the next one year shall be picked up in order of marks obtained by them. The names of such Officers shall be rearranged in accordance with their seniority in the cadre of Civil Judges. Appointments shall be made from the list so prepared in the succeeding year.(c)An additional list of officers equal to ten percent of the expected number of vacancies may also be similarly prepared.
