Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(3) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(3)The name of the candidate who fails to assume charge of the post within thetime specified in sub-rule (1) or within the further time granted under sub-rule (2) shall stand deleted from the list of selected candidates and thecandidate concerned shall cease to be eligible for appointment.