Section 9 in Rajasthan Opium Smoking Prohibition Act, 1950
9. Appointment of and vacancies among District Judges.
(1)Appointments of persons to be, and the posting and promotion of District Judges shall be made by the [Governor] [Substituted with effect from 1-11-1956 vide Part I of the Fourth Schedule of the Rajasthan Adaptation of Law (on State and Concurrent Subjects) Order, 1956, published in the Rajasthan Gazette, Part IV-C, Extraordinary', dated 1-11-1956.] in consultation with the High Court.(2)A person not already in the service of the [State Government] [Substituted vide item No. (1) of the Schedule to the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957] shall only be eligible to be appointed as District Judge, if he has been for not less than seven years an advocate or a pleader and is recommended by the High Court for appointment.(3)Whenever the office of District Judge is vacant by reason of death, resignation, removal or other cause, or whenever an increase in the number of District Judges has been made under section 8, the vacancy may be filled up or an appointment may be made, as the case may be, in accordance with the provisions of sub-secs. (1) and (2).(4)Nothing in this section shall be construed to prevent the appointment of a District Judge to discharge, for such period as may be deemed fit, in addition to the functions devolving on him as such District Judge, all or any of the functions of another District Judge.
