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State of Rajasthan - Section

Section 5 in The Rajasthan Judicial Service Rules, 2010

5. Composition of service.

(1)On and from the date of commencement of these Rules, the Rajasthan Judicial Service shall stand re-constituted and re-designated into the following three cadres, namely:-
(A)District Judge,
(B)Senior Civil Judge, and
(C)Civil Judge.
(2)On and from the date of commencement of these Rules, the existing posts included in cadres specified below in column No. (1) shall stand re-designated as the cadres specified below in corresponding entries given in column No. (2) and the same shall constitute the Service:-
Existing post(s) Cadre of the Service.
(1) (2)
(i) District Judge (Super time Scale), (A) District Judge
(ii) District Judge (Selection Scale),  
(iii) Additional District Judge and postequivalent thereto.  
(i) Civil Judge (Senior Division Super timeScale. (B) Senior Civil Judge
(ii) Civil Judge (Senior Division) SelectionScale.  
(iii) Civil Judge (Senior Division) SeniorScale.  
(i) Civil Judge (Junior Division) Senior Scale. (C) Civil Judge
(ii) Civil Judge (Junior Division) OrdinaryScale.  
[Explanation. - Senior Civil Judge to include Chief Metropolitan Magistrate, Chief Judicial Magistrate, Additional Chief Metropolitan Magistrate and Addl. Chief Judicial Magistrate; Civil Judge to include Metropolitan Magistrate and Judicial Magistrate.] [Amended Vide Notification No. F.1(3)/DOP/A-II/2010,G.S.R.NO.35 dated 10.6.2011.]