Section 11(1) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(1)For the purpose of selection of candidates for interview, the Recruitment Committee shall prepare a list of names of candidates on the basis of the percentage of total marks secured in the qualifying examination in the order of merit. From amongst the candidates whose names are included in such list, as far as may be, such number of candidates as is equal to ten times the number of vacancies notified, selected in the order of merit, shall be eligible for the interview. Provided that if two or more candidates secure equal marks than all such candidates shall be called for interview.
