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State of Assam - Section

Section 6 in Assam Judicial Service Rules, 2003

6. Appointing Authority.

(1)The appointing authority for the cadre of Grade-I and Grade-Ill shall be the Governor and for the category of posts of Grade-II shall be the High Court.
(2)Appointment to the posts of Super Time Scale/Selection Grade District & Sessions Judges shall be made by the High Court by promotion from Grade-I of the Service, as per criteria given in Schedule-'E'.