Report No. 116
Formation of an All-India Judicial Service
| Contents | |
| Chapter I | Introduction |
| Introductory | |
| Chapter II | Historical Background |
| Historical Background (1) | |
| Historical Background (2) | |
| Chapter III | Attempts to Create All-India Judicial Service and Views Thereon |
| Attempts to Create All-India Judicial Service and Views Thereon | |
| A. | The Problem of Language |
| B. | The Morale Argument |
| C. | Control of High Court |
| General Public Apprehensions | |
| Chapter IV | Positive Approach |
| Positive Approach | |
| Chapter V | Justification for Setting up Indian Judicial Service |
| Justification for Setting up Indian Judicial Service | |
| Preliminary Steps for The Constitution of Service | |
| Initial Constitution of Service | |
| Future Recruitment to Service | |
| Direct Recruitment | |
| Recruitment by Promotion | |
| Direct Recruitment from the Bar | |
| Infrastructure for Holding Examination | |
| Scales of Pay | |
| Initial Posting | |
| Seniority | |
| Probation | |
| Training | |
| Apex Body to be in Overall Charge of Judicial Services | |
| Chapter VI | Removal of Difficulties |
| Removal of Difficulties | |
