Report No. 118
Method of Appointments to Subordinate Courts/Subordinate Judiciary
| Contents | |
| Chapter I | Introductory |
| Introductory (1) | |
| Introductory (2) | |
| Chapter II | Recruitment to Subordinate Judiciary |
| Power of Appointment | |
| Agency for Recruitment | |
| Mode of Recruitment | |
| Eligibility Criteria | |
| Language | |
| Disqualifications | |
| Chapter III | Competence/jurisdiction to Deal with Subordinate Courts |
| Chapter IV | Re-Organisation of Subordinate Judiciary (1) |
| Re-Organisation of Subordinate Judiciary (2) | |
| Chapter V | Views and Comments |
| Chapter VI | Conclusions |
| Annexures | |
| Annexure I | |
| Annexure II | |
