Section 22 in The U.P. Judicial Service Rules, 2001
22. Training.
(1)Every officer appointed to the service as Civil Judge (Junior Division) shall be required to undergo training during the period of probation at the Judicial Training and Research Institute, Lucknow or elsewhere for such period as may be prescribed by the Court from time to time.(2)The Syllabus for the training shall be such as may from time to time be prescribed by the Director with the prior approval of the Committee constituted by Chief Justice.(3)At the end of the period of training, the Director shall send his report to the Court about the conduct and performance of the probationer during the training. Where the Director is of the opinion that any officer has not successfully completed the training, he shall forward his opinion to the Court alongwith the relevant material.(4)On receipt of any report referred in sub-rule (3), the Court shall consider the same and may pass appropriate orders including for extension of period of training and probation.
