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State of Uttar Pradesh - Section

Section 12 in The U.P. Family Courts Rules, 1995

12. Competitive examination.

- The examination may be conducted at such time and on such dates as may be notified by the Commission and shall consist of-
(a)written examination of such legal and allied subjects including procedure, as may be included in the syllabus prescribed under Rule 13, and
(b)an interview to assess the all-round career of the candidates and their personality, address and general suitability.