Section 14 in Uttaranchal Judicial Service Rules, 2005
14. Competitive examination.
(1)The examination may be conducted at such time and on such dates as may be notified by the Commission and shall consist of-(a)A written examination on such legal and allied subjects in the syllabus prescribed under Rule 17 unless the same is otherwise modified by the Governor in consultation with the Court and the Commission;(b)An examination to test the knowledge of the candidates in Hindi and English;(c)An interview for assessing the merit of the candidates giving due regard to his ability, character, personality, physique and general suitability for appointment to the Service.(2)All candidates who obtained 60% or more marks or corresponding grade, if any, in the written examination shall be eligible for viva-voce examination :Provided that Scheduled Castes and Scheduled Tribes candidates who obtained 50% or more marks or the corresponding grade, if any, in the written examination shall be eligible for viva-voce examination :Provided further that-(i)If in any particular year in the opinion of the Commission the number of applicants is excessively disproportionate to the vacancies notified in the advertisement, then in view of Rule 14 for selection of candidates for written examination the Commission may conduct the preliminary written entrance examination under intimation to High Court for which syllabus has been prescribed in Appendix-IV;(ii)The Commission may prescribe the minimum qualifying standards and also the number of candidates to be selected therein who shall thus be eligible to appear in the main written examination in view of Rule 14;(iii)The marks obtained in the preliminary examination will not be counted for determining the final order of merit;(iv)The preliminary examination shall be held at such places, dates as is fixed by the Commission.
