Section 6 in The U.P. Higher Judicial Service (Abolition of the Cadre of the Civil and Sessions Judges) Rules, 1974
6. Application of U. P. Higher Judicial Service Rules.
- In respect of matters for which no express provision is made in these rules, the Uttar Pradesh Higher Judicial Service Rules, 1953 shall mutatis mutandis apply with the modification that wherever the words "Civil and Sessions Judge" occur they shall stand substituted by the words "Additional District and Sessions Judge".
