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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. Higher Judicial Service Rules, 1975

(1)The character of a candidate for direct recruitment must be such as to render him suitable in the opinion of the governor, in all respects for appointment to the service.Note.-Persons dismissed by the Union Government or by a State Government or by a Corporation owned or controlled by the Union or a State Government shall not be eligible for recruitment.