Section 39(4) in The U.P. Judicial Service Rules, 2001
(4)Law : Paper II - Procedure and Evidence. - Field will be that covered by the Law of Evidence, the Criminal Procedure Code and Code of Civil Procedure, including the principles of pleading the questions set will relate mainly to practical matters ; such as the framing of charges and issues, the methods of dealing with the evidence of witnesses, the writing of judgments and the conduct of cases generally but will not be restricted to them.
