Section 19(iii) in Uttaranchal Higher Judicial Service Rules, 2004
(iii)In case, vacancies reserved for limited competitive examination are not filled-up by reason of sufficient candidates not being available or found successful, the same may be filled-up by way of promotion as provided in Rule 20. However, in the subsequent recruitment, such number of vacancies shall be deducted from the quota of promotees for the first time the vacancies arise under the roster prepared as referred to in Rule 22 and will be added in the quota for limited competitive examination.]
