Section 35(1) in Uttaranchal Judicial Service Rules, 2005

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State of Uttarakhand - Subsection

Section 35(1) in Uttaranchal Judicial Service Rules, 2005

(1)The present day-This paper is designed to test the candidate's knowledge of the reactions to what is happening in India and the world generally at the present day, particularly in the legal sphere and also his power of expression in English. Questions, the answers to which should be in essay form will relate mainly to jurisprudence, international law, neutrality, recent legislation, particularly-Indian constitutional law and developments, especially on their legal aspect and so on but will not be confined to them. Credit will be given both for substance and expression, conversely deduction will be made for bad expression, including faults of grammer, misuse of words etc.

(2)Language-A passage in English will be set and the candidatewill be required to translate it into the ordinary language spokenin the Courts, using the Devanagri script.	........	Marks 30
Likewise a passage of Hindi will be required to be translatedin ordinary English language.	........	Marks 30
There will be English Precis writing also.	........	Marks 40

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State of Uttarakhand - Subsection

Section 35(1) in Uttaranchal Judicial Service Rules, 2005