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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in U.P. Judicial Officers' Service Rules, 1960

(1)The Governor shall make appointments to the Service on the occurrence of substantive vacancies by taking candidates in the order in which they stand in the list, prepared under Rule 19 (2).