Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(ii) in Uttaranchal Higher Judicial Service Rules, 2004

(ii)Any candidate not found fit by the Medical Board shall have a right to be re-examined by the another Medical board especially constituted by the Director, Medical & Health & Family planning, Uttaranchal whose decision in shall be final.