Section 21 in Uttaranchal Judicial Service Rules, 2005
21. Refresher Course.
(1)The Court may require the members of the Service to undergo such refresher course for such duration and as such places as may be decided by the Chief Justice in consultation with the Director or the Head of the Institute.(2)After every course, the Director or the Head of the Institute shall send report about the conduct and performance of the officer during the course.
