Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttarakhand - Subsection Section 4(iv) in Uttaranchal Higher Judicial Service Rules, 2004 (iv)The Governor may, from time to time, in consultation with the Court leave any vacancy in the service unfilled or hold in obeyance.
