Section 19 in Uttaranchal Higher Judicial Service Rules, 2004
19. Scrutiny and Test.
- [(i) The Chief Justice or Committee constituted by the Chief Justice may get these applications scrutinized and may hold the examination.(ii)All the candidates, whose names are in the list finalized by the Chief Justice or Committee constituted by the Chief Justice in the ratio of 1:3, shall appear in the written examination and the syllabus of the examination shall be as per Appendix "C" of the rules.(iii)In case, vacancies reserved for limited competitive examination are not filled-up by reason of sufficient candidates not being available or found successful, the same may be filled-up by way of promotion as provided in Rule 20. However, in the subsequent recruitment, such number of vacancies shall be deducted from the quota of promotees for the first time the vacancies arise under the roster prepared as referred to in Rule 22 and will be added in the quota for limited competitive examination.]Part-V Promotion of members of the Uttaranchal Judicial Service
