Section 6 in The U.P. Higher Judicial Service Rules, 1975

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State of Uttar Pradesh - Section

Section 6 in The U.P. Higher Judicial Service Rules, 1975

6. Quota.

- Subject to the provisions of Rule 8, the quota for various sources of recruitment shall be-

(i)	direct recruits from the Bar	15%	}	of the vacancies :
(ii)	Uttar Pradesh Nyayik Sewa	70%
(iii)	Uttar Pradesh Judicial Officers Service (Judicial Magistrates)	15%

Provided that where the number of vacancies to be filled in by any of these sources in accordance with the quota is in fraction, less than half shall be ignored and the fraction of half or more shall ordinarily be counted as one :Provided further that when the strength in the cadre of the Judicial Magistrates gradually gets depleted or is completely exhausted and suitable candidates are not available in requisite numbers or no candidate remains available at all, the shortfall in the number of vacancies required to be filled from amongst Judicial Magistrates and in the long run all the vacancies, shall be filled by promotion from amongst the members of the Nyayik Sewa and their quota shall, in due course, became 85 per cent.

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State of Uttar Pradesh - Section

Section 6 in The U.P. Higher Judicial Service Rules, 1975

6. Quota.