Section 31 in Uttaranchal Higher Judicial Service Rules, 2004
31.
All the officers allocated by the Central Government vide notification no. 27/2/2000 S.R. (s) dated 22.09.2003 (Order no. 3/2003) and other officers appointed by the Government before commencement of these rules thereafter, shall be deemed to have been appointed in the regular cadre of Higher Judicial Service in the State of Uttaranchal.
