Section 2 in The U.P. Higher Judicial Service (Abolition of the Cadre of the Civil and Sessions Judges) Rules, 1974
2. Abolition of the cadre of Civil and Sessions Judges.
- With effect from the date of commencement of these rules the cadre of Civil and Sessions Judges shall stand abolished and the Uttar Pradesh Higher Judicial Service shall, with effect from the valid date consist of the posts of District and Sessions Judges and Additional District and Sessions Judges only.
