Section 8 in Uttaranchal Higher Judicial Service Rules, 2004
8. [ Number of appointment to be made. [Substituted by Notification No. 121/XXX(4)/2016-04(03)/2016, dated 25.2.2016.]
- The Court or the Committee constituted by the Chief Justice shall notify the vacancies on or before 31st March of every year keeping in view the existing vacancies and future vacancies that may arise within one year ending with the concerned calendar year.]Part-III Procedure for direct recruitment
