Section 39(6) in The U.P. Judicial Service Rules, 2001
(6)Interview. - The suitability of the candidate for employment in the Uttar Pradesh Judicial Service will be tested with reference to his merit giving due regard to his ability, character, personality and physique.Notes. - (i) The marks obtained in the interview will be added to the marks obtained in the written papers and the candidates place will depend on the aggregate of both.(ii)The Commission reserve the right to refuse to call for interview any candidate who has not obtained such marks in the Law Papers as to justify such refusal.(iii)For any examination held by the Commission whose advertisement has been published before the commencement of the rules, the syllabus for such examination shall be such as it was prescribed immediately before such commencement.
