Section 2 in Uttaranchal Higher Judicial Service Rules, 2004
2. Definition.
(a)"Advocate" means Advocate defined in the Advocate Act, 1961;(b)"Chief Justice" means Chief Justice of High Court of Uttaranchal;(c)"Civil Judge (Senior Division)" means the Judge appointed under The Bengal, Agra and Assam Civil Courts Act, 1887;(d)"Court" means the High Court of Uttaranchal;(e)"Government" means the Government of Uttaranchal;(f)"Governor" means Governor of Uttaranchal;(g)"Judge" means Judge of the High Court of Uttaranchal;(h)"The Service" means the Uttaranchal Higher Judicial Service;(i)[ "Suitability test" means oral test which the Court deems fit. - "Suitability test" means test as prescribed in Rule 20(iii).] [Substituted by Notification No. 121/XXX(4)/2016-04(03)/2016, dated 25.2.2016.]Part-I Cadre
