Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttarakhand - Subsection Section 22(1) in Uttaranchal Judicial Service Rules, 2005 (1)All persons shall, on appointment to the service in substantive vacancies, be placed on probation. The period of probation shall, in each case, be two years.
