Section 16 in The U.P. Higher Judicial Service Rules, 1975
16. Selection Committee.
(1)The Chief Justice shall, for each recruitment to the Service, appoint a Selection Committee consisting of such number of Judges of the Court, not less than three, as he may decide.(2)No proceeding of the Selection Committee shall be invalid merely by reason of a vacancy occurring in it, or by a member or members being not present at one or more of its meetings, provided that a majority of the members of the Committee have been present at each meeting.
