Section 25(5) in Uttaranchal Judicial Service Rules, 2005
(5)The Chief Justice or Committee constituted by the Chief Justice after evaluation of judgments and evaluation of ACRs for the last 5 years or such number of years as are available, of the officers shall prepare a list of the officers, who, in his or in their opinion, are fit to be promoted to the post of Civil Judge (Senior Division). The list shall contain the names of the officers twice the numbers of vacancies required to be filled by promotion from the members of the Civil Judge (Junior Division).].
