Section 11 in The U.P. Judicial Service Rules, 2001
11. Academic Qualifications.
- A candidate for direct recruitment to the service-(a)must be a bachelor of laws of a University established by law in Uttar Pradesh or any other University of India recognised for this purpose by the Governor; or(b)must be an advocate enrolled under the provisions of the Advocates Act, 1961 or a Barrister of England or Northern Ireland or a member Faculty of Advocates in Scotland and is entitled to practice in the court or courts subordinate there to;(c)must possess a thorough knowledge of Hindi in Devnagri Script;Provided that the Government may, after consultation with, or on the recommendation of the court, dispense with the essential qualification of three years legal practice at the Bar for direct recruitment to the service.Explanation. - (i) If a candidate, who otherwise possesses the above-mentioned qualifications, but has joined any other legal service shall not cease to be eligible.(ii)'Legal service' means a candidate who is employed as Law Officer or Legal Advisor or in discharge of his services has to tender legal opinion or advice to the employer or has to appear on behalf of the employer before the courts or tribunals and shall include law teachers of any recognised University, College or Institution.
