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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(2) in The U.P. Judicial Service Rules, 2001

(2)Language. - There will be one paper into two parts. A passage in English will be set and the candidate will be required to translate it into the ordinary language spoken in the Courts, using the Devnagri script. In the second part a passage in Hindi will be chosen or prepared by the Commission and after transliteration into both the Persian and Devanagri scripts will be lithographed. The candidate will be required to transliterate the passage into the opposite script, taking as original whichever script he prefers ; time will be restricted in order to test fluency.Out of the 100 marks allotted for the paper on language : 60 will be allotted to the first part and 40 to the second.