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State of Uttarakhand - Section

Section 13 in Uttaranchal Judicial Service Rules, 2005

13. Determination of vacancies.

- The Governor shall, in consultation with the Court determine and intimate to the Commission the number of vacancies in the post of Civil Judge (Junior Division) to be filled during the year of recruitment and also the number of vacancies to be reserved for the candidates belonging to the Scheduled Castes, Scheduled Tribes and Other categories.