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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(iv) in Uttaranchal Higher Judicial Service Rules, 2004

(iv)The Chief Justice shall constitute a Board comprising the judges of the Court and any other person having professional ability for judging the personality. After interview/viva-voce a final list of candidates shall be prepared by the committee constituted for conducting the examination and merit list shall be prepared by adding the marks of written test and viva-voce.