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State of Uttar Pradesh - Section

Section 17 in The U.P. Family Courts Rules, 1995

17. Term of office.

- The maximum age of superannuation in the case of direct recruit shall be 62 years. The Judge on deputation shall hold office for a term of three years from the date on which he enters upon the office unless extended by the Government with the concurrence of the High Court but not beyond the date on which he attains the age of 62 years.