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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in The U.P. Higher Judicial Service Rules, 1975

(3)The Selection Committee shall, after examining the record of the officers included in the list prepared under sub-rule (2) of this rule make a preliminary selection of the officers who in its opinion are fit to be appointed on the basis of the seniority-cum-merit. In assessing the merits of a candidate, the Selection Committee have due regard to his service record, ability, character and seniority. The list shall contain the name of officers twice the number of vacancies required to be filled by promotion of the members of the Nyayik Sewa.