Section 14(1) in Uttaranchal Judicial Service Rules, 2005
(1)The examination may be conducted at such time and on such dates as may be notified by the Commission and shall consist of-(a)A written examination on such legal and allied subjects in the syllabus prescribed under Rule 17 unless the same is otherwise modified by the Governor in consultation with the Court and the Commission;(b)An examination to test the knowledge of the candidates in Hindi and English;(c)An interview for assessing the merit of the candidates giving due regard to his ability, character, personality, physique and general suitability for appointment to the Service.
